Point of privilege
Alleged misuse of powers and threat to members of Madhya Pradesh Assembly by the Prime Minister.
Facts of the case and ruling by the Chairman
On the 31st July, 1967 Shri Rajnarain, a member, sought' to raise a question of privilege on the ground that the Prime Minister (Shrimati Indira Gandhi) had, on the 28th July, 1967 by making a, public statement regarding the right of the Chief Minister to advise the Governor to dissolve the Madhya Pradesh Assembly and threatening the members of the Assembly that there would be mid-term election if they left the Congress Party misused her powers. This, he felt, constituted a breach of privilege of the House.
2. On the 2nd Augsut, 1967 the Chairman (Shri V. V. Giri), disallowing the question of privilege observed 2 as follows:
"After giving my careful consideration
to the matter I have come to the conclusion that no breach of privilege
of the House is involved in this case and I hold accordingly."