Lok Sabha Debates
Motion Regarding Constitution Of A Joint Committee On Insolvency And Bankruptcy ... on 23 December, 2015
Sixteenth Loksabha an> Title: Motion regarding Constitution of A Joint Committee on Insolvency and Bankruptcy Bill, 2015 (Motion Adopted).
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I give notice of my intention to move the following Motion during the current Session of the Lok Sabha:
“That the Insolvency and Bankruptcy Bill, 2015 be referred to a Joint Committee of the Houses consisting of the following 20 Members of this House:
Shri P.P. Chaudhary Shri Gopal Shetty Shri Subhash Chandra Baheria Shri Nishikant Dubey Shri Shivkumar Udasi Shri Anil Shirole Shri Abhishek Singh Shri Gajendra Singh Shekhawat Dr. Sanjay Jaiswal Shri Jagdambika Pal Shri Jayadev Galla Shri Chandrakant Khaire Shri Chirag Paswan Shri K.C. Venugopal Kumari Sushmita Dev Dr. P. Venugopal Shri Kalyan Banerjee Shri Bhartruhari Mahtab Shri B. Vinod Kumar Shri Jitendra Chaudhury And ten Members from the Rajya Sabha.
And, that in order to constitute a sitting of the Joint Committee the Quorum shall be one-third of the total number of Members of the Joint Committee. That the Committee shall make its Report to the House on the last day of the first week of the Budget Session of 2016. That in other respects, the Rules of Procedures of this House relating to the Parliamentary Committee shall apply with such variation and modification that the Speaker may make and the House recommends to the Rajya Sabha that the Rajya Sabha do join the said Joint Committee and communicate to this House the names of the Members to be appointed by the Rajya Sabha to the Joint Committee. I have obtained the consent of the Members to serve on this Committee." HON. SPEAKER: Motion moved:
“That the Insolvency and Bankruptcy Bill, 2015 be referred to a Joint Committee of the Houses consisting of the following 20 Members of this House: Shri P.P. Chaudhary Shri Gopal Shetty Shri Subhash Chandra Baheria Shri Nishikant Dubey Shri Shivkumar Udasi Shri Anil Shirole Shri Abhishek Singh Shri Gajendra Singh Shekhawat Dr. Sanjay Jaiswal Shri Jagdambika Pal Shri Jayadev Galla Shri Chandrakant Khaire Shri Chirag Paswan Shri K.C. Venugopal Kumari Sushmita Dev Dr. P. Venugopal Shri Kalyan Banerjee Shri Bhartruhari Mahtab Shri B. Vinod Kumar Shri Jitendra Chaudhury And ten Members from the Rajya Sabha.
And, that in order to constitute a sitting of the Joint Committee the Quorum shall be one-third of the total number of Members of the Joint Committee. That the Committee shall make its Report to the House on the last day of the first week of the Budget Session of 2016. That in other respects, the Rules of Procedures of this House relating to the Parliamentary Committee shall apply with such variation and modification that the Speaker may make and the House recommends to the Rajya Sabha that the Rajya Sabha do join the said Joint Committee and communicate to this House the names of the Members to be appointed by the Rajya Sabha to the Joint Committee. I have obtained the consent of the Members to serve on this Committee." SHRI SUDIP BANDYOPADHYAY (KOLKATA UTTAR): Sir, we appreciate this decision. It was Prof. Saugata Roy, on behalf of our Party, very categorically mentioned that let this Bill be referred to a Joint Committee and Shri Venkaiah ji also took the lead in the matter in consultation with other political parties. Now, ultimately good sense prevailed and it is better late than never. The Government though took a late decision yet ultimately have come to the conclusion that the Bill should be referred to the Joint Committee. We are thankful to Shri Arun Jaitley. SHRI P. KARUNAKARAN (KASARGOD): Though it is late, the Government has taken the right decision. THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): Consideration of the matter took time. I do not want to join the blame game. HON. SPEAKER: The question is:
“That the Insolvency and Bankruptcy Bill, 2015 be referred to a Joint Committee of the Houses consisting of the following 20 Members of this House: Shri P.P. Chaudhary Shri Gopal Shetty Shri Subhash Chandra Baheria Shri Nishikant Dubey Shri Shivkumar Udasi Shri Anil Shirole Shri Abhishek Singh Shri Gajendra Singh Shekhawat Dr. Sanjay Jaiswal Shri Jagdambika Pal Shri Jayadev Galla Shri Chandrakant Khaire Shri Chirag Paswan Shri K.C. Venugopal Kumari Sushmita Dev Dr. P. Venugopal Shri Kalyan Banerjee Shri Bhartruhari Mahtab Shri B. Vinod Kumar Shri Jitendra Chaudhury And ten Members from the Rajya Sabha.
And, that in order to constitute a sitting of the Joint Committee the Quorum shall be one-third of the total number of Members of the Joint Committee. That the Committee shall make its Report to the House on the last day of the first week of the Budget Session of 2016. That in other respects, the Rules of Procedure of this House relating to the Parliamentary Committee shall apply with such variation and modification that the Speaker may make and the House recommends to the Rajya Sabha that the Rajya Sabha do join the said Joint Committee and communicate to this House the names of the Members to be appointed by the Rajya Sabha to the Joint Committee.” The motion was adopted.