20.12.91
*t04
CONSTITUTION (SEVENTY-FOURTH AMENDMENT) BILL
(insertion of now Articles 239AA 239AB)
[English]
THE MINISTER OF HOME AFFAIRS (SHRI S.B. CHAVAN): Mr. Speaker,
Sir, I beg to move:
"That the Bill further to amend the Constitution of India, be
taken into consideration."
The Bill seeks to make special provisions in the Constitution for
a new set-up for the administration of the Union Territory of Delhi,
including provisions for the establishment of a Legislative Assembly
and a Council of Ministers responsible to such Assembly.
As the House is aware, Delhi is a Union Territory administered
under Article 239 of the Constitution. Under the existing law,
namely, the Delhi Administration Act, 1966, there is a metropolitan
Council with elected members and an Executive Council to assist and
advise the Administrator in the exercise of his function other than
those. in which he is to exercise his discretion. The Metropolitan
Council is only an advisory body with no legislative powers. There
has been a persistent demand for a representative form of government
in Delhi and also for removing problems faced by the common man, such
as multiplicity of authorities with overlapping functions. With a
view to finding a permanent solution to the problems, the Government
appointed a Committee on 24.12.1987 under the Chairmanship initially
of Shri Justice R.S. Sarkaria and subsequently of Shri S. Balakrishnan
with wide terms of reference to enable it to suggest remedies for the
843 Const. (74 Amend.) Bill (Insertion of
[Sh. S.B. Chavan]
longstanding problems faced by the people of Delhi. The Committee
submitted its report on 14th December, 1989.
The Committee had gone into the matter in great detail and
considered the various issues in all their aspects after examining the
memoranda received by it from various persons and holding detailed
discussion with individuals, representatives of institutions and
political parties, eminent citizens, experts and knowledgeable persons
with long experience in administration and public affairs.
It also examined the details of the arrangement made in the
national capitals of other countries with a federal set up and took
note of the views expressed in the debates in the Constituent Assembly
and houses of Parliament on various occasions in regard to the
arrangements for the capital. It also studied the recommendations
made by the. earlier Committees and Commissions. The Committee was
aware of the complexities involved in designing a proper structure of
government for a national capital. particularly for a country with a
federal set up. Two conflicting requirements have to be reconciled.
First, the requirement of satisfying the democratic aspirations of the
citizens of the capital to govern themselves in consonance with the
spirit of the Constitution is very important. Secondly, as has been
recognised the world over, as well as in our country all along, the
national Government should have sufficient control of the capital city
and its administration for discharging its national and international
responsibilities and commitments. Further the effective administra-
tion of the National capital is of vital importance to the National
Government for ensuring the requisite degree of security and
administrative efficiency. In addition, there is the need to preserve
the cosmopolitan character of the capital. The report of the Bala-
krishnan Committee has attempted to de-
Arts. 239AA, etc.) 844
sign a governmental structure for Delhi which would secure a
reasonable balance between these requirements. The Committee has come
to the conclusion that on an objective appraisal of all aspects, any
arrangement that involves a Constitutional division of functions and
responsibilities between the Union and Delhi Administration will be
against the national interest and should be ruled out and that,
therefore, Delhi should continue to be a Union Territory with a
Legislative Assembly with appropriate powers. It has also recommended
that the subjects of public order, police and land should be retained
with the Centre as they are matters of vital importance for which the
responsibility cannot be divided. This is also broadly in line with
the provisions made in Government of Part C States Act, 1951, enacted
by the Constituent Assembly sitting as Parliament. The details of the
new arrangements for the national capital will be clear from the
provisions of the Bill and I do not propose to go over the same.
After carefully examining the report of the Balakrishnan
Committee and considering all aspects, it has been decided to enact
legislation generally on the lines of the recommendations of this
Committee and the Bill seeks to make appropriate provisions in this
regard. As the House may be aware, on earlier occasions whenever a
democratic set up was considered for Delhi, such as under the
Government of Part C States Act, 1951 and also under the Bill
introduced in 1978, necessary provisions for a democratic set up were
made under a parliamentary law enacted in pursuance of article 239A.
However, in the case of Delhi which is the national capital, the
Committee has recommended that the provisions for the democratic st up
should be incorporated in the Constitution itself with a view to
securing a measure of stability and permanence and also giving a
special status to the national capital,
Delhi as the national capital, has a unique
845 Const. (74 Amend.) Bill (insertion of
status and certain distinguishing features. In view of its importance
for the country as a whole, it should inspire a sense of belonging to
all the States, which cannot happen if it is located in the territory
of, or be controlled primarily by, a single State. The arrangements
made in this regard to the national capitals in others countries,
particularly those with a federal set up, and all the thinking that
has gone into this subject so far, fully support the view that the
National Capital should be under the full control of the National
Government.
At no time in the past, has it ever been considered possible to
make Delhi a fullfledged State. The Constituent Assembly went into
the matter in great depth. It was observed during the debates that
"in the capital city of a large federation like ours, the arrangement
should be that in the area over which the federal Government has to
function daily, practically in all details, that Government should
have unfettered power, power which is not contested by another and
subordinate Legislature". The States Reorganisation Committee and all
other Committees have reached the same conclusion.
Several important national and international institutions like
the President, Parliament, the Supreme Court etc., as well as all
foreign diplomatic missions, international agencies etc., are located
in Delhi. It is also a place to which high dignitaries from other
nations pay official visits frequently and it is in the national
interest that the highest possible standards should be maintained in
the administration of the national capital, It is also in the national
interest that the Centre should have control over the national capital
in all matters irrespective of whether they are in the State field or
Union field.
If Delhi is made a fullfledged State, it would be
Constitutionally impossible for the Central Government to intervene in
any matter relatable to the State List, such as public order, public
health, essential sup-
Arts. 239AA, etc.) 846
plies, municipal services etc. This complete Constitutional
prohibition will make it impossible for the Central Government to dis-
charge ints national and international responsibilities in relation to
Capital, if Delhi becomes a full State.
The Balakrishnan Committee has gone into the matter in depth and
has given several reasons why Delhi cannot be made a fullfledged
State. It has categorically stated that it will be against the
national interest to make Delhi a fullfledged State.
I have no doubt that the Bill will go a long way in satisfying
the long and cherished desire of the people of Delhi to have an
effective say in the administration checkering their problems.
The Committee in Part 11 of its report has made recommendations
on other matters relating to Delhi. such as the reorganisation of the
Municipal Corporation, agencies for supply of electricity and water
etc. These recommendations are under consideration. The Government
will come before Parliament in due course for enacting necessary
legislation for implementing such of the recommendations as are found
to be acceptable.
I take this opportunity to place on record our appreciation of
the valuable work done by the Balakrishnan Committee on such an
important subject.
With these words, Sir, I commend this Bill to this august House
for approval.
MR, SPEAKER: Motion moved:
"That the Bill further to amend the Constitution of India be
taken into consideration."
SHRI MANORANJAN BHAKTA (Andaman and Nicobar Islands): Sir, I am
an a point for clarification. I welcome the Home
847 Const. (74 Amend.) Bill (Insertion of
[Sh. Manoranjan Bhakta]
Minister raising the issue of Constitution amendment. I would like to
request him to say something about those Union Territories also like
the Andaman and Nicobar Islands and Lakshadweep. All these are also
on the same footing. You are giving democratic right to the people of
Delhi. Is the hon. Minister going to assure us that the people of
those Union Territories also will be given some more democratic
rights? This is my request.
SHRI S.B. CHAVAN: At this stage, it will not be possible for
Government to give any reaction to the query which the hon. Member
has made.
SHRI P.M. SAYEED (Lakshadweep):As has been mentioned by Shri
Manoranjan Bhakta, we are coming from for flung areas. We have also
populations without any legislation so far. We are not asking for
full fledged State. At least, our budgets have risen up to hundreds.
Now the Home Minister's demand is not discussed here for want of time.
For many years, there also we did not have any legislature.
Accountability for the action of the executive is not there. It is
neither here nor there. Political aspirations should also be taken
into account. At this juncture, we are welcoming this measure. We
welcome the people of Delhi to have a legislature. At the same time,
at least the Government must come forward with a good gesture that we
will be given at least some teeth with the present setup. That is
what we want from the hon. Minister at this juncture. What is the
reaction of the hon. Home Minister?
THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS
AND MINISTER OF STATE IN THE MINISTRY OF LAW, JUSTICE AND COMPANY
AFFAIRS (SHRI RANGARAJAN KUMARAMANGALAM): I may point out that it is
decided that a detailed discussion regarding the matter of Delhi
becoming a
Arts. 239AA, etc.) 848
State can really take place when the National Capital Territories Bill
is taken up in the evening. We would vote this and a detailed
discussion can take place at that time.
MR. SPEAKER: Before I put the motion for consideration of the
Bill to vote, I would like to say that this being a Constitution
(Amendment) Bill, voting has to be by division.
let the Lobbies be cleared-
MR. SPEAKER: Now, the Lobbies have been cleared.
The question is:
"That the Bill further to amend the Constitution of India, be
taken into consideration.'
The Lok Sabha divided:
12.20 hrs.
Division No.1
AYES
A
Abedya Nath, Mahant
Acharia, Shri Basu Deb
Advani, Shri Lal K.
Agnihotri, Shri Rajendra
Ahamed, Shri E.
Akber Pasha, Shri B.
Anbarasu Era, Shri
Arunchalam, Shri M.
Asokaraj, Shri A.
849 Const. (74 Amend.) Bill (Insertion of
Athithan, Shri R. Dhanuskodi
B
Baitha, Shri Mehendra
Bala, Dr. Asim
Banerjee, Kumari Mamata
Barisal, Shri Pawan Kumar
Barman, Shri Palas
Barman, Shri Uddhab
Basu, Shri Chitta
Bhadana, Shri Atar Singh
Bhakta, Shri Manoranjan
Bhandari, Shrimati Dil Kumari
Bhardwaj, Shri Paras Ram
Bhargava, Shri Girdhari Lal
Bhattacharya, Shrimati Malini
Bhonsle, Shri Prataprao B.
Bhonsle, Shri Tejsinghrao
Bhuria, Shri Deleep Singh
Birbal, Shri
Brohmo Chaudhury, Shri Satyendr Nath
C
Chakraborty, Prof. Susanta
Chandralkar, Shri Chandulal
Charles, Shri A.
Arts. 239AA, etc.) 850
Chatterjee, Shri Nirmal Kanti
Chaudhary, Shri Ram Prakash
Chaudhary, Shri Rudrasen
Chaudhri, Shri Narain Singh
Chauhan, Shri Chetan P.S.
Chaure, Shri Bapu Hari
Chavan, Shri Prithviraj D.
Chavda, Shri Harisinh
Chennithala, Shri Ramesh
Chiclambaram, Shri P.
Chhotey Lal, Shri
Choudhury, Shri Lokanath
D
Damor, Shri Somjibhai
Delkar, Shri Mohan S.
Dennis, Shri N.
Deora, Shri Murli
Deshmukh, Shri Ashok Anandrao
Deshmukh, Shri Chandubhai
Dev, Shri Sontosh Mohan
Devarajan, Shri B.
Dhumal, Prof. Prem
Digvijaya Singh, Shri
Dome, Dr. Ram Chandra
Drona, Shri Jagat Vir Singh
851 Const. (74 Amend.) Bill (Insertion of
F
Farook, Shri M.O.H.
Fatmi, Shri Mohammad Ali Ashraf
Fernandes, Shri Oscar
G
Gaikwad, Shri Udyasingrao
Gajapathi, Shri Gopi Nath
Gamit, Shri Chhitubhai
Gangwar, Shri. P.R.
Gangwar, Shri Santosh Kumar
Gautam, Shrimati Sheela
Gavit, Shri Manikrao Hodlya
Gehlot, Shri Ashok
Ghafoor, Shri Abdul
Ghangare, Shri Ramchadra Marotrao
Gogoi, Shri Tarun
Gowda, Prof. K. Venkatagiri
Gudadinni, Shri B.K.
Gupta, Shri Indrajit
H
Handique, Shri Bijoy Krishna
Hooda, Shri Bhupinder Singh
I
Inder Jit, Shri
Islam, Shri Nurul
Arts. 239AA, etc.) 852
J
Jai Prakash, Shri
Jakhar, Shri Balram
Janarthanan, Shri M.R. Kadambur
Jaswant Singh, Shri
Jatiya, Shri Satyanarayan
Jawali, Dr. B.G.
Jayamohan, Shri A.
Jena, Shri Srikanta
Jha, Shri Bhogendra
Joshi, Shri Anna
K
Kahandcle, Shri Z.M.
Kale, Shri Shankarrao D.
Kalka Das, Shri
Kamat, Shri Gurudas
Kamson, Prof. M.
Kanithi, Dr. Viswanatham
Kanodia, Shri Mahesh
Kapse, Shri Ram
Karreddula, Shrimati Karnala Kumari
Kashwan, Shri Ram Singh
Katheria, Shri Prabhu Dayal
Katigar, Shri Vinay
Kaul, Shrimati Sheila
853 Const. (74 Amend.) Bill (insertion of
Khan, Shri Ayub
Khan, Shri Sukhendu
Khandelwal, Shri Tara Chand
Khanoria, Shri D.D.
Khurana, Shri Madan Lal
Khursheed, Shri Salman
Konathala, Shri Rama Krishna
Krishan Kumar, Shri S.
Krishnaswamy, Shri M.
Krishnendra Kaur, Shrimati
Kudumaula, Kumari Padmasree
Kumar, Shri V. Dhananjaya
Kumaramangalam, Shri Rangarajan
Kuppuswamy, Shri C.K.
Kurien, Prof. P.J.
Kusmaria, Shri Ramkrishna
L
Lakshmanan, Prof. Savithri
laljan Basha, Shri S.M.
Lodha Shri Guman Mal
M
Mahato. Shri Bir Singh
Malik, Shri Dharampal Singh
Malik, Shri Purna Chandra
Malikkarjun, Shri
Arts. 239AA, etc.) 854
Mallu, Dr. R.
Mandal, Shri Brahmanand
Mancial, Shri Sanat Kumar
Manjay Lal, Shri
Marbaniang, Shri Peter G.
Mathur, Shri Shiv Charan
Maurya, Shri Anand Ratna
Mirdha, Shri Nathu Ram
Mirdha, Shri Ram Niwas
Mishra, Shri Ram Nagina
Misra, Shri Janardan
Misra, Shri Satyagopal
Mujahid, Shri B.M.
Mukherjee, Shrimati Geeta
Mukherjee, Shri Subrata
Mukhopadhyay, Shri Ajoy
Munda, Shri Govinda Chandra
Munda, Shri Kariya
Muniyappa, Shri K.H.
Murthy. Shri M.V. Chandrashekara
Murthy, Shri M.V.V.S.
Murugesan, Dr. N.
Mutternwar, Shri Vilas
N
Naik, Shri Ram
855 Const. (74 Amend.) Bill (insertion of
Naikar, Shri D.K.
Nandi, Shri Yellaiah
Narayanan. Shri P.G.
Nawale, Shri Vidura Vithoba
Nayak, Shri Mrutyjnuaya
Netam, Shri Arvind
O
Odeyar, Shri Channiah
Oraon, Shri Lalit
P
Pal, Shri Rupchand
Palacholla, Shri Vankata Rangayya Naidu
Pandeya, Dr. Laxminarayan
Panigrahi, Shri Sriballav
Panja. Shri Ajit
Passi, Shri Balraj
Paswan, Shri Cheddi
Paswan, Shri Ram Vilas
Paswan, Shri Sukdeo
Patel, Dr. Amrit Lal Kalidas
Patel, Shri Haribhai
Patel, Shri Ram Pujan
Patel, Shri Shravan Kumar
Patel, Shri Uttambhai Harjibhai
Patidar, Shri Rameshwar
Arts. 239AA, etc.) 856
Patil, Shri prakash V.
Patil, Shrimati Pratibha Devisingh
Patil, Shri Uttamrao Deorao
Patil, Shri Yashwantrao
Patnaik, Shri Sivaji
Pilot, Shri Rajesh
Poosapati, Shri Anandgajapati Raju
Prabhu Zantye, Shri Harish Narayan
Pradhani, Shri K.
Pramanik, Shri Radhika Ranjan
Prem, Shri B.L. Sharma
Purkayastha, Shri Kabndra
R
Rahi, Shri Ram Lal
Rai, Shri Lall Babu
Rai, Shri M. Ramanna
Rai, Shri Nawal Kishore
Rai, Shri Ram Nihor
Rajeshwari, Shrimati Basava
Raj, Narain, Shri
Rajulu, Dr. R.K.G.
Ram, Shri Prom Chand
Ramaiah, Shri Bolla Bulli
Ramamurthy, Shri K.
Ramsnagar, Shri
857 Const (74 Amend.) Bill (insertion of
Rana, Shri Kashiram
Rao, Shri J.Chokka
Rao, Shri P.V. Narasimha
Rathva, Shri Naranbhai Jamlabhai
Rawat, Shri Prabhu Lal
Rawat. Prof. Rasa Singh
Ray, Shri Rabi
Raychaudhuri, Shri Sudarsan
Reddy, Shri A. Indrakaran
Reddy, Shri B.N.
Reddy, Shri G.Ganga
Reddy, Shri Mahasamudram Gnanendra
Reddy, Shri R. Surender
Reddy, Shri K. Vijaya Bhaskara
Reddy, Shri Y.S.Rajashekhar
Roy, Shri Haradhan
Roypradhan, Shri Amar
S
Sai, Shri A. Pratap
Sahi, Shrimati Krishna
Sait, Shri Ebrahim Sulaiman
Sajjan Kumar, Shri
Saleem Shri Mohammad Yunus
Sarode, Dr. Gunvant Rambhau
Save, Shri Moreshewar
Arts. 239AA, etc.) 858
Sawant, Shri Sudhir
Sayeed, Shri P.M.
Scindia, Shri Madhavrao
Scindia, Shrimati Vijaya Raje
Selja, Kumari
Sethi, Shri Arjun Charan
Shakya, Dr. Mahadeepak Singh
Shankaranand, Shri B.
Sharma, Shri Chiramnji Lal
Sharma, Shri Jeewan
Sharma, Shri Rajendra Kumar
Shastri, Acharya Vishwanath Das
Shastri, Shri Vishwanath
Sindal, Shri S.B.
Silvera, Dr. C.
Singh, Shri Dalbir
Singh, Shri Hari Kishore
Singh, Shri Jangbir
Singh, Shri Manphool
Singh, Shri Motilal
Singh, Shri Pratap
Singh, Kumari Pushpa Devi
Singh, Shri Ram
Singh, Shri Ramashray Prasad
Singh, Shri Raminaresh
859 Const (74 Amend.) Bill (Insertion of
Singh, Shri Rampal
Singh, Shri S.B.
Singh, Shri Uday Pratap
Singh, Shri Vishwanath Pratap
Singh Deo, Shri K.P.
Solanki, Shri Surajbhanu
Soundaram, Dr. (Shrimati) K.S.
Sukh Ram, Shri
Sultanpuri, Shri Krishan Dutt
Suresh, Shri Kodikkunil
Swami, Shri Sureshanand
Swamy, Shri G.Venkat
Syed, Shahabuddin, Shri
T
Thakore, Shri Gabhaji Mangaji
Thakur, Shri Mahendra Kumar Singh
Thagkabalu, Shri K.V.
Tharadevi Sidhartha, Shrimati D.K.
Thomas, Prof. Shri K.V.
Thomas, Shri P.C.
Thorat, Shri Sandipan Bhagwan
Thungon, Shri P.K.
Tomar, Shri Ramesh Chand
Topdar, Shri Tarit Baran
Tripathi, Shri Prakash Narain
Arts. 239AA, etc.) 860
Trivedi, Shri Arvind
Tytler, Shri Jagdish
U
Uma Bharti, Kumari
Umbrey, Shri Laeta
Ummareddy Venkateswarlu, Prof.
Upadhyay, Shri Swarup
Urs, Shrimati Chandra Prabha
V
Vadde, Shri Sobhanadreeswara Rao
Vajpayee, Shri Atal Bihari
Verma, Shri Ratilal
Verma, Shri Bhawani Lal
Verma, Shri Phool Chand
Verma, Shri Shiv Sharan
Verma, Kumari Vimla
Vijayaraghavan, Shri V.S.
Virendra Singh, Shri
Vyas, Dr. Girija
W
Wasnik, Shri Mukul Balkrishna
Y
Yadav, Shri Chandra Jeet
Yadav, Shri Chun Chun Prasad
Yadav, Shri Devendra Prasad
Yadav, Shri Ram Lakhan Singh
861 Const. (74 Amend.) Bill (insertion of
Yadav. Shri Ram Saran
Z
Zainal Abedin, Shri
NOES
Khan, Shri Ghulam Mohammad
MR. SPEAKER: Subject to correction", the result of the division
is:
Ayes - 289
Noes - 01
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: Now, we shall take up clause by clause
consideration. We shall take up Clause No. 2. There are some
amendments against Clause No. 2 from the
Arts. 239AA, etc.) 862
Government side and there are amendments suggested by other Members
also.
Clause-2 Insertion of new article 239A A and 239 AB
SHRI LAL. K. ADVANI (Gandhi Nagar): Sir, I beg to move;
Page 3,-
for lines 29 to 43, substitute-
(1) "239AB. If the President on receipt of a report from
the Lieutenant Governor or otherwise, is satisfied that
situation has arisen in which the administration of the
National Capital territory cannot be carried on in accordance
with the provisions of article 239AA or of any law made in
pursuance of that article, the President may by Order suspend
the operation of any provision of article 239AA or any of the
reprovisions and make such incidental and consequential
provisions as may appear to him to be necessary or expedient
for administering
-----------------------------------------------------------------------
*The following members also recorded their votes for Ayes:
Shri Eduardo Faleiro. Dr. Chinta Mohan, Sarvashri Mullappally
Ramachandran, S.B. Nyamagowda, Smt. Kamla Kumari Karreddula,
Sarvashri Damu Barku Shingda, M Baga Reddy, Manku Ram Sodi, Harilal
Nanji Patel, G. Made Gowda, Gangadhara Sanipalli, Anantha Venkata
Reddy, Kodakani Gowdana Shivappa, Probin Deka, Tara Singh, p.C.
Chacko, Rao Ram Singh, Sarvashri Pala K.M. Mathew, Vishweshwar Bhagat,
Dr. Kartikeswar Patra, Sarvashri Sarat Chandra Pattanayak, Bare Lai
Jatav, Dr. (Smt.) Padma, Sarvashri Balin Kuli, Ankushrao Raosaheb
Tope, Kirip Chaliha, Chinnasamy Srinivasan, Satish Kumar Sharma, P.P.
Kaliaperumal, Anand Ahirwar. Bheru Lal Meena, K. Thulasiah Vandayar,
Subash Chandra Nayak, G.M.C. Balayogi, Yaima Singh Yumnam, K.P.
Reddiah Yadav, Dr. K.V.R. Chowdary Dharmabhiksham, Ram Badan, Vilasrao
Nagnathrao Gundewar, N.K. Baliyan, Smt. Saroj Dubey, Sarvashri
Shivraj Singh Chauhan, Manabendra Shah, Smt, Rita Verma, Smt. Sumitra
Mahajan, Sarvashri V.N. Sharma, Mangal Ram Premi, Ramdew Ram,
Chinmayan and Swami, Bhuwan Chandra Khanduri, Dau DayalJoshi, Ram
Tahal Choudhary. Dwaraka Nath Das, Yoganand Saraswati, Ram Narain
Berwa, Shyam Bihari Misra, Dr. Lal Bahadur Rawal, Shri Pankaj
Chowdhary, Dr. Mahavirsinh Gohil, Dr. K.D. Jeswani, Kumari Frida,
Topno, Shri Sharad Yadav and Shri Nitish Kumar.
863 Const. (74 Amend.) Bill (insertion of
the National Capital territory in accordance with the
provisions of article 239 and article 239 AA.
(2) Any such Order may be revoked or varied by a subsequent
order.
(3) Every Order under this article shall be laid before
each House of Parliament and shall except where it is an
Order revoking a previous order cease to operate at the
expiration of two months unless before the expiration of that
period it has been approved by resolutions of both Houses of
Parliament:
Provided that if nay such Order is issued at a time when the
House of the People is dissolved or the dissolution of the
House of the People takes place during the period of two
months referred to in this clause, and if a resolution
approving the Order has been passed by the Council of States,
but no resolution with respect to such Order has been passed
by the House of the People before the expiration of that
period, the Order shall cease to operate at the expiration of
thirty days from the date on which the House of the People
first sits after its reconstitution unless before the
expiration of the said period of thirty days a resolution
approving the Order has been also passed by the House of the
People.
(4) An Order so approved shall, unless revoked, cease to
operate on the expiration of a period of six months from the
date of issue of the Order:
Provided that if and so often as a resolution approving the
continuance in force of such an Order is passed by both
Houses of Parliament, the Order shall, unless re-
Arts. 239AA, etc.) 864
voked, continue in force for a further period of six months
from the date on which under this clause it would otherwise
have ceased to operate, but no such Order shall in any case
remain in force for more than three years:
Provided further that if the dissolution of the House of the
People takes place during any such period of six months and a
resolution approving the continuance in force of such Order
has been passed by the Council of States, but no resolution
with respect to the continuance in force of such Order has
been passed by the House of the People during the said
period, the Order shall cease to operate at the expiration of
thirty days from the date on which the House of the People
first sits after its reconstitution unless before the
expiration of the said period of thirty days a resolution
approving the continuance in force of the Order has been also
passed by the House of the People.
(5) Notwithstanding anything contained in clause (4), a
resolution with respect to the continuance in force of an
Order approved under clause (3) for any period beyond the
expiration of one year from the date of issue of such Order
shall not be passed by either House of Parliament unless-.-
(a) A Proclamation of Emergency is in operation, in the
whole of India or, as the case may be in the whole or any
part of the State, at the time of the passing of such
resolution, and
(b) the Election Commission certifies that the continuance
in force of the Order approved under clause (3)
865 Const (74 Amend.) Bill (insertion of
during the period specified in such resolution is necessary
on account of difficulties in holding General Elections to
the Legislative Assembly of the National Capital territory."
(1)
SHRI S.B. CHAVAN: Sir, I beg to move:
Page 1, line 10,---
for "Seventy-fourth"
substitute "Sixty-ninth" (4)
SHRI MADAN LAL KHURANA (South Delhi): Sir, I beg to move:
Page 2, lines 20 to 23,-
omit "except matters with rasped to Entries 1,2 and 18 of
the State List and Entries 64,65 and 66 of that List in so
far as they relate to the said Entries 1,2 and 18." (5)
Page 2. lines 43 to 45,-
omit "consisting of not more than 10 per cent if the total
number of members in the Legislative Assembly," (6)
Page 3, line 39,-
for "such period as he thinks fit"
substitute-
"a period not exceeding six months at a time but not more
than two years in all." (7)
Page 3,-
after line 43, insert--
"(2) Any such order may be revoked or varied by a subsequent
Order.
Arts. 239AA, etc.) 866
(3) Every such order shall be laid before each House of
Parliament and shall except where it is an Order revoking a
previous Order, cease to operate at the expiration of that
period it has been approved by resolutions of both Houses of
Parliament." (8)
Page 1, line 11.-
for "National Capital territory' substitute--
"National Capital Delhi territory". (19)
Page 2, line 9,---
for "articles 324 to 327 and 329"
substitute-
"articles 54,55,324 to 327 and 329". (10)
SHRI KALKA DAS (Karolbagh): Sir, I beg to move:
Page 2,-
omit lines 24 to 26. (11)
Page 3,
omit lines 1 to 8
SHRI TARA CHAND KHANDELWAL (Chandni Chowk): Sir, I beg to move:
Page 3,-
for lines 9 to 12, substitute---- (12)
"(5) The Chief Minister shall be elected by the elected
members of the Legislative Assembly and other Ministers shall
be appointed by the President on the advice of the Chief
Minister'. (13)
867 Const. (74 Amend.) Bill (Insertion of
MR. SPEAKER : ammendment No. 14 is indentiacal with amendment No.
6 and amendment No. 15 is identical with amendment No. 7.
SHRI S.B. CHAVAN: Sir, I beg to move:
Page 3, line 15.-
omit"(a)
Page 3,-
(19)
omit lines 18 to 21
Page 3 line 39,-
(20)
for "as thinks fit' substitute-
"and subject to such conditions as may be specified in such
law' (21)
MR. SPEAKER: Amendments Nos. 22,23,24,25,26 and 27, given by Shri
Girdhari Lal Bhargava are idential with other amendments. Therefore,
they would not be moved.
I shall now put Amendment No. 4 to the vote of the House.
The question is:
Page 1, line 10,-
for "Seventy-fourth'
substitute "Sixty-ninth' (4)
The motion was adopted.
MR. SPEAKER: I am now putting the amendments one after the other.
I shall now put Amendment No. 1 moved by Shri Lal K. Advani to the
vote of the House.
Amendment No. 1 was put and negatived.
868 Arts 239AA, etc)
MR. SPEAKER: I shall now put Amendment No. 5, moved by Shri Madan
Lal Khurana to the vote of the house.
Amendment No. 5 was put and negatived.
MR. SPEAKER: I shall now put Amendment Nos. 6 and 7, moved by
Shri Madan Lal Khurana to the vote of the House.
Amendments No. 6 and 7 were put and negatived.
MR. SPEAKER: I shall now put Amendment Nos. 8,9 and 10 moved by
Shri Madan Lal Khurana to the vote of the House.
Amendment No. 8, 9 and 10 were put and negatived,
MR. SPEAKER: I shall now put am end ments No. 11 and 12 moved by
Shri Kalka Das to the vote of the House.
Amendments No. 11 and 12 were put and negatived.
MR. SPEAKER: I shall now put amendment No. 13 moved by Shri
Tarachand Khandelwal to the vote of the House.
Amendment No. 13 was put and negatived.
MR. SPEAKER: Amendment Nos, 14 and 15 were not moved because they
are identical with amendments No. 6 and 7. Amendments 16.17 and 18
were not moved. Amendments No. 19.20 and 21 are by the Government.
[Translation]
SHRI SAJJAN KUMAR: Mr. Speaker, Sir, I could not hear at that
time. I move it now.
(Interruptions)
869 Const. (74 Amend.) Bill (Insertion of
[Engfish]
MR. SPEAKER: I think Sajjan Kumarji, now there is no occasion for
it. That stage is over, Please understand and cooperate. I hope you
will cooperate.
SHRI S.B. CHAVAN: It is a very important amendment. I don't
know, he seemed to have missed it. Because the nomenclature of the
National Capital Territory will have to be National Capital Territory
of Delhi. That is the amendment and we will have to adopt the same.
So. I bet to move:
"Page 1, line 11,-
for
"National Capital Territory"
substitute
"National Capital Territory of Delhi (hereafter in this part
referred to as the National Capital Territory)".
[Translation]
SHRI KALKA DAS: Mr. Speaker, Sir, I had also moved the same
amendment but the Government rejected it----(Interruptions)
SHRI LAL K. ADVANI : Mr. Speaker, Sir, the Government had agreed
to keep the word 'Delhi'in it. But the official amendment does not
have it.
(interruptions)
[English]
MR. SPEAKER : It is not perfectly in line the rules, Yet I can
see that It is the consensus of the entire House that it should be
adopted. So I am allowing Mr. Sajjan Kumar to move it.
(Interruptions)
Arts. 239AA, etc.) 870
[Translation]
SHRI LAL K. ADVANI: We want to move the same amendment, the
Government has already moved it.
SHRI KALKA DAS: Mr. Speaker, Sir, I also wanted the same
amendment to be moved. (Interruptions)
[English]
MR. SPEAKER: Let us clear the confusion a little. I think
Amendment No. 18 is being adopted by the Government and the Government
side has moved it. So I am putting amendments No. 18,19,20 and 21 to
the vote of the House. Shri Sajjan Kumar is not insisting and so I am
not calling him. Similar to Amendment No. 18, the identical one has
been given notice of by Shri Kalka Das and others also. So there is a
consensus.
The question is:
"Page 1, line 11 -
for "National Capital Territory"
substitute "National Capital Territory of Delhi (heareafter in
this Part referred to as the National Capital Territory)' (18)
"Page 3, line 15,-
omit "(a)"
"Page 3, -
omit lines 18 to 21." (19)
"Pages 3, line 39,- (20)
for "as he thinks fit' substitute
"and subject to such conditions as may be specified in such law".
(21)
871 Const. (74 Amend.) Bill (insertion of
The motion was adopted.
MR. SPEAKER: For this Clause there are other amendments. But
they are identical to the amendments already put to the vote of the
House. So I am not putting them to the vote of the House again. Now
I put Clause 2 as amended to the vote of the House.
Before I put clause 2, as amended, to the vote of the House, I
would like to say that this being a Constitution (Amendment) Bill,
voting has to be by division.
Let the Lobbies be cleared-
MR. SPEAKER: The Lobbies have already been cleared. I think, the
Members agree that the Lobbies have been cleared.
The question is:
"That Clause 2, as amended, stand part of the Bill."
The Lok Sabha divided
12.32 hrs.
Division No. 2
AYES
A
Abedya Nath, Mahant
Acharia, Shri Basu Deb
Advani, Shri Lal K.
Agnihotri, Shri Rajendra
Ahamed, Shri E.
Ahirwar, Shri Anand
Arts. 239AA, etc.) 872
Anbarasu Era, Shri
Arunachalam, Shri M.
Asokaraj, Shri A.
B
Baitha, Shri Mehendra
Bala, Dr. Asim
Balayogi, Shri G.M.C.
Banerjee, Kumari Mamata
Bansal, Shri Pawan Kumar
Barman, Shri Palas
Barman, Shri Uddhat
Basu, Shri Chitta
Bhadana, Shri Atar Singh
Bhagat, Shri Vishweshawar
Bhakta, Shri Manoranjan
Bhandari, Shrimati Dil Kumari
Bhardwaj, Shri Paras Ram
Bhargava, Shri Girdhari Lal
Bhattacharaya, Shrimati Malini
Bhonsle, Shri Prataprao B.
Bhonsle, Shri Tejsinghrao
Bhuria, Shri Deleep Singh
Birbal, Shri
873 Const. (74 Amend.) Bill (Insertion of
Brohmo Chaudhury, Shri Satyendra Nath
C.
Chacko, Shri P.C.
Chakraborty, Prof. Susanta
Chaliha, Shri Kirip
Chandrakar, Shri Chandulal
Charles, Shri A.
Chatterjee, Shri Nirmal Kanti
Chaudhary, Shri Ram Prakash
Chaudhary, Shri Rudrasen
Chaudhri, Shri Narain Singh
Chauhan, Shri Chetan P.S.
Chauhan, Shri Shiv Rai Singh
Chaure, Shri Bapu Hari
Chavan, Shri Prithviraj D.
Chavda, Shri Harisinh
Chennithala, Shri Ramesh
Chidambaram, Shri P.
Chinta Mohan, Dr.
Choudhury, Shri Lokanath
Chowdhary, Shri Pankaj
D
Damor, Shri Somjibhai
Das, Shri Dwaraka Nath
Arts. 239AA, etc.) 874
Das, Shri Ram Sunder Deka, Shri Probin
Delkar, Shri Mohan S.
Dennis, Shri N.
Deora, Shri Murli
Deshmukh, Shri Chandubhai
Dev, Shri Sontosh Mohan
Devarajan, Shri B.
Dhumal, Prof. Prem
Digvijaya Singh, Shri
Dome, Dr. Ram Chandra
Drona, Shri Jagat Vir Singh
F
Faleiro, Shri Eduardo
Farook, Shri M.O.H.
Fatmi, Shri Mohammad Ali Ashraf
Fernandes, Shri Oscar
G
Gaikwad, Shri Udyasingrao
Gajapathi, Shri Gopi Nath
Gamit, Shri Chhitubhai
Gangwar, Sr. P.R.
Gangwar, Shri Santosh Kumar
Gautam, Shrimati Sheela
875 Const. (74 Amend.) Bill (insertion of
Gavit, Shri Manikrao Hodlya Gehlot, Shri Ashok
Gogoi, Shri Tarun
Gohil, Dr. Mahavirsinh Harisinhji
Gowda, Prof. K. Venkatagiri
Gudadinni, Shri B.K.
Gupta, Shri Indrajit
H
Handique, Shri Bijoy Krishna
Hooda, Shri Bhupinder Singh
I
Inder Jit, Shri
Islam, Shri Nurul
J
Jai Prakash, Shri
Jakhar, Shri Balram
Janarthanan, Shri M.R. Kadambur
Jaswant Singh, Shri
Jatav, Shri Bare Lei
Jatiya, Shri Satyanarayan
Jawali, Dr. B.G.
Jayamohan, Shri A.
Jena, Shri Srikanta
Jeswani, Dr. K.D.
Arts. 239AA, etc.) 876
Jha, Shri Bhogendra
Joshi, Shri Anna
Joshi, Shri Dau Dayal
K
Kahandole, Shri Z. M.
Kale, Shri Shankarrao D.
Kalka Das, Shri
Kamal, Shri Shyam Lai
Kamat, Shri Gurudas
Kamson, Prof.M.
Kanithi, Dr. Viswanatham
Kapse, Shri Ram
Karrenddula, Shrimati Kamala Kumari
Kashwan, Shri Ram Singh
Katheria, Shri Prabhu Dayal
Kaul, Shrimati Sheila
Khan, Shri Ayub
Khanduri, Shri Bhuwan Chandra
Khanoria, Shri D.D.
Khursheed, Shri Salman
Konathala, Shri Rama Krishna
Krishan Kumar, Shri S.
Krishnaswarny, Shri M.
Krishnandra Kaur (Deepa) Shrimati
877 Const. (74 Amend) Bill (Insertion of
Kudumula, Kumari Padmasree
Kuli, Shri Balin
Kumari, Shri V. Dhananjaya
Kumaramangalam, Shri Rangarajan
Kuppuswamy, Shri C.K.
Kurien, Prof. P.J.
L
Lakshmanan, Prof. Savithri
Laljan Basha, Shri S.M.
Lodha Shri Guman Mal
M
Mahajan, Shrimati Sumitra
Mahato, Shri Bir Singh
Malik, Shri Dharampal Singh
Malik, Shri Purna Chandra
Malikkarjun, Shri
Mallikarjunaiah. Shri S.
Mallu, Dr. R.
Mandal, Shri Brahmanand
Mandal, Shri Sanat Kumar
Manjay Lal, Shri
Marbaniang, Shri Peter G.
Methew, Shri Pala K.M.
Mathur, Shri Shiv Charan
Arts. 239AA, etc.) 878
Meena, Shri Bheru Lal
Mirdha, Shri Nathu Ram
Mirdha, Shri Ram Niwas
Mishra, Shri Ram Nagina
Misra, Shri Janardan
Misra, Shri Satyagopal
Misra, Shri Shyam Bihari
Mujahid, Shri B.M.
Mukherjee, Shrimati Geeta
Mukherjee, Shri Subrata
Mukhopadhyay, Shri Ajoy
Munda, Shri Kariya
Muniyappa, Shri K.H..
Murmu, Shri Rup Chand
Murthy, Shri M.V. Chandrashekara
Murthy, Shri M.V.V.S.
Murugesan, Dr. N.
Mutternwar, Shri Vilas
Muzahid, Shri B.M.
N
Naik, Shri Ram
Naikar, Shri D.K
Nandi, Shri Yellaiah
Narayanan, Shri P.G.
879 Const. (74 Amend) Bill (Insertion of
Nawale, Shri Vidura Vithoba
Nayak, Shri Mrutyunjaya
Nayak, Shri Subash Chandra
Netam, Shri Arvind
Nyamagouda, Shri S.B.
O
Ocleyar, Shri Channiah
Oraon, Shri Lalit
P
Padam, Dr. (Shrimati)
Pal, Shri Rupchand
PaIacholla, Shri Venkata Rangayya Naidu
Pandeya, Dr. Laxminarayan
Panigrahi, Shri Sriballav
Panja, Shri Ajit
Passi, Shri Balraj
Paswan, Shri Chheddi
Paswan, Shri Ram Vilas
Patel, Dr. Amrit Lal Kalidas
Patel, Shri Haribhai
Patel, Shri Harilal Nanji
Patel, Shri Ram Pujan
Patel, Shri, Shravan Kumar Harjibhai
Patel, Shri Uttambhai
880 Arts. 239AA. ETC)
Patidar, Shri Rameshwar
Patil, Shri prakash V.
Patil, Shrimati Pratibha Devisingh
Patil, Shri Uttamro Deorao
Patil, Shri Yashwantrao
Patnaik, Shri Sivaji
Pattnayak, Shri Sarat Chandra
Pilot, Shri Rajesh,
Poosapati Shri Anandgajapati Raju
Prabhu Zantye, Shri Harish Narayan
Pradhani, Shri K.
Pramanik, Shri Radhika Ranjan
Prem, Shri B.L. Sharma
Premi, Shri Mangal Ram
R
Raw, Shri Ram Lal
Rahi, Shri, Kalp Nath
Rai, Shri Lall Babu'
Rai, Shri M. Ramanna
Rai, Shri Nawal Kishore
Rajaravivarma, Shri B.
Rajeshwari, Shrimati Basava
Rai, Narain, Shri
Rajulu, Dr. R.K.G.
881 Const. (74 Amend.) Bill (Insertion of
Ram, Shri Prem Chand
Ram Singh, Rao
Ramchandran, Shri Mullappally
Ramaiah, Shri Bolla Bulli
Ramamurthy, Shri K.
Ramdew Ram, Shri
Ramragar, Shri
Rana, Shri Kashiram
Rao, Shri J.Chokka
Rao, Shri P.V. Narasimha
Rawal, Dr. Lai Bahadur
Rawat, Shri Prabhu Lal
Rawat, Prof. Rasa Singh
Ray, Shri Rabi
Raychaudhuri, Shri Sudarsan
Reddy, Shri A. Indrakaran
Reddy, Shri B.N.
Reddy, Shri G.Ganga
Reddy, Shri M. Baga
Reddy, Shri R. Surender
Reddy, Shri K. Vijaya Bhaskara
Reddy, Shri Y.S.Rajsekhar
Roy, Shri Haradhan
Roypradhan, Shri Amar
Art. 239AA, etc.) 882
S
Sai, Shri A. Pratap
Sahi, Shrimati Krishna
Sait, Shri Ebrahim Sulaiman
Sajjan Kumar, Shri,
Saleem, Shri Mohammad Yunus
Sanipalli, Shri Gangadhara
Save, Shri Moreshwar
Sawant, Shri Sudhir
Sayeed, Shri P.M.
Scindia, Shri Madharrao
Scindia, Shrimati Vijaya Raje
Sethi, Shri Arjun Charan
Shah, Shri Manabendra
Shakya, Dr. Mahadeepak Singh
Shankaranand, Shri B.
Sharma, Shri Chiranji Lai
Sharma, Shri Rajendra Kumar
Sharma, Shrl Satish Kumar
Shastri, Shri Vishwanath
Shingda, Shri Darnu Barku
Shivppa, Shri Kodakani Gowdana
Sindal, Shri S.B.
Silvera, Dr. C.
883 Const. (74 Amend.) Bill (insertion of
Singh, Shri Dalbir
Singh, Shri Hari Kishore
Singh, Shri Jangbir
Singh, Shri Manphool
Singh, Shri Motilal
Singh, Shri Pratap
Singh, Kumari Pushpa Devi
Singh, Shri Ram
Singh, Shri Ramashray Prasad
Singh, Shri S.B.
Singh, Shri Uday Pratap
Singh, Shri Vishwanath Pratap
Singh Deo, Shri K.P.
Sodi, Shri Manku Ram
Solanki, Shri Surajbhanu
Soundaram, Dr. (Shrimati) K.S.
Srinivasan, Shri Chinnasamy
Sukh Ram, Shri
Sultanpuri, Shri Krishan Dutt
Suresh, Shri Kodikkunil
Swami, Shri Sureshanand
Swamy, Shri G.Venkat
Syed, Shahabudding, Shri
T
Tara Singh, Shri
Rhakore, Shri Gabhaji Mangaji
Arts. 239AA, etc.) 884
Thakur, Shri Mahendra Kumar Singh
Thagkabalu, Shri K.V.
Tharadevi Sidhartha, Shrimati D.K.
Thomas, Shri P.C.
Thorat, Shri Sandipan Bhagwan
Thungon Shri P.K.
Tomar, Shri Ramesh Chand
Topdar, Shri Tarit Barar
Tope, Shri Ankushrao Raosaheb
Topno, Kumari Frida
Tripathi, Shri Prakash Narain
Tytler, Shri Jagdish
U
Umbrey. Shri Laeta
Ummareddy Venkateswarlu. Prof.
Upadhyay, Shri Swarup
Urs, Shrimati Chandra Prabha
V
Vajpayee, Shri Atal Bihari
Varma, Shri Ratilal
Verma, Shri Phool Chand
Verma, Shrimati Rita
Verma, Kuman Vimla
Vijayaraghavan, Shri V.S.
885 Const. (74 Amend.) Bill (Insertion of
Vyas, Dr. Girija
W
Wasnik, Shri Mukul Balkrishna
y
Yadav, Shri Chandra Joel
Yadav, Shri Chun Chun Prasad
Yadav, Shri Devendra Prasad
Yadav, Shri Ram Lakhan Singh
Yumnam Shri Yaima Singh
NOES
Patil, Shri Bheem Singh
MR. SPEAKER: Subject to correction' the result of the division
is:
Ayes: 307
Noes: 1
The motion is carried by a majority of the total membership of
the House and by a
Arts. 239AA, etc.) 886
majority of not less than two-thirds of the Members present and
voting.
The motion was adopted.
Clause 2, as amended, was added to the Bill.
(Clause 1 Short Title and Commencemonement)
Amendment made
Page 1, line 3,-
for "Seventy-fourth"
(3)
substitute"Sixty-ninth'
(Shri S.B. Chavan)
MR. SPEAKER: I think the Lobbies have been cleared. So, I am
putting Clause 1, as amended, to the vote of the House,
SHRI LAL K. ADVANI (Gandhi Nagar)Sir. the Board is not cleared.
MR. SPEAKER Let the Board be cleared.
-----------------------------------------------------------------------
AYES: Sarvashri g. Made Gowda. Mahasamudram Gnanendra Reddy, Anantha
Venkata Reddy, Dr. Kartikeswar Patra, Shri Bhawani Lal Verma, Shri B.
Akber Pasha, Prof. M Kamson. Sarvashir P.P. Kaliaperumal K.
Thulasiah Vandayar, Sobhandreeswara Rao Vadde, Naranbhai Jamlabhai
Rathva, ramchandra Gharngare, K.P. Reddaiah Yadav, Dr. K.V.R,
Chowdary, Sarvashri Dharmabhiksham, Zainal Abedin, Govind Chandra
Munda, Sukhdec Paswan, Ashok Anandrao Deshmukh, Ramnaresh Singh, Ram
Saran Yadav, Vilasrao Nagnathrao N. K.Baliyan, Smt. Saroj Dubey,
Sarvashri Ram Nihor Rai, Rampal Singh, Madar. Lal Khurana Kumari Uma
Bharti, Sarvashri Rajveer Singh, V.N. Sharma, Chinmayanand Swami,
Vinay Katiyar, Ram Tahal Choudhary, Kabindra Purkayastha, Prof. K.
Venkatgiri Gowda, Sarvashir Yoganand Saraswati, Ramkrishna Kusmaria,
Ram Narain Berwa, Di. Gunvant Rambhau Sarode, Acharaya Vishwanath Das
Shastri, Shri Chhotey Lal, Shri Jeewan Sharma, Shri Sharad Yadav and
Shri Nitish Kumar.
887 Const. (74 Amend.) Bill (Insertion of
SHRI RAM NAIK (Bomaby North):Today we are faster than the
machine.
MR. SPEAKER: Yes, man's mind is always faster than any machine in
the world.
Now, the Board is cleared.
The question is:
"That Clause 1, as amended, stand part of the Bill".
(The Lok Sabha divided)
12.35 hrs.
Division No. 3
AYES
A
Abedya Nath, Mahant
Acharia, Shri Basu Deb
Advani Shri Lal K.
Agnihotri, Shri Rajendra
Ahamed, Shri E.
Ahirwar Shri Anand
Akber Pasha, Shri B.
Anbarasu Era, Shri
Arunchalam, Shri M.
Asokaraj. Shri A.
Athithsn, Shri R. Dhanuskodi
B
Baitha, Shri Mehendra
Arst. 239AA, etc) 888
Bala, Dr. Asim
Banerjee, Kumari Mamata
Bansal, Shri Pawan Kumar
Barman, Shri Palas
Barman, Shri Uddhab
Basu, Shri Chitta
Bhadana, Shri Atar Singh
Bhagat, Shri Vishweshawar
Bhakta, Shri Manoranjan
Bhandari, Shrimati Dil Kumari
Bhardwaj, Shri Paras Ram
Bhargava, Shri Girdhari Lal
Bhattacharaya, Shrimati Malini
Bhonsle, Shri Prataprao B.
Bhonsle, Shri Tejsinghrao
Bhuria, Shri Dileep Singh (Jhabua)
Birbal, Shri
Brohmo Chaudhury. Shri Satyendra Nath
C
Chacko, Shri P.C.
Chakraborty, Prof, Susanta
Chaliha, Shri Kirip
Charles, Shri A.
Chatterjee, Shri Nirmal Kanti
889 Const. (74 Amend.) Bill (Insertion of
Chaudhary, Shri Ram Prakash
Chaudhri, Shri Narain Singh
Chaure, Shri Bapu Hari (Dhule)
Chavan, Shri Prithviraj D.
Chavda, Shri Harisinh
Chennithala, Shri Ramesh
Chidambaram, Shri P.
Chotey Lal, Shri
Chinta Mohan, Dr.
D
Damor, Shri Somjibhai
Das, Shri Ram Sunder
Deka, Shri Probin
Delkar, Shri Mohan S
Dennis, Shri N
Deo Shri K.P. Singh
Doom, Shri Murli
Deshmukh, Shri Ashok Anandrao
Deshmukh, Shri Chandubhai
Dev, Shri Sontosh Mohan
Devarajan, Shri B.
Dharmabhiksham, Shri
Dhumal, Prof. Prem
Digvijaya Singh Shri
Arts. 239AA, etc) 890
Dome, Dr. Ram Chandra
Drona, Shri Jagat Vir Singh
F
Faleiro, Shri Eduardo
Farook, Shri M.O.H.
Fatmi, Shri Mohammad Ali Ashraf
Fernandes, Shri Oscar
G
Gaikwad, Shri Udyasingrao
Gajapathi, Shri Gopi Nath
Garnit Shri Chhitubhai
Gangwar, Sr, P.R
Gangwar, Shri Santosh Kumar
Gautam, Shrimati Sheela
Gavit, Shri Manikrao Hodlya
Gehlot, Shri Ashok
Gohil, Dr. Mahavirsinh Harisinhji
Gowda, Prof. K. Venkatagiri
Gundewar, Shri Vilasrao Nagnathram
H
Handique, Shri Bijoy Krishna
Hooda, Shri Bhupinder Singh
I
Inder Jit, Shri
891 Const (74 Amend.) Bill (insertion of
Islam, Shri Nurul
J
Jai Prakash, Shri
Jakhar, Shri Balram
Janarthanan, Shri M.R. Kadambur
Jaswant Singh, Shri
Jatav, Shri Bare Lal
Jatiya, Shri Satyanarayan
Jawali, Dr. B.G.
Jayamohan, Shri A.
Jena, Shri Srikanta
Jha, Shri Bhogendra
Joshi, Shri Anna
Joshi, Shri Dau Dayal
K
Kahandole, Shri Z.M.
Kale, Shri Shankarrao D.
Kaliaperumal, Shri P.P.
Kalka Das, Shri
Kamal, Shri Shyam Lal
Kamal Nath, Shri
Kamat, Shri Gurudas
Kamson, Prof.M.
Kanithi, Dr. Viswanatham
Arts. 239AA etc.) 892
Kanodia, Shri Mahesh
Kapse, Shri Ram
Karrenddula, Shrimati Kamala Kumari
Katiyar, Shri Vinay
Kaul, Shrimati Sheila
Khan, Shri Ayub
Khan, Shri Sukhendu
Khandelwal. Shri Tara Chand
Khanduri, Shri Bhuwan Chandra
Khanoria, Shri D.D.
Khurana, Shri Madan Lal
Khursheed, Shri Salman
Krishan Kumar, Shri S.
Krishnaswamy, Shri M.
Krishnendra Kaur (Deepa) Shrimati
Kudumula, Kumari Padmasree
Kuli, Shri Balin
Kumar, Shri V. Dhananjaya
Kumaramangalam, Shri Rangarajan
Kuppuswamy, Shri C.K.
Kurien, Prof. P.J.
L
Lakshmanan, Prof. Savithri
Laljan Basha, Shri S.M,
893 Const. (74 Amend.) Bill (insertion of
Lodha Shri Guman Mal
M
Made Gowda, Shri G.
Mahajan, Shrimati Sumitra
Mahato, Shri Bir Singh
Malik, Shri Dharampal Singh
Malik, Shri Purna Chandra
Mallikkarjun, Shri
Mallikarjunaiah, Shri S.
Mallu, Dr. R.
Mandal, Shri Sanat Kumar
Manjay Lal Shri
Marbaniang, Shri Peter G.
Methew, Shri Pala K.M.
Mathur, Shri Shiv Charan
Maurya, Shri Anand Ratna
Meena, Shri Bheru Lal
Mirdha, Shri Nathu Ram
Mirdha, Shri Ram Niwas
Mishra, Shri Ram Nagina
Misra Shri Janardan
Misra, Shri Satyagopal
Mishra Shri Shyam Bihari
Mujahid, Shri B.M
Mukherjee, Shrimati Geeta
Arts. 239AA, etc.) 894
Mukherjee, Shri Subrata
Mukhopadhyay, Shri Ajoy
Munda, Shri Govinda Chandra
Munda, Shri Kariya
Muniyappa, Shri K.H.
Murmu, Shri Rup Chand
Murthy, Shri M.V. Chandrashekara
Murthy, Shri M.V.V.S.
Murugesan, Dr. N.
Muttemwar, Shri Vilas
N
Naik, Shri Ram
Naikar, Shri D.K.
Nandi, Shri Yellaiah
Narayanan, Shri P.G.
Nawale, Shri Vidura Vithoba
Nayak, Shri Mrutyunjaya
Netam, Shri Arvind
Nyamagouda, Shri S.B.
O
Odeyar, Shri Channiah
P
Padma, Dr. (Shrimati)
Pal, Shri Rupchand
895 Const (74 Amend.) Bill (Inertion of
Palacholla, Shri Venkata Rangayya Naidu
Pandaya, Dr. Laxminarayan
Panigrahi, Shri Sriballav,
Panja, Shri Ajit
Passi, Shri Balraj
Paswan, Shri Cheddi
Paswan, Shri Ram Vilas
Paswan, Shri Sukdeo.
Patel, Dr. Amrit Lal Kalidas
Patel, Shri Haribhai
Patil. Shri Harilal Nanji
Patel, Shri Ram Pujan
Patel, Shri Shravan Kumar
Patel, Shri Uttambhai Harjibhai
Patidar, Shri Rameshwar
Patil Shri MiraLal Naji
Patil, Shri prakash V.
Patil, Shimati, Pratibha Devisingh
Patil, Shri Uttamrao Deorao
Patil, Shri Yashwantrao
Patnaik, Shri Sivaji
Pattnayak Shri Sarat Chandra
Pilot, Shri Rajesh
Poosapati Shri Anandgajapati Raju
Arts. 239AA, etcj 896
Prabhu Zantye, Shri Harish Narayan
Pradhani, Shri K.
Pramanik, Shri Radhika Ranjan
Prem, Shri B.L. Sharma
Premi, Shri Mangal Ram
Purryastha Shri Kabindra
R
Rahi, Shri Ram Lal
Rai, Shri Kalp Nath
Rai, Shri Lall Babu
Rai, Shri Nawal Kishore
Rai, Shri Ram Nihor
Rajendra Kumar, Shri S.S.R,
Rajeshwari, Shrimati Basva
Raj, Narain, Shri
Raj Narain, Shri
Raju, Shri Bh. Vijayakumar
Rajulu, Dr. R.K.G.
Ram, Shri Preen Chand
Ram Singh, Rao
Ramchandran, Shri Mullappally
Ramaiah, Shri Bolla Bulli
Ramdew Ram, Shri
Ramsagar, Shri
897 Const (74 Amend.) Bill (Insortion of
Rana, Shri Kashiram
Rao, Shri D.Venkateswara
Rao, Shri J.Chokka
Rao, Shri P.V. Narasimha
Rathva, Shri Naranbhai Jamalbhai
Rawal, Dr. Lal Bahadur
Rawat, Shri Prabhu Lal
Rawat, Prof. Rasa Singh
Ray, Shri Rabi
Raychaudhuri Shri Sudarsan
Reddy, Shri A. Indrakaran
Reddy, Shri B. N.
Reddy, Shri G.Ganga
Reddy Shri M. Baga
Reddy, Shri Mahasamudram Gnanendra
Reddy, Shri R. Swenda
Reddy, Shri K. Vijaya Bhaskara
Reddy, Shri Y.S,Rajasekhar
Roy, shri Haradhan
Roypradhan, Shri Amar
S
Sai, Shri A. Pratap
Sahi, Shrimati Krishna
Sajjan Kumar, Shri
898 Arts. 239AA, etc.)
Saleem, Shri Mohammad Yunus
Sanipalli, Shri Gangadhara
Save, Shri Moreshewar
Sawant, Shri Sudhir
Sayeed, Shri P.M.
Scindia, Shri madhavrao
Scindia, Shrimati Vijaya Raje
Selja, Kumari
Sethi, Shri Arjun Charan
Shah, Shri Manabendra
Shakya, Dr. Mahadeepak Singh
Shankaranand, Shri B.
Sharma, Shri Chiranji Lal
Sharma, Shri Rajendra Kumar
Sharma, Shri Satish Kumar
Shastri, Shri Acharya Vishwanath Das
Shastri, Shri Viashwanath
Shingda, Shri Damu Barku
Shivappa, Shri Kodakani Gowdana
Sindal, Shri S.B.
Silvera, Dr. C.
Singh, Shri Dalbir
Singh, Shri Hari Kishore
Singh, Shri Jangbir
899 Const. (74 Amend.) Bill (Insertion of
Singh, Shri Khelsai
Singh, Shri Manphool
Singh, Shri Motilal
Singh, Shri Pratap
Singh, Kumari Pushpa Devi
Singh, Shri Rajveer
Singh, Shri Ram
Singh, Shri Ramnaresh
Singh, Shri Rampal
Singh. Shri S.B.
Singh, Shri Vishwanath Pratap
Singh Deo, Shri K.P.
Sinha, Shri Shiva Sharan
Sodi, Shri Manku Ram
Solanki, Shri Surajbhanu
Soundaram, Dr. (Shrimati) K.S.
Sukh Ram, Shri
Sultanpuri, Shri Krishan Dutt
Suresh, Shri Kodikkunil
Swami Shri Chinnayanand
Swami, Shri Sureshanand
Swamy, Shri G.Venkat
Syed, Shahabudding Shri
T
Tara Singh, Shri
Arts. 239AA, etc.) 900
Thakore, Shri Gabhaji Mangaji
Thagkabalu, Shri K. V.
Tharadevi Sidhartha, Shrimati D.K.
Thomas, Prof. K. V.
Thomas, Shri P.C.
Thorat, Shri Sandipan Bhagwan
Thumgon Shri P.K.
Tindivanam, Shri K. Ramamurthee
Tomar, Shri Ramesh Chand
Topdar, Shri Tarit Baran
Tope, Shri Ankushrao Raosaheb
Topno, Kumari Frida
Tripathi, Shri Lakshmi Narain Mani
Tripathi, Shri Prakash Narain
Trivedi, Shri Arvind
Tytler, Shri Jagdish
U
Uma Bharti, kumari
Umbrey, Shri Laeta
Ummareddy Venkateswarlu, Prof.
Upadhyay, Shri Swarup
Urs, Shrimati Chandra Prabha
V
Vajpayee, Shri Atal Bihari
901 Const. (74 Amend.) Bill (Insertion of
Varma. Shri Ratilal
Verma, Shri Bhawani Lal
Verma, Shri Phool Chand
Verma, Shrimati Rita
Verma, Kumari Vimla
Vijayaraghavan, Shri V.S.
Vyas, Dr. Girija
W
Wasnik, Shri Mukul Balkrishna
Y
Yadav, Shri Chandra Jeet
Yadav, Shri Chun Chun Prasad
Yadav, Shri Devendra Prasad
Yadav, Shri Ram Lakhan Singh
Yadav, Shri Ram Saran
Yumnam Shri Yaima Singh
Z
Zainal Abedin, Shri
Arts. 239AA, etc.) 902
NOES
Patel, Shri Bheem Singh
MR. SPEAKER: Subject to correction' the result of the division
is:
Ayes : 319
Noes : 1
The motion is carried by a majority of the total membership of
the House and by a majority of not less than two-thirds of the Members
present and voting.
The motion was adopted.
Clause 1, as amended, was added to the Bill.
MR. SPEAKER: I shall now put the Enacting Formula and the Long
Title to the vote of the House. The question is:
"That the Enacting Formula and the Long Title stand part of the Bill."
The motion was adopted.
The Enacting Formula and the long Title were added to the Bill.
SHRI S.B. CHAVAN: Sir, I beg to move:
------------------------------------------------------------------------
Sarvashri Tarun Gogoi, B.K. Gudadinni, Anantha Venkata Reddy, Dr.
Kartikeswar Patra, Sarvashri Ebrahim Sulaiman Sait, Chinnasamy
Srinivasan, Uday Pratap Singh, K. Thulasiah Vandayar, Subash Chandra
Nayak, Lokanath Choudhury, M. Ramanna Rai, Ramashray Prasad Singh.
G.M.C. Ralayogi, Ramchandra Marotrao Ghangare, K.P. Reddaiah Yadav,
K.V. R. Chowdhary, Chetan P.S. Chauhan, N.K. Baliyan, Smt.Saroj Dubey,
Sarvashri Shivraj Singh Chauhan, Virendra Singh, Rampal Singh, Prabhu
Dayal Katheria, Rudrasen Chaudhary, V.N. Sharma, Dwarka Nath Das,
Ramkrishna Kusmaria, Ram Singh Kashwa, Ram Narain Berwa, Dr. Gunvant
Rambha Sarode, Shri Pankaj Chowdhary, Shri Jeewan Sharma, Shri Sharad
Yadav and Shri Nitish Kumar,
903 Const. (74 Amend.) Bill (Insertion of
"That the Bill, as amended, be passed."
MR. SPEAKER: I think, there are some Members standing outside,.
We would like them to get the entry to the House so that they can have
their say in passin this Bill.
Let the Lobbies be cleared.
MR. SPEAKER: Now, the Lottier have been cleared.
The question is:
"That the Bill, as amended, be passed"
The Lok Sabha divided'
12.42 hrs.
Division No. 4
AYES
A
Abedya Nath, Mahant
Acharia, Shri Basu Deb
Advani, Shri Lal K.
Agnihotri, Shri, Rajendra
Ahamed, Shri E.
Ahirwar, Shri Anand
Akber Pasha, Shri B.
Anbarasu Era, Shri
Ansari, Shri Mumtaz
Arunachalam, Shri M.
Asokaraj, Shri A.
Arts. 239AA, etc.) 904
Athithan, Shri R. Dhanuskodi
B
Baitha, Shri Mehendra
Bandaru, Shri Dattatraya
Banerjee, Kumari Mamata
Bansal, Shri Pawan Kumar
Barman, Shri Palas
Barman, Shri Uddhab
Basu, Shri Chitta
Bhadana, Shri Atar Singh
Bhagat, Shri Vishweshwar
Bhakta, Shri Manoranjan
Bhandari, Shrimati Dil Kumari
Bhardwaj, Shri Paras Ram
Bhargava, Shri Girdhari Lal
Bhattacharya, Shrimati Malini
Bhonsle, Shri Prataprao B.
Bhonsle, Shri Tejsinghrao
Bhuria. Shri Dileep Singh
Birbal, Shri
Brohmo Chaudhury, Shri Satyendra Nath
C
Chacko, Shri P.C.
905 Const.(74 Amend.) Bill (Insertion of
Chakraborty Prof. Susanta
Chaliha, Shri. Kirip
Chandrakar, Shri Chandulal
Charles, Shri A.
Chatterjee, Shri-Nirmal Kanti
Chaudhary, Shri Ram Prakash
Chaudhary, Shri Rudrasen
Chaudhri, Shri Narain Singh
Chauhan, Shri Chetan P.S.
Chauhan, Shri Shivraj Singh
Chaure, Shri Bapu Hari..
Chavan, Shri Prithviraj D,
Chavda, Shri Harisinh
Chennithala, Shri Ramesh
Chidambaram, Shri P,
Choudhury, Shri Lokanath
Chowdhary, Shri Pankaj D
D
Damor, Shri Somjibhai
Deka, Shri Probin
Delkar, Shri Mohan S.
Dennis, Shri N.
Deo, Shri K.P. Singh
Deora, Shri Murli
Arts, 239AA, etc.) 906
Deshmukh, Shri Ashok Anandrao
Deshmukh, Shri Chandubhai
Dev, Shri Sontosh Mohan
Devarajan, Shri B.,
Dharmabhiksham, Shri Dhumal, Prof. Prem,
Digvijaya Singh, Shri
Dome, Dr. Ram Chandra
Drona, Shri Jagat Vir Singh
Dubey, Shrimati Saroj
F
Faleiro, Shri Eduardo
Farook, Shri M.O.H.
Fernandes, Shri, Oscar
G
Gaikwad, Shri Udyasingrao
Gajapathi, Shri Gopi Nath
Gamit, Shri Chhitubhai
Gangwar, Dr. P.R,
Gangwar, Shri Santosh Kumar
Gautam, Shrimati Sheela
Gavit, Shri Manikrao Hodlya
Gehlot, Shri Ashok
Ghatowar, Shri Paban Singh
907 Const. (74 Amend.) Bill (Insertion of
Gogoi, Shri Tarun
Gohil, Dr. Mahavirsinh Harisinhji
Gomango, Shri Giridhar
Gowda, Prof. K. Venkatagiri
Gudadinni, Shri B.K.
Gundewar, Shri Vilasrao Nagnathrao
Gupta, Shri Indrajit
H
Hanclique, Shri Bijoy Krishna
Hooda, Shri Bhupinder Singh
I
Imchalemba, Shri
Inder Jit, Shri
Islam, Shri Nurul
J
Jaffer Sharief. Shri C.K.
Jai Prakash, Shri
Jakhar, Shri Balram
Janarthanan, Shri M.R. Kadambur
Jaswant Singh, Shri
Jatav, Shri Bare Lal
Jatiya, Shri Satyanarayan
Jawali, Dr. B.G.
Jayamohan, Shri A.
Arts. 239AA, etc.) 908
Jena, Shri Srikanta
Jha. Shri Bhogendra
Jhikram, Shri Mohanlal
Joshi, Shri Anna
Joshi, Shri Dau Dayal
K
Kahandole, Shri Z.M.
Kale, Shri Shankarrao D.
Kaliapermal, Shri P.P.
Kalka Das, Shri
Kamal, Shri Shyam Lai
Kamal Nath, Shri
Kamat, Shri Gurudas
Kamble, Shri Arvind Tulshiram
Kamson, Prof.M.
Kanithi, Dr. Viswanatham
Kanodia, Shri Mahesh
Kapse, Shri Ram
Karrenddula, Shrimati Kamala Kumari
Kashwan, Shri Ram Singh
Katheria, Shri Prabhu Dayal
Katiyar, Shri Vinay
Kaul, Shrimati Sheila
Khan, Shri Ayub
909 Const. (74 Amend.) Bill (Insertion of
Khan, Shri Sukhendu
Khandelwal, Shri Tara Chand
Khanduri, Shri Bhuwan Chandra
Khanoria, Shri D.D.
Khurana, Shri Madan Lal
Khursheed, Shri Salman
Krishan Kumar, Shri S.
Krishnaswamy, Shri M.
Krishnendra Kaur (Deepa) Shrimati
Kudumula, Kumari Padmasree
Kuli, Shri Balin
Kumar, Shri V. Dhananjaya
Kumaramangalam, Shri Rangarajan
Kuppuswamy, Shri C.K.
Kurien. Prof P.J.
Kushmaria, Shri Ramkrishna
L
Lakshmanan Prof, Savithri
laljan Basha, Shri S.M.
Lodha Shri Guman Mal M
M
Made Gowda, Shri G.
Mahajan, Shrimati Sumitra
Mahato, Shri Bir Singh
Arts. 239AA, etc.) 910
Malik, Shri Dharampal Singh
Malik, Shri Purna Chandra
Malikkarjun, Shri
Mallikarjunaiah, Shri S.
Mallu, Dr. R.
Mandal, Shri Brahmanand
Mandal, Shri Sanat Kumar
Marbaniang, Shri Peter G.
Methew, Shri Pala K. M.
Mathur, Shri Shiv Charan
Maurya, Shri Anand Ratna
Meena, Shri Bheru Lal
Mirdha, Shri Nathu Ram
Mirdha, Shri Ram Niwas
Mishra, Shri Ram Nagina
Misra, Shri Janardan
Misra, Shri Satyagopal
Misra, Shri Shyam Bihari
Mukherjee, Shrimati Geeta
Mukhopadhyay, Shri Ajoy
Munda, Shri Govinda Chandra
Munda Shri Kariya
Muniyappa, Shri K. H.
Murmu. Shri Rup Chand
911 Const (74 Amend.) Bill (Insertion of
Murthy, Shri M.V. Chandrashekara
Murthy, Shri M.V.V.S.
Murugesan, Dr. N.
Muttemwar Shri Vilas
N
Naik, Shri Ram
Naikar, Shri D.K.
Nandi, Shri Yellaiah
Narayanan, Shri P.G.
Nawale, Shri Vidura Vithoba
Nayak, Shri Mrutyunjaya
Nayak, Shri Sahwsh Chandra
Netam, Shri Arvind
Nyamagouda, Shri S.B.
O
Odeyar, Shri Channaiah
Oraon, Shri Lalit
P
Padma, Dr. (Shrimati)
Pal, Shri Rupchand
Palacholla, Shri Venkata Rangayy Naidu
Pandeya, Dr. Laxminarayan
Pangirahi, Shri Sriballav
Panja Shri Ajit
Arts. 239AA, etc.) 912
Passi, Shri Balraj
Paswan, Shri Chheddi
Paswan, Shri Ham Vilas
Paswan, Shri Sukdeo
Patel, Dr. Amrit Lal Kaliclas
Patel, Shri Brishin
Patel, Shri Haribhai
Patel, Shri Harilal Nanji
Patel, Shri Ram Pujan
Patel, Shri Shravan Kumar
Patel, Shri Uttambhai Harjibhai
Patidar, Shri Rameshwar
Patil, Shri HiraLal Niraj
Patil, Shri pralkash V.
Patil, Shrimati Pratibha Devisingh
Patil, Shri Surya Kanta
Patil, Shri Uttamrao Deorao
Patil, Shri Yashwantrao
Patnaik, Shri Sivaji
Patra, Dr. Kartikeswar
Pattnayak, Shri Sarat Chandra
Peruman, Dr. P. Vallal
Pilot, Shri Rajesh
Poosapati, Shri Anandgajapati Raju
913 Const (74 Amend.) Bill (Insertion of
Prabhu, Shri R.
Prabhu Zantye, Shri Harish Narayan
Pradhani, Shri K.
Pramanik, Shri Radhika Ranjan
Prem, Shri B.L. Sharma
Premi, Shri Mangal Ram
Purkayastha, Shri Kabindra
R
Rahi, Shri Ram Lal
Rai, Shri Kalp Nath
Rai, Shri Lail Babu
Rai, Shri Nawal Kishore
Rai, Shri Ram Niho
Rajeshwari, Shrimati Basava
Rai Narain, Shri
Rajulu, Dr. R.K.G.
Ram, Shri Prem Chand
Ram Babu, Shri A.G.S.
Ram Singh, Rao
Ramchandran, Shri Mullappally
Ramaiah, Shri Bolla Bulli
Ramdew Ram, Shri
Rasagar, Shri
Rana, Shri Kashiram
Arts. 239AA, etc) 914
Rao, Shri D.Venkateswara
Rao, Shri J.Chokka
Rao, Shri P.V, Narasimha
Rao, Shri V. Krishna
Rathva, Shri Naranbhai Jamlabhai
Rawal, Dr. Lai Bahadur
Rawat, Shri Prabhu Lal
Rawat, Prof. Rasa Singh
Ray, Shri Rabi
Ray, Shri Sudhir
Raychaudhuri. Shri Sudarsan
Reddy, Shri A. Indrakaran
Reddy, Shri Anantha Venkata
Reddy, Shri B.N.
Reddy, Shri G.Ganga
Reddy, Shri M. Baga
Reddy, Shri Mahasamudram Gnanendra
Reddy, Shri R. Surender
Reddy, Shri K. Vijaya Bhaskara
Reddy, Shri Y.S.Rajashekhar
Roy, Shri Haradhan
Roypradhan, Shri Amar
S
Sai, Shri A. Pratap
915 Const (74 Amend.) Bill (Insertion of
Sahi, Shrimati Krishna
Sait, Shri Ebrahim Sulaiman
Sajjan Kumar, Shri
Sangma, Shri Purno A.
Sanipalli, Shri Gangadhara
Saraswati, Shri Yoganand
Sarode, Dr. Gunvant Rambhau
Save, Shri Moreshwar
Sawant, Shri Sudhir
Sayeed, Shri P. M.
Scindia, Shri madhavrao
Scindia, Shrimati Vijaya Raje
Selja, Kumari
Sethi, Shri Arjun Charan
Shah, Shri Manabendra
Shakya, Dr. Mahadeepak Singh
Shankaranand, Shri B.
Sharma, Shri Chiranji Lal
Sharma, Shri Rajendra Kumar
Sharma, Shri Satish Kumar
Sharma, Shri V. N.
Shastri, Shri Vishwanath Das
Shastri, Shri Viashwanath
Shingda, Shri Damu Barku
Arts. 239AA, etc.) 916
Shivappa, Shri Kodakani Gowdana
Shukla, Shri Vidhyacharan
Sindal, Shri S.B.
Silvera, Dr. C,
Singh, Shri Dalbir
Singh, Shri Hari Kishore
Singh, Shri Jangbir
Singh, Shri Khelsai
Singh, Shri Manphool
Singh, Shri Motilal
Singh, Kumari Pushpa Devi
Singh, Shri Rajveer
Singh, Shri Ram
Singh, Shri Ramashray Prasad
Singh, Shri Ramnaresh
Singh, Shri Rampal
Singh, Shri S.B.
Singh, Shri Uday Pratap
Singh, Shri Vishwanath Pratap
Singh Deo, Shri K. P.
Sod, Shri Manku Ram
Solanki, Shri Surajbhanu
Soundaram. Dr. (Shrimati) K. S.
Srinivasan, Shri Chinnasamy
917 Const. (74 Amend.) Bill (Insertion of
Sukh Ram, Shri
Sultanpuri, Shri Krishan Dutt
Suresh, Shri Kodikkunil
Swami, Shri Chinmayanand
Swami, Shri Sureshanand
Swamy, Shri G. Venkat
Syed, Shahabuddin, Shri
T
Tara Singh, Shri
Tej Narayan Singh, Shri
Thakere, Shri Gabhaji Mangaji
Thagkabalu, Shri K.V.
Tharadevi Sidhartha, Shrimati D.K.
Thomas, Prof. K. V.
Thomas, Shri P.C.
Thorat, Shri Sandipan Bhagwan
TIhumgon Shri P.K
Tindivanam, Shri K. Ramamurthee
Tomar, Shri Ramesh Chand
Topdar, Shri Tarit Baran
Tope, Shri Ankushrao Raosaheb
Topno, Kumari Frida
Tripathi, Shri Lakshmir Narain Mani
Tripathi, Shri Prakash Narain
Arts. 239AA, etc.) 918
Trivedi, Shri Arvind
Tytler, Shri Jagdish
U
Uma Bharti, kumari
Umbrey, Shri Laeta
Ummareddy Venkateswarlu, Prof,
Upadhyay, Shri Swarup
Urs, Shrimati Chandra Prabha
V
Vajpayee. Shri Atal Bihari
Varma, Shri Ratilal
Verma, Shri Phool Chand
Verma, Shrimati Rita
Verma, Shri Shiv Sharan
Verma, Kumari Vimla
Vijayaraghavan, Shri V. S.
Vyas, Dr. Girija
W
Wasnik, Shri Mukul Balkrishna
Y
Yadav. Shri Chandra Jeet
Yadav, Shri Chun Chun Prasad
Yadav, Shri Devendra Prasad
Yadav, Shri Ram Lakhan Singh
919 Statt.by P.M Commonwealth
Summit in Harare, G.15 Summit in Caracas
Yadav, Shri Ram Saran
Yadav, Shri Satya Pal Singh
Z
Zainal Abedin, Shri
NOES
MR. SPEAKER- Subject to correction*, the result of the division
is:
Ayes : 349
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 amendded, is passed by the requisite majority, in
accordance with the provisions of Article 368 of the Constitution.
The motion was adopted.,
-----------
12.44 hrs.
20.12.91
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