Lok Sabha Debates
Consideration And Passing Of The Constitution (Ninety-Fourth Amendment) Bill, ... on 8 August, 2003
nt> 11.18 hrs. CONSTITUTION (NINETY-FOURTH AMENDMENT) BILL,2002 (Amendment to article 338 and insertion of new article 338A) Title: Consideration and passing of the Constitution (Ninety-fourth Amendment) Bill, 2002 (Amendment to article 338 and insertion of new article 338 A) (Bill passed).
जनजातीय कार्य मंत्री (श्री जुएल उराम) : अध्यक्ष महोदय, मैं प्रस्ताव करता हूं --
"कि भारत के संविधान में और संशोधन करने वाले विधेयक पर विचार किया जाये। "
अध्यक्ष महोदय, यह एक सिम्पल अमेंडमैंट है। आर्टिकल ३३८ जो कि एस.सी., एस.टी. कमीशन के लिए था, अब एस.सी. कमीशन अलग होगा और एस.टी. कमीशन अलग होगा। इसके लिए संविधान में संशोधन आवश्यक है। आपने इसे स्टैंडिंग कमेटी में भी रैफर किया था। इस पर सब सर्वसम्मत हैं। इसलिए इस बिल को जल्दी पास किया जाये। मैं यह प्रस्ताव करता हूं कि इस विधेयक को बिना बहस के ही पास किया जाये।
MR. SPEAKER: Motion moved:
"That the Bill further to amend the Constitution of India, be taken into considseration."
SHRI K.A. SANGTAM (NAGALAND): Mr. Speaker, Sir, on behalf of the tribal population of this country, I would like to thank you for even suspending the Question Hour today. It is a red letter day for the tribal population of this country.
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): I propose in the beginning that if the Government agrees, we are prepared to pass these Constitution (Amendment) Bills without any debate and are for smooth passage of both the Bills. Only the Minister can give his comments, but it will be possible if other Parties also agree.
MR. SPEAKER: Let there be a very short discussion. There is nothing wrong in having a short discussion. We will finish everything by 12.30 p.m., as I said.
… (Interruptions)
MR. SPEAKER: I will permit one Member to speak from every major Party.
SHRI PRIYA RANJAN DASMUNSI : Mr. Speaker, Sir, I understand that the Union Minister, who is a member of the Cabinet and a Lok Sabha Member, might be busy in other House, but I would persuade the Minister for Parliamentary Affairs to see if it is possible. We have no objection to debate.
MR. SPEAKER: It is a good gesture.
SHRI PRIYA RANJAN DASMUNSI : It could be passed smoothly, without any interruptions, disruptions or shouting from that side or this side.
SHRI RUPCHAND PAL (HOOGLY): We can pass it without any debate, Sir. … (Interruptions)
स्वास्थ्य और परिवार कल्याण मंत्री तथा संसदीय कार्य मंत्री (श्रीमती सुषमा स्वराज) :अध्यक्ष महोदय, सरकार को इसमें आपत्ति नहीं है लेकिन क्योंकि आपने साढ़े बारह बजे का समय तय किया था, इसलिए जो सदस्य बैठे थे, वे भी चले गए हैं और हमारे मंत्री प्रश्नकाल के लिए राज्य सभा में हैं। यहां उनकी उपस्थिति भी आवश्यक है क्योंकि संविधान संशोधन को पारित करने के लिए टोटल का पचास फीसदी चाहिए, बैठे हुए सदस्यों का दो-तिहाई तो चाहिए, वह सर्वसम्मति से हो जाएगा, लेकिन टोटल का भी पचास फीसदी चाहिए। चूंकि आपने साढ़े बारह बजे का समय तय किया है, इसलिए साढ़े बारह बजे तक दोनों बिलों पर ४५-४५ मिनट चर्चा हो जाए और साढ़े बारह बजे वोटिंग हो जाए।…( व्यवधान)
श्री राम विलास पासवान (हाजीपुर) : अध्यक्ष महोदय, इसमें कन्फ्यूज़न हो रहा है। हमें बताया गया था कि क्वैश्चन आवर को सस्पैंड करके सीधे कौन्सटीटयूशन अमैंडमैंट बिल को पास किया जाएगा और साढ़े बारह बजे अनुसूचित जाति, अनुसूचित जनजाति वाला प्रस्ताव ले लिया जाएगा। यदि आप साढ़े बारह बजे तक इसकी डिस्कशन चलाएंगे और साढ़े बारह बजे वोटिंग रखेंगे तो यह समाप्त होते-होते ढाई बज जाएंगे। फिर उसका कोई यूज़ नहीं रहेगा। हमारी नियम १९३ की डिस्कशन पहले ग्यारह बजे तय हुई थी, कहा गया था कि ऐडजर्नमैंट मोशन वगैरह नहीं होगा और वह बारह बजे शुरू हो जाएगा। लेकिन कल की परिस्थिति के मुताबिक वह साढ़े बारह बजे हो गया। आप साढ़े बारह बजे तक अपनी वोटिंग समाप्त करवा लीजिए। यह प्ली लेना कि हमारे मैम्बर चाय पीने गए हैं, पान खाने गए हैं - यह तर्क चलने वाला नहीं है। अगर इसे करना है तो कीजिए नहीं तो एक्सटैंड कर दीजिए।…( व्यवधान)
कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : मान्यवर, मेरा व्यवस्था का प्रश्न है।…( व्यवधान)
श्रीमती सुषमा स्वराज : अ्ाध्यक्ष महोदय, हमारे मैम्बर चाय पीने गए हैं, पान खाने गए हैं, यह किसी ने नहीं कहा। लोक सभा के मंत्री राज्य सभा में प्रश्नकाल के लिए बैठे हैं। वे अपने संसदीय कर्तव्य का निर्वाह कर रहे हैं। कोई चीय पीने, पान खाने नहीं गया और न ही किसी ने यह बात कही है। आप साढ़े बारह बजे वोटिंग करवाइए।…( व्यवधान)साढ़े बारह बजे की वोटिंग रात के ढाई बजे तक क्यों जाएगी। केवल दस मिनट की वोटिंग है, अगर साढ़े बारह बजे वोटिंग रखेंगे तो वह १२.४० पर खत्म हो जाएगी।…( व्यवधान)
कुंवर अखिलेश सिंह: अध्यक्ष महोदय, अभी संसदीय कार्य मंत्री जी ने कहा कि दोनों विधेयकों पर ४५-४५ मिनट की चर्चा करवा लीजिए। अगर दोनों विधेयकों पर ४५-४५ मिनट की चर्चा होती है तो डेढ़ घंटे का समय लगेगा। अभी ११.२३ बज रहे हैं। साढ़े बारह बजे वोटिंग कैसे होगी।…( व्यवधान)
अध्यक्ष महोदय : आपको फिक्र करने की जरूरत नहीं है। आप बैठिए। आप हर विषय पर फिक्र मत कीजिए।
...( व्यवधान)
श्री सत्यव्रत चतुर्वेदी (खजुराहो): सुषमा जी को गुस्सा क्यों आता है।…( व्यवधान)
श्रीमती सुषमा स्वराज : क्योंकि सुषमा जी आपकी तरह ज्ञानी नहीं हैं।…( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह (वैशाली): अध्यक्ष महोदय, यह संविधान संशोधन विधेयक है। आप इस पर ४५-४५ मिनट की चर्चा करवाकर पास करेंगे, हम इससे सहमत नहीं हैं।…( व्यवधान)
अध्यक्ष महोदय : सांगतम जी, आप बोलिए।
...( व्यवधान)
SHRI K.A. SANGTAM : Since the Independence of this country, a lot of emphasis has been given to bring about a lot of changes and reforms to uplift the downtrodden people, particularly the Scheduled Castes and the Schedules Tribes. Various Governments in the past -- right from Pandit Jawaharlal Nehru, the first Prime Minister, to Shrimati Indira Gandhi and Shri Rajiv Gandhi -- have tried to bring about a lot of changes in order to uplift the lives of the people, who are living in remote places and hilly areas.
MR. SPEAKER: Please keep silence in the House.
SHRI K.A. SANGTAM : The National Commission for Scheduled Castes and Scheduled Tribes came into being consequent upon the Constitution (Sixty-fifth) Amendment in 1990. The Commission was constituted on 12th March, 1992 replacing the earlier Commission for Scheduled Castes and Scheduled Tribes constituted under the Resolution of 1987.
Under article 338 of the Constitution, the National Commission of Scheduled Castes and Scheduled Tribes was established with the objective of monitoring the safeguards provided for Scheduled Castes and Scheduled Tribes under the Constitution, and other laws. However, in due course of time, since the Commission could not pay attention to both the minorities in this country, it was decided to bifurcate it to ensure that the Scheduled Tribes are also given proper attention.
Sir, the House does not seem to be very keen on this. There is a lot of disturbance going on.
MR. SPEAKER: Please keep silence in the House.
SHRI K.A. SANGTAM : The setting up of National Commission for Scheduled Tribes is a welcome step for the tribal population in the country because till today many of the important issues relating to the tribal population have not been addressed properly.
I would like to make certain proposals in regard to the constitution of the National Commission for Scheduled Tribes. The Chairman and Members of the proposed National Commission for Scheduled Tribes should be eminent tribals having vast knowledge and information about the tribals of the country and the way they live. India is a vast country. India is a multilingual, multiracial, multiethnic and multireligious country. The population of tribals in India is about 8.08 per cent of the total population of the country. About 50 per cent of them are living in the States of Himachal Pradesh, Chhattisgarh, Maharashtra, Orissa, Jharkhand and Gujarat. There are other small tribal populations living in different parts of the country.
The North-Eastern States of Nagaland, Mizoram, Meghalaya, Arunachal Pradesh and Sikkim have more than 80 per cent tribal population. Most of the tribal communities live in various ecological and geographical conditions ranging from plains to forests, hills and other inaccessible areas. The tribal groups are at different states of social, economic and educational development. While some communities have adopted the mainstream way of life at one end of the spectrum, there are 75 per cent primitive tribal groups at the other, who are characterised by (a) pre-agriculture level of technology, (b) declining population, (c) extremely low literacy, and (d) subsistence level economy.
More emphasis needs to be given to the matter of religious and social practices of these tribals, their customary laws and procedures, administration of civil and criminal justice involving decisions according to the tribal customary laws, and ownership and transfer of tribal land, etc. MR. SPEAKER: You have to complete now. We are left with very short time.
SHRI K.A. SANGTAM : I will complete shortly, Sir.
Sir, I would again say that literacy rates are very low in most of the tribal populations and they need to be brought up. The proposed National Commission for Scheduled Tribes should lay more emphasis on removing the drawbacks and improving the lot of the tribal population living in many parts of the country.
श्री थावरचन्द गेहलोत (शाजापुर): अध्यक्ष महोदय, सरकार ने संविधान संशोधन विधेयक प्रस्तुत किया है। वास्तव में इस प्रकार के संशोधन की आवश्यकता थी। हम सब जानते हैं कि अनुसूचित जाति और अनुसूचित जनजाति वर्ग के लोगों के रहन-सहन की स्थिति अलग प्रकार की है और उनकी समस्याएं भी अलग-अलग हैं।
इस बात को ध्यान में रखते हुए सरकार ने दो अलग-अलग मंत्रालय भी बनाए। अनेक वर्षों से इस बात की आवश्यकता महसूस की जा रही थी कि अनुसूचित जाति और जनजाति आयोग अलग-अलग आयोगों के रूप में काम करे। अभी जो अनुसूचित जाति और जनजाति आयोग के चेयरमेन का कार्यकाल है, वह तीन साल का है। इस तरह से तीन साल के लिए अनुसूचित जाति का व्यक्ति चेयरमैन बनता था, फिर तीन साल के लिए अनुसूचित जनजाति वर्ग का व्यक्ति चेयरमैन बनता था। देश के क्षेत्रफल, भौगोलिक स्थिति को देखते हुए और इसकी विशालता के कारण दोनों समुदायों के लोगों के हितों का संरक्षण और उनके अधिकार और कर्तव्यों का निर्वहन ठीक प्रकार से नहीं हो पा रहा था। इसलिए संविधान के अनुच्छेद ३३८ में सरकार यह संशोधन लाई है। इसके माध्यम से देश में भविष्य में अनुसूचित जाति आयोग और अनुसूचित जनजाति आयोग अलग-अलग आयोगों के रूप में काम करेगा तथा दोनों समुदायों के हितों के संरक्षण का काम करने में सफलता ये आयोग सफलता प्राप्त कर सकेंगे।
मैं सरकार से इन आयोगों को और अधिकार सम्पन्न बनाने के लिए अपील करना चाहता हूं। वर्तमान में जो उनका स्वरूप है, वह सलाहकार समति जैसा हो गया है। मैं चाहता हूं कि इनको और अधिकार सम्पन्न बनाया जाए। इसके साथ ही मैं इस विधेयक का समर्थन करता हूं।
SHRI BAJU BAN RIYAN (TRIPURA EAST): Sir, I support this Bill but I want to know from the Government why we are creating a new Commission for this. Before this, we had a joint Commission, namely, National Commission for SC & ST. I want to know why are they not creating one SC Commission. We can create one SC Commission, keeping the ST Commission intact. I agree that this SC & ST Commission should be bifurcated but why are we creating one ST Commission. Keeping ST Commission intact, we can create SC Commission. We will require new infrastructure to create one more new Commission.
In these two communities, SC and ST, STs are more miserable and SCs are poorer in the country. As per 1993 Census and as per the estimates of the Planning Commission, more than 50 per cent Tribals are still living below poverty line. Whereas the national percentage of people living the poverty line is 39. In this way, it is clear that to develop the poorer sections of the country and the Tribals, these types of Commissions are essential.
Now, what are we amending here in the Constitution? We are deleting the ST, whereas the ST wants it to be there. I may propose that we can delete SC, keeping ST intact.
This type of Commission was first created in 1961, during Nehru era, under the Chairmanship of Shri U.N. Dhebar It was established with extensive Terms of Reference. But I am in doubt whether the Government, functioning at the Centre, has implemented the recommendations made by Shri U.N. Dhebar and by the successive Commissions thereafter.
MR. SPEAKER: Please conclude.
SHRI BAJU BAN RIYAN : I am just concluding Sir.
In this way, many Commissions were formed but the fate of the Tribals and their economic conditions have not changed yet. They are still among the poorest in the country and all sorts of atrocities are being committed on them. It is still going on here.
Regarding employment, we have seen that for STs, there is reservation in the public sector and in the Government sector at the Centre and in the States. But, as per their local and Central-level percentage, nowhere in any Government – either Central or State – there is any fulfilment. Everywhere there is a backlog.
With these words, I thank you and I support this Bill.
DR. M.V.V.S. MURTHI (VISAKHAPATNAM): I will not take much time of the House, and I will take only two minutes. I welcome this Constitution (Ninety-fourth Amendment) Bill to create a separate National Commission for Scheduled Tribes. But, there are three issues that I would like to bring to the kind notice of the hon. Minister.
Firstly, regarding the Commission for Scheduled Castes, it has been decided that it would have a Chairman, a Vice-Chairman, and three Members. In this case, they have decided to have one Chairman, and two Members. How much will it cost if the Commission for the Scheduled Tribes also have five Members? There are tribal areas situated everywhere in the country, including in the most remote areas. More Members will naturally go around those areas, and, at least, they will talk to the tribal people. How much money will the Government save by reducing the number to three Members in the Commission for Scheduled Tribes rather than five Members? I would request the hon. Minister to respond to this.
SHRI DALIT EZHILMALAI (TIRUCHIRAPPALLI): The Minister should respond to this. … (Interruptions)
DR. M.V.V.S. MURTHI : I want him to correct this because it will not cost much. That is my first point.
Secondly, I would like to bring to his notice that more teeth should be given to this Commission. It is stated that they can have a trial court, but it will be like an ombudsman or like across the board settlements that will have to be done. So, I feel that more teeth have to be given to the Commission.
Thirdly, I would like to state that, in the States, the funds that have been allotted for the tribal welfare are being mixed with other funds. There is no separate account for this purpose. Hence, these funds are naturally not available to them as and when they are required. So, it should be made mandatory in all the States that the funds allotted by the Central Government for the welfare of the Scheduled Tribes should be kept and maintained in a separate account. If the money is not being spent, it should be kept separate in that account, and that account should not be touched.
If they take care of these three points that I have just placed before you, then I welcome this amendment. This amendment is long overdue. I feel that this should be done at the earliest so that the tribal people who are living in very, very remote corners of the country; in hilly areas who have no education, and who are still reeling under the poverty, at least they will come to the mainstream.
Sir, I thank you very much for the opportunity given to me.
श्री रामजीलाल सुमन (फिरोजाबाद): अध्यक्ष महोदय, संविधान के अनुच्छेद ३३८ के अधीन राष्ट्रीय अनुसूचित जाति, जनजाति आयोग बना था और मूलत: आयोग के बनाने का मकसद यह था कि दलितों की भलाई हो और अनुसूचित जाति, जनजाति के लोगों का कल्याण हो। उसके बाद ६५वां संविधान संशोधन हुआ और आज हम अनुसूचित जाति, जनजाति आयोग में से अनुसूचित जाति को अलग और जनजाति को अलग कर रहे हैं। अनुसूचित जनजातियों की भौगोलिक परिस्थितियां अनुसूचित जाति से अलग हैं, उनमें फर्क है। सन् १९५१ की जनगणना के अनुसार अनुसूचित जनजाति की जनसंख्या कुल आबादी का १.५ प्रतिशत है। हम इन दोनों आयोगों को अलग तो कर रहे हैं लेकिन बुनियादी सवाल यह है कि इन आयोगों की शक्तियां क्या है, इनके क्या अधिकार हैं? इन आयोगों के पास संवैधानिक अधिकार नहीं हैं, कानूनी आधिकार नहीं हैं जिससे दोषी लोगों के खिलाफ प्रभावी कार्रवाई की जा सके। इसलिए इनकी कोई सार्थकता नहीं है। मैं एक निवेदन करना चाहूंगा कि अतारांकित प्रश्न संख्या २७७० के द्वारा Shri Urkhao Gwra Brahmaजी ने राज्य सभा में दिनांक २१.७.२००२ को एक प्रश्न पूछा कि क्या यह सच है कि बजट में जनजाति कार्यों के लिए आवंटित राशि में से राज्य सरकारों ने कितनी मात्रा में धनराशि का अन्यत्र कार्यों के लिए उपयोग किया है। जनजाति के लिए धनराशि का जो आवंटन होता है उसका सही उपयोग होता है या नहीं। उसका जवाब दिया गया है कि भारत के लेखा एवं नियंत्रक लेखा परीक्षण की रिपोर्ट के अनुसार, मार्च १९९८ की रिपोर्ट के मुताबिक, जनजातीय योजनाओं की विशेष केन्द्रीय सहायता योजनाओं के संबंध में ८५.५८ करोड़ रुपये की धनराशि अन्य योजनाओं में राज्य सरकारों ने खर्च कर दी।
महोदय, सबसे बड़ा सवाल यह है कि दलित जाति के कल्याण के लिए, अनुसूचित जाति के कल्याण के लिए, अनुसूचित जनजाति के कल्याण के लिए राज्य सरकारों को भारत सरकार जो दौलत भेजती है, वह दूसरे मदों में खर्च कर दी जाती है। जब तक हम निगरानी तन्त्र विकसित नहीं करेंगे और यह सुनिश्चित नहीं करेंगे कि जिन वर्गों के विकास के लिए जो पैसा आवंटित किया जा रहा है, वह उन पर खर्च हो रहा है या नहीं हो रहा है, तब तक मैं नहीं समझता हूं कि इसका कोई फायदा हो सकता है। सबसे बड़ी दुर्भाग्यपूर्ण बात यह है कि भारत सरकार से जो दौलत राज्य सरकारों को जाती है, राज्य सरकार उसकी उपयोगिता का प्रमाण-पत्र(बी) भारत सरकार को नहीं देती है। असली सवाल यह है कि आजतक अनुसूचित जाति और अनुसूचित जनजाति आयोग की अनुशंसाओं पर सदन में चर्चा नहीं होती और न ही उन पर कार्यवाही की जाती है। इसी से संबंधित एक उदाहरण मैं सदन में देना चाहता हूं। अखिल भारतीय आयुर्विज्ञान अनुसंधान संस्थान में एक डाक्टर हैं, जिनका नाम डा. पी.एन. डोगरा, जो प्रोफैसर पद के लिए उपयुक्त उम्मीदवार हैं, उनको प्रोफैसर नहीं बनाया गया है। अनुसूचित जाति और अनुसूचित जनजाति आयोग ने जो सिफारिश की है, उसकी सिफारिशों को नजरअन्दाज किया गया है और कार्यवाही नहीं की गई है। मैं आपकी अनुमति से अनुसूचित जाति और अनुसूचित जनजाति आयोग ने जो आदेश दिया है, उसकी दो पंक्तियां पढ़ कर सुनाना चाहता हूं। उन्होंने कहा है -
"The Commission has found from the examination of the case that gross injustice has been done to Dr. P.N. Dogra. This fact has also been pointed out by Prof. Rajashekaran in his letter dated 12th April 2000, addressed to Director AIIMS. This act of Director AIIMS is a clear manifestation of his anti-SC/ST bias. The Commission, therefore, recommends to the Ministry of Health and Family Welfare to look into the whole matter and cancel the appointment of Dr. A.K. Hemal to the post of professor of urology, and take stern action against the authorities of AIIMS, and do justice to Dr. P.N. Dogra immediately. "
महोदय, अनुसूचित जाति और अनुसूचित जनजाति आयोग के आदेश देने के बाद कोई कार्यवाही नहीं की गई। मेरे पास ऐसे कई उदाहरण हैं। अनुसूचित जाति और अनुसूचित जनजाति के लोगों के साथ अन्याय होता है। मेरा आपसे निवेदन है कि अनुसूचित जाति और अनुसूचित जनजाति आयोग से अनुसूचित जनजाति आयोग अलग करने जा रहे हैं, लेकिन आयोग के पास जब तक शक्तियां नहीं होगीं, उनकी सिफारिशों को लागू नहीं किया जाएगा, तब तक इन आयोगों का कोई मतलब नहीं है। लगता यह है कि इन आयोगों के नाम पर जिन राजनीतिक लोगों को कहीं नियुक्त नहीं कर पाते हैं, उनको ऐसे आयोगों में एडजस्ट करने का तरीका बन गया है। इसलिए इन आयोगों की कोई उपयोगिता नहीं है। अगर ये आयोग कमजोर वर्गों का कल्याण नहीं कर सकते हैं, तो इऩ आयोगों का कोई अर्थ नहीं है।
अध्यक्ष महोदय, अंत में, मैं संविधान (चौरानवेवां संशोधन) विधेयक का समर्थन करता हूं, लेकिन साथ ही अपेक्षा करता हूं कि इन आयोगों को कारगर बनाने के लिए, सार्थक बनाने के लिए संवैधानिक अधिकार देंगे, कानूनी अधिकार देंगे। अन्यथा, इन आयोगों को एक रखें या अलग रखें, इनकी कोई उपयोगिता नहीं होगी। मैं इस विधेयक का समर्थन करता हूं।
श्री अनंत गुढे (अमरावती): अध्यक्ष महोदय, मैं संविधान (चौरानवेवां संशोधन) विधेयक का स्वागत और समर्थन करता हूं। आज की परिस्थितियों में यह विधेयक बहुत जरूरी है। सारे देश भर में अनुसूचित जाति और जनजाति के लोग हैं। मेरे विदर्भ क्षेत्र में कई अनुसूचित जाति और जनजाति के लोग हैं। ये जनजाति के लोग अपने विकास के लिए, व्यवसाय के लिए, काम-धन्धे के लिए अपने क्षेत्र को छोड़कर अन्य स्थानों पर जाते हैं।
महोदय, महाराष्ट्र राज्य में इनसे संबंधित स्क्रूटनी कमेटी है। इस कमेटी का काम अनुसूचित जाति और अनुसूचित जनजाति के लोगों की जांच करना है। इन जातियों की फैमिली हिस्ट्री को देखकर उन्हें अनुसूचित जाति और जनजाति का सर्टफिकेट देना उसका कार्य है। हलबा-हलबी आदि ऐसी कई जातियां वहां पर विद्यमान हैं, लेकिन उन पर ध्यान न देते हुए मीटिंग सस्पैंड कर दी जाती है जिससे अनुसूचित जाति या जनजाति से अलग करने का काम हो रहा है। उसकी रिपोर्ट से महाराष्ट्र में बहुत बड़ी समस्या खड़ी हुई है। आप अनुसूचित जातियों और जन जातियों के लिए अलग-अलग आयोग बनाने जा रहे हैं। मैं माननीय मंत्री जी से निवेदन करता हूं कि जिन अनुसूचित जनजाति के लोगों ने अलग जाति से शादी की है, जैसे हल्वा-हल्वी जाति है, उन्हें रिजर्वेशन और दूसरी सुविधाओं का पूरा फायदा मिलना चाहिए। इन सब बातों को ध्यान में रख कर आप इस पर विचार करें। मैं शिवसेना की तरफ से सरकार से यही विनती करना चाहता हूं।
डॉ. रघुवंश प्रसाद सिंह (वैशाली): अध्यक्ष महोदय, १९९० में संविधान का ६५वां संशोधन करके अनुसूचित जाति और अनुसूचित जन जाति आयोग का गठन हुआ था। सरकार को ऐसा लगा कि दोनों को अलग-अलग कर देने से दोनों का ज्यादा भला होगा। मैं सरकार से जानना चाहता हूं कि सरकार ने उस आयोग की रिपोर्ट पर क्या कार्रवाई की है? अनुसूचित जाति और जन जाति के कल्याण संबंधी समति के जब श्री कड़िया मुंडा अध्यक्ष थे और कमेटी ने जो सिफारिशें की उन पर सरकार ने कौन सी कार्रवाई की? सरकार केवल दिखाने के लिए कह रही है कि वह ऐसा करके उनका बड़ा भारी भला करने वाली है। अनुसूचित जाति और जनजाति दोनों के एक साथ रहने से वे एकजुट थे। अब दोनों को बायफरकेट करने की कोशिश हो रही है। डिवाइड ऐंड रूल की पॉलिसी को हम कैसे मान सकते हैं? हम कैसे इस बात को मानें कि जो वर्ग ज्यादा पीछे है, आप उनके साथ बात करके उन्हें ज्यादा तरजीह देना चाहते हैं? हिन्दुस्तान की आबादी में जब तक दलित, आदिवासी और शोषित वर्गे के लोग पिछड़े रहेंगे और उनको जब तक सामाजिक, आर्थिक और राजनीतिक बराबरी नहीं दी जाएगी, सम्मान नहीं दिया जाएगा तब तक देश दुनिया के मुल्कों में सबसे पीछे रहेगा। आज भी हिन्दुस्तान में अनुसूचित जाति और जन जाति के करोड़ों लोग दबे हुए हैं और उनका हर तरफ से शोषण होता है। उनके साथ जात-पात का भेदभाव और छुआछूत का भेदभाव होता है। रिजर्वेशन की पॉलिसी है और इसे पूरा करने के लिए कानून भी है लेकिन उसका पालन नहीं किया जाता है। यह तय हुआ था कि इनका साढ़े सात परसैंट से कम रिजर्वेशन नहीं रहेगा लेकिन रिजर्वेशन में उनका ६ परसैंट ही कोटा चल रहा है। आयोग की रिपोर्ट की कोई मर्यादा नहीं है और उसे कोई महत्व नहीं दिया जा रहा है।
आज भी देश के कई हिस्सों में अनुसूचित जातियों और जन जातियों के लोगों पर अत्याचार होते हैं। आज इस विषय पर सदन में बहस भी है। उन पर जुल्म होना जारी है। उनके विकास के लिए प्रयास होने चाहिए। हजारों वर्षों से जिन वर्गों का शोषण हुआ, उसे दूर करने के लिए अब तक सरकार ने कोई कार्रवाई नहीं की। सरकार यह संविधान संशोधन विधेयक पीस मील में लायी है। सरकार का कहना है कि दोनों के एक साथ रहने से फायदा नहीं हो सका। अब अनुसूचित जाति का अलग आयोग और अनुसूचित जन जाति का अलग आयोग होगा। इसके होने से इन्हें लगता है कि उन्हें फायदा होगा। यह संविधान संशोधन करने पर बहुत उतारू हैं इसलिए इसे अफरा-तफरी में पास करना चाहते हैं।
अनुसूचित जाति और अनुसूचित जन जाति आयोग ने क्या रिपोर्ट दी, उसकी क्या कठिनाइयां हैं, राज्य सरकार और केन्द्र सरकार के किन विभागों में इन वर्ग के लोगों के साथ उचित व्यवहार नहीं हो रहा है, इस विषय पर बहुत बहस होती है। संविधान में लिखा है कि इन वर्गों के लोगों को सामाजिक न्याय मिलना चाहिए। सामाजिक न्याय का मतलब सामाजिक कारणों से जो वर्ग पीछे रह गया है, जिन के साथ छुआछूत का भेदभाव होता है, उन्हें बराबरी का दर्जा दिया जाए। इसी भेदभाव के चलते हमारा देश पीछे जा रहा है। जब तक ऐसे करोड़ों लोग राष्ट्र की मुख्य धारा में नहीं आएंगे तब तक हिन्दुस्तान मजबूत नहीं हो सकता और महात्मा गांधी जी, लोहिया जी, जयप्रकाश जी का सपना का साकार नहीं हो सकता। …( व्यवधान)
अध्यक्ष महोदय:पासवान जी, अब आप बोलिए। आपकी बात ही रिकॉर्ड में जाएगी।
...( व्यवधान) ।
डॉ. रघुवंश प्रसाद सिंह : हमें सरकार बताए कि उसने ऐसा प्रावधान क्यों किया है? आगे का मामला आयेगा जब उनकी संख्या कम जायेगी, ऐसा क्यों किया गया है? उन दोनों की संख्या बराबर करनी चाहिये। अंत में मैं यही कहूंगा कि हमें सरकार पर भरोसा नहीं है क्योंकि सरकार जो सोचती है कि दो कमीशन बन जाने से लोगों का भला होगा, वह नहीं होगा। लेकिन हम देख रहे हैं कि हजारों सालों से अनुसूचित जाति और अनुसूचित जनजाति के लोंगों का शोषण हो रहा है। उन लोगों को न मंत्री का हिस्सा मिल रहा है, न अफसर का हिस्सा मिल रहा है। श्री कड़िया मुण्डा को ऐसा विभाग दे दिया गया जिसकी कोई मर्यादा नहीं है। इसलिये मैं यह सवाल उठाना चाहता हं कि सरकार इन लोगों के साथ सामाजिक न्याय करे।
अध्यक्ष महोदय : मैंने इसलिये आपसे कहा था कि आप अच्छे आदमी हैं।
* Not Recorded श्री राम विलास पासवान (हाजीपुर) :अध्यक्ष महोदय, मैं संविधान संशोधन विधेयक का समर्थन करने के लिये खड़ा हुआ हूं। जैसा रघुवंश बाबू ने कहा, इस मामले को गम्भीरता से लिया जाना चाहिये। जब वैलफेयर मनिस्ट्री बनी थी, उस समय जज़बात में लोग कह रहे थे कि अनुसूचित जाति और अनुसूचित जनजाति का अलग मंत्रालय बनाया जायेगा, उससे इन लोगों का कल्याण हो जायेगा। इसलिये हम लोग इस राय के थे कि एस.सी.एस.टी. का मुद्दा प्रधान मंत्री के अंतर्गत रहना चाहिये जिससे मौनिटरिंग ठीक ढंग से हो सके लेकिन वह नहीं हो पाया। हां, जनजातीय मंत्रालय अलग रूप से जरूर बना दिया गया। जिस प्रकार इस मंत्रालय के पास पावर्स नहीं हैं, उसी प्रकार अनुसूचित जाति कमीशन के पास भी कोई पावर्स नहीं हैं। वर्ष १९९० में जब हम कल्याण मंत्री बने, उस समय इस कमीशन को संवैधानिक दर्जा दिया गया जिसके पास काफी पावर्स थी। लेकिन सब से बड़ी बात यह है कि एक्ट अलग है, फैक्ट अलग है और टैक्ट अलग है क्योंकि एक थानेदार के पास इस कमीशन की बनिस्बत ज्यादा पावर्स हैं।
अध्यक्ष जी, आप देखेंगे कि वर्ष १९९८-९९ की रिपोर्ट में बताया गया है कि एक एक केस कमीशन के पास जाता है और कमीशन मानता है कि जुल्म करने वाले या अत्याचार करने वाले को जो दोषी है, उसे सजा मिलनी चाहिये लेकिन थानेदार जिस हिसाब से एफ.आई.आर. दर्ज करता है, उसके मुताबिक उसे सजा नहीं हो पाती है। इसलिये यह एस.टी. के लिये कमीशन बनाने का काम हो रहा है। इस संशोधन विधेयक का कोई विरोध नहीं करेगा और यदि करेगा तो उसे गलत अर्थ में लिया जायेगा। हमारा सुझाव है कि कमीशन को अलग करने के बजाय कमीशन की सिफारिशों का मौनिटरिंगतंत्र जमकर और कड़ाई से कार्यान्वयन होना चाहिये।
अध्यक्ष महोदय, एक और बात कहना चाहूंगा कि जो एक्सचेंज का फार्मूला है कि जब एस.सी. की पोस्ट नहीं भरती है तो उसे एस.टी. के लिये छोड़ दिया जाता है। यदि एस.टी. में भी पोस्ट नही भरती है तो उस पोस्ट को जनरल कर दिया जाता है। यह एक नया तंत्र शुरु हो गया है। यदि एस.टी. का उम्मीदवार नहीं मिला तो एस.टी. के उम्मीदवार के लिये छोड़ दिया गया और यदि एस.टी. का भी नहीं मिला तो उसे ओ.बी.सी. में दे दिया जाता है और यदि वह भी नहीं मिला तो उसे जनरल कर दिया जाता है - इसे खत्म कर दिया जाना चाहिये। कहीं ऐसा न हो कि एस.सी.एस.टी. के कमीशन दोनों अलग हो जायें तो एस.सी. की पोस्ट न भरे और वह एस.टी,. को जाने के बजाय जनरल में चली जाये।
अध्यक्ष जी, मैं चाहता हूं कि माननीय मंत्री जी इन सारी बातों को मद्देनजर रखते हुये गम्भीरतापूर्वक जवाब दें।
अध्यक्ष महोदय : डा. अरुण कुमार जी, सिर्फ दो मिनट में अपनी बात रखिये क्योंकि १२.३० बजे वोटिंग करनी है।
डा. अरुण कुमार (जहानाबाद): अध्यक्ष महोदय, जैसा आपने कहा, समय का अभाव है, इसलिये मैं एक-दो सुझाव आपके सामने रखना चाहूंगा।
अध्यक्ष जी, देर से ही सही लेकिन सरकार द्वारा एस.टी. के लिये अलग से एक कमीशन बनाने के लिये संविधान संशोधन विधेयक लाने का सरकार का उद्देश्य है, मैं उसका समर्थन करने के लिये खड़ा हुआ हूं। निश्चित तौर पर अनुसूचित जाति और अनुसूचित जनजाति के रहन-सहन और कस्टम्स में काफी अंतर है। हमारे सामने जो संविधान संशोधन विधेयक आया है, उसके बारे में रघुवंश बाबू ने कहा कि यह एक साजिश है। हम समझते हैं कि उनके मन में बराबर नकारात्मक वृत्ति का जन्म होता रहता है, इसलिए ऐसी सोच उनके मन में बनी है। जहां तक अनुसूचित जातियों का सवाल है, जिस तरीके से बिहार में दलितों का शोषण हो रहा है और जिस तरीके से दलित छात्रवृत्ति की लूट हो रही है, इनकी मंशा और वृत्ति का सब लोगों को पता है। हम केन्द्र सरकार को इस बात के लिए…( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह :जहानाबाद में दलितों पर सबसे ज्यादा अत्याचार हो रहे हैं।…( व्यवधान)
श्री अरुण कुमार : वह सब आपके समय में होता था, जिसे हमने रोका है।…( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह :उसकी वजह से श्री रामविलास पासवान इधर चले आये।…( व्यवधान)
श्री अरुण कुमार : यह हालत है कि इनकी पार्टी से एक भी दलित जीत कर नहीं आया है। यह इनके दलित प्रेम का संकेत है…( व्यवधान)मैं कहना चाहता हूं कि सरकार के इस कदम का बहुत अच्छा और दूरगामी परिणाम होगा। जो वन सम्पदा और वनों में रहने वाले लोग हैं, उनके संरक्षण के लिए एक कमीशन बनेगा। ऐसी भी कई जनजातियां हैं जो विलुप्त हो रही हैं, उन जनजातियों के लिए संरक्षण और संपोषण का इसमें प्रावधान किया गया है।
श्री जुएल उराम : अध्यक्ष महोदय, चूंकि यह बहुत ही सिम्पल अमैन्डमैन्ट है…( व्यवधान)
श्री रामदास आठवले (पंढरपुर) : अध्यक्ष महोदय, हमें एक मिनट बोलने का समय दिया जाए।…( व्यवधान)
अध्यक्ष महोदय : अभी टाइम नहीं है, मुझे दो अमैन्डमैन्ट पूरे करने हैं।
…( व्यवधान)
श्री मोहन रावले (मुम्बई दक्षिण मध्य) : अध्यक्ष महोदय, वरली-कोलीवाड़ा में शेडयूल्ड कास्ट्स और शेडयूल्ड ट्राइब्स के बहुत से लोग हैं, लेकिन वहां से एक भी उम्मीदवार नगरपालिका में नहीं आया है।…( व्यवधान)
अध्यक्ष महोदय : मैं ऐसा समझता हूं कि आप इस विषय के माध्यम से विधेयक का समर्थन कर रहे हैं।
...( व्यवधान)
MR. SPEAKER: Mr. Minister, you can go ahead with your reply.
...( व्यवधान)
अध्यक्ष महोदय : यदि आपके कुछ सुझाव हैं, तो वे दे दीजिए।
श्री जुएल उराम : कुछ माननीय सदस्यों ने संदेह व्यक्त किया है कि …( व्यवधान) एस.सी. कमीशन में पांच मैम्बर्स रहेंगे, लेकिन एस.टी. कमीशन में तीन मैम्बर्स क्यों हैं।…( व्यवधान)
अध्यक्ष महोदय : मंत्री जी आपके पास दो-तीन मिनट का समय है।
श्री जुएल उराम : मैं आपको धन्यवाद देना चाहता हूं कि आपने इसे स्टैंडिंग कमेटी में भेजा और स्टैंडिंग कमेटी ने उसमे पांच मैम्बर्स करने की सिफारिश की है जिसे सरकार ने मान लिया है और अभी हम अमैन्डमैन्ट भी प्रस्तुत करेंगे। यह पांच मैम्बर्स का कमीशन होगा। एस.सी.,एस.टी. का विषय अलग है।…( व्यवधान)
SHRI DALIT EZHILMALAI (TIRUCHIRAPPALLI): Sir, kindly permit our Party leader to speak. … (Interruptions)
DR. V. SAROJA (RASIPURAM): Sir, I want to speak on this. … (Interruptions)
MR. SPEAKER: Okay. You can ask the hon. Minister only one or two questions and conclude.
… (Interruptions)
DR. V. SAROJA : Sir, I will ask only one or two questions. … (Interruptions) Mr. Minister, please yield. … (Interruptions) Hon. Speaker, Sir, I thank you very much for giving me the opportunity. … (Interruptions)
MR. SPEAKER: You can ask only questions. I can permit you to put only one or two questions and then conclude. There is no time with us. In the next twenty minutes, we have to complete the discussion on the next Constitution (Amendment) Bill also.
… (Interruptions)
श्री हरीभाऊ शंकर महाले (मालेगांव): अध्यक्ष महोदय, हमें बोलने की इजाजत दें।
अध्यक्ष महोदय : मैं आपको प्रश्न पूछने का समय दूंगा, आप केवल प्रश्न पूछिये।
...( व्यवधान)
अध्यक्ष महोदय : इसलिए मैं आपको प्रश्न पूछने की इजाजत दूंगा।
...( व्यवधान)
श्री हरीभाऊ शंकर महाले: यह सब क्या है। यह क्या हो रहा है?
अध्यक्ष महोदय : महाले जी, मैं आपको प्रश्न पूछने की इजाजत दूंगा।
…( व्यवधान)
श्री हरीभाऊ शंकर महाले: ऐसा नहीं है, यह सब क्या हो रहा है। आप ट्राइबल को बोलने का मौका नहीं दे रहे हैं। यह क्या है, यह आपके हाथ में है।
अध्यक्ष महोदय : फिर अगले अमैन्डमैन्ट पर चर्चा नहीं होगी।
श्री हरीभाऊ शंकर महाले: ट्राइबल्स का बहुत महत्वपूर्ण विषय है। हम लोग ट्राइबल हैं, इसलिए चुनकर आते हैं।
अध्यक्ष महोदय : मैं आपको भी बोलने की इजाजत दे रहा हूं, अभी बैठिये। महाले जी, कितनी बार मैंने आपको मौका दिया है।
श्री हरीभाऊ शंकर महाले: आपको मालूम नहीं है कि ट्राइबल्स के सामने क्या दिक्कतें हैं।…( व्यवधान)
अध्यक्ष महोदय : मैंने कहा कि मैं आपको बोलने का मौका दे रहा हूं। क्या आप हिन्दी समझते हैं, मैंने कहा कि मैं आपको मौका दे रहा हूं। महाले जी, मी आपल्याला परवानगी देणार आहे।
MR. SPEAKER: Okay; quickly put your questions one after another.
Now, Dr. V. Saroja.
12.00 hrs. DR. V. SAROJA : Hon. Speaker, Sir, thank you very much for giving me this opportunity to speak. On behalf of my party, I support this Bill. I would only like to ask two pointed questions from the hon. Minister.
Is the Scheduled Tribes Commission going to give the constitutional protection to social, economic, political and other very important schemes that the Government has enumerated recently. I would like to quote an interview in this regard published in The India Times:
"270 new communities have been included in the list of Scheduled Tribes (Of course, it is an achievement). Scheduled Areas and Scheduled Tribes Commission has been appointed after a gap of 52 years (We do not deny that. We are now discussing about a Bill in this regard.). All welfare schemes are either modified or in the process of modification. (Of course, we have modified it but on paper only. It has not reached the grassroot level.) During 1999-2000, the Budget allocation was Rs.692 crores but now it is Rs.1877 crores, that is 57 per cent increase in the Budget allocation. 614 NGOs will be funded in 900 projects. "
I would like to know about the NGOs who will be executing all these schemes.
My second question is about the Commission. The Government has set up a Commission. A list has also been given. An Ordinance has also been passed. I have critically gone into that. Has the Government ever thought of taking the help of the Ministry of Forest and Environment, which has a major share in this as it is the part and parcel of the tribal people . They will be in a position to help us to modify and implement these schemes. I would like the Minister to give a categorical reply to these two questions. The Commission per se has to include most of the Scheduled Caste and Scheduled Tribe people. The officials of the Tribal Welfare Ministry know better than any other department. The Government should also take the help of the Department of Revenue and the Ministry of Agriculture in all these matters.
श्री हरीभाऊ शंकर महाले: अध्यक्ष महोदय, मैं आपको धन्यवाद देता हूँ और भारत सरकार को तथा मंत्री महोदय को भी विशेष धन्यवाद देता हूँ, लेकिन यह कहना चाहता हूँ कि अभी तक जो शैडयूल्ड कास्ट्स और ट्राइब्ज आयोग बना है, उनको ज्यादा अधिकार नहीं दिये गये हैं। मेरी विनती है कि आप दो कमीशन तो बना रहे हैं लेकिन उनको ज्यादा से ज्यादा अधिकार देने चाहिए और उसमें जो दिक्कतें उनको आती हैं, उनको दूर करना चाहिए।
एक बात और कहना चाहता हूँ कि कई लोग घूस देकर गलत रूप से आदमिजाति के प्रमाणपत्र प्राप्त कर लेते हैं और नौकरियों में आ जाते हैं। इस घूसखोरी को रोकना ज़रूरी है और इसके लिए कमीशन को ज्यादा अधिकार देने चाहिए। मैं फिर से आपके माध्यम से भारत सरकार को धन्यवाद देता हूँ।
श्री माणिकराव होडल्या गावीत (नन्दुरबार) : अध्यक्ष महोदय, मैं आपका बहुत आभारी हूँ कि संविधान ९४वें संशोधन विधेयक पर बोलने का मुझे मौका दिया। मैं इसका समर्थन करने के लिए खड़ा हुआ हूँ। मंत्री जी और सरकार को मैं इसके लिए बधाई देता हूँ कि उन्होंने अनुसूचित जनजाति के लिए अलग से आयोग बनाया है, लेकिन उसमें अध्यक्ष का एक ही पद रखा है जबकि अऩुसूचित जाति आयोग में अध्यक्ष और उपाध्यक्ष - दो पद रखे हैं। अनुसूचित जनजाति आयोग में भी उपाध्यक्ष पद रखना चाहिए और इसमें सदस्य संख्या भी बढ़ानी चाहिए। अभी १९९१ की जनगणना के अनुसार ट्राइबल्स की पॉपुलेशन ६७ मलियन हो गई है जो देश की ८.१ प्रतिशत है। भारत सरकार को इसका ध्यान रखते हुए उसको बढ़ाना चाहिए, यह मेरी विनती है।
अध्यक्ष महोदय, इसके साथ-साथ मेरी विनती है कि ट्राइबल के नाम पर जो गैर-ट्राइबल लोग इसमें घुसना चाहते हैं, उन पर रोक लगनी चाहिए। ऐसा नहीं होना चाहिए। …( व्यवधान)
SHRI DALIT EZHILMALAI : Sir, this is a very important piece of legislation. It is regarding the indigenous people. The Scheduled Tribe people as well as the Scheduled Caste people are the indigenous people. A bifurcation is taking place and the Scheduled Castes and Scheduled Tribes Commission is being divided into two. Now, there will be a separate Commission for Scheduled Tribes.
Our hon. friend Shri Murthi has asked one question and I also want to ask that question. He wanted to know if the Scheduled Tribes Commission comes into existence whether it will have the same stature, and status and would also have the Chairman and members as that of Scheduled Castes Commission. The hon. Minister is here. Therefore, he should reply to it.
अध्यक्ष महोदय : श्री राम दास जी आप बोलिए। सिर्फ आपका ही रिकॉर्ड पर जाएगा।
श्री रामदास आठवले : अध्यक्ष महोदय, मैं संविधान (चौरानवेवां संशोधन) विधेयक, २००२ (अनुच्छेद ३३८ का संशोधन और नए अनुच्छेद ३३८क का अंत:स्थापन) करने वाले विधेयक का समर्थन करता हूं। पहले दलित और आदिवासियों का एक ही आयोग था। इसे अलग करने की आवश्यकता नहीं थी। भारतीय जनता पार्टी के लोग देश को अलग करने का प्रयत्न कर रहे हैं, लेकिन दलित और आदिवासियों को अलग करने से उन्हें क्या फायदा होगा, यह मेरी समझ में नहीं आता। यदि आप फिर भी अलग आयोग का गठन करना चाहते हैं, तो मेरा निवेदन है कि उसे अधिकार देने की आवश्यकता है। …( व्यवधान)
अध्यक्ष महोदय : नवल किशोर राय जी, केवल प्रश्न पूछिए।
श्री नवल किशोर राय (सीतामढ़ी): अध्यक्ष महोदय, मैं संविधान (चौरानवेवां संशोधन) विधेयक, २००२ (अनुच्छेद ३३८ का संशोधन और नए अनुच्छेद ३३८क का अंत:स्थापन) करने वाले विधेयक का समर्थन करने के लिए खड़ा हूआ हूं। मैंने अभी डॉ. रघुवंश प्रसाद सिंह और श्री अरुण कुमार के मैं भाषण सुने। मेरी आपके माध्यम से सिर्फ यही विनती है कि जो अनुसूचित जाति एवं जनजातियों के लिए अलग-अलग आयोग बनाए जाते हैं, उन्हें सांवैधानिक अधिकार दिए जाते हैं, लेकिन फिर भी उन्हें संरक्षण प्राप्त नहीं होता है, उसके क्या कारण हैं। इस बारे में अभी डा. रघुवंश प्रसाद सिंह ने अपने भाषण में विस्तार से जिक्र किया। यहां उप प्रधान मंत्री जी भी बैठे हुए हैं, मैं उनका ध्यान खींचना चाहता हूं कि बिहार में अनुसूचित जाति एव जनजाति के मेरे चुनाव क्षेत्र जिला सीमामढ़ी में नानपुरा नामक थाने के अन्तर्गत नयातुर गांव में दलितों को २५० बीघा जमीन आबंटित की गई थी, लेकिन उस जमीन पर बिहार के एक मंत्री ने अपना घर बना रखा है। अनुसूचित जाति एवं जनजाति आयोग ने यह आदेश दिया कि उनका मकान हटा दिया जाए और जमीन का कब्जा अनुसूचित जाति एव जनजाति के लोगों को दिया जाए, लेकिन अभी तक इस दिशा में कोई प्रगति नहीं हुई है। …( व्यवधान)
अध्यक्ष महोदय : सिर्फ माननीय मंत्री जी का रिकॉर्ड पर जाएगा। आप बैठिए।
श्री जुएल उराम : अध्यक्ष महोदय, मैं माननीय सदस्यों को बताना चाहता हूं कि दोनों आयोगों में सदस्यों की संख्या बराबर रहेगी, किसी में कम, किसी में ज्यादा, ऐसा नहीं होगा। जहां तक कमीशन को अलग करने की बात है, मैं बताता हूं कि इसके बहुत से कारण हैं। कमीशन के पास इतने केसेस आते हैं कि दोनों के केसेस के डिटेल में जाना सम्भव नहीं हो पाता है। दोनों की समस्याएं अलग-अलग हैं। इसलिए कमीशन को अलग-अलग किया जा रहा है। मैं सदन से निवेदन करना चाहता हूं कि इस विधेयक को पारित किया जाए।
___________ 12.37 hrs. CONSTITUTION (NINETY-FOURTH) AMENDMENT BILL – Contd.
(Amendment of article 338 and insertion of article 338A),2002 MR. SPEAKER: Now I go for voting. Before I put the motion for consideration of the Constitution (Ninety-fourth Amendment) Bill, 2002 to the vote of the House, I may inform the House that this being a Constitution (Amendment) Bill, voting has to be by division.
12.38 hrs Let the Lobbies be cleared.
12.40 hrs Now, the Lobbies have been cleared.
"That the Bill further to amend the Constitution of India, be taken into consideration."
Division No.1 AYES 12.44 hrs. Narendra, ShriAcharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid *Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Baalu, Shri T.R. *Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh *Voted through slip. Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh *Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena *Voted through slip. Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Deepak Kumar, Shri Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. *Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul *Voted through slip. Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jadhav, Shri Suresh Ramrao Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Jawahar Lal Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun *Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik *Voted through slip. M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd.
Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri *Voted through slip. Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Dahyabhai Vallabhbhai Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramaiah, Dr. B.B. Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Roy Pradhan, Shri Amar Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Shri Bahadur Singh, Shri Balbir *Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Chandra Vijay *Voted through slip. Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal *Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. *Voted through slip. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. *Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas *Voted through slip. Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh *Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip *Voted through slip. Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER: Subject to correction, the result of the division is:
Ayes: 353 Noes: Nil 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. MR. SPEAKER: The House shall now take up clause by clause consideration of the Bill. Shri Bwismuthiary has given a notice to move his amendment. But Shri Bwismuthiary is not present. The question is:
"That clause 2 stand part of the Bill." The Lok Sabha divided: Division No.2 AYES 12.47 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Baalu, Shri T.R. Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Bauri, Shrimati Sandhya Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath *Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh *Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra *Voted through slip. Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Deepak Kumar, Shri Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. *Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Jawahar Lal Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath *Voted through slip. Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. *Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd. Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri Oram, Shri Jual *Voted through slip. Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Dahyabhai Vallabhbhai Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha *Patel, Shri Mansinh Pathak, Shri Harin *Voted through slip. Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramaiah, Dr. B.B. Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Roy Pradhan, Shri Amar Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Chandra Vijay Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal *Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. *Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. *Voted through slip. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma *Voted through slip. Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha *Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal *Voted through slip. MR. SPEAKER: Subject to correction, the result of the division is: Ayes: 352 Noes: NilThe 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.
------
Clause 3 Insertion of new article 338AAmendment made: Page 2, for lines 12 to 17,-- substitute "(2) Subject to the provisions of any law made in this behalf by Parliament, the Commission shall consist of a Chairperson, Vice-Chairperson and three other Members and the conditions of service and tenure of office of the Chairperson, Vice-Chairperson and other members so appointed shall be such as the President may by rule determine. (3) The Chairperson, Vice-Chairperson and other Members of the Commission shall be appointed by the President by warrant under his hand and seal." (3) (Shri Jual Oram) MR. SPEAKER: There are three more amendments to Clause 3. Since, Shri Bwismuthiary is not present in the House, his amendments are not moved.
"That clause 3, as amended, stand part of the Bill."
Division No.3 AYES 12.51 hrs. Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Baalu, Shri T.R. Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Deepak Kumar, Shri Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jadhav, Shri Suresh Ramrao Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Jawahar Lal Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh *Voted through slip. Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd.
Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramaiah, Dr. B.B. Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Roy Pradhan, Shri Amar Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Chandra Vijay Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. *Voted through slip. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER: Subject to correction, the result of the division is:
Ayes: 358 Noes: Nil 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 3, as amended, was added to the Bill. Clause 1 Short title and commencementMR. SPEAKER: There is an amendment to Clause 1. Now, Mr. Minister to move the amendment no. 2. Amendment made:
Page 1, for line 2, --
substitute "1. (1) This Act may be called the Constitution (Eighty-ninth Amendment) Act, 2003." (2) (Shri Jual Oram) MR. SPEAKER: The question is: "That clause 1, as amended, stand part of the Bill. " The Lok Sabha divided: Division No.4 AYES 12.52 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Begum Noor Bano *Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. *Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh *Voted through slip. Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Deepak Kumar, Shri Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz *Indora, Dr. Sushil Kumar Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Jawahar Lal Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. *Voted through slip. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd. Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri Oram, Shri Jual *Voted through slip. Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Dahyabhai Vallabhbhai Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramaiah, Dr. B.B. Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Roy Pradhan, Shri Amar Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Chandra Vijay Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh *Voted through slip. Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER: Subject to correction, the result of the division is: Ayes: 353 Noes: NilThe 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 1, as amended, was added to the Bill. Enacting Formula MR. SPEAKER: There is an amendment to Enacting Formula. Now, Mr. Minister to move the amendment no. 1. Amendment made:
Page 1, line 1,--
for "Fifty-third"
substitute "Fifty-fourth" (1) (Shri Jual Oram)MR. SPEAKER: The question is: "That the Enacting Formula, as amended, stand part of the Bill. " The motion was adopted. The Enacting Formula, as amended, was added to the Bill. The Long Title was added to the Bill. MR. SPEAKER: Now, the Minister may move that the Bill, as amended, be passed. SHRI JUAL ORAM: I beg to move: "That the Bill, as amended, be passed. " MR. SPEAKER: The question is: "That the Bill, as amended, be passed. " The Lok Sabha divided: Division No.5 AYES 12.55 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Baalu, Shri T.R. Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Bauri, Shrimati Sandhya Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Deepak Kumar, Shri Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jadhav, Shri Suresh Ramrao Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Jawahar Lal Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd. Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Shri Rupchand Palanimanickam, Shri S.S. *Voted through slip. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Dahyabhai Vallabhbhai Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramaiah, Dr. B.B. Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Roy Pradhan, Shri Amar Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Chandra Vijay Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore *Voted through slip. Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER: Subject to correction, the result of the division is: Ayes: 361 Noes: Nil 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 Bill, as amended, is passed by the requisite majority, in accordance with the provisions of article 368 of the Constitution. The motion was adopted. ________