PRIVATE MEMBERS' BUSINESS

I ¾ Private Members Bills

Sl.No	Date	Title of the Bill	Member-in-Charge	Minister who participated	No. of Speakers	Time taken Hrs. Mts.	Remarks
1.	9-12-2005	The Constitution (Amendment) Bill, 2005 (to amend article 276).	Shri K.B. Krishna Murthy	—	—	0-01	Introduced
2.	-do-	The Girls (Free and Compulsory Education) Bill, 2005.	Dr. T. Subbarami Reddy	—	—	0-01	-do-
3.	-do-	The Constitution (Amendment) Bill, 2005 (to amend articles 124 and 217).	-do-	—	—	0-01	-do-
4.	-do-	The Destitute and Poor (Rehabilitation and Welfare) Bill, 2005.	Shrimati Maya Singh	—	—	0-01	-do-
5.	9-12-2005	The Public Employment (Reservation for Women) Bill, 2005.	Shrimati Maya Singh	—	—		Introduced
6.	-do-	The Eradication of Homelessness Among Citizens Bill, 2005.	Shri Kripal Parmar	—	—	0-01	-do-
7.	-do-	The Constitution (Amendment) Bill, 2005 (insertion of new article 45A).	-do-	—	—		-do-
8.	-do-	The Constitution (Amendment) Bill, 2005 (insertion of new article 21B).	-do-	—	—		-do-
9.	-do-	The Representation of the People (Amendment) Bill, 2005.	Prof. P.J. Kurian	—	—	0-01	-do-
10.	-do-	The Widows (Protection and Maintenance) Bill, 2005.	Shrimati Sushma Swaraj	—	—		-do-
11.	9-12-2005	The Girl Child (Compulsory Basic Education) Bill, 2005.	Shrimati Sushma Swaraj	—	—	0-01	Introduced
12.	-do-	The Visually Handicapped Persons (Employment Opportunities and Miscellaneous Provisions) Bill, 2005.	-do-	—	—	0-01	-do-
13.	-do-	The Street, Ragpicking and Vagabond Children (Protection of Rights, Rehabilitation and Welfare) Bill, 2005.	Shrimati Hema Malini	—	—	0-01	-do-
14.	-do-	The Film Industry (Protection and Promotion) Bill, 2005.	-do-	—	—	0-01	-do-
15.	-do-	The Representation of the People (Amendment) Bill, 2004.	Shri Sharad Anantrao Joshi	Shri K. Venkatapathy	6	1-50	Negatived
16.	9-12-2005	The Commercial Advertisements on Electronic Media (Regulation) Bill, 2005.	Shri Kalraj Mishra	—	—	0-02	The mover had not commenced his speech while moving the motion for consideration of the Bill.
17.	23-12-2005	The Constitution (Amendment) Bill, 2005 (insertion of new article 364A and amendment of Seventh Schedule).	Shri C. Ramachandraiah	—	—	0-01	Introduced
18.	-do-	The Securities and Exchange Board of India (Amendment) Bill, 2005.	-do-	—	—	0-01	-do-
19.	-do-	The Constitution (Amendment) Bill, 2005 (to amend the Eighth Schedule).	Dr. Prabha Thakur	—	—	0-01	-do-
20.	-do-	The Constitution (Amendment) Bill, 2005 (insertion of new article 21B and omission of article 41).	-do-	—	—	0-01	-do-
21.	23-12-2005	The Children of Families Living Below Poverty Line (Welfare) Bill, 2005.	Dr. Prabha Thakur	—	—		Introduced
22.	-do-	The Constitution (Amendment) Bill, 2005 (insertion of new article 40A).	Shri Shantaram Laxman Naik	—	—	0-01	-do-
23.	-do-	The Constitution (Amendment) Bill, 2005 (to amend article 324).	-do-	—	—		-do-
24.	-do-	The Constitution (Amendment) Bill, 2005 (to amend the Tenth Schedule).	-do-	—	—		-do-
25.	-do-	The Citizens’ Smart Card Bill, 2005.	Shri Kalraj Mishra	—	—	0-01	-do-
26.	-do-	The Traditional Herbal Medicines (Regulation of Sale and Compulsory Evidence Based Trial) Bill, 2005.	-do-	—	—		-do-
27.	23-12-2005	The National Commission for Hygienic Food, Packed Drinks and Water Bill, 2005.	Shri Vijay J. Darda	—	—	0-01	Introduced
28.	-do-	The Electronic Waste (Handling and Disposal) Bill, 2005.	-do-	—	—	0-01	-do-
29.	-do-	The Prevention of Suicide by Farmers Affected by Natural Calamity and Other Provisions Bill, 2005.	Shrimati Prema Cariappa	—	—	0-01	-do-
30.	-do-	The Population Control Bill, 2005.	-do-	—	—	0-01	-do-
31.	-do-	The Protection of Human Rights (Amendment) Bill, 2005.	Shri E.M. Sudarsana Natchiappan	—	—	0-01	-do-
					Total :	——— 2-13 ———

II — Private Member's Resolution

Date

Name of the Mover

Subject

Minister who participated

No. of

Speakers

Time taken

Hrs. Mts.

Remarks

16-12-2005

Shri V. Narayanasamy

"Having regard to the fact that -

(i) even after more than five decades of independence the overall lot of farmers, who constitute majority of the population of the nation, has not improved to the desired level and it is indeed very sad that thousands of farmers have committed suicide during the last few years, unable to face the miseries and hardships by themselves and their families and due to the pressure on them to repay their loans taken from moneylenders, banks, cooperatives, etc.;

(ii) majority of the farmers are indebted in the country because they do not get remunerative prices of their produce mostly due to the faulty procurement policy of the Government and the nexus between the private traders and the Government procurement agencies which forces them to sell their produce at throwaway prices;

(iii)the farmers face the brunt of natural calamities such as drought, flood and their crops, dwelling units, household items including food grains, livestock are affected and their miseries are compounded due to non extension of compulsory crop insurance to their crops and livestock;

(iv) whenever the farmers grow bumper crops the prices of the produces nosedive in the market and by the time Market Intervention is introduced all is over for the farmers; and

(v) Governments while formulating the Plans and incentives have not given adequate attention to the plight of farmers and that only a meagre percentage of GDP has so far been allocated for the agriculture.

this House urges upon the Government to -

(a) announce a package for the farmers who are indebted or adversely affected by natural calamity through waiver of loans, interest accrued on loans and by providing fresh loans to start agricultural operations and such other measures as the Government may deem necessary;

(b) plug the loopholes in the procurement policy and give the minimum support price to the farmers without any hassles;

(d) allocate appropriate percentage of GDP to agriculture;

(e) make Market Intervention compulsory whenever there is bumper crop of any commodity; and

(f) take such other measures for the welfare of farmers as the Government may deem necessary .

—

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After taking the sense of the House, the Deputy Chairman announced that the discussion on the Resolution would resume on the next day allotted for Private Members’ Resolutions in the next session as the first item on that day.

Total:

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1-51

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