(1964)

Point of privilege

Alleged disregard of an assurance given to the House by a Minister

Facts of the case and ruling by the Deputy Chairman

On the 12th February, 1964, Shri M. N. Govindan Nair, a member sought¹ to raise a question of privilege that in the formation of the Company Law Board, the Finance Minister had shown disregard to the assurances given by him to the House. Shri Govindan Nair stated that during the previous Session, on the 19th December, 1963, the Finance Minister had stated in the House that the Board, strong, well-knit and efficient. With three or four members, with a judicial member in it would be formed. But the notification constituting the Company Law Board, issued on the 1st February, 1964, the member contended, did not give any additional responsibility to the Board and no judicial person was put on it.

2. The Deputy Chairman (Shrimati Voilet Alva) refusing permission to raise the matter in the House observed inter alia as follows :-

"I called for the proceedings and I went through it in great detail, into what the Finance Minister had said, and after having analysed everything and having examined the matter, I have rejected the permission."

1. R.S. Deb., dt. 12.2.1964