Lok Sabha Debates
Shri N.K. Premachandran And Prof. Saugata Ray Raised That As Per Rule 220 Of Rules ... on 15 July, 2019
Seventeenth Loksabha > Title: Shri N.K. Premachandran and Prof. Saugata Ray raised that as per Rule 220 of Rules of Procedure and Conduct of Business in Lok Sabha, no legislative business be taken up in the House before completion of financial business.Mr. Speaker given his rulings.
SHRI N. K. PREMACHANDRAN (KOLLAM): Thank you very much Speaker Sir. On Friday, hon. Speaker was not in the Chair. I had raised a very serious matter regarding procedure, that is, Rule 220 and Rule 221 of the Rules of Procedure and Conduct of Business in Lok Sabha. When a financial business is being listed in the List of Business, it is the bounden duty of the House to transact the financial business first. Then only, the legislative business shall be taken up. Rule 220 is very specific about the introduction of the Bill. That is why these two Bills, namely, Surrogacy (Regulation) Bill and Motor Vehicles (Amendment) Bill have been introduced. Introduction of the Bill is permitted as per Rule 220 of the Rules of Procedure.
As per Rule 221 of the Rules of Procedure, it is very clear that it is the bounden duty of the House to first transact and complete the financial business, and then only, the Bill can be taken up. So, I am seeking a direction from the hon. Speaker. Let the convention of the House, let the procedure of the House, let the rules of the House be complied with. I am seeking a ruling or a direction from the hon. Chair. With these words, I conclude.
Thank you very much, Sir.
माननीय अध्यक्ष: अब आपको सभी प्रोफेसर के रूप में जानने लगे हैं ।
PROF. SOUGATA RAY (DUM DUM): Sir, I am doing a professorial job now. I am teaching parliamentary procedure to the Members of the ruling party. Sir, Rule 220 states that:
“Notwithstanding that a day has been allotted for financial business under rules 207, 208, 218 or 219, a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day before the House enters on the business for which the day has been allotted”.
Secondly, Rule 221 states:
“In addition to the powers exercisable under these rules, the Speaker may exercise all such powers as are necessary for the purpose of….” माननीय अध्यक्ष: यह एक सिमिलर सब्जेक्ट है ।
…(व्यवधान)
PROF. SOUGATA RAY : Don’t be cruel, Sir. Let me complete, “The speaker may exercise such powers as are necessary for the purpose of the timely completion of all financial business...” In the history of Parliament, not once during the discussion on financial business, a Bill has been allowed to be discussed. Only once, a debate under Rule 193 was allowed while financial business was going on. So, the Government is surreptitiously bringing in a Bill in the midst of financial business. Today, the discussion on the Demands for Grants under the control of the Ministry of Road Transport and Highways for 2019-20 was included in the List of Business. The hon. Minister has to state why suddenly the National Investigation Agency (Amendment) Bill is being brought. This is totally irregular, illegal and violative of Parliamentary procedures and rules. Please don’t allow the discussion on this Bill even if the Home Minister is present.
संसदीय कार्य मंत्रालय में राज्य मंत्री तथा भारी उद्योग और लोक उद्यम मंत्रालय में राज्य मंत्री (श्री अर्जुन राम मेघवाल) : अध्यक्ष महोदय, मैंने प्रेमचन्द्रन जी और प्रोफेसर सौगत राय जी को सुना । ये रूल 220 और 221 का हवाला का दे रहे हैं । हमें आर्टिकल 118 कॉन्स्टीट्यूशन को भी देखना पड़ेगा । हाउस इस मामले में सुप्रीम है और आपकी चेयर की अध्यक्षता में बी.ए.सी की बैठक में भी इन चीजों पर चर्चा हुई । मेरा यह कहना है कि रूल्स हैं, लेकिन रूल 221 में लिखा हुआ है- timely completion of financial business. टाइमली कम्पलीशन का मतलब हुआ कि हम 17 तारीख को बुलेटिन कर देंगे । जब बिज़नेस टाइमली कम्पलीट हो जाएगा और बीच में कोई इम्पोर्टेंट बिल आता है तो हम उसे आपकी अनुमति से ले रहे हैं । सरकार का आपसे अनुरोध है कि आप इसे अलाऊ करें ।
डॉ. निशिकांत दुबे (गोड्डा): सर, कॉन्स्टीट्यूशन में जाने की आवश्यकता नहीं है । रूल 389 साफ कहता है कि, “All matters not specifically provided for in these rules and all questions relating to the detailed working of these rules shall be regulated in such manner as the Speaker may, from time to time, direct.” यदि यह स्पीकर का डायरेक्शन है तो इसके बाद चर्चा का कोई सवाल ही नहीं है । स्पीकर ने यह डायरेक्शन दी है । अभी हमारे मेघवाल साहब ने कहा है कि वह 17 तारीख को पूरा कर देंगे, बात खत्म हुई । इसमें चर्चा करने का कोई मतलब ही नहीं है ।
माननीय अध्यक्ष: प्लीज माननीय सदस्य बैठ जाइए ।
…(व्यवधान)
SHRI N. K. PREMACHANDRAN : Shri Nishikant Dubey has rightly suggested that it is the discretion of the Speaker and the Rule 389 can be taken into account and can be used. But the problem is that it is the convention of the House that the legislative business will have importance only after the financial business has been transacted. Hon. Speaker, Sir, it is up to you to decide whether the financial business or legislative business is more important as far as this Government is concerned.