OBITUARY REFERENCES

      Obituary References were made in the House during the Session as detailed below: —

 

 

 

QUESTIONS

      458 Starred Questions were put down in the List of Questions for oral answers out of which 108 Questions were orally answered and answers to remaining ones were laid on the Table of the House.

                                                                 (Time taken: 15 Hrs. 58 Mts.)

           

      3506 Unstarred Questions were put down in the List of Questions, out of which 9 Questions were cancelled and written answers to remaining ones were laid on the Table of the House.

 

 

STATEMENTS  BY  MINISTERS  CORRECTING  ANSWERS  TO  QUESTIONS

 

Statements correcting answers to questions as detailed below were laid during the Session: —

 

 

PAPERS LAID ON THE TABLE

1691 Papers were laid on the Table during the Session.  Some of the important papers that were laid are detailed below: —

 

 

REPORTS/STATEMENTS OF THE COMMITTEES PRESENTED/LAID ON THE TABLE

 

      The following Reports/Statements of various Committees were presented/laid on the Table: —

   

(Total time taken: 33  Mts.)

 

FELICITATIONS TO SHRI SACHIN TENDULKAR

      On the 12^th December, 2005, the Deputy Chairman, on behalf of the House, offered felicitations to Shri Sachin Tendulkar for scoring highest numbers of centuries in Test Cricket.

(Time taken: 01 Minute)

PROCLAMATION UNDER ARTICLE 356 OF THE CONSTITUTION

On the 30^th November, 2005, Shri Shriprakash Jaiswal, Minister of State in the Ministry of Home Affairs, laid on the Table a copy (in English and Hindi) of the Proclamation [G.S.R. No. 685 (E)] issued by the President under clause (2) of article 356 of the Constitution on the 24^th November, 2005, revoking the Proclamation issued by him on the 7^th March, 2005, in relation to the State of Bihar, under clause (3) of the said article.

 (Time taken: 01 Minute)

THE MEMBERS OF RAJYA SABHA (DECLARATION OF ASSETS AND LIABILITIES) (AMENDMENT) RULES, 2005

 

      On the 24^th November, 2005, Secretary-General laid on the Table, under sub-section (4) of section 75A of the Representation of the People Act, 1951, a copy     (in English and Hindi) of the Members of Rajya Sabha (Declaration of Assets and Liabilities) (Amendment) Rules, 2005.

(Time taken: 01 Minute)

REFERENCES BY THE CHAIR

I.    On the 23^rd November, 2005, the Chairman made the following references:—

1.   REFERENCE TO THE VICTIMS OF EARTHQUAKE IN INDIA AND PAKISTAN

      The Chairman made a reference to the earthquake occurred on the   8^th October, 2005 thereby causing widespread loss of life and property in the State of Jammu and Kashmir and areas of Pakistan and expressed sympathy and condolences to the bereaved families in Jammu and Kashmir and also conveyed sincere condolences and sympathy to the Government and the people of Pakistan in particular to the bereaved families.

2.   REFERENCE TO THE VICTIMS OF TRAIN ACCIDENT IN ANDHRA PRADESH

      The Chairman made a reference to the train accident that occurred at Valigonda in the Nalgonda District of Andhra Pradesh on the 29^th October, 2005, thereby killing more than hundred people and leaving many more injured and expressed heartfelt condolences to the affected families.

3.   REFERENCE TO THE VICTIMS OF SERIAL BOMB BLASTS IN DELHI

      The Chairman made a reference to the serial bomb blasts in Delhi on the         29^th October, 2005 thereby killing more than sixty persons and condemned the heinous act.

4.   REFERENCE TO THE VICTIMS OF TERRORIST ATTACK IN AMMAN, HASHEMITE KINGDOM OF JORDAN

      The Chairman made a reference to the multiple terrorist attacks targeting civilians in Amman on the 9^th November, 2005, resulting in the death of large number of people and condemned these ruthless attacks.

 

      The House observed silence, all Members standing, as a mark of respect to the memory of those who lost their lives in these tragedies.

II.   On the 25^th November, 2005, the Chairman made a reference to the killing of Shri Maniyappan Raman Kutty, an employee of the Border Roads Organisation in Afghanistan on the 23^rd November, 2005.

III. On the 13^th December, 2005, the Chairman made a reference regarding the Fourth Anniversary of terrorist attack on the Parliament Building on the                     13^th December, 2001.

15

      The House observed silence, all Members standing, as a mark of respect to the memory of those who lost their lives in the tragedy.

IV. On the 22^nd December, 2005, the Chairman made a reference regarding successful launch of INSAT-4A from ‘Kourou’ French Guiana.

 (Total time taken: 11 Mts.)

ANNOUNCEMENTS BY CHAIR

I.    On the 12^th December, 2005, the Hon’ble Chairman made a reference to the “Operation Duryodhan”, as shown on a private TV channel on the 12^th December, 2005, and referred it to the Ethics Committee of Rajya Sabha for its urgent consideration and furnishing recommendations for action to him as early as possible.

II.   On the 20^th December, 2005, the Hon’ble Chairman made a reference to the “Operation Chakravyuh”, as shown on a private TV channel on the 19^th December, 2005, and referred it to the Ethics Committee of Rajya Sabha to investigate into the matter and give its recommendations to the House at an early date for taking necessary action in the matter.

(Time taken: 07 Mts.)

INFORMATION TO THE HOUSE

 

      On the 16^th December, 2005, the Chairman informed the House that on receiving the information from the security officers about bomb threat in the Parliament Precinct, the House was adjourned in the morning. Later, on a thorough search of the Precincts however, no bomb could be detected. Therefore, the House is resuming its normal business.

(Time taken: 02 Mts.)

 

RESIGNATION BY MEMBER

 

      On the 24^th November, 2005, the Deputy Chairman made the following announcement in the House:—      

“I have to inform Members that the Chairman has received a letter from                     Shri M. Rajasekara Murthy, a Member representing the State of Karnataka, resigning his seat in the Rajya Sabha. The Chairman has accepted his resignation with effect from the 10^th November, 2005.”

(Time taken: 01 Minute)

 

LEAVE OF ABSENCE

1.   On the 28^th November, 2005, Dr. K. Kasturirangan (Nominated) was granted leave of absence from   28^th November to 17^th December, 2005 during the session.

2.   On the 30^th November, 2005, Shri Janeshwar Mishra (Uttar Pradesh) was granted leave of absence from the sittings of the House from 23^rd November, 2005 till end of the session.

3.   On the 8^th December, 2005, Shri Ekanath K. Thakur (Maharashtra) was granted leave of absence from the sittings of the House from 23^rd November, 2005 till end of the session.

4.   On the 12^th December, 2005, Shri Keshubhai S. Patel (Gujarat) was granted leave of absence from the sittings of the House from 23^rd November, 2005 till end of the session.

5.   On the 20^th December, 2005, Shrimati Jaya Bachchan (Uttar Pradesh) was granted leave of absence from the sittings of the House from 28^th November, 2005 till end of the session.

6.   On the 23^rd December, 2005, Shri Vedprakash P. Goyal (Maharashtra) was granted leave of absence from the sittings of the House from 28^th November, 2005 till end of the session.

 

(Time taken: 07 Mts.)

 

MOTIONS FOR ELECTIONS/APPOINTMENTS OF MEMBERS TO VARIOUS COMMITTEES/BODIES

 

MOTIONS REGARDING THE FIFTH AND SEVENTH REPORTS OF THE COMMITTEE ON ETHICS

1.  On the 13^th December, 2005, Dr. Karan Singh moved the following    Motions: —

I.    “That the Fifth Report of the Committee on Ethics presented to the Rajya Sabha on the 13^th December, 2005, be taken into consideration.”

II.   “That this House agrees with the recommendations contained in the Fifth Report of the Committee on Ethics presented to the Rajya Sabha on the 13^th December, 2005.”

     

The motion for consideration of the Report and the motion that the House agrees with the recommendations contained in the Fifth Report of the Committee on Ethics presented to the House on the 13^th December, 2005 were adopted.

2.   On the 23^rd December, 2005,Dr. Karan Singh moved the following Motions:—

I.    “That the Seventh Report of the Committee on Ethics presented to the Rajya Sabha on the 23^rd December, 2005 be taken into consideration.”

II.   “That this House agrees with the recommendations contained in the Seventh Report of the Committee on Ethics presented to the Rajya Sabha on the 23^rd December, 2005.”

Eleven Members took part in the debate. Dr. Karan Singh replied to the debate and the motion for consideration of the Report and the motion that the House agrees with the recommendations contained in the Seventh Report of the Committee on Ethics presented to the House on the 23^rd December, 2005 were adopted.

(Total Time taken: 2 Hrs. 09  Mts.)

MATTERS RAISED WITH PERMISSION

1.         On the 28^th November, 2005:—

      (i)   Shri Jaswant Singh, Leader of the Opposition raised a matter regarding need to share the information/docments procured by Shri Viren Dayal from the United Nations in connection with the enquiry instituted by the Government on the findings of the Volcker Committee Report.

      Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs responded.

     (ii)    Shri P.G. Narayanan raised a matter regarding damage to standing crops and loss of human lives due to torrential rains and floods in Tamil Nadu and need to send a Central Team to assess the damage.

 

      Shri V. Narayanasamy also spoke.

 

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.           

 

2.   On the 30^th November, 2005:—

      (i)   Dr. Murli Manohar Joshi raised a matter regarding brutal murder of an MLA along with his security guards in Uttar Pradesh on the 29^th November, 2005.

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

      (ii)  Shri Jairam Ramesh raised a matter regarding brutal killing of an officer of the Indian Oil Corporation in Lucknow.

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

      (iii)Shri Vayalar Ravi raised a matter regarding reported missing of a cargo ship named Jupiter-6.

 

3.   On the 1^st December, 2005:—

      (i)   Shri S.S. Ahluwalia raised a matter regarding need for timely payment of compensation and waiving of loan taken by the father of the children who have been orphaned in the serial bomb blast which took place in  Delhi on the 29^th October, 2005.

      Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

      (ii)  Shri Uday Pratap Singh raised a matter regarding reported cancellation of invitation to Shri Amitabh Bachchan as Chief Guest of the International Film Festival of India being held at Goa.

      (iii)Shrimati N.P. Durga raised a matter regarding need to take effective measures to control the spread of AIDS.

4.   On the 2^nd December, 2005, Shri Jairam Ramesh raised a matter regarding     21^st anniversary of the Bhopal Gas tragedy.

     

5.   On the 7^th December, 2005:—

      (i)   Shri Jaswant Singh, Leader of the Opposition, raised a matter regarding reported resignation of a Minister from the Union Council of Ministers.

      Shri Pranab Mukherjee, Minister of Defence, responded.

      (ii)  Shri N.K. Premachandran raised a matter regarding reported punishment of scooping out the eye of an Indian National working in Saudi Arabia.

      Some other Members also spoke.

      Shri E. Ahammed, Minister of State in the Ministry of External Affairs, responded.

6.   On the 8^th December, 2005, Shri Dipankar Mukherjee raised a matter regarding reduction in the interest rate on the Employees Provident Fund deposits.

      Some other Members also spoke.

      Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

 

7.   On the 9^th December, 2005:—

      (i)   Shri Jaswant Singh, Leader of the Opposition, raised a matter regarding need for constitution of a Joint Parliamentary Committee to look into the matters arising out of the Volcker Committee Report.

      Some other Members also spoke.

      Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

      (ii)  Shrimati Mohsina Kidwai raised a matter regarding drowning of some school students on a compulsory tour to Goa.

 

      (iii)Shri Ravula Chandra Sekar Reddy raised a matter regarding alleged infringement on the rights of Press by certain officers of the Government of Andhra Pradesh.

     

      (iv)Shri Kalraj Mishra raised a matter regarding need for stringent action against illegal factories running in the residential colonies of Delhi.

8.   On the 12^th December, 2005, Shrimati Brinda Karat raised a matter regarding incident of rape and torture of a tribal woman at Negari village of Madhya Pradesh on the 7^th December, 2005.

      Some other Members also spoke.

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

9.   On the 13^th December, 2005, Shri Abu Asim Azmi raised a matter regarding police misbehaviour with him in Mumbai.

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

10.On the 14^th December, 2005, Shri Jairam Ramesh raised a matter regarding need to have a detailed statement and discussion on issues arising out of the United Nations’ Climate Change Conference held recently in Montreal.

9.   On the 20^th December, 2005:—

      (i)   Shri Dipankar Mukherjee raised a matter regarding concealment of fact in an answer given to Unstarred Question pertaining to the transfer of assets of the Nagpur Airport to the State Government of Maharashtra.

      Shri Praful Patel, Minister of State of the Ministry of Civil Aviation, responded.

      (ii)  Shri B.J. Panda raised a matter regarding uncertainty prevailing over setting up of the National Institute of Science at Bhubaneswar.

      Some other Members also spoke.

      Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

      (iii)Shri Ravula Chandra Sekar Reddy raised a matter regarding appalling condition of farmers of Anantapur district in Andhra Pradesh.

      (iv)Shri Anand Sharma raised a matter regarding open Press Conference by CPI (Maoist) in a village on Indo-Nepal border on the 14^th December, 2005 and its links with LTTE and Maoists of Nepal.

      Shri S.S. Ahluwalia also spoke.

      (v)  Shri V. Narayanasamy raised a matter regarding death of 42 persons in a stampede at MGR Nagar, Chennai on the 18^th December, 2005.

 

10.On the 21^st December, 2005, Shrimati Sushma Swaraj raised a matter regarding reported misbehaviour by police with couples in a park in Meerut district of Uttar Pradesh.

      Some other Members also spoke.

      Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

11.On the 22^nd December, 2005:—

      (i)   Dr. M.S. Gill raised a matter regarding problems being faced by farmers in the border districts of Punjab, namely Amritsar, Gurdaspur and Ferozpur.

      (ii)  Shri Yashwant Sinha raised a matter regarding the Indo-U.S. nuclear deal.

      Shri Arjun Singh, Minister of Human Resource Development, responded.

      (iii)Shrimati N.P. Durga raised a matter regarding death of lacs of sheep and goats due to spread of “Blue Tongue” and other diseases in the State of Andhra Pradesh.

12.On the 23^rd December, 2005,

      (i)   Shri Kripal Parmar raised a matter regarding a book published in the United Kingdom entitled “Some Hidden Facts: Martyrdom of Shaheed Bhagat Singh”.

 

      (ii)  Shri Ajay Maroo raised a matter regarding reported incident of loot and rape in the Lucknow bound Pushpak Express on the 21^st December, 2005.

 

 (Total Time taken: 3 Hrs. 54 Mts.)