The Waqf (Amendment) Bill, 2025 and Mussalman\r\nWakf (Repeal) Bill, 2024
\r\n\r\n माननीय\r\nअध्यक्ष :
माननीय\r\nमंत्री किरेन\r\nरिजिजू जी
?(
माननीय\r\nअध्यक्ष :
SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir, when you are bringing\r\nthis type of Bill to the House, the Members have the right to give amendments.\r\nYesterday, what happened is, this Bill was brought to the notice of the hon.\r\nMember only around the afternoon. Then the amendment time was given till 3:30\r\nPM. How can the Members move amendments? ? (Interruptions) You are\r\nactually bulldozing the legislation. This type of bulldozing the legislation\r\nhas not happened in this House. ? (Interruptions) You need to give time\r\nfor amendments. There are several provisions on which amendments need to be\r\ngiven. ? (Interruptions) There is no time at all. ? (Interruptions)
\r\n\r\n माननीय\r\nअध्यक्ष :
माननीय\r\nसदस्यगण, सभी\r\nमाननीय\r\nसदस्यों के जो\r\nभी गैर-सरकारी\r\nसंशोधन\r\nप्रस्ताव और\r\nसरकारी संशोधन\r\nप्रस्ताव थे,\r\nमैंने दोनों\r\nको बराबर समय\r\nदिया है ।
?(
माननीय\r\nअध्यक्ष :
मैंने\r\nजितना भी समय\r\nगैर-सरकारी\r\nसंशोधन प्रस्तावों\r\nको दिया है,\r\nउतना ही समय\r\nसरकारी\r\nसंशोधन प्रस्तावों\r\nको दिया है
?(
माननीय\r\nअध्यक्ष :
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): My point of order is\r\nrelating to Rule 80(i) and under Rule 376 of the Rules of Procedure and Conduct\r\nof Business in Lok Sabha and page 615 of Kaul and Shakdher. Now, this House is\r\nconsidering the Waqf (Amendment) Bill, 2025 as reported by the Parliamentary\r\nJoint Committee. We are not discussing the original Bill. It is as reported by\r\nthe Joint Parliamentary Committee.
\r\n\r\nIt\r\nis beyond the powers and ambit of the Joint Parliamentary Committee. They have\r\nincorporated so many new provisions. I have no objection in respect of those\r\nprovisions. Even 2A is also appreciable. We do not have any objection. It is\r\na very, very serious and technical matter. Kindly see, even the House does not\r\nhave the authority to make ? (Interruptions) You can reply after me.\r\nEven the Parliament, even the Lok Sabha, this august House does not have the\r\nright to incorporate a new provision unless you suspend Rule 80 (i). Rule 80\r\n(i) is very clear. Rule 80 (i) says, ?The following conditions shall govern\r\nthe admissibility of amendments to clauses or schedules of a Bill: ? (i) An\r\namendment shall be within the scope of the Bill and relevant to the\r\nsubject-matter of the clause to which it relates.? There are so many\r\nprovisions in the newly drafted Bill. Extraneous provisions are also\r\nincorporated that do not come within the purview. That is why I am saying that\r\neven this House does not have the right to make new provisions unless and until\r\nRule 80 (i) is suspended. I do agree with you that the Government has the\r\npower, the Minister has the power to move amendments, and also they can\r\nrecommend. The Joint Parliamentary Committee can recommend, but they cannot\r\ncome with new provisions as a newly drafted Bill, for which there is no right.\r\n? (Interruptions) Sir, I am quoting Kaul and Shakdher, which is very\r\nimportant. ? (Interruptions)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nमैं व्यवस्था\r\nदे रहा हूं\r\n। अब\r\nमाननीय गृह\r\nमंत्री जी\r\nबोलेंगे\r\n।
\r\n\r\n? (
माननीय\r\nअध्यक्ष:\r\nमैं व्यवस्था\r\nदूंगा लेकिन\r\nपहले माननीय\r\nगृह मंत्री जी\r\nबोलेंगे\r\n।
\r\n\r\n? (
माननीय\r\nअध्यक्ष:\r\nमंत्री जी,\r\nपहले इनको\r\nपूरा पढ़ लेने\r\nदीजिए ।
? (
SHRI\r\nN. K. PREMACHANDRAN: Sir, kindly see page 615 of\r\nKaul and Shakdher. It says:
\r\n\r\n?
That\r\nmeans, unless and until the House specifically directed to go into this, they\r\nhave no right to make new provisions in the Bill. It is beyond the powers of\r\nthe Joint Parliamentary Committee. They have acted, for which I am seeking a\r\nruling. ? (Interruptions)
\r\n\r\nमाननीय\r\nअध्यक्ष: माननीय\r\nसदस्य, ऐसे\r\nनहीं चलेगा
? (
माननीय\r\nअध्यक्ष:\r\nआप बैठिए\r\n। अब\r\nमाननीय गृह\r\nमंत्री जी\r\nबोलेंगे\r\n।
\r\n\r\n? (
गृह\r\nमंत्री; तथा\r\nसहकारिता\r\nमंत्री (श्री\r\nअमित शाह) :
मान्यवर,\r\nमैं नहीं\r\nमानता कि\r\nइसमें कोई प्वाइंट\r\nऑफ ऑर्डर है
माननीय\r\nअध्यक्ष:\r\nजब विधेयक पर\r\nचर्चा होगी तो\r\nमैं सबको मौका\r\nदूंगा ।
\r\n\r\n?\r\n(व्यवधान)
\r\n\r\nमाननीय\r\nअध्यक्ष: मैं\r\nइस पर अपनी\r\nव्यवस्था\r\nदेता हूं\r\n।
\r\n\r\n?\r\n(व्यवधान)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nमाननीय\r\nसदस्यगण, श्री\r\nएन.के.\r\nप्रेमचन्द्रन\r\nजी ने वक्फ\r\nसंशोधन\r\nविधेयक, 2025 पर जो\r\nप्रश्न उठाया\r\nहै, संयुक्त\r\nसमिति द्वारा\r\nविधेयक में\r\nकुछ खंड जोड़\r\nदिए गए, जो\r\nविधेयक के\r\nदायरे से बाहर\r\nहैं ।\r\nइस विषय पर\r\nमैं माननीय\r\nसदस्यों का\r\nध्यान कौल एंड\r\nशकधर द्वारा\r\nरचित संसदीय\r\nपद्धति और\r\nप्रक्रिया की\r\nओर आकर्षित\r\nकरना चाहता\r\nहूं ।\r\nसंयुक्त\r\nसमिति की किसी\r\nभी विधेयक में\r\nसंशोधन करने\r\nकी शक्तियां\r\nबड़ी व्यापक और\r\nविस्तृत है
THE\r\nMINISTER OF PARLIAMENTARY AFFAIRS; AND MINISTER OF MINORITY AFFAIRS (SHRI KIREN\r\nRIJIJU): Hon. Speaker, Sir, I beg to move:
\r\n\r\n?That\r\nthe Bill further to amend the Waqf Act, 1995, as reported by the Joint\r\nCommittee, be taken into consideration.?
\r\n\r\nand
\r\n\r\n?That\r\nthe Bill to repeal the Mussalman Wakf Act, 1923, be taken into consideration.?
\r\n\r\nश्री\r\nअसादुद्दीन ओवैसी
माननीय\r\nअध्यक्ष :\r\nएक मिनट\r\nरुकिये\r\n।
\r\n\r\n? (
माननीय\r\nअध्यक्ष :\r\nश्री सौगत राय\r\nजी, संशोधन\r\nसंख्या 108 को\r\nप्रस्तुत\r\nकीजिए ।
PROF.\r\nSOUGATA RAY (DUM DUM): Under Rule 77(2) of the\r\nRules of Procedure, I propose that the Waqf (Amendment) Bill, 2025 be\r\nre-committed for the purpose of eliciting further opinion thereon.
\r\n\r\nI beg\r\nto move:
\r\n\r\n?That\r\nthe Bill be circulated for the purpose of eliciting opinion thereon by the 21st\r\nJuly, 2025.? (108)
\r\n\r\n माननीय\r\nअध्यक्ष :\r\nमाननीय\r\nमंत्री जी, अब\r\nआप 12 और 13 पर अपना\r\nवक्तव्य दें
श्री\r\nकिरेन रिजिजू\r\n: सर, जब\r\nमैं अपनी\r\nऑपिनियन दूंगा\r\nतब उसका भी\r\nजवाब आएगा और\r\nबाकी\r\nअमेंडमेंट्स\r\nतो आखिर में\r\nआते ही हैं
SHRI\r\nN. K. PREMACHANDRAN: The motion has to be\r\ndisposed. ? (Interruptions)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nमाननीय सदस्य,\r\nआप तो विद्वान\r\nसदस्य हैं\r\n। उसे बाद\r\nमें करेंगे
? (
माननीय\r\nअध्यक्ष :
श्री\r\nकिरेन रिजिजू\r\n: माननीय\r\nअध्यक्ष\r\nमहोदय, हम सब\r\nको बहुत डिटेल\r\nमें जाने की\r\nआवश्यकता\r\nनहीं है ।
अध्यक्ष\r\nमहोदय, कुल\r\nमिलाकर 97,27,772\r\nयाचिकाएं\r\nऑनलाइन,\r\nफिजिकल,\r\nमेमोरेंडम के\r\nरूप में,\r\nरिक्वैस्ट के\r\nरूप में और\r\nसुझाव के रूप\r\nमें आई हैं
जब\r\nपिछली बार\r\nमैंने इस सदन\r\nमें इस बिल को\r\nप्रस्तुत\r\nकिया था, तब भी\r\nमैंने कई\r\nबातें बतायी\r\nथीं ।\r\nआज उन बातों\r\nको न दोहराते\r\nहुए, मैं कुछ\r\nबातें जोड़ूँगा
चूंकि\r\nमैं पॉजिटिव\r\nनोट के साथ\r\nअपनी बात रखना\r\nचाहता हूँ,\r\nइसलिए मैं\r\nअपने एक मन की\r\nबात के साथ इसे\r\nशुरू करना\r\nचाहूँगा ताकि\r\nइससे अच्छा\r\nसंदेश जाए\r\n।
\r\n\r\n?किसी\r\nके बाद कोई\r\nबदगुमा न\r\nसमझेगा,
\r\n\r\nइस\r\nज़मी का दर्द\r\nकभी आसमाँ न\r\nसमझेगा\r\n।?
\r\n\r\nमैं\r\nयह दिल से कह\r\nरहा हूँ,\r\nक्योंकि\r\nअच्छी सोच के\r\nसाथ, बड़े दिल\r\nके साथ, खुले\r\nमन से, मैं यह\r\nप्रस्ताव\r\nआपके सामने\r\nपेश कर रहा\r\nहूँ ।
\r\n\r\n सर,\r\nकई लोगों ने\r\nअपने-अपने\r\nतरीके से\r\nबातें रखी हैं
आज़ादी\r\nसे पहले, जब\r\nपहली बार वर्ष\r\n1913 में, मुसलमान वैलिडेटिंग\r\nएक्ट पास किया\r\nगया था, तब से\r\nइसका इतिहास\r\nशुरू होता है
आज़ादी\r\nके बाद, वर्ष 1954\r\nमें, वक्फ़\r\nएक्ट पहली बार\r\nआज़ाद भारत का\r\nएक्ट बना\r\n। उस समय,\r\nवर्ष 1954 के एक्ट\r\nमें स्टेट\r\nवक्फ़ बोर्ड का\r\nभी प्रावधान\r\nकिया गया था
माननीय\r\nअध्यक्ष\r\nमहोदय, वर्ष 1995\r\nमें, पहली बार\r\nट्राइब्यूनल\r\nकी व्यवस्था\r\nकी गई है ताकि\r\nवक्फ़ बोर्ड का\r\nकोई भी निर्णय\r\nअगर किसी को\r\nपसन्द नहीं है,\r\nअगर वह उसको\r\nचैलेंज करना\r\nचाहता है, तो\r\nवह वक्फ़\r\nट्राइब्यूनल\r\nमें जा सकता\r\nहै ।\r\nउसका\r\nप्रावधान\r\nपहली बार हुआ\r\nथा ।\r\nउस समय यह भी\r\nफैसला हुआ था\r\nकि यदि 5 लाख\r\nरुपए से ज्यादा\r\nआमदनी किसी\r\nवक्फ़\r\nप्रॉपर्टी की\r\nहै, तो उसके\r\nलिए सरकार की\r\nओर से\r\nएक्जिक्युटिव\r\nऑफिसर अपॉइंट\r\nकिया जाएगा
महोदय,\r\nआज यह ट्रिगर\r\nपॉइंट क्यों\r\nहुआ है? इस अमेंडमेंट\r\nबिल को लाने\r\nकी आवश्यकता\r\nकी शुरुआत सबसे\r\nपहले कहाँ से\r\nहुई? मैं उसके\r\nबारे में संक्षेप\r\nमें बताता हूँ
वर्ष\r\n2014 में, हम लोग\r\nचुनाव में गये
स्पीकर\r\nसर, वर्ष 2013 में\r\nपहला यह बदलाव\r\nहुआ कि इस देश\r\nमें कोई भी\r\nआदमी, कोई भी\r\nइंसान, चाहे\r\nवह हिंदू हो,\r\nमुसलमान हो,\r\nसिख हो, ईसाई\r\nहो, पारसी हो,\r\nबौद्ध हो या\r\nजैन हो, वक्फ\r\nक्रिएट कर\r\nसकता है\r\n। ?\r\n(व्यवधान)\r\nसबको यह मालूम\r\nहै कि वक्फ एक\r\nमुसलमान का\r\nअल्लाह के\r\nप्रति एक\r\nपायस,\r\nचैरिटेबल और\r\nरिलीजियस\r\nपरपज़ के लिए\r\nवक्फ क्रिएट\r\nकिया जाता है
दूसरा,\r\nआपने सारे\r\nवक्फ को\r\nस्पेसिफिक कर\r\nदिया कि शिया\r\nबोर्ड में\r\nशिया ही\r\nरहेंगे,\r\nसुन्नी बोर्ड\r\nमें सिर्फ\r\nसुन्नी ही\r\nरहेंगे और कोई\r\nभी बोर्ड हो,\r\nउसमें सिर्फ\r\nउनके लोग ही\r\nरहेंगे, बाकी\r\nकोई भी उसमें\r\nनहीं आ सकता\r\nहै । ?\r\n(व्यवधान) ऐसा\r\nआपने\r\nप्रावधान\r\nकिया था\r\n। ?\r\n(व्यवधान) आप\r\nमेरी बात\r\nशांति से\r\nसुनिए ।
स्पीकर\r\nसर, सैक्शन-108\r\nमें एक\r\nप्रावधान आया
सर,\r\nसाथ में कुछ\r\nप्रपोगैन्डाज़\r\nसाथ में जुड़ें\r\nहैं, उनसे\r\nपहले वर्ष 2013\r\nमें, मुझे भी\r\nबहुत ताज्जुब हुआ\r\nकि यह कैसे\r\nजबरदस्ती पास\r\nकरवाया? ?\r\n(व्यवधान)\r\nवर्ष 2013 में\r\nवक्फ-बाय-यूज़र\r\nका प्रावधान\r\nआपने डाला\r\n। ?\r\n(व्यवधान)\r\nदिल्ली के\r\nअंदर वर्ष 1970 से\r\nएक केस चल रहा\r\nथा ।\r\nदिल्ली के\r\nअंदर हमारा\r\nसीजीओ\r\nकॉम्प्लेक्स\r\nहै, पार्लियामेंट\r\nबिल्डिंग है,\r\nकई\r\nप्रॉपर्टीज़ हैं
माननीय\r\nअध्यक्ष :
माननीय\r\nमंत्री जी ? आप\r\nबोलिए ।
\r\n\r\n? (
श्री\r\nकिरेन रिजिजू\r\n: सर, मैं\r\nफिर से कह रहा\r\nहूं ।
अध्यक्ष\r\nमहोदय, मैं\r\nआपके माध्यम\r\nसे सदन से कहना\r\nचाहता हूं कि\r\nजो संवैधानिक\r\nबात उठाकर\r\nलोगों को\r\nगुमराह करने\r\nका जो प्रयास\r\nकिया जा रहा\r\nहै, उसको लेकर\r\nदेश के सामने\r\nसही बात रखना\r\nबहुत ही जरूरी\r\nहै । ?\r\n(व्यवधान) एक\r\nबात बार-बार\r\nइन लोगों ने\r\nकही है कि यह\r\nजो वक्फ\r\nअमेंडमेंट\r\nबिल है, यह\r\nआर्टिकल-25, आर्टिकल-26,\r\nआर्टिकल-30 का\r\nउल्लंघन करता\r\nहै । ?\r\n(व्यवधान) यह\r\nकहकर\r\nइन्होंने\r\nइल्ज़ाम लगाया
SHRI\r\nA. RAJA (NILGIRIS): Sir, I want to raise a point\r\nof order? (Interruptions)
\r\n\r\nमाननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
? (
श्री\r\nकिरेन रिजिजू\r\n: महोदय,\r\nइन्होंने\r\nदूसरा विषय\r\nसमानता का\r\nउठाया ।
माननीय\r\nअध्यक्ष :\r\nमाननीय\r\nअध्यक्ष की\r\nव्यवस्था\r\nअन्तिम\r\nव्यवस्था\r\nहोती है ।
? (
श्री\r\nकिरेन रिजिजू\r\n: महोदय,\r\nचूँकि मेरा\r\nकान खुला है,\r\nइसलिए मुझे डिस्टर्बेंस\r\nहो रही है
महोदय,\r\nवक्फ बोर्ड का\r\nजो काम है,\r\nबेसिकली वक्फ प्रॉपर्टी\r\nको संभालने\r\nवाले जो\r\nमुतवल्ली होते\r\nहैं और जो\r\nवक्फ\r\nप्रॉपर्टी की\r\nव्यवस्था\r\nकरते हैं,\r\nउसको संचालित\r\nकरने के लिए\r\nगवर्नेंस के\r\nसुपरविजन का\r\nयह एक\r\nप्रावधान है
माननीय\r\nअध्यक्ष :\r\nमैंने\r\nव्यवस्था दे\r\nदी है ।
माननीय\r\nमंत्री जी, आप\r\nबोलिए ।
\r\n\r\n? (
श्री\r\nकिरेन रिजिजू\r\n: महोदय,\r\nसबको बोलने का\r\nमौका मिलने\r\nवाला है, तो कम\r\nसे कम बात को\r\nशांति से\r\nसुनने के बाद\r\nआप अपनी बात\r\nरखिए ।
महोदय,\r\nयह जो उन्हें\r\nगुमराह करने\r\nकी कोशिश की गई\r\nहै, मैं कुछ\r\nकेसेज आपको\r\nबताना चाहता\r\nहूँ ।?\r\n(व्यवधान) आप\r\nदेखिए कि\r\nआर्टिकल 25(1)\r\nक्या कहता है? संविधान\r\nका अनुच्छेद 25(1)\r\nकहता है :
\r\n\r\n महोदय,\r\nगवर्नमेंट\r\nकिसी भी\r\nधार्मिक\r\nव्यवस्था को,\r\nकिसी भी\r\nरिलीजियस\r\nइंस्टीट्यूशन,\r\nकिसी भी धार्मिक\r\nकाम में कोई\r\nहस्तक्षेप\r\nकरने नहीं जा\r\nरही है ।
सर,\r\nये क्या\r\nझूठ-झूठ बोल\r\nरहे हैं? ?\r\n(व्यवधान) हम\r\nसंविधान के\r\nप्रावधान पढ़\r\nरहे हैं\r\n।?\r\n(व्यवधान) फिर\r\nभी ये उसे झूठ\r\nबोल रहे हैं
माननीय\r\nअध्यक्ष :\r\nमाननीय\r\nमंत्री जी, आप\r\nएक मिनट रूकिए\r\n।
\r\n\r\n माननीय\r\nसदस्य, आप\r\nभारत की संसद\r\nमें बैठे हैं
? (
माननीय\r\nअध्यक्ष :\r\nजब आपको मौका\r\nमिलेगा तब आप\r\nअपनी बात कहना\r\n। आप\r\nबैठे-बैठे\r\nटिप्पणी नहीं\r\nकर सकते हैं
माननीय\r\nमंत्री जी, आप\r\nबोलिए ।
\r\n\r\n? (
श्री\r\nकिरेन रिजिजू\r\n: अध्यक्ष\r\nमहोदय, वक्फ\r\nबोर्ड के\r\nप्रावधानों\r\nका किसी\r\nमस्ज़िद, किसी\r\nमन्दिर, किसी\r\nधार्मिक स्थल की\r\nव्यवस्था से\r\nकोई लेना-देना\r\nनहीं है,\r\nबल्कि यह\r\nसिम्पली\r\nप्रॉपर्टी के\r\nमैनेजमेंट से\r\nसंबंधित एक\r\nविषय है\r\n।?\r\n(व्यवधान) अगर\r\nकोई मुसलमान\r\nज़कात देता है,\r\nफितरा देता\r\nहै, तो इस बारे\r\nमें हम उससे\r\nपूछने वाले कौन\r\nहोते हैं? यह\r\nतो धार्मिक\r\nभावना से जुड़ी\r\nहुई चीज़ है\r\n। इससे\r\nसरकार का कोई\r\nलेना-देना\r\nनहीं है\r\n। लेकिन,\r\nयह वक्फ\r\nप्रॉपर्टी का\r\nमामला है\r\n। वक्फ\r\nप्रॉपर्टी का\r\nमैनेजमेंट\r\nमुतवल्ली करता\r\nहै ।\r\nअगर आपको यह\r\nबेसिक फर्क\r\nसमझ में नहीं\r\nआता है या फिर\r\nआप जान-बूझकर\r\nनहीं समझ पाते\r\nहैं, तो फिर\r\nमेरे पास इसका\r\nकोई इलाज़ नहीं\r\nहै ।?\r\n(व्यवधान)
\r\n\r\n इस\r\nप्रकार से बहस\r\nनहीं होती है
सर,\r\nकई ऐसे केसेज़\r\nहैं, जिनको\r\nमैं रेफर कर\r\nसकता हूं\r\n। लेकिन,\r\nसदन में मैं\r\nसिर्फ तीन\r\nकेसेज़ को रेफर\r\nकरूंगा तो\r\n?दूध का दूध, पानी\r\nका पानी? हो\r\nजाएगा कि इसका\r\nकिसी की धार्मिक\r\nव्यवस्था से\r\nकोई लेना-देना\r\nनहीं है\r\n। आपको\r\nमैं पहला\r\nएग्जाम्पल\r\nदेना चाहता\r\nहूं ।
\r\n\r\n Tilkayat\r\nGovindlalji Maharaj Vs. The State of Rajasthan केस\r\nको देखिए\r\n। इसमें\r\nमन्दिर का भी\r\nएग्ज़ाम्पल\r\nदिया गया है
सर,\r\nवर्ष 2013 में जो\r\nकाम किया गया,\r\nउसके बारे में\r\nमैं एक बात का\r\nजिक्र करना\r\nचाहता हूं\r\n। उस समय\r\nइलेक्शन आने\r\nवाले थे, उसके\r\nबहुत ही कम दिन\r\nबचे हुए थे\r\n।\r\nइलेक्शन के\r\nलिए\r\nकोड-ऑफ-कंडक्ट\r\nलगने ही वाला\r\nथा ।\r\nहम सबको मालूम\r\nहै कि\r\nअप्रैल-मई में\r\nचुनाव हुए थे
महोदय,\r\nइस बिल में\r\nकुछ एनॉमिलीज़\r\nहैं, इसलिए इसको\r\nबदलना जरूरी\r\nथा ।\r\nमैंने पहले भी\r\nइसका जिक्र\r\nकिया था कि\r\nआपने कहा कि\r\nकोई भी\r\nहिन्दुस्तानी,\r\nकोई भी भारतीय\r\nवक्फ क्रिएट\r\nकर सकता है\r\n। वर्ष 1995\r\nमें ऐसा नहीं\r\nथा, आपने वर्ष 2013\r\nमें इसमें बदलाव\r\nकिया ।
सर,\r\nजो वक्फ\r\nबोर्ड्स बने\r\nहैं, हम उसको\r\nबहुत ही सेक्युलर\r\nइनक्लूसिव\r\nबनाना चाहते\r\nहैं ।\r\nआपके पुराने\r\nप्रावधान को\r\nहटा कर अब\r\nहमने कहा है कि\r\nवक्फ बोर्ड\r\nमें शिया भी\r\nरहेंगे,\r\nसुन्नी भी रहेंगे,\r\nबोहरा भी\r\nरहेंगे,\r\nआगाखानी भी\r\nरहेंगे\r\n।\r\nमुसलमानों\r\nमें जो पिछड़े\r\nलोग हैं, वे भी\r\nरहेंगे और साथ\r\nमें महिलाएं\r\nभी रहेंगी
सर,\r\nहमने जो नया\r\nप्रावधान रखा\r\nहै, उसमें\r\nजितने भी\r\nआर्बिट्रेरी\r\nप्रोविजंस\r\nहैं, जो\r\nज़रूरी नहीं\r\nथे, उनको हमने\r\nसामान्य रूप\r\nसे, देश में और\r\nजितने कानून\r\nहैं, उनको\r\nमिलाते हुए\r\nमुख्य रूप से ट्रांसपेरेंसी\r\nइन वक्फ\r\nमैनेजमेंट,\r\nसर्वे को अपडेट\r\nकरने के लिए,\r\nजो पहले\r\nइनसफिशिएंट\r\nप्रोविज़न था,\r\nइसमें वक्फ\r\nलैंड\r\nरिकॉर्ड्स\r\nवगैरह में महिलाओं\r\nका\r\nइनहैरिटेंस\r\nराइट्स,\r\nबच्चों का राइट,\r\nऔर साथ में कई\r\nहज़ारों केसिज़\r\nट्राइबल और कोर्ट्स\r\nमें पेंडिंग\r\nहैं ।\r\nउनको सैटल\r\nकरने के लिए,\r\nआज लगभग 10 हज़ार\r\nसे भी ज्यादा\r\nकेसेज़, जो\r\nपेंडिंग थे और\r\nकुछ सालों के\r\nअंदर 13 से 30 हज़ार\r\nकेसेज़\r\nपेंडिंग हो\r\nचुके हैं,\r\nउनको सरलता से\r\nसुलह करने के\r\nलिए हमने\r\nरास्ता खोजा\r\nहै ।
\r\n\r\n एक\r\nचीज़ बार-बार\r\nआप लोग कहते\r\nहैं, हमारे\r\nपक्ष के लोग\r\nहों या उस\r\nपक्ष के लोग\r\nहों या जो सदन\r\nसे बाहर हैं,\r\nवे एक वक्तव्य\r\nदेते रहते\r\nहैं, मैं उसको\r\nसुधारना\r\nचाहता हॅूं
सर,\r\nआप भी ट्रेन\r\nसे चलते हैं\r\nऔर हम लोग भी\r\nट्रेन से चलते\r\nहैं ।\r\nहजारों\r\nकिलोमीटर तक\r\nट्रेन की पटरी\r\nलगी हुई है और\r\nस्टेशन बना है
दुनिया\r\nमें सबसे\r\nज्यादा वक्फ\r\nप्रॉपर्टी\r\nहिन्दुस्तान\r\nमें है ।
सर,\r\nइसमें धर्म\r\nएवं जाति से\r\nबाहर आकर आप\r\nअपने दिल से\r\nसीधे पूछकर और\r\nसोच कर देखिए
चंद\r\nवोट्स के लिए,\r\nसत्ता के लिए\r\nहमारे मुसलमानों\r\nको आपने 70\r\nसालों से\r\nज्यादा समय तक\r\nवोट बैंक बनाकर\r\nउनको गुमराह\r\nकिया है\r\n। आप उनको\r\nऔर कितना\r\nगुमराह करना\r\nचाहते हैं? अब\r\nहमारे देश में\r\nवोट बैंक की\r\nराजनीति नहीं\r\nचलेगी ।
हमने\r\nअपने\r\nमंत्रालय के\r\nवामसी पोर्टल\r\nका रिकॉर्ड\r\nदेखा है\r\n। वर्ष 2006\r\nमें आपने ही\r\nसच्चर कमेटी\r\nबनायी थी\r\n।\r\nउन्होंने भी\r\nइस बारे में\r\nकाफी डिटेल\r\nमें जिक्र\r\nकिया है\r\n। वर्ष 2006\r\nमें 4.9 लाख वक्फ\r\nप्रॉपर्टीज\r\nथीं और उसकी इनकम\r\nकितनी थी, अगर\r\nआप कहें तो\r\nमैं इसे बता\r\nदेता हूं\r\n। 4.9 वक्फ\r\nप्रॉपर्टीज\r\nमें टोटल इनकम\r\n163 करोड़ रुपये थी
सर,\r\nमैं अनुरोध\r\nकरता हूं कि\r\nअगर आप लोग भी\r\nवक्फ के बारे\r\nमें जानना\r\nचाहते हैं तो\r\nआप लोग हमारे वामसी\r\nपोर्टल पर\r\nक्लिक करके\r\nदेखिए ।
ट्रैकिंग\r\nहोगा, निगरानी\r\nरखी जाएगी,\r\nकम्पलाएंस का\r\nभी प्रावधान\r\nहै ।\r\nमैन्युअल\r\nहाथों से जो\r\nगलत होगा,\r\nउसका भी करैक्शन\r\nका प्रावधान\r\nहै ।\r\nब्यूरोक्रेटिक\r\nडील होती है,\r\nउसका भी\r\nसमाधान इस बिल\r\nमें बनाकर रखा\r\nहुआ है ।
वे\r\nऐसा बोलते\r\nहैं, मैंने\r\nऐसा सुना है
हमारे\r\nदेश के\r\nआदिवासियों\r\nके संरक्षण को\r\nध्यान में\r\nरखते हुए\r\nशेड्यूल 5 और\r\nशेड्यूल 6 में\r\nआप वक्फ\r\nप्रॉपर्टी\r\nक्रिएट नहीं\r\nकर सकते हैं
सर,\r\nउसके बाद\r\nएनुअल\r\nकंट्रीब्यूशन\r\nका कमेटी वालों\r\nका सुझाव था\r\nकि जो\r\nकंट्रीब्यूशन\r\nमुतवल्ली\r\nदेते हैं,\r\nउसको घटाना\r\nचाहिए ।
उसी\r\nप्रकार से केरल\r\nका मुनंबम का जो\r\nइश्यू है, उसे सब\r\nजानते ही हैं कि\r\n6 सौ क्रिश्चियन\r\nफैमिलीज की जमीन\r\nको वक्फ बोर्ड\r\nने वक्फ डिक्लेयर\r\nकर दिया ।\r\nआगे जाने का\r\nरास्ता भी बंद\r\nकर दिया था
अध्यक्ष\r\nमहोदय, अंत में,\r\nचूंकि मैंने कहा\r\nहै कि मैं सबसे\r\nअंत में जवाब दूंगा,\r\nअत: हम आगे इस पार्लियामेंट\r\nको भी वक्फ डिक्लेयर\r\nन कर दें, हम लोग\r\nआराम से भविष्य\r\nके लिए और अच्छा\r\nकाम करें ।\r\nमैंने पॉजिटिव\r\nवे में अपनी बात\r\nको रखा है
??मेरी\r\nहिम्मत को तो सराहो,\r\nमेरे हमराही बनो\r\n।
\r\n\r\nमैंने\r\nएक शमा जलाई है\r\nहवाओं के खिलाफ॥??
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रस्ताव\r\nप्रस्तुत हुआ\r\n:
\r\n\r\n?कि\r\nवक्फ अधिनियम,\r\n1995 का और संशोधन\r\nकरने वाले विधेयक,\r\nसंयुक्त\r\nसमिति द्वारा\r\nयथाप्रतिवेदित,\r\nपर विचार किया\r\nजाए ।?
\r\n\r\n?कि\r\nमुसलमान वक्फ\r\nअधिनियम, 1923 का\r\nनिरसन करने\r\nवाले विधेयक\r\nपर विचार किया\r\n जाए ।
\r\nऔर
\r\n\r\n?कि\r\nविधेयक पर राय\r\nजानने के लिए 21\r\nजुलाई, 2025 तक के लिए\r\nपरिचालित\r\nकिया जाए\r\n।? (108)
\r\n\r\n? (
माननीय\r\nअध्यक्ष :\r\nश्री गौरव\r\nगोगोई जी\r\n।
\r\n\r\n श्री\r\nगौरव गोगोई\r\n(जोरहाट) :\r\nअध्यक्ष\r\nमहोदय, सबसे\r\nपहले तो मैं\r\nआपका संरक्षण\r\nचाहता हूं\r\n। जब\r\nआदरणीय\r\nमंत्री महोदय\r\nबोल रहे थे,\r\nआपने विपक्ष\r\nसे किसी को भी\r\nपॉइंट ऑफ\r\nऑर्डर उठाने\r\nका अवसर नहीं\r\nदिया ।
माननीय\r\nअध्यक्ष :\r\nएक मिनट गौरव\r\nजी, आप सदन पर\r\nहमेशा यह आरोप\r\nकैसे लगा सकते\r\nहैं कि आपने\r\nउनको कुछ नहीं\r\nकहा? आप सभी\r\nपहले बैठिए
माननीय\r\nगौरव गोगोई जी
? (
श्री\r\nगौरव गोगोई
माननीय\r\nअध्यक्ष :\r\nआप कृपया एक\r\nमिनट बैठिए
? (
श्री\r\nकिरेन रिजिजू
आप\r\nकृपया सुनें
माननीय\r\nअध्यक्ष :\r\nआप सभी कृपया\r\nएक मिनट बैठ\r\nजाइए ।
\r\n\r\n? (
माननीय\r\nअध्यक्ष :\r\nआप सभी कृपया\r\nएक मिनट बैठ\r\nजाइए ।
? (
श्री\r\nगौरव गोगोई
माननीय\r\nअध्यक्ष :\r\nनहीं, आप भाषण\r\nशुरू करने\r\nवाले थे, वे\r\nदूसरे विषय पर\r\nअपनी बात रखना\r\nचाह रहे हैं
? (
श्री\r\nकिरेन रिजिजू\r\n: अध्यक्ष\r\nमहोदय, मेरा\r\nसिर्फ इतना ही\r\nकहना है कि हम\r\nलोग शांति से\r\nबैठकर इनकी\r\nबात सुनेंगे
अध्यक्ष\r\nमहोदय, मेरा\r\nभी सौभाग्य है\r\nकि पिछले सदन\r\nमें मैंने\r\nअयोध्या राम\r\nमंदिर पर अपनी\r\nपार्टी का\r\nपक्ष रखा था\r\nऔर आज वक्फ\r\nसंशोधन, 2025 पर\r\nअपने दल का और\r\nविपक्ष की तरफ\r\nसे अपना पक्ष\r\nरख रहा हूँ
?भारत\r\nका संविधान?,\r\nजो कहता है कि\r\nहमारे भारत में\r\nहर व्यक्ति को\r\nसामाजिक,\r\nआर्थिक,\r\nराजनीतिक न्याय,\r\nविचार,\r\nअभिव्यक्ति,\r\nविश्वास, धर्म\r\nऔर उपासना की\r\nस्वतंत्रता\r\nहै और साथ-साथ\r\nमें यह कहता है\r\nकि व्यक्ति की\r\nगरिमा और\r\nराष्ट्र की\r\nअखंडता सुनिश्चित\r\nकरने वाली\r\nबंधुता इसमें\r\nनिहित है ।\r\n
\r\n\r\n यह\r\nबिल, इस\r\nसंविधान का,\r\nजो मूल ढांचा\r\nहै, उस पर आक्रमण\r\nकरता है और\r\nइनका पूरा\r\nभाषण हमारे\r\nसंविधान के\r\nमौलिक अधिकार\r\nपर, हमारे\r\nसंघीय ढांचे\r\nपर एक तरह का\r\nआक्रमण था
आज\r\nये माइनोरिटी\r\nकम्यूनिटीज़\r\nके प्रति अपनी\r\nसंवेदना जता\r\nरहे हैं\r\n। सर, कुछ\r\nहफ्ते पहले\r\nदेश में\r\nविभिन्न\r\nजगहों पर लोगों\r\nने ईद की\r\nएक-दूसरे को\r\nशुभकामनाएं\r\nदीं और क्या\r\nआपको पता है\r\nकि कहां-कहां\r\nपर इनकी डबल\r\nइंजन की सरकार\r\nने लोगों को\r\nरास्ते पर ईद\r\nका नमाज भी\r\nपढ़ने नहीं दी?\r\nक्या ये बात\r\nकरेंगे?
\r\n\r\nआप\r\nअल्पसंख्यकों\r\nके प्रति अपनी\r\nसंवेदना जताते\r\nहैं, मैं\r\nपूछना चाहता\r\nहूँ कि लोक\r\nसभा में आपके\r\nकितने\r\nअल्पसंख्यक\r\nएमपीज़ हैं? आप\r\nपहले उसका विवरण\r\nदीजिए और फिर\r\nहमें बताइए कि\r\nआपके दिल में\r\nकितनी\r\nसंवेदना है?
\r\n\r\n सर,\r\nजिस दिन यह\r\nबिल\r\nइंट्रोड्यूस\r\nहुआ, उस दिन भी मैंने\r\nआदरणीय\r\nमंत्री जी को\r\nसुना और आज भी\r\nमैंने उनको\r\nसुना ।
सर,\r\nयह पूरा का\r\nपूरा मिसलीड\r\nकरना है\r\n। वर्ष 2023\r\nमें, चूँकि\r\nसरकार वर्ष 2024\r\nमें आई ।
इनकी\r\nपूरी परंपरा\r\nको विभिन्न\r\nजजमेन्ट्स ने\r\nताकत दी है और\r\nआज विभिन्न\r\nक्लॉजेज के\r\nद्वारा जजमेंट्स\r\nऔर माननीय हाई\r\nकोर्ट की ताकत\r\nको भी यह कमजोर\r\nकर रही है\r\n।
\r\n\r\nसर,\r\nवक्फ क्या है,\r\nपहले हमें यह\r\nभी समझना\r\nचाहिए ।
\r\n\r\nClause\r\n26, section 52A says:-
\r\n\r\n?26.\r\nIn section 52A of the principal Act,?
\r\n\r\n(a)\r\nin sub-section (1),?
\r\n\r\nSir,\r\nplease refer to Section 107. It says:
\r\n\r\n?
?
?
?
?
Then,\r\nSection 97, which is about directions by the State Government, says,
\r\n\r\n?
जब\r\nयूएस के\r\nरिलीजियस\r\nकमीशन की\r\nरिपोर्ट आती\r\nहै, तब इनको\r\nदुख होता है
सर,\r\nये बार-बार\r\nऑप्टेक्स की\r\nबात कर रहे\r\nहैं ।\r\nक्लॉज़-42,\r\nसैक्शन-108(ए)\r\nइन्होंने\r\nडिलीट कर दिया\r\nहै ।\r\nये कहते हैं\r\nकि\r\nओवरराइडिंग\r\nप्रिंसिपल\r\nकैसे आ सकता\r\nहै? मंत्री\r\nमहोदय को\r\nओवरराइडिंग\r\nप्रिंसिपल से\r\nआपत्ति है\r\n। मैं\r\nपहले सबके लिए\r\nबता दूं कि\r\nसैक्शन-108 क्या\r\nहै । ?\r\n(व्यवधान) मैं\r\nउसे पढ़ देता\r\nहूं । ?\r\n(व्यवधान)\r\nआपके लिए भी\r\nहै, हम तो\r\nजेपीसी में थे
सर,\r\nमैं जेपीसी के\r\nबारे में\r\nकहूंगा\r\n। ?\r\n(व्यवधान) दुख\r\nकी बात करनी\r\nपड़ेगी ।
जेपीसी\r\nके लिए ये\r\nकहते हैं कि\r\nइन्होंने\r\nसबकी राय\r\nसुनी, लेकिन\r\nआपको भी पता\r\nहै कि विपक्ष\r\nके द्वारा एक\r\nभी संशोधन को\r\nइन्होंने\r\nस्वीकार नहीं किया
माननीय\r\nअध्यक्ष :
? (
श्री
सर,\r\nजैसे\r\nइन्होंने\r\nहमारे कुछ\r\nदोस्तों को\r\nसलाह दी, वैसे\r\nही मैं भी\r\nइनके कुछ\r\nदोस्तों को\r\nसलाह देना\r\nचाहता हूं\r\n। ?\r\n(व्यवधान)\r\nक्लॉज़-40(ए),\r\nसैक्शन-107 ? जो\r\nलिमिटेशन\r\nएक्ट हटाया\r\nगया है, आंध्र\r\nप्रदेश के\r\nएक्ट में यह\r\nलिमिटेशन\r\nएक्ट ऐसा ही\r\nएक लॉ है, जैसे\r\nपैरेन्ट एक्ट\r\nमें है ।
तेलंगाना\r\nऔर तमिलनाडु\r\nकी हमने बात\r\nरखी है ।
सर,\r\nकितनी बार हम\r\nइस सरकार को\r\nअपने कागज\r\nदिखाएं? ?\r\n(व्यवधान) अगर\r\nइनका ?वामसी?\r\nका काम अधूरा\r\nहै, तो उसको वे\r\nसंपूर्ण करें
यही\r\nबात कहते हुए\r\nमैं अपनी वाणी\r\nको विराम देता\r\nहूं । \r\nधन्यवाद,\r\nशुक्रिया\r\n।
\r\n\r\n
सर,\r\nमैं विपक्ष की\r\nबात सुन रहा\r\nथा ।\r\nमुझे उनके\r\nतर्क को समझने\r\nमें थोड़ी\r\nकठिनाई हो रही\r\nहै ।\r\nवक्फ बिल में\r\nसंशोधन होना\r\nचाहिए, लेकिन\r\nनहीं भी होना\r\nचाहिए, ये\r\nदोनों तर्क\r\nकैसे चलेंगे?\r\nसबसे पहले बात\r\nथोड़ी संविधान\r\nकी ही कर लेते\r\nहैं ।\r\nआजकल लाल\r\nकिताब बहुत\r\nघूमती है\r\n। जब भी\r\nकोई विषय होता\r\nहै, एक\r\nसंविधान की\r\nलाल किताब\r\nदिखाते हैं
सर,\r\nहम संविधान की\r\nहरी किताब\r\nलेकर आए हैं,\r\nजो संसद में\r\nरखी हुई है, तो\r\nमैं आज इसी को\r\nदिखाऊँगा\r\n। भारत के\r\nसंविधान के\r\nमौलिक अधिकार\r\nमें एक धारा 15\r\nहै ।\r\nधारा 15 में\r\nलिखा हुआ है\r\nकि महिलाओं के\r\nसाथ कोई विभेद\r\nनहीं होगा और\r\nसरकार\r\nमहिलाओं के\r\nविकास के लिए\r\nकानून बना\r\nसकती है\r\n। अगर यह\r\nवक्फ बिल देश\r\nकी खवातीनों\r\nके विकास के लिए,\r\nवक्फ में उनकी\r\nभूमिका के लिए\r\nलाया जा रहा है,\r\nतो यह कानून\r\nगैर\r\nसंवैधानिक\r\nकैसे हो गया?
\r\n\r\nसर,\r\nसंविधान की\r\nधारा 15 में यह\r\nभी लिखा हुआ\r\nहै कि सामाजिक\r\nरूप से पिछड़े\r\nवर्ग के लोगों\r\nके विकास के\r\nलिए सरकार\r\nकार्यवाही कर\r\nसकती है\r\n। यह\r\nसच्चाई है\r\n। मैं जिस\r\nप्रदेश से आता\r\nहूँ । ? (Interruptions)\r\nसर, जरा इन\r\nलोगों को बिठा\r\nदीजिए ।
\r\n\r\nHON.\r\nCHAIRPERSON: Hon. Members, please be seated.
\r\n\r\nश्री\r\nरवि शंकर प्रसाद
सर,\r\nमैं यह कह रहा हूँ\r\nकि मैं जिस बिहार\r\nप्रदेश से आता\r\nहूँ, वहाँ बहुत\r\nसारे पिछड़े मुसलमान\r\n हैं ।
सर,\r\nजहाँ तक सवाल\r\nहै, मैं यह\r\nबताना चाहता\r\nहूँ कि संविधान\r\nकी दुहाई का\r\nजवाब मैं\r\nसंविधान से ही\r\nदे रहा हूँ\r\n। यह वक्फ\r\nमें जो संशोधन\r\nहो रहा है,\r\nमौलिक अधिकारों\r\nकी धारा 15 में\r\nउसकी अनुमति\r\nमिलती है\r\n।
\r\n\r\n सर,\r\nधारा 25 की बात\r\nकी गई ।
सर,\r\nमैं इसके\r\nप्रावधानों\r\nपर आने से\r\nपहले एक और बुनियादी\r\nबात उठाना\r\nचाहता हूँ\r\n। वक्फ के\r\nमायने क्या\r\nहैं? माननीय\r\nमंत्री जी ने इसे\r\nविस्तार से\r\nबताया है\r\n। Waqf is not a religious body. Waqf is just a\r\nstatutory body. वह कोई\r\nधार्मिक\r\nसंस्था नहीं\r\nहै ।\r\nवह सिर्फ एक\r\nवैधानिक\r\nसंस्था है
सर,\r\nइसी से एक और\r\nसवाल उठता है\r\nकि मुतवल्ली\r\nकी क्या\r\nभूमिका होती\r\nहै ।\r\nमैं चाहता हूं\r\nकि आज इस बात\r\nको सदन में\r\nरखूं और सदन\r\nके माध्यम से\r\nयह देश में\r\nजाए ।\r\nमुतवल्ली को\r\nसिर्फ मैनेजर\r\nबोला जाता है
मुतवल्ली\r\nसाहब आठ लाख\r\nप्रॉपर्टीज़\r\nके केवल मैनेजर\r\nहैं और क्या\r\nहो रहा है?\r\nक्या सरकार\r\nखामोश रहे?\r\nअगर वक्फ देने\r\nवाले की\r\nप्रॉपर्टीज़\r\nलूटी जा रही\r\nहै तो क्या\r\nखामोशी चलेगी?\r\nयह तो नहीं\r\nचलेगी ।
\r\n\r\n सर,\r\nइस बहस में\r\nमैं कुछ और\r\nगहरे सवाल\r\nउठाना चाहता\r\nहूं, जो उठने\r\nचाहिए ।
सर,\r\nइस परेशानी की\r\nवज़ह को मैं\r\nसमझता हूं और\r\nअब मैं इस\r\nपरेशानी की\r\nवज़ह पर आ रहा\r\nहूं ।\r\nदिल से तो ये\r\nकहते हैं कि\r\nहम चाहते हैं\r\nसंशोधन हो,\r\nलेकिन\r\nराजनीतिक\r\nमजबूरी इनके\r\nपैरों को पीछे\r\nखींचती है\r\n। बहुत\r\nसालों से राग\r\nवही है, सुर\r\nवही है,\r\nतीखापन वही\r\nहै, भाषा वही\r\nहै ।
\r\n\r\nसर,\r\nमैं तीन\r\nउदाहरण देना\r\nचाहता हूं\r\n। याद\r\nकीजिए शाह\r\nबानो के केस\r\nमें जब\r\nसुप्रीम कोर्ट\r\nने एक निर्णय\r\nदिया कि शाह\r\nबानो एक\r\nडेज़र्टेड\r\nवाइफ थी, उनको\r\nकुछ सौ रुपये\r\nमिले, तो\r\nसुप्रीम कोर्ट\r\nके फैसले पर\r\nहो-हल्ला किया\r\nगया ।\r\nउस समय राजीव\r\nगांधी जी इस\r\nदेश के प्रधान\r\nमंत्री थे\r\n। उनके\r\nपास 400 का बहुमत\r\nथा ।\r\nबस एक बेवा\r\nमुस्लिम 75 साल\r\nकी महिला को\r\nकुछ सौ रुपये\r\nदिए जाने की\r\nबात थी, तो उस\r\nसमय क्या\r\nहंगामा खड़ा कर\r\nदिया गया? आज\r\nजब मैं शाह\r\nबानो पर बात\r\nकर रहा हूं तो\r\nमुझे अपने\r\nदोस्त आरिफ\r\nमोहम्मद खान के\r\nबारे में कुछ\r\nबोलना है\r\n। वे आपकी\r\nसरकार में\r\nमंत्री थे\r\n। इसी सदन\r\nमें उनका दो दिन\r\nऐतिहासिक\r\nभाषण हुआ था\r\nकि सुप्रीम\r\nकोर्ट का\r\nफैसला अच्छा\r\nहै ।\r\nएकाएक हंगामा\r\nहुआ, राजीव\r\nगांधी हिल गए,\r\nडोल गए और कहा\r\nकि तुम वापस\r\nहो जाओ, हम\r\nसुप्रीम\r\nकोर्ट के\r\nनिर्णय को\r\nउलटने के लिए\r\nकानून ला रहे\r\nहैं ।\r\nयह भी हमने\r\nदेखा है\r\n।
\r\n\r\n सर,\r\nशाह बानो के\r\nबाद वह यात्रा\r\nसायरा बानो तक\r\nआती है, तीन\r\nतलाक तक आती\r\nहै ।\r\nतीन तलाक को\r\nलेकर इतनी\r\nपरेशानी थी
सर,\r\nआज मैं ऑल\r\nइंडिया\r\nमुस्लिम\r\nपर्सनल लॉ\r\nबोर्ड के बारे\r\nमें कुछ कहना\r\nचाहता हॅूं
सर,\r\nइससे जुड़ा एक\r\nऔर बड़ा सवाल\r\nहै ।\r\nवह सवाल मैं\r\nउठाना चाहता\r\nहॅूं ।
सर,\r\nआज इस बहस के\r\nक्रम में कुछ\r\nऔर बड़ी बातें\r\nकहने की जरुरत\r\nहै । मुझे\r\nअच्छा लगा कि\r\nकांग्रेस के\r\nउपनेता ने कुछ\r\nकहा कि बदलाव\r\nपहले भी हुए\r\nहैं ।
\r\n\r\n सर,\r\nमैं आपकी\r\nजानकारी के\r\nलिए कहना\r\nचाहता हूं कि\r\nआजादी के बाद\r\nवर्ष 1954 में\r\nएक्ट आया,\r\nवर्ष 1959 में बदलाव\r\nहुआ, वर्ष 1964 में\r\nबदलाव हुआ,\r\nवर्ष 1969 में\r\nबदलाव हुआ,\r\nवर्ष 1984 में\r\nबदलाव हुआ और\r\nफिर वर्ष 1995 में\r\nबदलाव हुआ\r\n। ये सब\r\nरिकॉर्डेड\r\nहैं ।\r\nअगर आप\r\nनिर्देश\r\nदेंगे तो हम\r\nइसे प्रस्तुत\r\nकरेंगे\r\n। ये सारे\r\nबदलाव कुछ\r\nजमातों के\r\nदबाव में आए
सर,\r\nजब इस तरह से\r\nआप कानून में\r\nबदलाव करते\r\nहैं तो आपकी\r\nमंशा अक्लियत\r\nकी सेवा करना\r\nनहीं है, बल्कि\r\nआपकी मंशा\r\nअपने वोट की\r\nइजाफा करने की\r\nहै ।\r\nफिर भी आप हार\r\nजाते हैं\r\n। फिर भी\r\nआप समझते नहीं\r\nहैं ।?\r\n(व्यवधान) मैं\r\nइनकी आवाज सुन\r\nरहा हूं\r\n। क्या वह\r\nअपने प्रदेश\r\nके हैं? ?\r\n(व्यवधान)
\r\n\r\n सर,\r\nअब मैं कुछ\r\nसंपत्ति पर\r\nआता हूं\r\n। आज आठ\r\nलाख\r\nसंपत्तियां\r\nहैं ।\r\nयह दुनिया की\r\nसबसे बड़ी\r\nसंपत्ति है
सर,\r\nमैं पटना\r\nसाहिब का\r\nसांसद हूं\r\n। हमारे\r\nक्षेत्र के\r\nगर्दनीबाग\r\nमें सरकारी\r\nजमीन पर एक\r\nतालाब है,\r\nजहां लोग छठ\r\nमें अर्ध्य\r\nदेते हैं\r\n। हाई\r\nकोर्ट में\r\nसरकार ने कहा\r\nकि यह सरकारी\r\nजमीन है\r\n। वहां से\r\nपाँच-सात\r\nकिलोमीटर पर\r\nएक\r\nकब्रिस्तान है
सर,\r\nप्रयागराज के\r\nबारे में ऐसा\r\nबोला गया,\r\nभोपाल के बारे\r\nमें बोला गया,\r\nकहां नहीं\r\nबोला गया\r\n। मुम्बई\r\nमें बोला गया,\r\nजहां चले\r\nजाइए, वहां\r\nऐसा बोला गया
सर,\r\nजिस नेता ने\r\nयह बात कही थी,\r\nवह हमारे\r\nबिहार के\r\nपूर्व\r\nमुख्यमंत्री\r\nलालू प्रसाद\r\nजी थे ।
माननीय\r\nसभापति :
श्री\r\nरवि शंकर प्रसाद
सर,\r\nकिसने नहीं विरोध\r\nकिया? आज मैं विपक्ष\r\nसे एक ही बात कहना\r\nचाहता हूं कि कुछ\r\nतो आप अपने दिल\r\nमें झाकिए\r\n। कुछ\r\nतो दिल में\r\nझांकिए आप कि\r\nअगर वक्फ की\r\nसम्पत्ति की\r\nलूट हो, क्या\r\nहम खामोश\r\nरहें? इसको\r\nसख्त करना\r\nबहुत जरूरी है
तीसरी\r\nबात, इस बिल\r\nमें बड़े-बड़े\r\nनामी-गिरामी\r\nमेंबरान पार्लियामेंट,\r\nजूरिस्ट,\r\nरिटायर्ड\r\nजजेज़, महिलाएं,\r\nसिविल\r\nसोसाइटी, सब\r\nआकर देखने\r\nवाली हैं, तो आपको\r\nशर्मिन्दगी\r\nकिस बात की है?\r\nमैं एक बात\r\nविनम्रता से\r\nकहूं, परेशानी\r\nकिस बात की है?\r\nमैनेजर साहब\r\nके ऊपर कंट्रोल\r\nनहीं होना\r\nचाहिए,\r\nमुतवल्ली के\r\nऊपर कंट्रोल\r\nनहीं होना\r\nचाहिए ।
मेरे\r\nसे पूर्व मेरे\r\nसाथी बोले\r\nहैं, वे\r\nमाननीय सदस्य\r\nअभी मेरे साथ\r\nनहीं हैं,\r\nलेकिन मैं\r\nउनकी बहुत\r\nसारी बातों से\r\nसहमत हूं\r\n। मैं देख\r\nरहा हूं कि जो\r\nएक्स-कांग्रेस\r\nके हैं वे\r\nज्यादा बोल\r\nरहे हैं\r\n। आज जो\r\nबिल पेश हुआ\r\nहै, मैं\r\nहिन्दी और\r\nअंग्रेजी में\r\nजो कुछ समझ\r\nसकता हूं, मैं\r\nयही कह सकता\r\nहूं कि माननीय\r\nमंत्री जी ने\r\nकहा कि यह\r\nउम्मीद है, यह उम्मीद\r\nकैसे बनाएं,\r\nअंग्रेजी में\r\nभी, मुझे समझ\r\nनहीं आ रहा है\r\nकि उम्मीद है
अध्यक्ष\r\nमहोदय, मैं वह\r\nबात छेड़ना\r\nनहीं चाहता था\r\nलेकिन क्या\r\nकरूं, मजबूरी\r\nहै ।\r\nअभी कुछ\r\nमाननीय सदस्य\r\nकह रहे हैं कि\r\nहमारे सदस्य\r\nनहीं हैं, जो\r\nहमारे साथी\r\nहैं ।\r\nमैं कहना\r\nचाहता हूं कि\r\nजो बिल लाया\r\nजा रहा है, अभी\r\nभारतीय जनता\r\nपार्टी में एक\r\nमुकाबला चल\r\nरहा है,\r\nभारतीय जनता\r\nपार्टी के\r\nअंदर मुकाबला\r\nचल रहा है कि\r\nखराब हिन्दू\r\nकौन बड़ा है\r\n। यह बात\r\nमैं ऐसे ही\r\nनहीं कह रहा\r\nहूं, जो\r\nपार्टी यह\r\nकहती है कि वह\r\nदुनिया की\r\nसबसे बड़ी\r\nपार्टी है, वह\r\nअपना\r\nराष्ट्रीय\r\nअध्यक्ष नहीं\r\nचुन पाए, भारतीय\r\nजनता पार्टी\r\nक्या है\r\n।
\r\n\r\n श्री\r\nअमित शाह:
नाकामी\r\nकेवल नोटबंदी\r\nकी नहीं है,\r\nनाकामी बेरोजगारी\r\nकी भी है,\r\nनाकामी\r\nमहंगाई की भी\r\nहै, किसानों\r\nकी आय दोगुनी\r\nनहीं कर पाए,\r\nवह भी इनकी\r\nनाकामी है\r\n। मुझे\r\nयाद है, एक\r\nमाननीय\r\nमंत्री जी\r\nपूरे देश की नदियों\r\nकी बीओडी के\r\nबारे में बता\r\nरहे थे, लेकिन\r\nमाननीय\r\nमंत्री जी यह\r\nभूल गए कि\r\nउनके शहर या क्षेत्र\r\nमें जो नदी है,\r\nउसकी बीओडी\r\nक्या है\r\n। क्या\r\nगंगा नदी साफ\r\nहो गई? क्या\r\nयमुना नदी साफ\r\nहो गई? क्या\r\nस्मार्ट सिटी\r\nबन गई? क्या\r\nगोद लिए गए गांवों\r\nको इन्होंने\r\nगोद से उतार\r\nदिए हैं? आज उनकी\r\nक्या दुर्दशा\r\nहै? इसलिए मैं\r\nकहना चाहता हूं\r\nकि नाकामी का\r\nपर्दा इस बार\r\nवक्फ (संशोधन)\r\nविधेयक बना है
अध्यक्ष\r\nमहोदय, नाकामी\r\nकेवल यहां तक\r\nनहीं है, भारतीय\r\nजनता पार्टी\r\nक्या है? मैं\r\nकेवल एक पुरानी\r\nघटना को याद\r\nकरता हूं\r\n। एक बार\r\nफैजाबाद,\r\nअयोध्या में\r\nएक कार्यक्रम\r\nका आयोजन हुआ\r\nथा ।\r\nउसमें बड़ी\r\nतैयारी की गई\r\nथी ।\r\nउसके लिए\r\nमुंबई से\r\nकलाकार बुलाए\r\nगए थे ।
अध्यक्ष\r\nमहोदय, मैं\r\nभारतीय जनता\r\nपार्टी के लोगों\r\nसे कहूंगा कि\r\nआप जानकारी\r\nकरिए कि\r\nआखिरकार वहां\r\nभगवान\r\nश्रीराम थे,\r\nलक्ष्मण थे,\r\nसीता जी थीं,\r\nलेकिन वहां\r\nहनुमान क्यों\r\nनहीं थे? वहां\r\nहनुमान इसलिए\r\nनहीं थे, शायद\r\nउनकी जाति या\r\nधर्म कुछ और\r\nथा ।\r\nयह देश\r\nमिली-जुली\r\nसंस्कृति से\r\nचलता है\r\n। कुछ\r\nहमने सीखा है,\r\nकुछ उन्होंने\r\nसिखाया है\r\n। जो लोग\r\nयह कहते हैं\r\nकि हम सबको\r\nबराबरी का हक\r\nदेते हैं\r\n।
\r\n\r\n अध्यक्ष\r\nजी, मैं उत्तर\r\nप्रदेश राज्य\r\nसे आता हूं\r\n।?(व्यवधान)\r\nमैं किसी का\r\nअपमान नहीं कर\r\nरहा हूं\r\n। मैं सच\r\nबोल रहा हूं
माननीय\r\nअध्यक्ष :\r\nनहीं, मैंने\r\nउनको अलाऊ\r\nनहीं किया है
श्री\r\nअखिलेश यादव :
महोदय,\r\nमैं कार\r\nसेवकों वाली\r\nबात इसलिए\r\nनहीं छेड़ना\r\nचाहता हूं,\r\nशायद माननीय\r\nसदस्य कुछ\r\nसच्चाई जानते\r\nही नहीं हैं
माननीय\r\nअध्यक्ष :\r\nअखिलेश जी, आप\r\nथोड़ा वक्फ पर\r\nभी आ जाएं\r\n।
\r\n\r\n? (
श्री\r\nअखिलेश यादव
महोदय,\r\nक्या रेलवे की\r\nजमीनें नहीं\r\nबेची जा रही\r\nहैं? केवल\r\nयहां तक ही\r\nनहीं, कितना\r\nहस्तक्षेप होता\r\nहै ।\r\nवक्फ भी भारत\r\nका है, इसलिए\r\nवक्फ की जमीन\r\nके संबंध में\r\nमाननीय\r\nमंत्री जी\r\nबताएं और मुझे\r\nआशा है कि वे\r\nजब जवाब\r\nदेंगे, तो\r\nबताएंगे कि\r\nवक्फ की जमीन\r\nसे बड़ा मुद्दा\r\nवह जमीन है,\r\nजिस पर चीन ने\r\nअपने गांव बसा\r\nलिए हैं,\r\nलेकिन बाहरी\r\nखतरे पर कोई सवाल-जवाब\r\nन करे, इसलिए\r\nयह बिल लाया\r\nजा रहा है\r\n। माननीय\r\nमंत्री जी जिस\r\nप्रदेश से आते\r\nहैं, कम से कम\r\nये बताएं कि\r\nवहां पर चीन\r\nने कितने गांव\r\nबसा लिए हैं,\r\nघर बना लिए\r\nहैं?
\r\n\r\n महोदय,\r\nआपके माध्यम\r\nसे सरकार\r\nगारंटी दे कि\r\nवक्फ की जमीन\r\nकभी भी, किसी\r\nभी\r\nपैंतरेबाजी\r\nसे, किसी और\r\nमकसद के लिए\r\nकिसी और को\r\nनहीं दी जाएगी
महोदय,\r\nभाजपा का\r\nलक्ष्य ही है\r\nकि ध्रुवीकरण\r\nहो, क्योंकि\r\nभाजपा जानती\r\nहै कि जितना\r\nअधिक ध्रुवीकरण\r\nहोगा, वे उतना\r\nज्यादा लाभ\r\nउठाने में आगे\r\nरहेंगे\r\n। यह वक्फ\r\nबिल, जो लाया\r\nजा रहा है, वह\r\nअपने वोट बैंक\r\nको संभालने के\r\nलिए और समाज\r\nको बांटकर\r\nध्रुवीकरण\r\nकरके\r\nराजनीतिक लाभ\r\nहेतु लाया जा\r\nरहा है ।
महोदया,\r\nअंत में मैं\r\nकहना चाहता\r\nहूं कि अभी तो आपने\r\nसाथी संभाल\r\nलिए हैं\r\n। एक साथी\r\nतो मुझे दिखाई\r\nही नहीं दे\r\nरहा है और जिनका\r\nहमने सम्मान\r\nकिया, वे हमें\r\nकहां ले गए? आप\r\nहमें यहां छोड़\r\nगए ।\r\nराजनीति क्या\r\nहै? हमने आपका\r\nहाथ पकड़ा और\r\nहम यहां आ गए
बंटवारा\r\nतो अभी पीडीए\r\nकरेगा ।
सभापति\r\nमहोदया, अभी\r\nहमारे एक\r\nसदस्य कह रहे\r\nथे कि चुनाव\r\nबहुत अच्छा\r\nहोता है\r\n। इनसे\r\nबेहतर किसने\r\nचुनाव देखा\r\nहोगा? वोट ही\r\nनहीं डालने\r\nदिया ।
\r\n\r\nसभापति\r\nमहोदया, आपने\r\nमुझे बोलने का\r\nमौका दिया,\r\nउसके लिए मैं\r\nआपको धन्यवाद\r\nदेता हूँ\r\n। मैं\r\nअपने दल और\r\nसाथियों के\r\nसाथ कहता हूँ\r\nकि समाजवादी\r\nपार्टी इस बिल\r\nका विरोध करती\r\nहै ।\r\nअगर वोट डाले\r\nजाएंगे तो हम\r\nइसके खिलाफ\r\nवोट डालने जा\r\nरहे हैं\r\n।
\r\n\r\n SHRI KALYAN BANERJEE (SREERAMPUR):
?तू\r\nहिंदू बनेगा न\r\nमुसलमान\r\nबनेगा
\r\n\r\nइंसान\r\nकी औलाद है,\r\nइंसान बनेगा
??\r\nWhen the gift is directly to an idol or a temple, the seisin to complete the\r\ngift is necessarily effected by human agency. Called by whatever name, he is\r\nonly the manager and custodian of the idol or the institution? In no case was\r\nthe property conveyed to or vested in him ??.
\r\n\r\nSimilarly,\r\nthere is a basic difference. The hon. Minister was speaking about the Hindu\r\ntrust. The Muslim law relating to trust differs fundamentally from the English\r\nlaw. Hindu trust follows English law. Muslim law does not follow English law.\r\nThis is the basic difference.
\r\n\r\n
In\r\nfact, the hon. High Court of Delhi in one of the cases against Union of India\r\nhas given the details of the pending cases. If pending cases are the ground for\r\nbringing the legislation, now I tell you the statistics. The number of pending\r\ncivil cases in the Supreme Court is 64,687. The number of pending criminal\r\ncases in the Supreme Court is 18,235. The total number of pending cases is\r\n82,922. In waqf, all over India, 14,000 to 15,000 cases are pending. It\r\ncannot be said to be the basis.
\r\n\r\nIn\r\nClause 4, there is insertion of section 3B which mandates that every waqf,\r\nprior to the commencement of this Act, shall file the details of the waqf and\r\nthe property dedicated to the waqf. I have already dealt with that. The Waqf\r\nBoard under this statute has declared a property to be waqf. In that case, the\r\nGovernment has challenged the same before the appropriate court of law. Madam,\r\nthis is very important, I have missed it.
\r\n\r\nAccording\r\nto the Minister, the State Government officer above the District Magistrate\r\nwill decide the issue. How it can be so? How can the State be a judge of its\r\nown cause? The State will decide: ?This is my property, and it will be\r\nbinding.? The problem is this. The moment it will be claimed, it will not be\r\ntreated as a waqf property. The title of the land can be decided only by the\r\ncivil court, not by anybody else. The power which has been given to decide the\r\ntitle of this land whether it is a Government land or not, that is covered by\r\nthe State List under Entry 35 of List II in the Seventh Schedule of the Indian\r\nConstitution. The Parliament has no power to legislate law in respect of\r\nthat. If the Waqf Board under the main statute has declared a property to be\r\nwaqf, and in case the Government has challenged the same before the appropriate\r\ncourt of law, by amending this law, it cannot be done. A person cannot be a\r\njudge of his own cause. It has to go to a civil court. It is a well-known principle. \r\nEveryone knows about it. If there is a dispute regarding a civil law, who will\r\ndecide? It will be decided by a civil court. The proviso itself indicates the\r\npredetermined mind of the Government. The Waqf Board itself is a statutory\r\nbody. According to Section 3C (4), if there is any wrong writing in the\r\nrecords of the Waqf Board, that can be challenged by the Government in\r\naccordance with law. The Government cannot direct the Waqf Board to make the\r\ncorrection. This itself is hit by the doctrine of dictation.
\r\n\r\nHON.\r\nCHAIRPERSON: Please conclude.
\r\n\r\nSHRI KALYAN BANERJEE: Madam, I\r\nwill take some time. I am reading very fast. I am going very fast.
\r\n\r\nThe proposed Amendment Bill under Clause 21 seeking\r\namendment of Section 46 of the original Act once again empowers the Central\r\nGovernment to make regulations with respect to so and so. Therefore, the power\r\nof the State Governments has been taken away. Does it not violate the federal\r\nstructure of this country? Every power of the State Governments has been taken\r\naway. Only the Centre will do it. Does it not violate the fundamental character\r\nof the Constitution?
\r\n\r\nClause 22 of the Bill is seeking amendment of Section 47\r\nof the Act. The proposed amendment empowers the Central Government to call for\r\nthe audit of any waqf by the C&AG. How can the C&AG make an audit? The\r\nC&AG can make an audit in the case of the Consolidated Fund under the\r\nConstitution. How can the C&AG make an audit beyond the Consolidated Fund?\r\nThis is absolutely illegal and improper.
\r\n\r\nMadam, as regards Section 50, under the existing\r\nprovision of the Waqf Board, mutawalli is there.
\r\n\r\nThe\r\nproposed Waqf Bill proposes significant things. In Hemaji Vs. Bhikabhai, the\r\nSupreme Court has criticised the concept of adverse possession as unjust, and\r\nit was urging reforms to protect rightful property. Therefore, this is a clear\r\nattempt on the part of the Government to curtail the rights of the Muslims in\r\nour country. यह ठीक नहीं\r\nहै ।
\r\n\r\n?हिन्दू\r\nया मुस्लिम के\r\nअहसासात को मत\r\nछेड़िए,
\r\n\r\nअपनी\r\nकुरसी के लिए\r\nजज्बात को मत\r\nछेड़िए,
\r\n\r\nछेड़िए\r\nएक जंग,\r\nमिल-जुलकर\r\nगरीबी के\r\nखिलाफ,
\r\n\r\nदोस्त\r\nमेरे, मज़हबी\r\nनग़मात को मत\r\nछेड़िए ।
?हम\r\nअपनी जान के\r\nदुश्मन को\r\nअपनी जान कहते\r\nहैं,
\r\n\r\nमोहब्बत\r\nकी इसी मिट्टी\r\nको\r\nहिन्दुस्तान\r\nकहते हैं\r\n।?
\r\n\r\n?अब\r\nतो मज़हब कोई\r\nऐसा भी चलाया\r\nजाए,
\r\n\r\nजिसमें\r\nइंसान को\r\nइंसान बनाया\r\nजाए ।?
\r\n\r\nMadam,\r\nthanks.
\r\n\r\n\r\n\r\n
SHRI\r\nA. RAJA (NILGIRIS): Madam, Chairperson, thank\r\nyou for giving me an opportunity to express my views on behalf of the DMK\r\nParty.
\r\n\r\nI\r\nhave listened the courageous speech of hon. Minister with rapt attention and I\r\nwondered how he got such a courage to explore the entire cock and bull stories\r\nin the Parliament.
\r\n\r\nI\r\ndare to say, hon. Minister, please go through your speech tomorrow by text,\r\ncompile the text and do tally with the JPC Report and the documents submitted\r\nwith the JPC. If it tallies, I will resign from this House.
\r\n\r\nYou\r\nrecall your memory when you introduced this Bill. You said what prompted you to\r\nintroduce the Bill. One of the classical examples that has been given by you\r\nis this. The reason for this Bill to be piloted when you introduced is, in\r\nTamil Nadu, in Tiruchirapalli district, an entire village running thousands and\r\nthousands of acres is described as waqf property. The JPC came to Tamil Nadu.\r\nThe district collector came to depose evidence and the Secretary of the Revenue\r\nDepartment came to give evidence. The CEO of the Waqf Board came to give\r\nevidence. All the three officers came to the JPC. The Chairman is sitting here.\r\nThey deposed the evidence. The cock and bull story that has been built by you\r\nand expressed by you has been demolished. In spite of the cock and bull\r\nstory?.. ? (Interruptions)
\r\n\r\nHaving\r\nsaid that as cock and bull story, now, you are coming with a new cock and bull\r\nstory to say that the Parliament Building was given to Waqf Board.
\r\n\r\nMadam,\r\nthe irony is this. The minority rights are going to be protected by way of this\r\nBill whereas their party has no Members of Parliament from the Muslim\r\ncommunity. There is no Muslim MP to introduce and pilot the Bill and support\r\nthe Bill. They are not able to produce a single Member of Parliament and they\r\nare giving moral advice to us on how secularism can be protected.
\r\n\r\nMadam\r\nChairperson, today, it is a remarkable day for the Indian Parliament to design\r\nour destiny, whether the secular country is going to travel in the path which\r\nwas well-written by the forefathers or the freedom fighters in the Constitution\r\nor it is a negative way as decided by the communal forces in the country.
\r\n\r\nMadam,\r\nI want to start my speech by quoting the resolution passed by the Tamil Nadu\r\nAssembly. This resolution was moved by none other than the Chief Minister of\r\nTamil Nadu Mr. M. K Stalin. The resolution was unanimously passed. I quote our\r\nstand.
\r\n\r\n?The\r\nWaqf Bill as introduced by the Parliament is against the minorities rights,\r\nagainst the religious freedom, Unconstitutional, contrary to the purpose of\r\nwaqf, inconsistent with judicial findings, unnecessary and confusing. If\r\npassed, it will cripple waqf institutions and harm the Muslim community.\r\nTherefore, the Assembly urges the Union Government to completely withdraw Waqf\r\n(Amendment) Bill.
\r\n\r\n?Comprehensive\r\namendments to the Wakf Act, were, made by the Wakf (Amendment) Act, 1984 which\r\nwere based largely on the recommendations of the Wakf Inquiry Committee set up\r\nin December, 1970 to enquire in to administration of wakfs at all levels and in\r\nresponse to a demand made in Parliament by the Members during a discussion on\r\nthe Wakf (Amendment) Bill.?
\r\n\r\n?
?Based\r\non the recommendations of the High-Level Committee under the chairmanship of\r\nJustice (Retired) Rajinder Sachar and the Report of the Joint Parliamentary\r\nCommittee on Waqf and Central Waqf Council and after having detailed\r\nconsultation with other stakeholders, comprehensive amendments were made in the\r\nAct in the year 2013.?
\r\n\r\nThis\r\nis the admission of the Government.
\r\n\r\nThen,\r\nyou start saying in the same paragraph like this. So, I quote, ?Despite the\r\namendments, it has been observed that the Act still requires further\r\nimprovement to effectively address issues related to the powers of the Waqf\r\nBoard, registration, survey of the properties, removal of encroachments,\r\nincluding the definition of the Waqf. You mentioned these five components. In\r\naddition to the 2013 Act, and despite the Sachar Committee Report, you wanted\r\nto address five more components, which, according to you, were missing in the\r\nerstwhile Act.
\r\n\r\n Now,\r\nI come to these five pillars. I can easily demonstrate that the ?definition of\r\nthe Waqf? has nothing to do but to artfully confuse people for the\r\nnon-existence of waqf. ?Removal of the encroachment? is nothing but empowering\r\nthe Government to grab the property. ?Survey of the property? is nothing but a\r\nmockery because the Government of India has already filed an affidavit before\r\nthe Supreme Court that more than 90 per cent survey is already over.
As\r\na student of law, I got anguished when I saw the amendments, and I challenged\r\nthe Minister with due humility to show one improvement in terms of these five\r\nheads beyond the 2013 Act. If he did so, I would be ready to salute him.
Madam,\r\nI have been in the Parliament for more than 20 to 22 years, I know the\r\nlegislative business. Being a lawyer, I am well-versed with all the nitty\r\ngritty of it. But have you ever come across where a Bill is being brought to\r\nthe Parliament cunningly and cleverly to remove the amendments, which were\r\nbrought in 1995 and 2013 after due deliberation and by approval of the same\r\nParliament? If you are really honest, you must repeal the 2013 Act, you must\r\nrepeal the 1995 Act because most of the amendments brought in 1995, and then in\r\n2013 were completely removed by way of these amendments. What does it mean?
\r\n\r\nI\r\nwant to quote Shri V. R. Krishna Iyer, a known jurist. I quote, ?Parliament is\r\na great inquest of the nation, the great auditor and ombudsman of the\r\nexecutive, the final arbiter, policy monitor, and destiny designer of the\r\npeople?, I unquote. I dare to charge the Government that this Parliament is\r\nbeing used as a mere ventilating chamber, and it has been undermined. It is\r\nnothing but an unpardonable onslaught on the constitution of religion. One day,\r\nyou will repent.
\r\n\r\nI\r\nstill have time left. I can get the time from Congress also. They have accepted\r\nit. ....(Interruptions)
\r\n\r\nTHIRU\r\nDAYANIDHI MARAN (CHENNAI CENTRAL): Sir, there is too\r\nmuch of interruption. He even could not speak in the Joint Parliamentary\r\nCommittee. ....(Interruptions)
\r\n\r\nSHRI\r\nA. RAJA : I am coming only to the definition. The\r\nattempt that has been made by the Government, according to you, you were saying\r\nthat you were not indulging in contrivance, but your entire attempt, I want to\r\nsay, is nothing but a diabolical contrivance.
\r\n\r\nImmediately, the RSS and Hindu Union gave a categorical\r\nstatement: ?It is our property. Why are you accommodating a Muslim professor??\r\nNow, you are saying that property is something different and religion is\r\nsomething different. Please do not teach lessons. Our prayer is, religion is\r\nsomething different and politics is something different. Do not mix it. That is\r\nour prayer. If you want to save this country with integrity under the secular\r\nfabric, please segregate politics from religion.
\r\n\r\nHON.\r\nCHAIRPERSON: Please conclude.
\r\n\r\nSHRI\r\nA. RAJA : Madam\r\nChairperson, I am concluding my speech. Lastly, section 108(a) speaks about\r\noverriding power; the safeguard. Take the Protection of Civil Rights Act, the\r\nScheduled Castes and the Scheduled Tribes
\r\n\r\n(Prevention of Atrocities) Act, or the Dowry Prohibition Act,\r\nwhatever be the special legislation made either by an Assembly or by\r\nParliament, such an overriding power must be there to protect the interests of\r\na particular community. You are removing that.
\r\n\r\nHON.\r\nCHAIRPERSON: Please conclude.
\r\n\r\nSHRI\r\nA. RAJA: Madam,\r\nsoon after Independence, the then Prime Minister of India wrote to all the\r\nChief Ministers of India. I am quoting from the official record, a letter to\r\nthe Chief Ministers by the then Prime Minister:
\r\n\r\n?We have a great deal of evidence to show that an organisation\r\nwhich is in the nature of a private army and which is definitely proceeding on\r\nthe strictest Nazi lines, even following the technique of organisation. The\r\nNazi party brought Germany to ruins and they have little doubt if these\r\ntendencies are allowed to spread and increase in India, they would do enormous\r\ninjury to India. No doubt, India would survive but she would be grievously\r\nwounded and would take a long time to recover.?
\r\n\r\nWho said it? It was Pandit Jawaharlal Nehru. Which was\r\nthe organization? RSS! I warn this Government, do not go along with RSS. Thank\r\nyou.
\r\n\r\n पंचायती\r\nराज मंत्री;\r\nतथा\r\nमत्स्यपालन,\r\nपशुपालन और\r\nडेयरी मंत्री\r\n(श्री राजीव\r\nरंजन सिंह\r\nउर्फ ललन\r\nसिंह): सभापति\r\nमहोदया,\r\nसदन में व
सभापति\r\nजी, इस संशोधन\r\nसे क्या होगा?\r\nइस संशोधन से\r\nसबसे बड़ा\r\nफायदा क्या\r\nहै? आप यह\r\nनरेटिव तो नहीं\r\nबना रहे हैं
सभापति\r\nजी,\r\nसेक्युलरिज्म\r\nकी कांग्रेस\r\nपार्टी के एक\r\nनेता का बयान\r\nअखबार में छपा\r\nकि जेडीयू सेक्युलर\r\nपार्टी है,\r\nउसको देखना है
सभापति\r\nजी, आज वक्फ\r\nसंशोधन बिल के\r\nमाध्यम से पसमांदा\r\nसमाज के\r\nमुसलमानों,\r\nपिछड़े वर्ग और\r\nगरीब तबके के\r\nमुसलमानों,\r\nमुसलमानों\r\nमें सबसे निम्न\r\nवर्ग के\r\nमुसलमानों को\r\nन्याय देने का\r\nकाम हो रहा है,\r\nतो आप\r\nचिल्लपों मचा\r\nरहे हैं,\r\nहल्ला कर रहे\r\nहैं, नरेटिव\r\nसैट कर रहे\r\nहैं ।\r\nऐसा लगता है कि\r\nइस देश में\r\nकोई तूफान आने\r\nवाला है\r\n। अरे, कोई\r\nतूफान नहीं\r\nआने वाला, इस\r\nदेश के पसमांदा\r\nसमाज के\r\nमुसलमान कल\r\nनरेन्द्र\r\nमोदी जी के साथ\r\nखड़े होंगे कि\r\nइनके शासन काल\r\nमें हमें\r\nन्याय मिला था
सभापति\r\nजी, ये महिला\r\nसशक्तिकरण की\r\nबात करते हैं
अभी\r\nचर्चा हो रही थी\r\nऔर बहुत लोगों\r\nने कहा कि इस संशोधन\r\nके माध्यम से डीएम\r\nको अधिकार क्यों\r\nदे दिया गया? बहुत\r\nलोगों ने सिविल\r\nप्रोसीजर, कोर्ट\r\nतक की बात की
आप\r\nट्रिब्यूनल की\r\nबात कह रहे थे
अब\r\nट्रिब्यूनल\r\nकी बात आती है
इसलिए\r\nआज जो संशोधन\r\nविधेयक लेकर\r\nयह सरकार आयी है,\r\nवह पूरे वक्फ़\r\nके कार्यकलाप\r\nको, पूरे वक्फ़\r\nके कामकाज पर,\r\nपूरे वक्फ़ की\r\nसम्पत्तियों\r\nपर, वक्फ़ की\r\nपूरी\r\nसम्पत्तियों\r\nका इस्तेमाल\r\nआम और गरीब\r\nमुसलमानों के\r\nलिए, मुस्लिम\r\nमहिलाओं के\r\nहित में हो, इस\r\nव्यवस्था के\r\nसाथ यह संशोधन\r\nविधेयक आया है
मैं\r\nसुबह से बहुत अच्छे\r\nभाषण सुन रहा हूँ
चेयरपर्सन\r\nमैडम, इन्हें\r\nबिहार के\r\nचुनाव नजर आ रहे\r\nहैं ।\r\nलेकिन यह न\r\nभूलना कि देश\r\nकी आजादी के\r\nलिए जिन्होंने\r\nकुछ भी नहीं\r\nकिया, उनका\r\nभाग्य है कि\r\nआज वे सरकार\r\nचला रहे हैं
चेयरपर्सन\r\nमैडम, बोर्ड\r\nचुनाव होकर\r\nबनता था, अब आप\r\nनॉमिनेशन\r\nकरने जा रहे\r\nहैं ।\r\nइसी से तो\r\nजनतंत्र मार\r\nखा रहा है\r\n। जब\r\nनॉमिनेशन\r\nकरना है, मतलब\r\nसरकार जिसे\r\nचाहे, उसे रख\r\nदेगी? बाकी,\r\nउसके ऊपर तो\r\nअधिकारी हैं,\r\nवे भी आएंगे,\r\nउसमें तो\r\nसरकारी\r\nअधिकारी\r\nरहेंगे\r\n। उल्टा\r\nऐसा होने वाला\r\nहै कि बोर्ड\r\nमें, हमारी जो\r\nदो मुस्लिम\r\nभगिनी उसमें\r\nहोंगी, वे\r\nमाइनॉरिटी\r\nमें होंगी\r\n। आप\r\nमहिलाओं की\r\nबात करते हो?\r\nमहिलाओं को\r\nआरक्षण वर्ष 1995\r\nके एक्ट में\r\nदिया गया है
इसमें\r\nदो\r\nगैर-मुस्लिम\r\nलोग होंगे\r\n। मैं\r\nआपसे शांति से\r\nविनती करता\r\nहूं कि आप सोच\r\nलो कि आप क्या\r\nकर रहे हो\r\n। आप एक\r\nतरफ कह रहे हो,\r\nआप कॉमन सिविल\r\nकोड की बात करते\r\nहो और दूसरी\r\nतरफ दो\r\nगैर-मुस्लिम\r\nहमारे वक्फ\r\nबोर्ड में ला\r\nरहे हो? मुझे\r\nडर लगता है कि\r\nहम हिंदुओं के\r\nमंदिरों में\r\nभी कल आप\r\nगैर-हिंदुओं\r\nको लाना\r\nचाहेंगे\r\n। ?\r\n(व्यवधान)\r\nउन्होंने अभी\r\nमंदिर का\r\nउदाहरण बताया,\r\nआप याद रखना\r\nशिवसेना उसके\r\nखिलाफ खड़ी\r\nरहेगी ।
आप\r\nयाद रखना कि\r\nयह जो चल रहा\r\nहै, वह आगे\r\nचलकर क्रिश्चियन्स\r\nपर हो सकता है,\r\nआगे चलकर जैन\r\nदेरासर पर हो\r\nसकता है, आगे\r\nचलकर सिख धर्म\r\nके गुरुद्वारों\r\nपर हो सकता है
आप\r\nआगे चलकर ऐसा\r\nदेरासर के\r\nमंदिर और जो\r\nहमारे हिंदू\r\nदेवस्थान हैं,\r\nउनमें भी कर\r\nसकते हो\r\n। मैंने\r\nअभी मंदिरों\r\nकी बात की\r\n। आपने\r\nधारा-370 खत्म की,\r\nमैं आपके साथ\r\nमें था ।
दूसरी\r\nबात, हमारे\r\nहिंदुस्तान\r\nमें देवस्थान\r\nके मंदिरों की\r\nजगह होती है
?The\r\nBJP will examine the recommendations of the Joint Parliamentary Committee\r\nregarding Waqf properties headed by Shri K. Rahman Khan, Deputy Chairman, Rajya\r\nSabha, and would, in consultation with Muslim religious leaders, take steps to\r\nremove encroachments from and unauthorised occupation of waqf properties.?
\r\n\r\nYou\r\nwere further saying:
\r\n\r\n?The\r\nASI will be provided with appropriate resources for the maintenance of all\r\nnational heritage sites and prevent their vandalisation in any form ?
\r\n\r\nToday,\r\nyour own people are vandalising it in Maharashtra. Ask the ASI, what is\r\nhappening in Sambhajinagar on the issue of Aurangzeb. You will come to know.
\r\n\r\nयह\r\nजो\r\nमैनिफेस्टो\r\nहै, उसके ऊपर\r\nभी हमने आपके\r\nसामने कहा है
दूसरी\r\nबात कलेक्टर\r\nकी है, आपने\r\nउसमें थोड़ा सा\r\nइम्प्रूवमेंट\r\nकिया है,\r\nलेकिन क्या\r\nकिया है, फिर\r\nभी दोबारा वही\r\nकिया ।
हमने\r\nखुद कहा था कि\r\nओरली इसके आगे\r\nकोई भी वक्फ नहीं\r\nकरेगा ।
माननीय\r\nसभापति :
श्री\r\nअरविंद गणपत\r\nसावंत :
?होठों\r\nपे सच्चाई रहती\r\nहै, जहाँ दिल में\r\nसफाई रहती है,
\r\n\r\n?हम\r\nउस देश के वासी\r\nहैं, जिस देश में\r\nगंगा बहती है
आप\r\nलोगों के होठों\r\nपर सच्चाई नहीं\r\nहै, दिल में भी सफाई\r\nनहीं है और इसीलिए\r\nतो बाद में राजकपूर\r\nको कहना पड़ा ?राम\r\nतेरी गंगा मैली\r\nहुई, पापियों के\r\nपाप धोते-धोते
माननीय\r\nसभापति : अब\r\nआप समाप्त\r\nकीजिए ।
\r\n\r\nमाननीय\r\nसदस्य, आप इधर\r\nदेखकर बात\r\nकीजिए ।
\r\n\r\nश्री\r\nअरविंद गणपत\r\nसावंत :
श्री\r\nकिरेन रिजिजू\r\n: अरविंद\r\nसावंत जी,\r\nआपने समर्थन\r\nकिया या नहीं\r\nकिया, आपने वह\r\nनहीं बोला है
श्री\r\nअरविंद गणपत\r\nसावंत :
माननीय\r\nसभापति : माननीय\r\nसदस्य, कृपया\r\nआप बैठ जाइए
? (
SHRI\r\nNILESH DNYANDEV LANKE (AHMEDNAGAR):
Sir,\r\nbefore coming to power, they were sloganeering in the name of Chhatrapati\r\nShivaji Maharaj, but, after securing power, now they are refraining from the\r\nideals of Chhatrapati Shivaji Maharaj. He was not only a great warrior, but he\r\nwas a truly democratic and liberal king respecting all the religions. He did\r\nnot care for religion, race, ethnicity, caste or language but he valued only\r\nthe talent and loyalty of the soldier. He was not a narrow minded person. He\r\nnever care for this kind of divisions. He was above all the differences and\r\ntotally against the social and religious hierarchy. His heart was filled with\r\ncompassion and sympathy towards everybody.
\r\n\r\nYou\r\nare talking about their empowerment but actually you are transferring their\r\nrights to the Government. Wakf Board possess around 9.4 lakh acre land worth\r\nRs. 1.2 lakh crore. You want to seize their properties and not empowering\r\nthem.
\r\n\r\nSir,\r\nI have got few suggestions for you. First of all, you can make positive and\r\nappropriate changes for better coordination without reducing their rights. In\r\nthe name of empowerment, you are trying to strip the autonomy. While\r\nconsidering and respecting the feelings of minority people, appropriate\r\nrepresentation must be ensured in the Governing Board. Don?t consider the minorities\r\nsuch as Muslims, Christians, Sikhs, Parsis, Jains, Buddhists as cultural\r\nobligations but, they are the strong foundation in nation building. Mr. Cyrus\r\nPoonawala belongs to Parsi community. During Corona Pandemic he developed\r\nCorona Vaccine and saved the lives of crores of people. Ratan Tata, JRD Tata\r\nwere also Parsi. But, Tata family has contributed a lot for social and\r\nphilanthropic service through CSR funds.
\r\n\r\nAPJ\r\nAbdul Kalam was a great scientist and President of India belonging to Muslim\r\ncommunity. Mr. Azim Premji is a CEO of WIPRO company and he is the greatest\r\nphilanthropist of our country. Mother Teresa was a Christian, but she\r\ndedicated her life for the treatment of leprosy patients. Bhagat Singh, a\r\ngreat martyr, was a sikh who spared his life for our country.
\r\n\r\nAnand\r\nRishi Maharaj of Jain community has started a charity hospital and he has saved\r\nmany lives.
\r\n\r\nEarlier\r\na Wakf Committee Chairman was elected through democratic process but, now the\r\nGovt. will appoint him. All the decisions were taken by Wakf Committee but,\r\nhence after a Govt. officer would take all the decisions. It means, there will\r\nbe a direct intervention by Govt. If an encroacher encroaches any Wakf\r\nproperty and it does not take any objection for 12 years, then it will be\r\ndeclared as a property of encroacher. In this way, we are shielding the\r\nencroachers.
\r\n\r\n?रघुपति\r\nराघव राजा\r\nराम, पतित\r\nपावन सीताराम,
\r\n\r\nईश्वर\r\nअल्लाह तेरो\r\nनाम, सबको\r\nसन्मति दे\r\nभगवान।?
\r\n\r\nJai\r\nShivrai.
\r\n\r\n माननीय\r\nसभापति :
डॉ.\r\nश्रीकांत शिंदे\r\nजी ।
\r\n\r\n
आज\r\nइन्होंने\r\nडिसेंट नोट\r\nमें एक और\r\nप्वाइंट कहा :\r\n?Protect and preserve the properties which are personal properties dedicated by\r\nvarious rulers, Nawabs and zamindars.? हम\r\nऐसे ही नहीं\r\nकह रहे हैं कि\r\nये लोग\r\nऔरंगजेब और\r\nअफजल गुरू की\r\nविचारधारा पर\r\nचल रहे हैं\r\n। अभी\r\nउनकी\r\nप्रॉपर्टीज\r\nको प्रोटेक्ट\r\nकरने के लिए\r\nयूबीटी वालों\r\nने खुलेआम\r\nपत्र लिखने का\r\nकाम भी किया
महोदय,\r\nआर्टिकल 370\r\nहटाने के बाद\r\nकश्मीर में\r\nक्या हुआ? जब\r\nबाला साहेब\r\nठाकरे जी थे,\r\nतब उन्होंने कहा\r\nथा कि अगर\r\nमुझे एक दिन\r\nप्रधानमंत्री\r\nबनाया जाएगा\r\nतो सबसे पहले\r\nमैं आर्टिकल 370\r\nको हटाऊंगा
महोदय,\r\nइस बिल का नाम\r\nबदल कर\r\nयूनिफाइड\r\nवक्फ मैनेजमेंट\r\nएम्पावरमेंट\r\nएफिसिएन्सी\r\nएंड डेवलपमेंट\r\n(उम्मीद) रखा\r\nगया है ।
महोदय,\r\nमैं इन लोगों\r\nको याद दिलाना\r\nचाहूंगा\r\n।\r\nशाहबानो जी ने\r\nकांग्रेस से\r\nन्याय पाने की\r\nउम्मीद की थी
वक्फ\r\nकी 36 लाख एकड़\r\nजमीन है\r\n। मैं\r\nइनको एक भी\r\nउदाहरण देने\r\nके लिए चैलेंज\r\nकरता हूं कि जहां\r\nपर अच्छा\r\nस्कूल बना हो,\r\nअस्पताल बना\r\nहो, स्किल\r\nसेंटर बना हो\r\nया कॉलेज बना\r\nहो, जिससे मुस्लिम\r\nबहनों या\r\nस्टूडेंट्स\r\nको वहां पर\r\nमार्गदर्शन\r\nमिला हो या\r\nनौकरी हो, ऐसा\r\nएक भी उदाहरण\r\nनहीं है\r\n। बीते\r\nपांच सालों\r\nमें वक्फ की\r\nजमीनें बढ़ती\r\nगईं, डबल हो\r\nगईं, लेकिन\r\nइनकम कम होती\r\nगई ।\r\nजैसे किरेन\r\nरिजिजू जी ने\r\nयहां पर कहा\r\nकि इतने सालों\r\nमें सिर्फ 163\r\nकरोड़ रुपये\r\nरेवेन्यू\r\nइतनी लाखों\r\nएकड़ जमीन से\r\nआया ।\r\nइन जमीनों पर\r\nइतने सालों से\r\nजो\r\nभ्रष्टाचार\r\nचला आ रहा था,\r\nउस\r\nभ्रष्टाचार\r\nको कंट्रोल\r\nकरने के लिए,\r\nट्रांसपेरेंसी\r\nलाने के लिए\r\nआज यह बिल आया\r\nहै, तो इनके\r\nपेट में दर्द\r\nहो रहा है\r\n।?\r\n(व्यवधान)
\r\n\r\n इंडी\r\nएलायंस के सभी\r\nसाथी इसका\r\nविरोध कर रहे\r\nहैं ।\r\nइंडी एलायंस\r\nका एक भी\r\nमुख्यमंत्री\r\nनहीं होगा,\r\nजिन्होंने\r\nअपने\r\nकार्यकाल में\r\nवक्फ बोर्ड के\r\nभ्रष्टाचार\r\nपर इंक्वायरी\r\nनहीं की हो\r\n। हमेशा\r\nये\r\nअनकांस्टीट्यूशनल,\r\nअनकांस्टीट्यूशनल\r\nयहां पर बोलते\r\nरहते हैं\r\n। मैं कुछ\r\nउदाहरण यहां\r\nपर देना चाहूंगा
सबसे\r\nबढ़कर यह उन\r\nमुसलमानों को\r\nसशक्त बनाने\r\nका रास्ता\r\nखोलता है\r\nजिन्हें\r\nसालों तक\r\nकमजोर रखा गया
देश\r\nकी उन्नति के\r\nलिए नये वक्त\r\nके साथ चलना\r\nहोगा,
\r\n\r\nमुसलमान\r\nभाई-बहनों के\r\nलिए नये वक्फ\r\nके साथ आगे\r\nबढ़ना होगा\r\n।
\r\n\r\n
माननीय\r\nसभापति जी,\r\nइसकी धारा\r\n3(आर)(एक) में\r\nवक्फ बाई यूजर\r\nथा, उसको हटा\r\nदिया गया है
माननीय\r\nसभापति महोदय,\r\nवर्ष 2005-06 में\r\nविभिन्न राज्यों\r\nके बोर्ड्स\r\nद्वारा सच्चर\r\nकमेटी के समक्ष\r\nयह कहा गया था\r\nकि दिल्ली में\r\n316, राजस्थान\r\nमें 60, कर्नाटक\r\nमें 42, मध्य\r\nप्रदेश में 53,\r\nउत्तर प्रदेश में\r\n60 और ओडिशा में 53\r\nऐसी\r\nसंपत्तियां\r\nहैं, जिनके ऊपर\r\nसरकार ने\r\nकब्जा किया\r\nहुआ है ।
महोदय,\r\nमैं एक और बात\r\nकहना चाहता\r\nहूं कि जब आपने\r\nसिवाय\r\nसंपूर्ण या\r\nपूर्णतया या\r\nभागतया लिखा है,\r\nतो आपने पूरी\r\nतैयारी के साथ\r\nलिखा है\r\n। इसका\r\nसबसे बड़ा\r\nउदाहरण उत्तर\r\nप्रदेश है\r\n। उत्तर\r\nप्रदेश में\r\nवक्फ की 14,500\r\nहेक्टेयर\r\nजमीन में से 11,500\r\nहेक्टेयर\r\nजमीन सरकारी\r\nघोषित कर दी\r\nगई है ।
महोदय,\r\nइन्होंने कहा\r\nहै कि अब जब\r\nकोई विवाद पैदा\r\nहोगा, तो उस\r\nविवाद की\r\nस्थिति में\r\nडेजिग्नेटेड\r\nऑफिसर उसको\r\nसुनने का काम\r\nकरेगा और वह\r\nतय करेगा कि\r\nयह संपत्ति\r\nकिसकी है, \r\nलेकिन वह तय\r\nकब करेगा,\r\nइसकी कोई\r\nसमय-सीमा नहीं\r\nहै ।\r\nजब तक वह तय\r\nनहीं करेगा,\r\nतब तक उस\r\nसंपत्ति का मालिक\r\nसरकार होगी
सन्\r\n1999 में एक आदेश\r\nआया था कि\r\n?वक्फ इज\r\nऑलवेज वक्फ?,\r\nइसलिए पुराना\r\nआदेश नल एंड\r\nवाइड हो गया\r\nहै ।\r\nभारतीय जनता\r\nपार्टी की भी\r\nसरकारें रही\r\nहैं और\r\nकांग्रेस\r\nपार्टी की भी\r\nसरकारें रही\r\nहैं, दोनों\r\nसरकरों ने\r\nनोटिसेज़\r\nइश्यू किए हैं
आप\r\nबार-बार यह\r\nकहते हैं कि\r\nइसकी जो\r\nसंरचना होगी,\r\nवक्फ काउंसिल\r\nमें 22 सदस्य\r\nहोंगे ।
?हमारी\r\nपरंपरा में\r\nहमें\r\nसहिष्णुता\r\nसिखाती है,
\r\n\r\nहमारा\r\nयह संविधान\r\nहमें\r\nसहिष्णुता का\r\nअभ्यास करता\r\nहै,
\r\n\r\nहमें\r\nइसे कमजोर\r\nनहीं करना\r\nचाहिए ।
\r\n\r\nहमें\r\nयही संरक्षण\r\nदे रहा है\r\n।?
\r\n\r\n श्री\r\nअनुराग सिंह ठाकुर\r\n(हमीरपुर) : धन्यवाद\r\nसभापति जी, मैं\r\nमाननीय प्रधान\r\nमंत्री जी व अपनी\r\nपार्टी का आभार\r\nप्रकट करता हूं,\r\nजिन्होंने मुझे\r\nवक्फ संशोधन विधेयक,\r\nयानी कि उम्मीद\r\nUnified Waqf Management Empowerment, Efficiency and\r\nDevelopment (UMEED) Bill के समर्थन\r\nमें बोलने का मौका\r\nदिया है ।\r\nयह विधेयक नहीं,\r\nएक उम्मीद है
माननीय\r\nसभापति जी,\r\nवक्फ को बदलने\r\nका वक्त आ गया\r\nहै, क्योंकि\r\nयह अत्याचार\r\nऔर\r\nभ्रष्टाचार\r\nका ऐसा अड्डा\r\nबन गया है,\r\nजिसको खत्म\r\nकरने और बदलने\r\nका समय आया है
माननीय\r\nसभापति जी,\r\nयही नहीं, जो\r\nलोग बड़ी-बड़ी\r\nबातें यहां पर\r\nकर रहे थे, मैं\r\nउनसे कहना\r\nचाहता हूं कि\r\nयह\r\nहिन्दुस्तान\r\nहै, पाकिस्तान\r\nया तालिबान\r\nनहीं, यहां\r\nबाबा साहब का\r\nसंविधान\r\nचलेगा, कबीले\r\nका फरमान नहीं
इन्होंने\r\n70 सालों से यही\r\nकिया है\r\n। सन् 1947\r\nमें भारत ने\r\nएक विभाजन\r\nदेखा था\r\n। वह\r\nविभाजन एक\r\nपरिवार और एक\r\nपार्टी के\r\nकारण हुआ था
हम\r\nयह कह रहे हैं\r\nकि इस बिल के\r\nमाध्यम से हम\r\nपारदर्शिता\r\nलाएंगे\r\n। अगर हम\r\nपारदर्शिता\r\nलाएंगे तो\r\nजवाबदेही भी\r\nतय करेंगे,\r\nलेकिन ये लोग,\r\nजिनके पास वोट\r\nबैंक का एटीएम\r\nहै, जिनके\r\nअपने नेता\r\nभ्रष्टाचार\r\nके कई मामलों\r\nमें फंसे हुए\r\nहैं, जिनके\r\nराज्यों में\r\nहजारों करोड़\r\nरुपये के\r\nघोटाले हुए\r\nहैं, जिनका\r\nमैं आगे\r\nउल्लेख करने\r\nवाला हूँ और\r\nउस पर मैं\r\nआपके सामने\r\nप्रकाश भी\r\nडालूंगा,\r\nलेकिन सवाल यह\r\nखड़ा होता है\r\nकि 70 सालों से\r\nयह प्रक्रिया\r\nजो चल रही है, चाहे\r\n1964 की बात हो,\r\nचाहे 1969 की बात\r\nहो, एक के बाद\r\nएक संशोधन आए
सभापति\r\nमहोदय, मुझसे\r\nपहले मुस्लिम\r\nसमुदाय के एक\r\nसदस्य, जो\r\nकांग्रेस\r\nपार्टी से आते\r\nहैं, वे अपना\r\nभाषण दे रहे\r\nथे ।\r\nमैं उनको यह\r\nकहना चाहता\r\nहूँ कि क्या\r\n?अशरफ, अज़लफ\r\nऔर अरजल? में\r\nभी कोई अंतर\r\nहै? मैं राहुल\r\nगांधी जी से\r\nपूछना चाहता\r\nहूँ और यहां\r\nपर अखिलेश जी थोड़ा\r\nज्ञान बांट\r\nरहे थे, तो मैं\r\nउनसे भी पूछना\r\nचाहता हूँ कि\r\nक्या मुस्लिम\r\nसमुदाय में भी\r\nजातियां हैं?\r\nक्या भेदभाव\r\nहै? क्या\r\nछुआछूत है? ?\r\n(व्यवधान) लाल\r\nटोपी वालों का\r\nमैं बताऊंगा, 2017\r\nमें आपकी\r\nसरकार आने से\r\nपहले घोटाले\r\nकितने थे? ?\r\n(व्यवधान) एक\r\nनहीं अनेक\r\nघोटाले थे,\r\nलेकिन आज इनके\r\nकाले कारनामे\r\nखत्म हो\r\nजाएंगे\r\n। ?\r\n(व्यवधान) यह\r\nविधेयक\r\nकांग्रेस की\r\nतुष्टिकरण की\r\nराजनीति का\r\nअंतिम\r\nसंस्कार करने\r\nवाला है, इसका\r\nमैं आपको\r\nविश्वास\r\nदिलाना चाहता\r\nहूँ । This\r\nwill be the final nail in the coffin of the appeasement politics of the\r\nCongress Party.
\r\n\r\n सभापति\r\nमहोदय, पंडित\r\nजवाहरलाल\r\nनेहरू जी ने\r\nपहले तो देश\r\nका विभाजन\r\nकरने का काम\r\nकिया ।
आपने\r\nतो वायदा किया\r\nथा कि जो\r\nपाकिस्तान,\r\nबांग्लादेश\r\nऔर\r\nअफगानिस्तान\r\nमें रह गए हैं,\r\nउनको वहीं पर\r\nपूरा न्याय\r\nमिलेगा, लेकिन\r\nउनको न्याय\r\nनहीं मिला\r\n। अगर\r\nउनको भारत में\r\nभी नागरिकता\r\nदेने की बात थी\r\nतो वह काम\r\nआपकी सरकार से\r\n60 सालों में भी\r\nनहीं हुआ और\r\nसीएए कानून\r\nबनाकर वह काम\r\nनरेन्द्र\r\nमोदी जी की\r\nसरकार ने किया\r\nहै ।
\r\n\r\n सभापति\r\nमहोदय, मैं एक\r\nबात और कहना\r\nचाहता हूँ कि\r\nकांग्रेस ने\r\nकहीं न कहीं\r\nऔर कांग्रेस\r\nके सहयोगी\r\nदलों ने वोट\r\nबैंक के लिए\r\nसंविधान का\r\nसौदा कर लिया\r\nऔर यह सौदा ही\r\nकिया है, तभी\r\nतो हमने एक के\r\nबाद दूसरा\r\nउदाहरण देकर\r\nकहा कि आपने\r\nउसको कैसे\r\nअपना वोट बैंक\r\nका एटीएम\r\nबनाकर रखा,\r\nलेकिन यह बिल\r\nअन्याय की जड़\r\nपर प्रहार है\r\nऔर इस प्रहार\r\nके बाद सबको\r\nन्याय, न्याय\r\nऔर न्याय ही\r\nमिलने वाला है
हमने\r\nकहा है कि\r\nप्रत्येक\r\nवक्फ संपत्ति\r\nरजिस्टर्ड हो
?
HON.\r\nCHAIRPERSON: Please remove the name as he is the\r\nMember of the other House.
\r\n\r\n? (Interruptions)
\r\n\r\nश्री
HON.\r\nCHAIRPERSON: I have given the decision.
\r\n\r\n? (Interruptions)
\r\n\r\nHON.\r\nCHAIRPERSON: As he is the Member of another House, I\r\ndirected to expunge his name. Hon. Members, please be seated.
\r\n\r\n? (Interruptions)
\r\n\r\nश्री
HON.\r\nCHAIRPERSON: I have already expunged his name.
\r\n\r\n....(Interruptions)
\r\n\r\nश्री
श्री\r\nकिरेन रिजिजू\r\n: नाम\r\nवापस ले लिया\r\nहै । ? (व्यवधान)
\r\n\r\n माननीय\r\nसभापति: आप\r\nसब लोग बैठिए
? (व्यवधान)
\r\n\r\nमाननीय\r\nसभापति:\r\nहमने नाम\r\nएक्सपंज कर\r\nदिया है और\r\nउन्होंने नाम\r\nवापस ले लिया\r\nहै ।\r\nइसके बाद क्या\r\nबोलना है?
\r\n\r\n? (व्यवधान)
\r\n\r\nHON.\r\nCHAIRPERSON: I request all the hon. Members to take\r\ntheir seats.
\r\n\r\n....(Interruptions)
\r\n\r\n SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir, while speaking, he\r\ntotally misled the House. He not only misled the House but he also took the\r\nname of the ...
सर,\r\nमैं आंथेटिकेट\r\nकरके रिपोर्ट सभा\r\nपटल पर रखना चाहता\r\nहूं । ? (व्यवधान)\r\n
\r\n\r\nमाननीय\r\nसभापति: आप\r\nइसे ले कर दीजिए
श्री
सर,\r\nअगर किसी की संपत्ति\r\nजिसके ऊपर किसी\r\nने कब्जा कर लिया\r\nहो, ? (व्यवधान) इसे\r\nवक्फ को साबित\r\nनहीं करना है
सर,\r\nइसकी जमीन कितनी\r\nहै? मॉरिशस जैसे\r\nदो देश के बराबर\r\nवक्फ बोर्ड की\r\nजमीन है\r\n। मालदीव जैसे\r\n12 देशों के बराबर\r\nवक्फ बोर्ड की\r\nजमीन है\r\n। लालू प्रसाद\r\nयादव जी, इस सदन\r\nके सदस्य नहीं\r\nहैं, आपकी सरकार\r\nमें मंत्री थे
सर,\r\nगरीब मुसलमान इस\r\nकानून का शिकार\r\nरहे हैं\r\n। राजस्थान\r\nमें रामगंज में\r\nवक्फ बोर्ड द्वारा\r\nमुसलमानों की जमीनें\r\nखाली करा दी गईं,\r\nमुस्लिम महिला\r\nमर गई ।
इनके\r\nउस समय के मंत्री\r\nसैकड़ों एकड़ जमीन\r\nखा गए ।
श्री
श्री
माननीय\r\nसभापति:
? (
श्री
माननीय\r\nसभापति :
श्री
माननीय\r\nसभापति :
श्री
माननीय\r\nसभापति :
श्री
सर,\r\nये किसान विरोधी\r\nहैं । ये\r\nमहिला विरोधी हैं
माननीय\r\nसभापति :
श्री
माननीय\r\nसभापति :
श्री
माननीय\r\nसभापति :\r\nहमारे पास\r\nकाफी वक्ताओं\r\nकी लिस्ट है
श्री
माननीय\r\nसभापति जी, जब यह\r\nविधेयक अगस्त,\r\n2024 में आया था, तो\r\nउस वक्त सबसे पहले\r\nहमारे राष्ट्रीय\r\nअध्यक्ष चिराग\r\nपासवान जी ने ही\r\nमंत्रिमंडल में\r\nरहते हुए कहा था\r\nकि इस पर व्यापाक\r\nचर्चा होनी चाहिए\r\n। इसलिए\r\nइस बिल को किसी\r\nसमिति को भेजा\r\nजाए ताकि इस पर\r\nसभी प्रभावित पक्षों\r\nकी राय और विचार\r\nको जाना जा सके\r\n।
\r\n\r\nइस\r\nविधेयक का मूल\r\nउद्देश्य वक्फ\r\nसम्पत्तियों के\r\nप्रबंधन में पारदर्शिता,\r\nउत्तरदायित्व\r\nऔर न्यायसंगत व्यवस्था\r\nको स्थापित करना\r\nहै । आपने\r\nदेखा होगा कि वक्फ\r\nकरने के जो तीन\r\nकंडिशन्स हैं,\r\nउनमें रिलीजियस\r\nऔर पायस, परमानेंट\r\nडेडिकेशन और लेजिटिमेट\r\nओनरशिप होना जरूरी\r\nहै । लेकिन\r\nजब वक्फ पर विपक्ष\r\nकी तरफ से विरोध\r\nकिया जाता है, तो\r\nसिर्फ धार्मिक\r\nपक्ष को लेकर ही\r\nविरोध किया जाता\r\nहै । धार्मिक\r\nपक्ष के अलावा\r\nभी, वक्फ प्रबंधन\r\nका एक आर्थिक पक्ष\r\nहै, एक सामाजिक\r\nपक्ष है, एक विधिक\r\nपक्ष है और एक प्राशासनिक\r\nपक्ष है ।\r\nलेकिन दुर्भाग्य\r\nकी बात है कि इस\r\nविधेयक के विरोध\r\nमें विपक्ष की\r\nओर से हमेशा धार्मिक\r\nपक्ष को ही उठाकर,\r\nडराकर, लोगों को\r\nयह बताकर कि आपके\r\nदरगाह चले जाएंगे,\r\nआपकी मस्जिदें\r\nचली जाएंगी, इन्हीं\r\nबातों को उठाता\r\nहै ताकि वोट बैंक\r\nहमेशा उनके पास\r\nबना रहे ।\r\n
\r\n\r\n सच्चर\r\nकमेटी की रिपोर्ट\r\nयह कहती है कि मुस्लिम\r\nसमुदाय सामाजिक\r\nऔर आर्थिक स्तर\r\nपर चुनौतियों से\r\nजूझ रहा है, लेकिन\r\nआश्चर्य की बात\r\nहै कि विपक्ष इन\r\nवास्तविक मुद्दों\r\nपर चर्चा नहीं\r\nकरना चाहता है\r\nक्योंकि इससे उनके\r\nराजनीतिक षडयंत्र\r\nऔर उनके प्रायोजित\r\nनरेटिव पर प्रश्नचिह्न\r\nखड़े हो जाते हैं\r\n। महोदय,\r\nमुझे यह बताया\r\nजाए कि क्या बात\r\nहै कि सिंगापुर\r\nजैसा एक छोटा-सा\r\nराष्ट्र, जहाँ\r\nमहज दो सौ वक्फ\r\nकी सम्पत्तियाँ\r\nहैं, वहाँ पर एक\r\nसाल में, इन सम्पत्तियों\r\nसे 42 करोड़ रुपए से\r\nज्यादा आय होती\r\nहै । लेकिन\r\nअगर यहाँ देखा\r\nजाए, तो सच्चर कमेटी\r\nके हिसाब से जहाँ\r\n5 लाख वक्फ की सम्पत्तियाँ\r\nहैं, जहाँ 6 लाख एकड़\r\nसे ज्यादा जमीनें\r\nहैं, कुल मिलाकर\r\n1 करोड़ 20 लाख एकड़ से\r\nज्यादा सम्पत्तियाँ\r\nहोने के बावजूद\r\nसिर्फ 163 करोड़ रुपए\r\nकी आय होती है
सभापति\r\nमहोदय, मैं इस\r\nसदन का ध्यान\r\nइस ओर आकर्षित\r\nकरना चाहूंगा\r\nकि विश्व के\r\nकई देशों ने\r\nसमय रहते वक्फ\r\nकी व्यवस्था\r\nमें आवश्यक\r\nप्रशासनिक\r\nसुधार किए हैं
इन्हीं\r\nशासन\r\nव्यवस्थाओं\r\nने जब इस बात\r\nका गहन मूल्यांकन\r\nकिया और इस\r\nबारे में गहन\r\nछानबीन की, तो\r\nउनको पता चला\r\nकि ये अचल\r\nसंपत्तियां\r\nऐसी प्रकृति\r\nकी बन चुकी हैं,\r\nजहां उनकी\r\nकिसी भी\r\nप्रकार की\r\nसामाजिक और आर्थिक\r\nउत्पादक\r\nभागीदारी\r\nबिलकुल खत्म\r\nहो चुकी है\r\n। ये\r\nसंपत्तियां\r\nउस देश के\r\nआर्थिक विकास\r\nमें अवरोधक\r\nरही हैं और उन\r\nवंचित वर्गों\r\nको भी लाभ नहीं\r\nदे रही हैं,\r\nजिनके लिए\r\nइनका संगठन\r\nकिया गया था
इसीलिए,\r\nइसका समाधान\r\nनिकालने के\r\nलिए तुर्की ने\r\nवर्ष 1925 में\r\nसामाजिक,\r\nप्रशासनिक और\r\nसंवैधानिक\r\nपरिस्थितियों\r\nको ध्यान में\r\nरखते हुए वक्फ\r\nमंत्रालय का\r\nपुनर्गठन\r\nकिया था\r\n। मिस्र\r\nमें भी समय की\r\nआवश्यकतानुसार\r\nवक्फ की संपत्तियों\r\nको राज्य\r\nप्रशासन के\r\nअंतर्गत लाया\r\nगया था ।
सभापति\r\nमहोदय, यही\r\nसवाल आज हमें\r\nभी जानना है, हमें\r\nभी पूछना है\r\nकि क्या भारत\r\nजैसे उदयमान\r\nहोते हुए\r\nराष्ट्र को\r\nऐसी समस्याओं\r\nके बारे में\r\nनीतिगत रूप से\r\nचर्चा नहीं\r\nकरनी चाहिए
सभापति\r\nमहोदय,\r\nकांग्रेस के\r\nशासनकाल में\r\nभी अलग-अलग\r\nसमय पर वक्फ\r\nके बिल लाए गए\r\nहैं, लेकिन\r\nयथार्थ यह है\r\nकि उनके\r\nशासनकाल में\r\nजिस तरह से\r\nपारदर्शिता,\r\nजवाबदेही में\r\nलगातार कमी\r\nहुई है, इसके\r\nचलते\r\nभ्रष्टाचार\r\nके अनेक\r\nउदाहरण पहले\r\nभी माननीय\r\nसदस्यों ने\r\nबताए हैं,\r\nइसलिए मैं इस\r\nपर ज्यादा\r\nनहीं कहूंगा
सभापति\r\nमहोदय, आज मैं\r\nइस बिल पर\r\nबोलते हुए भारत\r\nरत्न डा.\r\nभीमराव\r\nअंबेडकर जी की\r\nउस संवैधानिक\r\nसोच की भी याद\r\nदिलाना चाहता\r\nहूं, जिसमें\r\nउन्होंने\r\nभारत की एक\r\nधर्म\r\nनिरपेक्ष और\r\nसम्मानित राष्ट्र\r\nके रूप में\r\nपरिकल्पना की\r\nथी ।\r\nउन्होंने यह\r\nकहा था कि\r\nराज्य का कोई\r\nधर्म नहीं हो\r\nसकता है, मगर\r\nधर्म की आड़\r\nमें कोई भी\r\nसंस्था कानून\r\nके ऊपर नहीं\r\nहो सकती है\r\n। ?\r\n(व्यवधान)
\r\n\r\n सभापति\r\nमहोदय, मैं\r\nअति-सम्मानपूर्वक\r\nयह कहना चाहता\r\nहूं कि वक्फ\r\nके मुद्दे पर\r\nजिस तरह से हमारे\r\nराष्ट्रीय\r\nअध्यक्ष श्री\r\nचिराग पासवान\r\nजी के विरोध\r\nमें फतवा लाया\r\nगया, आपने भी\r\nसमाचार पत्रों\r\nके माध्यम से\r\nसुना होगा\r\n। उन\r\nलोगों को मैं\r\nयह जवाब देना\r\nचाहूंगा कि आप\r\nलोगों को उस\r\nपुत्र से\r\nशिकायत है,\r\nजिसके पिता ने\r\nबिहार में\r\nमुस्लिम\r\nमुख्यमंत्री\r\nबनाने के लिए\r\nअपनी पार्टी\r\nके अस्तित्व\r\nको खतरे में\r\nडाल दिया था
सभापति\r\nमहोदय, मैं\r\nअपनी बात को\r\nयह कहकर\r\nसमाप्त करना\r\nचाहूंगा, जैसा\r\nकि पहले भी\r\nकहा गया था कि\r\nबिहार में इस\r\nवक्त\r\nपिता-पुत्र\r\nमें गजब\r\nविडंबना बनी\r\nहुई है ।
अंत\r\nमें, मैं यह\r\nबताना\r\nचाहूँगा कि यह\r\nबिल किसी धर्म\r\nऔर धार्मिक\r\nसमुदाय के\r\nविरूद्ध नहीं\r\nहै, यह उसमें\r\nसंपत्तियों\r\nके प्रबंधन के\r\nलिए है, समाज\r\nसेवा के लिए\r\nहै, परोपकार\r\nके लिए है,\r\nजनकल्याण के\r\nलिए है ।
जनाब\r\nसदर-ए-मोहतरम,\r\nसबसे पहले मैं\r\nआपका तहे दिल\r\nसे शुक्रिया\r\nअदा करता हूँ\r\nकि आपने मुझे\r\nइस मसले पर\r\nगुफ्तगू का\r\nमौका दिया और\r\nमुझे जॉइंट\r\nपार्लियामेंटरी\r\nकमेटी का भी\r\nहिस्सा बनाया
सदर-ए-मोहतरम,\r\nजब हमारा\r\nमुल्क आजाद\r\nहुआ था तो हमारे\r\nकायदीन के\r\nसामने दो\r\nरास्ते थे\r\n। वे\r\nरास्ते क्या\r\nथे और किसने\r\nपेश किए थे, यह\r\nअब गैर-अहम है
सर,\r\nइसके अलावा,\r\nमुसलमानों को\r\nअपनी ईमान का\r\nसबूत देना\r\nहोगा ।
सर,\r\nवक्फ-बाई-यूजर\r\nके मुताबिक\r\nअगर वक्फ के\r\nदस्तावेज न\r\nहों,\r\nडॉक्यूमेंट्स\r\nन हों, वक्फ\r\nकरने वाले की\r\nशिनाख्त न हो\r\nतो लम्बे\r\nअर्से से जारी\r\nइस्तेमाल को\r\nवक्फ माना\r\nजाता है\r\n। यह उसूल\r\nहमने नहीं\r\nबनाया ।
सर,\r\nतीसरी तरमीम\r\nयह है कि\r\nबोर्ड के\r\nइंतेखाबात को\r\nखत्म करके उसे\r\nमुकम्मल\r\nसरकारी इदारा\r\nबनाया जा रहा\r\nहै ।\r\nदिल्ली का\r\nमामला उसकी\r\nमिसाल है\r\n। दिल्ली\r\nवक्फ बोर्ड को\r\nतहलील करके\r\nउसका इंतज़ाम\r\nएक\r\nएडमिनिस्ट्रेटिव\r\nअफसर के हवाले\r\nकिया गया, जो\r\nएक तरफ\r\nरिलिजियस\r\nकमेटी का\r\nचेयरमैन था और\r\nदूसरी तरफ\r\nवक्फ बोर्ड का\r\nएडमिनिस्ट्रेटर\r\nथा ।\r\nजिस मस्ज़िद की\r\nरिपेयर के लिए\r\nबहादुरशाह\r\nज़फर ने बोला\r\nथा, मेरे पास\r\nउसके\r\nडॉक्यूमेंट्स\r\nहैं, महरौली\r\nमें उस\r\nअखूंदजी\r\nमस्ज़िद को\r\nरातों-रात शहीद\r\nकर दिया गया
?शायद\r\nउनका आखिरी हो\r\nयह सितम,
\r\n\r\nहर\r\nसितम यह सोच\r\nकर हम सह गए,
\r\n\r\nहम\r\nवफ़ा करके भी\r\nतन्हा रह गए
सर,\r\nआज़ादी दिलाने\r\nमें हमारा नाम\r\nक्यों नहीं लिया\r\nजाता, हमने\r\nकितनी\r\nकुर्बानियां\r\nदी हैं? मैं और\r\nक्या कहूं?\r\nकुछ लोग तो\r\nइतने माहिर\r\nहैं -
\r\n\r\n?न\r\nदामन पे कोई\r\nदाग, न खंजर पे\r\nकोई धब्बा,
\r\n\r\nतुम\r\nनष्ट करो हो\r\nया करामात करो\r\nहो ।?
\r\n\r\n?न\r\nदामन पे कोई\r\nदाग, न खंजर पे\r\nकोई धब्बा,
\r\n\r\nतुम\r\nनष्ट करो हो\r\nया करामात करो\r\nहो ।?
\r\n\r\nसर,\r\nमेरे प्यारे\r\nवतन में एक\r\nकल्चर को\r\nपरवान चढ़ाया\r\nजा रहा है, जो\r\nकल्चर मेरे\r\nमुल्क का नहीं\r\nहै ।\r\nमैं अपने दिल\r\nकी आवाज़ से\r\nकहता हूं\r\n। हमारे\r\nदेश की हजारों\r\nसाला तहज़ीब का\r\nजो कल्चर रहा\r\nहै, मैं अपने\r\nइस्लाम धर्म,\r\nईसाई और ज्यूस\r\nधर्म के हिसाब\r\nसे भी कह सकता\r\nहूं कि मैं एक\r\nस्कॉलर हूं,\r\nआप सबका\r\nसम्मान करते\r\nहुए कह रहा\r\nहूं कि सबसे\r\nपहला इंसान और\r\nसबसे पहले\r\nइंसान के साथ\r\nजो हम सबकी\r\nमाँ है, जिसे\r\nहम जिस नाम से\r\nभी कहें, चाहे\r\nउसे भारत माँ\r\nकहें या\r\nग्रांड मदर\r\nकहें, वे हिन्दुस्तान\r\nआए थे ।
\r\n\r\n?तुम्हारी\r\nतहज़ीब अपने\r\nखंजर से आप ही\r\nखुदकुशी करेगी,
\r\n\r\nजो\r\nशाख़-ए-नाजुक\r\nपे आशियाना\r\nबनेगा, ना\r\nपायदार होगा
\r\n\r\n
]جناب
صدرِ
آج
صدرِ
صدرِ
صدرِ
صدرِ
سر،
سر،
سر،
\r\n\r\n
سر،
\r\n\r\n
سر،
\r\n\r\n
\r\n\r\n
SHRI\r\nP. V. MIDHUN REDDY (RAJAMPET): Sir, thank you. In\r\nspite of the Waqf (Amendment) Bill being referred to the JPC, the minority\r\ncommunity have raised concerns. A lot of organizations like the All India\r\nMuslim Personal Law Board, Jamiat
This\r\nalso violates Article 26 of the Constitution. There have been unnecessary\r\nchanges like changing the name and inclusion of non-Muslim Members under\r\nSections 9 and 14 of the Bill, which is unnecessary. Also, the Bill weakens\r\nthe Waqf Board financially. The amendment to Section 72 (1) reduces the annual\r\ncontribution payable to the Board from seven per cent to five per cent. This\r\nprovision has the potential to bankrupt the Board.
\r\n\r\nThere\r\nare various other concerns also. So, we oppose this Bill. I would like to\r\nmention that the Telugu Desam Party took our name. So, I would like to say\r\nthat what they have spoken today and what they have done today, not even one\r\nminority of State will approve of that. Shri Y.S. Jagan Mohan Reddy has given a\r\nword that he will stand by the Muslim community for the Waqf Bill, and we have\r\nstood our ground. I would like the people of Andhra Pradesh to note that Shri\r\nChandrababu has ditched the minority community.
\r\n\r\nThank\r\nyou very much, Sir.
\r\n\r\n
महोदय,\r\nआजादी के बाद से\r\nही हमारा देश धर्मनिरपेक्षता\r\nके मार्ग पर चलने\r\nकी कोशिश करता\r\nरहा है, जहाँ सभी\r\nधर्मों को समान\r\nअधिकार और सम्मान\r\nमिले ।
महोदय,\r\nमैं एक मिनट\r\nमें अपनी बात\r\nसमाप्त कर दूंगा
महोदय,\r\nऐसे बहुत सारे\r\nमेरे सवाल हैं
महोदय,\r\nआज आमदनी की\r\nबात भी कही जा\r\nरही है ।
SHRI\r\nK. RADHAKRISHNAN (ALATHUR): Hon.\r\nChairperson, Sir, thank you for allowing me to speak on the Wakf Amendment Bill\r\n2025. I oppose this Bill on behalf of the Communist Party of India (Marxist).
\r\n\r\nHON.\r\nCHAIRPERSON : Please conclude your speech. You must\r\ncomplete it in 30 seconds.
\r\n\r\nSHRI\r\nK. RADHAKRISHNAN: We\r\nshould provide opportunities to each religion to protect their religious\r\ninterests. People should make themselves aware and act against isolating the\r\nMuslim community. Here, I have to point out one thing that the people who\r\nsupport this Bill should be aware of. We know how Hitler led Germany into\r\nfascism. At that time, a poet, Martin Leon Muller, who initially supported the\r\nfascism, later said in his poem: "They came first in search of communists,\r\nand I did not oppose that because I was not a communist. Secondly, they came in\r\nsearch of socialists. At that time, I did not react because I was not a\r\nsocialist. After that, they came for the trade union leaders. At that time\r\nalso, I did not react, since I was not a trade unionist. Later, they came in\r\nsearch of Jews. That time too, I kept silent since I was not a Jew. At last,\r\nwhen they came in search of me, nobody was left behind there to speak on behalf\r\nof me." This is what he had said.
\r\n\r\nमाननीय\r\nसभापति:
HON.\r\nCHAIRPERSON: Okay, thank you.
\r\n\r\n? (Interruptions)
\r\n\r\n SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Thank you, hon. Chairman for\r\ngiving me an opportunity to speak on one of the important piece of legislations\r\nbrought by the Government. Before speaking on the Bill,\r\nI would like to put on record the allegation made by Shri Anurag Singh Thakur\r\nagainst the ...
माननीय\r\nअध्यक्ष :
अनेक\r\nमाननीय सदस्य\r\n: जी हां
SH.RI\r\nK. C. VENUGOPAL: Sir, please see the
?The\r\nLieutenant Governor of the Union territory of Jammu and Kashmir shall be the\r\nex-officio Chairman of the Board, and if 2 [the Lieutenant Governor] be not a\r\nHindu, then he may nominate an eminent person professing Hindu religion and\r\nqualified to be a member;?
\r\n\r\nHon. Minister Shri Rijijuji and hon. Member Anuragji\r\nhave quoted the CBCI?s statement. I am very much glad to see that. Now, Kiren\r\nRijijuji was very much aware of CBCI and KCBC. I would like to tell him how\r\nthe Vishva Hindu Parishad, the so-called Sangh Parivar organisation, was formed\r\nagainst the ?Papal visit?. At that point in time, they told: ?Pope is coming\r\nfor conversion. We need to form an organisation, the Vishva Hindu Parishad.?
\r\n\r\nI would like to quote the CBCI statement. What are the\r\nfinal words of the statement Rijiju ji? The final words are: ?At the same\r\ntime, the rights of religious minorities, as guaranteed by the Constitution,\r\nmust be safeguarded.? This is also their statement. How many churches have\r\nbeen attacked? How many times the CBCI told that the Government has to take\r\naction against these attacks on churches? About 753 churches have been attacked\r\nin your period. They have given memorandum. There are many churches in\r\nChhattisgarh, Madhya Pradesh, and in Manipur, which have been attacked. That is\r\nwhy, Radhakrishnan said: ?Today, you are targeting Muslims. Yesterday, you\r\nhave abolished the Anglo-Indian representation in the Parliament.?
\r\n\r\nमाननीय\r\nअध्यक्ष :
? (Interruptions)
\r\n\r\nSHRI\r\nK. C. VENUGOPAL: Sir, these Anglo-Indians are minute\r\nminority of this country. They believed in Christianity. There used to be two\r\nAnglo-Indians in this Parliament. What harm have they done to you? What is the\r\nreason to withdraw their nomination? What is the reason to\r\nwithdraw that? What is the intention behind the conversion law in Karnataka by\r\nthe BJP Government? Mr. Prahlad Joshi ji, please tell me, what the intention\r\nbehind the conversion law in Karnataka is. Whom did you target? In Jharkhand,\r\nthey attack against Christians. In Madhya Pradesh, they attack against\r\nChristians. In Chhattisgarh, they attack against Christians. My point is that\r\ntoday you are against Muslims. Tomorrow it will be against Christians. Day\r\nafter tomorrow, it will be against Sikhs. Then, it will be against Jains.\r\nTherefore, your target is to establish Sangh Parivar?s agenda to destroy\r\nminorities of this country. This\r\nis the hidden agenda to attack the freedom of religion in this country. This is\r\nthe clear agenda.
\r\n\r\nYou\r\nhave decided something to win the elections. We saw that. ....(Interruptions)\r\nWhat was that, Sir? We saw the famous Banswara speech of the hon. Prime\r\nMinister. I do not want to repeat it here. ....(Interruptions) You have\r\nto understand that you have a great responsibility. You are ruling this great\r\ndemocratic country. The entire world is looking for you. The way in which you\r\nare legislating, the world is looking for you. You are going abroad. You are\r\ngoing everywhere. You are trying to be a world leader. But here, in the name of\r\nreligion, you are trying to divide the people of this country. The world is\r\nlooking for that. ....(Interruptions) You are trying to divide the\r\ncountry for political benefit. That is what is exactly happening.
\r\n\r\nSir,\r\nthere is one provision in the proposed Bill. My colleague, Shri Gaurav Gogoi\r\nand some other friends spoke about that provision. I also want to know who will\r\nidentify the person who has professed Islam for five years.? Kiran Rijiju ji,\r\nare you going to start a separate portfolio for finding out five-year\r\nprofessing Muslims? ....(Interruptions) Are you going to start a\r\nseparate Department for that? Is it going to stand in the Rule of Law? How can\r\nyou identify that? That is the beauty of this country. Anybody, who believes in\r\nany religion, at any point of time, has the freedom. Now, you are totally\r\nrestricting that freedom. You are asking, if you are a believer for five years,\r\nthen only you can do waqf. What is it?
\r\n\r\nThere\r\nis no doubt about it. ? (Interruptions) Everybody\r\nknows that. That is why, I mentioned about the origin of the Vishwa Hindu\r\nParishad; that is why, I mentioned about the Manipur incident; and that is why,\r\nI mentioned about the church attack. Now you are going for bishops. They will\r\nunderstand who you are and your real figure. They will understand it. We are\r\n100 per cent with the tenants of Munambam. They want a legal remedy. We will\r\nstand for that. But in the name of all these things, targeting religious\r\nfreedom is going to have consequences. The Government is not bothered about\r\nthese consequences. This country wants peace, harmony, and togetherness. This\r\nBill is going to shatter that.
\r\n\r\n गृह\r\nमंत्री; तथा\r\nसहकारिता\r\nमंत्री (श्री\r\nअमित शाह)
मान्यवर,\r\nवक्फ का\r\nसमकालीन अर्थ\r\nअभी जो हम समझ रहे\r\nहैं, वह\r\nइस्लाम के\r\nदूसरे खलीफा\r\nश्री उमर के\r\nसमय में\r\nअस्तित्व में\r\nआया ।
मान्यवर,\r\nइसी विषय पर\r\nयह सारी बहस\r\nचल रही है
मान्यवर,\r\nआजादी के बाद 1954\r\nमें उसी एक्ट\r\nको वक्फ के\r\nकेन्द्रीकरण\r\nके लिए बदला\r\nगया । 1995\r\nमें वक्फ\r\nन्याय अधिकरण\r\nऔर वक्फ\r\nबोर्डों की स्थापना\r\nकी गई ।
मान्यवर,\r\nवहां पर ऐसा\r\nकोई प्रोविजन\r\nनहीं है\r\n।\r\nधार्मिक\r\nसंस्थाओं का\r\nजो संचालन\r\nकरते हैं, उसमें\r\nकोई\r\nगैर-मुस्लिम\r\nव्यक्ति रखने\r\nका प्रावधान\r\nहमने किया भी\r\nनहीं है और हम\r\nकरना भी नहीं\r\nचाहते हैं\r\n। इसलिए\r\nजो लोग\r\nबड़े-बड़े भाषण\r\nकरते हैं कि\r\nसमानता का अधिकार\r\nचला गया है, दो\r\nधर्मों के बीच\r\nमें समानता\r\nनहीं रही,\r\nमुसलमानों के\r\nधार्मिक\r\nअधिकारों के\r\nबीच में दखल\r\nखड़ी हो जाएगी,\r\nऐसा कुछ भी\r\nनहीं होने\r\nवाला है\r\n। इस\r\nदृष्टि से\r\nदेखें तो 1995 तक\r\nवक्फ की\r\nकाउंसिल और वक्फ\r\nबोर्ड था ही\r\nनहीं ।
मान्यवर,\r\nयह जो भ्रम\r\nखड़ा किया जाता\r\nहै कि यह एक्ट\r\nमुस्लिम\r\nभाइयों के\r\nधार्मिक\r\nक्रियाकलापों\r\nके अंदर, उनकी\r\nदान की हुई\r\nसम्पत्ति के\r\nअंदर दखल करने\r\nका है, यह बहुत\r\nबड़ी भ्रांति\r\nफैलाकर, माइनोरिटी\r\nको डराकर अपना\r\nवोट बैंक खड़ा\r\nकरने के लिए\r\nकिया जा रहा\r\nहै ।
\r\n\r\n मान्यवर,\r\nकहां पर गैर\r\nमुस्लिम\r\nसदस्य रखे\r\nजाएंगे, उसके\r\nबारे में मैं\r\nबताना चाहता\r\nहूं कि वक्फ\r\nपरिषद में और\r\nवक्फ बोर्ड\r\nमें गैर\r\nमुस्लिम सदस्य\r\nरखे जाएंगे
मान्यवर,\r\nये इसे बाकी\r\nसारे धर्मों\r\nके साथ कम्पेयर\r\nकरते हैं और\r\nकहते हैं कि\r\nइसमें दखल की\r\nगई है ।
मान्यवर,\r\nये क्या कह\r\nरहे हैं? हम\r\nइसलिए कह रहे\r\nहैं कि वक्फ\r\nवही कर सकता\r\nहै, जो इस्लाम\r\nको प्रैक्टिस\r\nकरता हो,\r\nक्योंकि इसकी\r\nउत्पत्ति ही\r\nइस्लाम के\r\nसिद्धांतों\r\nसे हुई है\r\n। ?\r\n(व्यवधान)\r\nवक्फ धार्मिक\r\nहुआ, वक्फ\r\nबोर्ड नहीं हुआ,\r\nवक्फ परिषद भी\r\nनहीं हुई\r\n।?(व्यवधान)
\r\n\r\n मान्यवर,\r\nट्रस्ट के\r\nअंदर\r\nट्रस्टीज वे\r\nहोते हैं, जो\r\nचर्च होगा तो\r\nक्रिश्चियंस\r\nहोंगे, अगर वह ट्रस्ट\r\nपारसी के लिए\r\nहोगा, तो\r\nपारसी भी\r\nहोंगे, हिन्दू\r\nके लिए ट्रस्ट\r\nहोगा, तो हिन्दू\r\nहोंगे ।
मान्यवर,\r\nयह\r\nएडमिनिस्ट्रेटिव\r\nवर्क है\r\n। इसलिए\r\nफिर चैरिटी\r\nकमिश्नर\r\nहिन्दू होगा\r\nतो वह किश्चिनों\r\nके ट्रस्ट की\r\nकैसे देखरेख\r\nकरेगा? चैरिटी\r\nकमिश्नर\r\nक्रिश्चियन\r\nहोगा तो\r\nजैनियों के और\r\nहिन्दुओं के\r\nट्रस्ट की\r\nदेखरेख कैसे\r\nकरेगा? अब\r\nबताओ कि ये\r\nसारे ट्रस्ट\r\nके चैरिटी\r\nकमिश्नर\r\nअलग-अलग बने,\r\nआप लोग देश\r\nतोड़ दोगे ।\r\n
\r\n\r\nमाननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
गृह\r\nमंत्री जी
? (
श्री\r\nअमित शाह :
\r\nमान्यवर, ये कहते\r\nहैं कि इसका हिसाब-किताब\r\nन करो, इसकी देखरेख\r\nन करो ।
मान्यवर,\r\nतेलंगाना में\r\n66 हजार करोड़ रुपये\r\nकी 1700 एकड़ जमीन पर\r\nदावा कर दिया
महोदय,\r\nयह सब जो चल रहा\r\nहै, मैं आज स्पष्ट\r\nकरना चाहता हूं\r\nकि वक्फ, जो मुस्लिम\r\nभाइयों के धार्मिक\r\nक्रियाकलाप और\r\nदान से बना ट्रस्ट\r\nहै, उसमें सरकार\r\nकोई दखल करना नहीं\r\nचाहती है\r\n। मुतवल्ली\r\nभी उनका होगा, वाकिफ\r\nभी उनका होगा और\r\nवक्फ भी उनका होगा
प्रो
श्री\r\nअमित शाह
यह\r\nसबको मालूम है\r\nकि यह कलेक्टर\r\nकरता है\r\n।\r\nरेवेन्यू\r\nऑफिसर वही\r\nहोता है\r\n। अगर\r\nवक्फ की भूमि\r\nजो वक्फ कर\r\nरहा है, वह\r\nउसकी है या\r\nनहीं, इसकी\r\nजाँच कलेक्टर\r\nकरे, तो इसमें\r\nक्या आपत्ति\r\nहै? वक्फ तो\r\nदान है और दान\r\nअपनी सम्पत्ति\r\nका किया जा\r\nसकता है, यह\r\nकिसी और की\r\nसम्पत्ति का\r\nनहीं किया जा\r\nसकता है\r\n। गांव से\r\nकोई अमेरिका\r\nचार महीने के\r\nलिए घूमने जाता\r\nहै और वापस\r\nआता है, तो उसे\r\nपता चलता है\r\nकि उसकी\r\nसम्पत्ति\r\nवक्फ घोषित हो\r\nगई ।\r\nकोई कारोबार\r\nकरने के लिए\r\nदिल्ली आया,\r\nजब वह वापस\r\nजाता है, तो\r\nउसे पता चलता\r\nहै कि उसकी\r\nसम्पत्ति\r\nवक्फ घोषित हो\r\nगई ।\r\nऐसा नहीं होता\r\nहै ।\r\nकलेक्टर से\r\nपूछना पड़ेगा
मान्यवर,\r\nमैंने पहले भी\r\nबताया कि\r\nइन्होंने कोर्ट\r\nको भी रास्ते\r\nसे निकाल दिया
मान्यवर,\r\nउपयोग के आधार\r\nपर वक्फ की\r\nसमाप्ति हुई
मान्यवर,\r\nकिरेन जी जो\r\nइसमें दूसरा\r\nसुधार लेकर आये\r\nहैं, वह यह है\r\nकि धारा 36 में\r\nवक्फ की\r\nसम्पत्तियों\r\nको बिना किसी\r\nस्पष्ट\r\nप्रक्रिया से,\r\nमालिकी की\r\nप्रक्रिया से\r\nपंजीकृत नहीं\r\nकिया जा सकता\r\nहै ।
\r\n\r\n मान्यवर,\r\nवर्तमान के\r\nअधिनियम में\r\nअपील का प्रावधान,\r\nट्रिब्यूनल\r\nके निर्णय के\r\nखिलाफ अपील\r\nकरने का कोई\r\nप्रावधान\r\nनहीं है\r\n। गोगोई\r\nजी यह\r\nदृष्टि-भ्रम\r\nखड़ा कर रहे थे\r\nकि हाई कोई\r\nमें जा सकते\r\nहैं ।\r\nहाई कोर्ट में\r\nसिविल सूट\r\nनहीं जा सकता\r\nहै ।\r\nरिट के\r\nअधिकारों का\r\nउपयोग करके आप\r\nहाई कोर्ट में\r\nजा सकते हैं
मान्यवर,\r\nइसी सदन में\r\nमोदी सरकार ही\r\nमहिलाओं के\r\nलिए 33 प्रतिशत\r\nआरक्षण का\r\nकानून लायी
मान्यवर,\r\nये कंवर्ज़न\r\nकानून की बात\r\nकरते थे और हँसते-हँसते\r\nकहते थे,\r\nकर्नाटक\r\nसरकार\r\nकंवर्ज़न कानून\r\nलेकर आयी है
मुझे\r\nगर्व है कि\r\nमेरी पार्टी\r\nकी सरकारें\r\nकन्वर्जन पर\r\nकानून लाती\r\nहैं । ?\r\n(व्यवधान)
\r\n\r\n मान्यवर,\r\nसबको अपने\r\nधर्म का\r\nअनुसरण करने\r\nका अधिकार है
आपने\r\nभी कानून पास\r\nकिए हैं\r\n। ?\r\n(व्यवधान) आप\r\nनए-नए आए हो,\r\nआपको मालूम\r\nनहीं है\r\n। ?\r\n(व्यवधान)\r\nमान्यवर, इनको\r\nमालूम नहीं\r\nहै, ये अभी-अभी,\r\nपांच-सात साल\r\nसे आए हैं\r\n। ?\r\n(व्यवधान) ये\r\nकानून\r\nकांग्रेस\r\nपार्टी ने पास\r\nकिए थे ।
मान्यवर,\r\nहमने अपील का\r\nप्रावधान भी\r\nआगे बढ़ाया और\r\nगैर-मुसलमानों\r\nके द्वारा की\r\nगई संपत्तियों\r\nपर वक्फ\r\nअधिनियम को भी\r\nलगने से मना\r\nकर दिया\r\n। ?\r\n(व्यवधान)\r\nउनके लिए\r\nचैरिटी\r\nकमिश्नर का\r\nकायदा है\r\n। ?\r\n(व्यवधान)\r\nप्रैक्टिसिंग\r\nइस्लाम, जो\r\nइस्लाम की\r\nप्रैक्टिस\r\nकरते हैं,\r\nइसीलिए है\r\n। ?\r\n(व्यवधान)
\r\n\r\nमान्यवर,\r\nहमने\r\nओवरराइडिंग\r\nइफेक्ट को भी\r\nसमाप्त कर\r\nदिया है\r\n। ?\r\n(व्यवधान)\r\nट्रस्ट का\r\nनियमन करने का\r\nजो कानून होता\r\nहै, चैरिटी\r\nकमिश्नर के\r\nकानून में कोई\r\nओवरराइडिंग\r\nइफेक्ट नहीं\r\nहै ।\r\nजहां क्लैशेज़\r\nआते हैं, वहां\r\nओवरराइडिंग\r\nइफेक्ट होता\r\nहै । ?\r\n(व्यवधान)\r\nयहां\r\nओवरराइडिंग\r\nइफेक्ट इसलिए\r\nदिया गया,\r\nताकि जिसकी\r\nसंपत्ति हड़पी\r\nजाएगी, आप उसको\r\nकोर्ट में\r\nजाने से रोकना\r\nचाहते थे,\r\nइसलिए ओवरराइडिंग\r\nइफेक्ट दिया\r\nथा । ?\r\n(व्यवधान)\r\nमान्यवर, हमने\r\nउसे निकाल\r\nदिया है\r\n। ?\r\n(व्यवधान)
\r\n\r\n मान्यवर,\r\nएक ऐसी चर्चा\r\nलेकर आए कि\r\nबिल पर चर्चा\r\nनहीं हुई\r\n। मैं\r\nआपको बताना\r\nचाहता हूं कि\r\nवर्ष 2013 में जो\r\nअमेंडमेंट\r\nबिल आया था,\r\nजिसके कारण यह\r\nबिल लाना पड़ा,\r\nउस बिल में\r\nकुल मिलाकर 5.4\r\nघंटे चर्चा\r\nहुई थी ।
इसके\r\nअलावा डिमांड\r\nकी गई कि\r\nसमिति बनाओ
इस\r\nसबसे 92.68 लाख,\r\nकरीब-करीब एक\r\nकरोड़ सुझाव\r\nदेश भर से\r\nऑनलाइन आए\r\n। ?\r\n(व्यवधान)\r\nइसकी मिमांसा\r\nकरके यह कानून\r\nबना है ।
मान्यवर,\r\nएक सदस्य\r\nद्वारा कहा\r\nगया कि यह\r\nमिसलीडिंग है\r\nकि पुराने\r\nकानून में,\r\nवर्ष 2013 के जो\r\nअमेंडमेंट्स\r\nथे, उनमें\r\nअपील का\r\nप्रोविजन था
मान्यवर,\r\nमुझे यह बताइए\r\nकि अभी फैशन\r\nसंविधान की\r\nकिताब लहराने\r\nका है ।
मान्यवर,\r\nयहाँ एक सदस्य\r\nने तो कह दिया\r\nकि माइनोरिटी\r\nइस कानून को\r\nस्वीकार नहीं\r\nकरेगी ।
मान्यवर,\r\nहमने तो खैर\r\nवक्फ से\r\nछेड़खानी नहीं\r\nकी है ।
मान्यवर,\r\nइन्होंने कहा\r\nकि एक\r\nमुतवल्ली के\r\nकर्तव्य, वह\r\nविशुद्ध रूप\r\nसे धर्म\r\nनिरपेक्ष\r\nकैरेक्टर है,\r\nमगर हम\r\nमुतवल्ली को\r\nछू नहीं रहे\r\nहैं ।?\r\n(व्यवधान) ये\r\nकह रहे थे कि\r\nकोई गड़बड़ियाँ\r\nनहीं हुईं\r\n।?\r\n(व्यवधान)\r\nवर्ष 2013 में\r\nअन्यायी\r\nकानून आया\r\n।?\r\n(व्यवधान) आप\r\nकरने दीजिए
श्री
श्री\r\nअमित शाह :
श्री
श्री\r\nअमित शाह :
आप\r\nबैठ जाइए\r\n।?\r\n(व्यवधान)
\r\n\r\n मान्यवर,\r\n39 लाख एकड़ जो\r\nभूमि है,\r\nउसमें 21 लाख\r\nएकड़ भूमि वर्ष\r\n2013 के बाद हुई
मान्यवर,\r\nयह बिल जमीनों\r\nको सुरक्षा\r\nप्रदान करेगी
मान्यवर,\r\nभूमि के\r\nरिकॉर्ड का\r\nकार्यालय\r\nहोगा ।
मान्यवर,\r\nउन्होंने कहा,\r\nमैं सुन रहा\r\nथा ।\r\nयह एक फैशन हो\r\nगया है ।
मान्यवर,\r\nमैं अंत में\r\nकिरेन रिजिजू\r\nजी को बहुत-बहुत\r\nबधाई देना\r\nचाहता हॅूं कि\r\nउन्होंने\r\nबहुत अभ्यास\r\nकर के सारे\r\nदूषणों को निकाल\r\nकर वक्फ कानून\r\nको शुद्ध,\r\nपारदर्शी, और\r\nउद्देश्यों\r\nको समर्पित\r\nबनाने का का\r\nकाम किया है
SHRI E. T. MOHAMMED BASHEER (MALAPPURAM):
HON.\r\nCHAIRPERSON : I request all the Members to kindly be\r\nseated.
\r\n\r\n....(Interruptions)
\r\n\r\nSHRI\r\nE. T. MOHAMMED BASHEER : How can we speak, Sir?\r\nPlease let the House be in order. ....(Interruptions)
\r\n\r\n
Sir,\r\nthe House was not in order. It was noisy here, and our time was lost. Please\r\nallow me some more time to speak.
\r\n\r\nThey\r\nare now insisting that the Chief Executive Officer of the institution need not\r\nbe a Muslim. What is this? If he is holding the position, does he know what\r\nexactly the subject is? Not only that, do you see these kinds of changes in all\r\nthe other institutions? We very well know that this kind of thing is not done.
\r\n\r\nI\r\nwill give you some examples like Kashi temple in Uttar Pradesh. ....(Interruptions)\r\n
\r\n\r\nHON.\r\nCHAIRPERSON: Please conclude.
\r\n\r\nSHRI\r\nE. T. MOHAMMED BASHEER: No, Sir, I have just\r\nstarted. ....(Interruptions) It was noisy here. ....(Interruptions)
\r\n\r\n Section\r\n3 of the Uttar Pradesh Sri Kashi Vishwanath Temple Act specifies that
HON.\r\nCHAIRPERSON : Please conclude in 15 seconds.
\r\n\r\nSHRI E. T. MOHAMMED BASHEER : The Minister for Minority Affairs has mentioned this morning that\r\nwaqf property is of nation. He mentioned about the place of worship. Of course,\r\nwe agree. To whom the other place belongs? There has to be a threadbare\r\ndiscussion. He mentioned that the other property is of the nation. That is\r\ntheir agenda. It has to be taken up very seriously. ? (Interruptions)
\r\n\r\n
महोदय,\r\nयह बिल धार्मिक\r\nस्वतंत्रता में\r\nहस्तक्षेप नहीं\r\nकरता है, बल्कि\r\nइस बिल के माध्यम\r\nसे वक्फ सम्पत्तियों\r\nमें मुस्लिम महिलाओं\r\nको शामिल कर धार्मिक\r\nस्वतंत्रता का\r\nविस्तार किया जा\r\nरहा है ।
महोदय,\r\nइस बिल के द्वारा\r\nवक्फ-अल-औलाद के\r\nसंबंध में सुनिश्चित\r\nकिया गया है कि\r\nमुस्लिम महिला\r\nके विरासत का अधिकार\r\nसमाप्त नहीं किया\r\nजाना चाहिए
महोदय,\r\nसरकार का उद्देश्य\r\nइस बिल के माध्यम\r\nसे वक्फ की सम्पत्तियों\r\nपर कब्जा करना\r\nनहीं है, बल्कि\r\nयह वक्फ की सम्पत्तियों\r\nका न्यायपूर्ण\r\nतरीके से बेहतर\r\nएवं कुशल प्रबन्धन\r\nको सुनिश्चित करेगा
अध्यक्ष\r\nमहोदय, यह बिल सेंट्रल\r\nवक्फ काउंसिल को\r\nअधिक समावेशी स्वरूप\r\nप्रदान करता है
महोदय,\r\nभारत एक धर्मनिरपेक्ष\r\nराष्ट्र है, जहां\r\nसभी समुदायों को\r\nसमान अधिकार प्राप्त\r\nहैं । वक्फ\r\nसम्पत्तियां वर्षों\r\nसे मुस्लिम समाज\r\nकी शिक्षा, स्वास्थ्य\r\nऔर कल्याणकारी\r\nकार्यों के लिए\r\nमजबूत आधार रही\r\nहैं । हमें\r\nयह स्वीकार करना\r\nहोगा कि कुछ दशकों\r\nसे वक्फ सम्पत्तियों\r\nके दुरुपयोग, अनाधिकृत\r\nकब्जे और भ्रष्टाचार\r\nकी कई शिकायतें\r\nआई हैं ।
महोदय,\r\nकुछ लोग वक्फ विधेयक\r\nपर चर्चा करते\r\nहुए इसका विरोध\r\nकर रहे हैं\r\n। वक्फ मुस्लिम\r\nसमाज के उत्थान\r\nऔर तरक्की के लिए\r\nबनाया गया एक बेहतरीन\r\nइदारा है\r\n। विडम्बना\r\nयह है कि वहां\r\nबड़े औहदों पर बैठे\r\nऔर इसको चलाने\r\nवाले इसी समाज\r\nके लोग वक्फ के\r\nउत्थान और तरक्की\r\nके लिए काम न करके\r\nअपने व्यक्तिगत\r\nतथा अपने परिवार\r\nके लिए हित साधने\r\nमें लगे हुए हैं
वक्फ\r\nकी बहुत सारी\r\nकीमती जमीनों\r\nको अध्यक्ष व मुतवल्ली\r\nद्वारा घूस\r\nलेकर बहुत कम\r\nकिराये और लीज\r\nपर दिया जाता\r\nहै ।\r\nमैं बहुत लंबे\r\nसमय से देख\r\nरहा हूं कि\r\nबड़े-बड़े शहरों\r\nमें जहां\r\nबड़े-बड़े\r\nकब्रिस्तान\r\nथे, आज वहां पर\r\nआलीशान\r\nबिल्डिंग बन\r\nगई है ।
अंत\r\nमें, सरकार का\r\nउद्देश्य इस\r\nबिल के माध्यम\r\nसे वक्फ की\r\nसम्पत्तियों\r\nपर कब्जा करना\r\nनहीं है बल्कि\r\nवक्फ की\r\nसम्पत्तियों\r\nका\r\nन्यायपूर्ण तरीके\r\nसे, बेहतर\r\nकुशल प्रशासन\r\nसुनिश्चित\r\nकरना है\r\n। मैं सदन\r\nसे आग्रह करता\r\nहूं कि सभी\r\nसदस्य दलगत राजनीति\r\nसे ऊपर उठकर\r\nइस बिल का\r\nसमर्थन करें
मुझे\r\nअफसोस है कि सरकार\r\nहमसे जमीन कब्जा\r\nलेना चाहती है\r\n। अफसोस\r\nकी बात है कि टीडीपी,\r\nजदयू और एलजेपी\r\nजैसी पार्टियां\r\nउनका साथ दे रही\r\nहैं ।
ये\r\nवक्फ रिलीजियएस\r\nएक्ट अंडर इस्लामिक\r\nलॉ है, which is protected by the\r\nConstitution, particularly Articles 25 and 26. The JPC?s failure to conduct a\r\nproper clause-by-clause discussion and its refusal to provide essential\r\ndocuments raise serious concern. मैं आपसे\r\nरिक्वेस्ट करना\r\nचाहता हूं कि इस\r\nबिल को स्क्रैप\r\nकर दिया जाए
महोदय,\r\nमेरी पार्टी\r\nके नेता राहुल\r\nजी और हमारे\r\nपार्टी के\r\nअध्यक्ष खड़गे\r\nजी ने लगातार\r\nसवाल उठाए हैं\r\nकि संविधान पर\r\nहमला हो रहा\r\nहै । यह जो बिल\r\nहै, यह\r\nसंविधान पर\r\nहमला है । Right to\r\nEquality, Article 14; Right to Freedom of Religion, Article 25; and Right to\r\nestablish and manage religious institutions, Article 26; यह\r\nइन सबका\r\nवाइलेशन है और\r\nये ऐसा कर रहे\r\nहैं ।
आदरणीय\r\nमंत्री जी,\r\nयहां पर गलत\r\nनरेटिव फैला\r\nरहे हैं ।\r\nइन्होंने\r\nगुमराह करने\r\nकी कोशिश की है
महोदय, ये\r\nकहते हैं कि\r\nकोई भी वक्फ\r\nकी जमीन घोषित\r\nकर देगा, संसद\r\nको भी वक्फ\r\nघोषित कर देगा
मैं इनको\r\nयह यकीन\r\nदिलाना चाहता\r\nहूं कि अगर आज हवा\r\nइनके साथ है,\r\nतो कल इनके\r\nखिलाफ भी होगी
महोदय,\r\nमंत्री साहब\r\nसे आज सुबह ही\r\nकहा था कि महिलाओं\r\nको\r\nप्रतिनिधित्व\r\nदेंगे ।
माननीय\r\nसभापति
डॉ
HON.\r\nCHAIRPERSON: You have already spoken for 11 minutes.
\r\n\r\nडॉ
?निसार\r\nमैं तेरी गलियों\r\nपर ऐ वतन,
\r\n\r\nजहां\r\nचली है रिवाजो\r\nगैर कि कोई न सिर\r\nउठाकर चल सके
सभापति\r\nजी, मैं आपको यह\r\nबताना चाहता हूं\r\nकि ईद के मौके पर\r\nएक विधवा महिला\r\nअपनी लड़की के साथ\r\nमेरे पास आई और\r\nउसने बताया कि\r\nवह एक वक्फ की प्रॉपर्टी\r\nमें रहती है
सर,\r\nमैं खुद एक\r\nमुस्लिम\r\nमहिला हूं\r\n। इस सदन\r\nमें हम केवल\r\nदो महिलाएं\r\nहैं ।\r\nउस नाते से\r\nमैं यह बात\r\nकहना चाहती\r\nहूं कि इस बिल\r\nके माध्यम से\r\nमुस्लिम\r\nमहिलाओं को\r\nकुछ नहीं मिल\r\nरहा है ।
?कागज़ों\r\nकी कैद में बस\r\nनाम रह\r\nजाएंगे, वे जो\r\nहमारे थे,\r\nसिर्फ दावे\r\nमें रह जाएंगे
इस\r\nबिल के द्वारा\r\nमीठी ईद के\r\nज़ायके को कड़वा\r\nकरना, यही\r\nअसली\r\nसौगात-ए-मोदी\r\nथा॥
\r\n\r\n]محترمہ
نثار
چلی
چیرمین
سر،
سر،
وہ
اس
آپ
\r\n\r\n
Hon.\r\nHome Minister, Sir spoke at length about the Bill. He claimed that the NDA\r\nGovt. is a well-wisher of Muslims. But, Sir, actions speak louder than words. \r\nEmpty words fail to provide seriousness to an important issue. The entire\r\ncountry knows what has been the attitude of BJP towards Muslims. Many Hon.\r\nMembers have pointed out that although BJP claims to be a well-wisher of\r\nMuslims, it does not have even a single Muslim MP. In UP too, not a single MLA\r\nof BJP is Muslim.
\r\n\r\nSir,\r\nthis Bill is an attack not only on the Muslim community but also on the\r\nConstitution of India. Article 26 says that any minority can form an institute\r\nand administer that institute. It is an attack on minority institutes. Today,\r\nyou have done it regarding Waqf Board. Tomorrow, you can do the same thing\r\nregarding SGPC of Sikhs. You can interfere in internal religious matters of\r\nall religions. The Constitution of India is at stake.
\r\n\r\nThere\r\nis a provision in this Bill that only that person can donate a piece of land to\r\nWaqf who is practicing Islam for the last 5 years. What kind of definition is\r\nthis? Will you install cameras in the houses of Muslims? How will you come to\r\nknow whether they are practicing Islam or not? Article 14 is being violated\r\nhere. It is being said that this Bill has been brought keeping in view the\r\nrecommendations of the Sachhar Committee. Sachhar Committee also says that 70\r\nper cent land of Waqf has been encroached upon by others. The Govt. has done\r\nabsolutely nothing regarding this point.
\r\n\r\nSir,\r\nthis Bill furthers the divisive politics and agenda of BJP. Muslims have\r\nmosques and historical monuments that are many centuries old. How will they\r\nbring a legal document regarding those monuments? If someone lodges a\r\ncomplaint regarding any monument seeking documents regarding its ownership,\r\nwhat will the District Collector do? The D.C. knows about the agenda of this\r\nGovernment. He will just say that this property does not belong to Waqf. This\r\nBill aims to encroach upon and control the properties of Waqf.
\r\n\r\nSir,\r\nI am a Sikh and an elected MP from Sangrur Parliamentary Constituency. \r\nMalerkotla town is known after Nawab Sher Mohammad Khan. The younger\r\nSahibzadas of Shri Guru Gobind Singh were walled alive in Sirhind. I hail from\r\nthat area. Although BJP has tried to divide people, Malerkotla is an example\r\nof peaceful co-existence and brotherhood among Muslims, Sikhs, Hindus and\r\nChristians. I promised to the people of Malerkotla that I will oppose\r\nthis Bill tooth and nail.
\r\n\r\nSir,\r\nthe BJP divides people on religious lines. It pulls the country backwards. \r\nThis ?divide and rule? policy was devised by the British. Please leave this\r\npolicy. The country can only progress if all religions of the country live\r\ntogether amicably. Malerkotla town teaches us ?Unity in Diversity?. With these\r\nwords, I strongly oppose this Bill.
\r\n\r\nThank\r\nyou.
\r\n\r\n
अगर\r\nलैंड इश्यू\r\nसेक्युलर है\r\nऔर जो भी लैंड\r\nहै, वह इंडिया\r\nकी है ।
?गाली\r\nको प्रणाम\r\nसमझना पड़ता है
\r\n\r\nमधुशाला\r\nको धाम समझना\r\nपड़ता है
\r\n\r\nआधुनिक\r\nकहलाने की\r\nअंधी जिद्द\r\nमें
\r\n\r\nरावण\r\nको भी राम\r\nसमझना पड़ता है
महोदय,\r\nवक्फ की जब बात\r\nआती है तो परिभाषा\r\nसमझनी बहुत जरूरी\r\nहो जाती है\r\n। इस्लाम में\r\nज़कात और सदका\r\nसे आगे बढ़कर सदक-ए-ज़रिया\r\nको ज्यादा महत्वपूर्ण\r\nबताया गया है
'मंदिर' में\r\nदाना चुगकर चिड़िया\r\n'मस्जिद' में पानी\r\nपीती है,
\r\nमेरे भारत में\r\nतो 'राधा' की चुनरी,\r\nकोई 'सलमा' बेगम\r\nसीती है ।
\r\nएक 'रफ़ी' था महफ़िल\r\nमहफ़िल 'रघुपति\r\nराघव' गाता था,
\r\nएक 'प्रेमचंद' बच्चों\r\nको 'ईदगाह' सुनाता\r\nथा ।
\r\nकभी 'कन्हैया' की\r\nमहिमा गाता 'रसखान'\r\nसुनाई देता है,
\r\nकिसी को दिखते\r\nहोंगे 'हिन्दू'\r\nऔर 'मुसलमान',
मोदी जी को\r\nतो हर शख़्स के\r\nभीतर 'इंसान' दिखाई\r\nदेता है ।
\r\n\r\nमाननीय\r\nसभापति
श्रीमती\r\nकमलजीत\r\nसहरावत :
माननीय\r\nसभापति :
श्रीमती\r\nकमलजीत\r\nसहरावत :
माननीय\r\nसभापति :
श्री\r\nकिरेन रिजिजू\r\n: आप इनको\r\nवाइंड-अप करने\r\nदीजिए ।\r\n? (व्यवधान)
\r\n\r\nश्रीमती\r\nकमलजीत\r\nसहरावत :
माननीय\r\nसभापति :
? (
माननीय\r\nसभापति :
श्री\r\nकिरेन रिजिजू\r\n: आप\r\nटेंशन में मत\r\nआइये, मैं\r\nरिप्लाई नहीं\r\nदे रहा हूं
SHRI\r\nSUBBARAYAN K. (TIRUPPUR): Hon.\r\nChairman Sir, Vanakkam. There are several issues in this country which needs\r\nproper legislation. But you can very well understand the concern and necessity\r\nfor making this legislation leaving all those problems aside. We can understand\r\nwhy the rulers of the day are bringing this Bill with utmost importance on the\r\nbasis of the lessons taught to them by R.S.S. This has been proved in a candid\r\nmanner in their 100 year old history. I do not want to list them. Because I have\r\npaucity of time. You should not minimise the time allotted to Opposition\r\nparties if you want to pass any legislation. Hon. Ministers and MPs belonging\r\nto the Treasury Benches are again and again speaking on this Bill. This is\r\nimproper in a democratic set-up. I will conclude my speech after placing my\r\nviews in this august House. I therefore do not want you to ring the bell to\r\nmake me conclude my speech. I oppose this Amendment Bill for two reasons. I\r\noppose on behalf of the Communist Party of India. On one hand, this Bill is\r\ncategorically rejecting the Constitutional provisions. On the other hand, since\r\nthe conception of this Bill till the recent intervention made by Hon Minister\r\nof Home Affairs in this House, their approach has been undemocratic and dictatorial.\r\nThere is not even a little presence of democratic ideals. While considering\r\nthese two aspects, I strongly oppose this Bill in the real sense. Similarly,\r\nGolwalkar, the leader of RSS while teaching political lessons, taught them\r\nabout three enemies. First one being Muslims, second the Christians, and third\r\ngroup is the Communists. He taught them about these three enemies of India in\r\ntheir perspective. Out of which they have targeted their first enemy the\r\nMuslims through this Amendment Bill. You can understand how technically they\r\nare making their efforts in their target of affecting Muslim community. They\r\nare creating divisions among minorities. How crooked is their intention. This\r\nincludes their actions of making divisions among minorities in the name of\r\nChristians, Sikhs, Jains etc. This shows their sadistic attitude of getting\r\nhappiness by harassing the minorities. I want to say more. Our hon. Minister\r\nalso spoke here. He spoke in an agitated manner. He challenged us. Time is\r\nrevolving. You should not wait 30 years, the people of India will teach you a\r\nbefitting lesson in the next Election itself. They will give a suitable\r\njudgement. Just wait for that to happen. We need not worry about that. I want\r\nto say something as my reply to what Hon. Minister of Home Affairs said in this\r\nHouse. Why the temple lands are not considered? These are lands belonging to\r\nWaqf boards. If the land is given to Waqf Board by the government, then they\r\nhave a right to take them back. There is no issue. But lakhs of acres of land\r\nare attached with Hindu temples. Poor people are ploughing these lands as\r\nslaves for decades together. They do not have the rights on these lands. I urge\r\nthat this Union Cabinet should bring a legislation for providing land to these\r\nlandless labourers so that they have their own homes to live. They talk about\r\nvote-bank politics. I do not understand. I strongly oppose this Waqf Amendment\r\nBill. Thank you.
\r\n\r\nSHRI\r\nTANGELLA UDAY SRINIVAS (KAKINADA): Sir,\r\nI rise to stand in support of the Waqf (Amendment) Bill\r\n2025, a reform aimed at ensuring efficient management of waqf properties across\r\nIndia.
\r\n\r\nHowever,\r\nafter extensive review, the JPC has suggested that an officer above the rank of\r\nCollector be designated by the State Government to conduct inquiries into\r\ndisputes over waqf property claims. This ensures that wrongful claims on the\r\nGovernment land are handled objectively, free from local administrative biases.\r\nI must acknowledge the constructive role played by the Telugu Desam Party in\r\nadvocating for this amendment.
\r\n\r\nSir,\r\none of the key challenges in Waqf property management has been the lack of\r\ntransparency and accessibility in land records. In many cases, outdated or\r\nmissing records have led to manipulation of land ownership details, leading to\r\nwidespread encroachments and legal ambiguities.
\r\n\r\nAs\r\nper the original amendment, the State Government was required to upload the\r\nnotified list of waqf properties on a centralized portal within 15 days of its\r\npublication in the Official Gazette. However, recognizing the logistical\r\nchallenges, the JPC has now recommended extending this timeframe to 90 days.\r\nThis extension strikes a balance between the need for prompt publication and\r\nthe practical challenges involved in compiling and verifying extensive land\r\nrecords.
\r\n\r\nThe\r\ndigitization of waqf records will also empower community stakeholders to\r\nmonitor the status of waqf assets and hold authorities accountable.
\r\n\r\nUnder\r\nthe leadership of Shri Pawan Kalyan Garu, the Jana Sena Party have always stood\r\nfor fairness, inclusivity and the protection of marginalized communities. Our\r\ncommitment is clear. This\r\nBill will not hamper the rights of our Muslim brothers and sisters. Rather, it\r\nwill strengthen their legal safeguards and ensure that waqf properties will\r\ntruly serve the purpose for which they were established.
\r\n\r\nI\r\nfirmly believe that with the passage of this Bill, we will lay the foundation\r\nfor a more accountable, efficient, and transparent waqf administration.\r\nTherefore, I firmly stand in support of this Bill. Thank you. Jai Hind!
\r\n\r\n
सर,\r\nमैं इस बिल की मुख़ालिफ़त\r\nमें खड़ा हुआ हूं\r\n। यह बिल\r\nगैर-आईनी है, गैर-कानूनी\r\nहै । हिंदुस्तान\r\nके आईन की सबसे\r\nअहम बात यह है कि\r\nइस मुल्क में हर\r\nएक को बराबर का\r\nहक है, वह चाहे किसी\r\nभी मज़हब का हो, किसी\r\nभी ज़ात का हो या\r\nकहीं का भी रहने\r\nवाला हो ।\r\n
\r\n\r\n सर,\r\nखासतौर पर इस आईन\r\nमें माइनॉरिटीज़\r\nको प्रोटेक्ट किया\r\nगया है ।\r\nलेकिन, यहां\r\nपर जो कुछ किया\r\nजा रहा है, जो कानून\r\nलाया जा रहा है,\r\nवह माइनॉरिटीज\r\nके खिलाफ है
20.00\r\nhrs
\r\n\r\nमाननीय\r\nसभापति
माननीय\r\nसदस्यगण, हमारे\r\nपास इस विषय पर\r\nबोलने वाले माननीय\r\nसदस्यों की बहुत\r\nलंबी सूची है
अनेक\r\nमाननीय सदस्य\r\n: हाँ
माननीय\r\nसभापति : धन्यवाद\r\n।
\r\n\r\nअल्ताफ\r\nअहमद जी, आप बोलिए\r\n।
\r\n\r\nश्री
सर,\r\nयह मुल्क एक गुलदस्ता\r\nहै । यह\r\nमुल्क फूलों का\r\nगुलदस्ता है
अगर\r\nयहाँ पर वक्फ की\r\nमैनेजमेंट के मसलों\r\nके लिए, जिनका बार-बार\r\nयहाँ जिक्र किया\r\nगया, अगर कुछ उसमें\r\nप्रॉब्लम्स थीं,\r\nकुछ उसमें कमजोरियाँ\r\nथीं, उनको दूर किया\r\nजा सकता था
SUSHRI\r\nS. JOTHIMANI (KARUR): Hon. Chairperson, Sir, thank\r\nyou for the opportunity.
\r\n\r\nSHRI\r\nTEJASVI SURYA (BANGALORE SOUTH): Thank you, Sir, for\r\nthis opportunity to support this historic Bill to undo the Constitutional fraud\r\nthat was imposed on this country by the Congress Party over the last seven\r\ndecades. ? (Interruptions)
\r\n\r\nThrough\r\nthe Waqf (Amendment) Bill from 1954, 1995 to 2013 Amendment, the Congress Party\r\ncreated a parallel Government system, an extra Constitutional apparatus wholly\r\nUnconstitutional in nature that was more powerful, more draconian, a\r\nFrankenstein monster more powerful than an elected Government and the judiciary\r\ncombined. ? (Interruptions)
\r\n\r\nI\r\nwill take a minute to explain to you the Constitutional fraud that was played\r\non this country. ? (Interruptions) The draconian provision of Section 40\r\nwas introduced in the 2013 Amendment. This Section 40 gave the Waqf Board the\r\npowers to declare any land it ?believed? and that is the word. I will read it:\r\n?Section 40 gave the power to the Waqf Board to declare any land it believed to\r\nbe waqf land?. No documentation was required. No evidence was required. Any\r\nland it believed, it could declare it as waqf property. After such declaration\r\nunder section 40, sections 6 and 5 mandated the revenue authorities to\r\ncompulsorily change revenue records and mutation register without even\r\naffording an opportunity to be heard for the affected parties.
\r\n\r\nHON.\r\nCHAIRPERSON : Please conclude.
\r\n\r\nSHRI\r\nTEJASVI SURYA : Sir, there are questions that are being\r\nasked. Why are non-Muslims added in Waqf Board and Waqf Council? A detailed\r\nexplanation has been given that waqf is different, the nature of the work of\r\nthe Waqf Board is different, and the Waqf Board and Waqf Council are secular in\r\nnature. I also want to add something. सर,\r\nवर्ष 2013 से पहले\r\nवक्फ\r\nट्रिब्यूनल\r\nका जो ज्यूरिस्डिक्शन\r\nथा, वह सिर्फ\r\nमुसलमान के\r\nऊपर लागू होता\r\nथा ।\r\nवर्ष 2013 में\r\nकांग्रेस\r\nसरकार के\r\nसंशोधन लाने\r\nके बाद वक्फ\r\nबोर्ड के ट्रिब्यूनल
HON.\r\nCHAIRPERSON: Please conclude.
\r\n\r\nSHRI\r\nTEJASVI SURYA : In 2013, they expanded the\r\njurisdiction of the Waqf Tribunal to include non-Muslims. If you can include\r\nthe non-Muslims under the jurisdiction of the Waqf Tribunal, why cannot\r\nnon-Muslims have representation in the Waqf Council and Waqf Board?
सर,\r\nआज मैं आपके\r\nमाध्यम से देश\r\nको बताना\r\nचाहता हूं कि\r\nकांग्रेस\r\nपार्टी के\r\nसेकुलरिज्म\r\nका डबल\r\nस्टैंडर्ड्स\r\nक्या है\r\n। In\r\n1991, the Congress Party introduced in this very august House the Places of\r\nWorship Act. In this Act, they created a legal bar on the Hindu community to\r\neven approach the court to legitimately claim any place of worship even though\r\nthe Hindu community did not have any claim. For the Muslims in 1995, they gave\r\nthe Waqf Act under which they could take any action. ? (Interruptions)
\r\n\r\nHON.\r\nCHAIRPERSON : Please speak to the Chair.
\r\n\r\nश्री\r\nतेजस्वी\r\nसूर्या
सर,\r\nवाजपेयी जी ने\r\nउल्लेख किया\r\nथा कि हिन्दू\r\nके इथोज क्या\r\nहैं,\r\nसिविलाइजेशन\r\nमैसेज क्या है
\r\nमैंने तो सदा\r\nसिखाया है\r\nकरना अपने मन\r\nको गुलाम\r\n।
\r\nगोपाल?राम के\r\nनामों पर कब\r\nमैंने\r\nअत्याचार किया?
\r\n कब दुनिया को\r\nहिन्दू करने\r\nघर?घर मे\r\nनरसंहार किया?
\r\n कोई बतलाए\r\nकाबुल मे जाकर\r\nकितनी मस्जिद\r\nतोडी?
\r\n भूभाग नहीं,\r\nशत?शत मानव के\r\nहृदय जीतने का\r\nनिश्चय\r\n।
HON.\r\nCHAIRPERSON: Mr. A. Raja, what is your point of\r\norder?
\r\n\r\nSHRI\r\nA. RAJA : Sir, as per Section\r\n352, the hon. Member misled the House. Section 40 says, if the Board reliably\r\nlearnt that there is a Waqf property, it cannot take that on its own. An\r\ninquiry must be initiated under the Act by exhausting Sections 4, 5 and 6. A\r\nperson cannot grab the property.
\r\n\r\nHON.\r\nCHAIRPERSON: I have heard you.
\r\n\r\nShri\r\nAsaduddin\r\nOwaisi.
\r\n\r\nHON.\r\nCHAIRPERSON: Dr. Thol Thirumaavalavan.
\r\n\r\n
उस\r\nसमय भी कुछ ताकतें\r\nफांसी पर चढ़ रही\r\nथीं, गोली खा रही\r\nथीं, आजादी की लड़ाई\r\nलड़ रही थीं
हम\r\nइस बिल के\r\nखिलाफ हैं,\r\nइसे बंद कीजिए
\r\n\r\n
SHRI M. MALLESH BABU (KOLAR): Sir, I rise to express my support to the Waqf\r\n(Amendment) Bill, 2025, a significant legislative reform that aims to bring\r\ngreater transparency, accountability, and fairness in the administration of\r\nwaqf properties across our great nation. This Bill is a testament to the\r\nunwavering commitment of our Government, under the leadership of our hon. Prime\r\nMinister, Shri Narendra Modi ji, and our Home Minister Shri Amith Shah ji, to\r\nensure justice and equitable governance.
\r\n\r\nHON.\r\nCHAIRPERSON : Please conclude.
\r\n\r\nSHRI\r\nM. MALLESH BABU : Sir, I will just conclude.
\r\n\r\nI\r\nurge my esteemed colleagues in this House to rise above political differences\r\nand support this much-needed amendment. Let us move forward with a vision of\r\nequity, efficiency, and empowerment, ensuring that the benefits of waqf\r\nproperties reach those who need them the most. This is the moment India will\r\nsee ?Sabka Saath, Sabka Vikas?, and you are holding them back.
\r\n\r\nWith\r\nthese words, I would like to convey that on behalf of Janata Dal (Secular),\r\nJD(S) supremo Shri H.D. Deve Gowda Appaji and Party President Mr. Kumaranna, I\r\nfully extend my support to the Waqf (Amendment) Bill, 2024 and I appeal to all\r\nthe Members of this august House to endorse it.
\r\n\r\n
माननीय\r\nमंत्री जी, जब यह\r\nबिल प्रस्तुत कर\r\nरहे थे, तब उन्होंने\r\nकुछ विशेष बिंदुओं\r\nपर बल दिया था
यह\r\nसरकार देश के बहुसंख्यक\r\nतबके का आरक्षण\r\nखा गई है ।\r\nउत्तर प्रदेश\r\nऔर भारतवर्ष के\r\nअल्पसंख्यक समुदाय\r\nके पिछड़ों का जो\r\nदर्द है, यह बात\r\nसमझ में नहीं आती\r\nहै । इन्होंने\r\nयह भी कहा है कि\r\nइस बिल के माध्यम\r\nसे अल्पसंख्यक\r\nमहिलाओं के कल्याण\r\nकी योजनाएं लाएंगे,\r\nउनका कल्याण करेंगे\r\nऔर इसमें उनकी\r\nसहभागिता होगी\r\n। अजीब सवाल\r\nहै, जिस सरकार ने\r\nइस सदन में नारी\r\nशक्ति वंदन अधिनियम\r\nपास कर दिया, लेकिन\r\nउस अधिनियम को\r\nलागू करने के सवाल\r\nपर वह अपने कान\r\nमें तेल डालकर\r\nबैठी हुई \r\nहै ।
\r\n\r\n ? \r\nइसी तरह से\r\nआगे इन्होंने\r\nयह भी कहा कि\r\nइस बिल के\r\nमाध्यम से जो\r\nवक्फ की\r\nप्रॉपर्टी है,\r\nउस प्रॉपर्टी\r\nका हम अच्छा\r\nप्रबंध\r\nकरेंगे\r\n। अब बाहर\r\nबहस हो रही है
आदरणीय\r\nसर, आज गृह\r\nमंत्री साहब\r\nने कहा कि\r\nसरकारी\r\nप्रॉपर्टी पर\r\nकिसी का\r\nअधिकार नहीं\r\nहै ।\r\nपंचायत की\r\nजमीन कोई दान\r\nनहीं दे सकता\r\nहै ।\r\nइसके पीछे\r\nलोचा क्या है?\r\nइसके पीछे\r\nछिपा हुआ राज\r\nक्या है? वर्ष 1947\r\nमें जब\r\nबंटवारा हुआ\r\nथा, तो वर्ष 1947 से\r\nलेकर वर्ष 1954 तक\r\nसारी\r\nप्रॉपर्टी\r\nसरकार के नाम\r\nहो गई थी ।
माननीय\r\nसभापति :\r\nइन वर्ड्स को\r\nएक्सपंज कर\r\nदीजिए ।\r\n..., it should be expunged from the record.
\r\n\r\nश्री
HON.\r\nCHAIRPERSON: All these words should be deleted from\r\nthe record.
\r\n\r\n
महोदय,\r\nवक्फ बोर्ड को\r\nअत्यधिक अधिकार\r\nप्राप्त थे, जिसके\r\nकारण भ्रष्टाचार,\r\nकुप्रबंधन और अवैध\r\nकब्जे की घटनाएं\r\nबढ़ीं ।
लाखों-करोड़ों\r\nकी वक्फ\r\nसंपत्ति होने\r\nके बावजूद भी\r\nभ्रष्टाचार\r\nऔर कमजोर\r\nनीतियों के\r\nकारण इनका सही\r\nउपयोग नहीं\r\nहुआ ।\r\nइसके कारण कई\r\nमामलों में\r\nनिजी और\r\nसरकारी भूमि\r\nको जबरन वक्फ\r\nघोषित कर दिया\r\nगया, जिससे\r\nलोगों को\r\nकानूनी\r\nलड़ाइयों में\r\nफंसना पड़ा\r\n। इसके\r\nबारे में मैं\r\nआपको कुछ\r\nउदाहरण देना\r\nचाहती हूँ\r\n। भोपाल\r\nमें सरकारी\r\nजमीन पर अवैध\r\nरूप से एक वक्फ\r\nपरिसर बनाया\r\nगया था और\r\nनिजी\r\nव्यक्तियों\r\nके द्वारा\r\nजमीन पर कब्जा\r\nकरने के कारण\r\nकुल 125 पंजीकृत\r\nकब्रिस्तानों\r\nमें से 101\r\nरहस्मय तरीके\r\nसे गायब हो गए\r\nथे ।
\r\n\r\n महाराष्ट्र\r\nके मुम्बई शहर\r\nमें वक्फ की 60\r\nपरसेंट से\r\nअधिक भूमि पर\r\nअवैध रूप से\r\nकब्जा कर लिया\r\nगया है ।
अभी\r\nहमारे अखिलेश\r\nभाई ने पूछा\r\nथा कि भारतीय\r\nजनता पार्टी\r\nने कितनी\r\nमहिलाओं को\r\nयहां पर टिकट\r\nदी है? मैं\r\nअखिलेश भाई से\r\nबोलना चाहती\r\nहूँ कि आपके\r\nसामने जितनी\r\nभी महिलाएं\r\nबैठी हैं, वे\r\nभारतीय जनता\r\nपार्टी से\r\nचुनाव लड़कर ही\r\nयहां पर बैठी हैं
कुवैत,\r\nकतर, ओमान,\r\nसऊदी अरब,\r\nपाकिस्तान,\r\nतुर्की, बांग्लादेश,\r\nबहरीन, ईरान\r\nऔर मालदीव में\r\nमहिलाओं को\r\nशामिल करने\r\nहेतु कोई\r\nप्रावधान\r\nनहीं है, लेकिन\r\nसंशोधन\r\nविधेयक, 2025 के\r\nद्वारा भारत\r\nने महिलाओं के\r\nप्रतिनिधित्व\r\nको सुनिश्चित\r\nकिया है\r\n। ?\r\n(व्यवधान) इस\r\nबिल के द्वारा\r\nमहिलाओं को\r\nवक्फ संपत्तियों\r\nमें उनके वैध\r\nउत्तराधिकार\r\nका अधिकार\r\nमिलेगा\r\n।\r\nविधवाओं,\r\nतलाकशुदा\r\nमहिलाओं और\r\nअनाथों को वक्फ\r\nआय से\r\nप्राथमिकता\r\nदी जाएगी\r\n। वक्फ\r\nबोर्डों में\r\nमहिलाओं की\r\nअनिवार्य\r\nभागीदारी\r\nसुनिश्चित की\r\nजाएगी ।
माननीय\r\nसभापति :
श्रीमती
यह\r\nऐतिहासिक संशोधन\r\nआम मुस्लिम नागरिकों\r\nके लिए सच्चे सशक्तिकरण,\r\nसमावेशिता और न्याय\r\nकी दिशा में एक\r\nमहत्वपूर्ण कदम\r\nहै । ?सबका\r\nसाथ, सबका विकास,\r\nसबका विश्वास?\r\nकी भावना से प्रेरित\r\nयह विधेयक, भारत\r\nके मुस्लिम समुदाय\r\nऔर पूरे देश के\r\nलिए समृद्धि और\r\nस्थिरता लाएगा
मैं\r\nइनसे पूछना\r\nचाहती हूं कि\r\nमंत्री जी\r\nहरियाणा के एक\r\nगुरुद्वारे\r\nके बारे में\r\nकह रहे थे ।\r\nमंत्री जी उस\r\nयमुना नगर में\r\nजो\r\nगुरुद्वारा\r\nहै, वह\r\nमाननीय\r\nहाईकोर्ट के\r\nऑर्डर के\r\nहिसाब से हुआ था\r\n। मैं आपसे\r\nपूछना चाहती\r\nहूं कि बिल\r\nलेकर आना है
आपके\r\nअयोध्या में\r\nबहुत अच्छा\r\nमंदिर बन गया
आपकी\r\nये काली\r\nबुल्डोजर\r\nवाली राजनीति
हमारी\r\nगुरुबानी में\r\nकहा जाता है\r\nकि जो आप बोते\r\nहो, वही आप\r\nभोगते हो । आज\r\nइधर जितने लोग\r\nबैठे हैं
माननीय\r\nसभापति :\r\nमणिपुर बहुत\r\nसंवेदनशील\r\nविषय है ।
\r\n\r\n? (व्यवधान)
\r\n\r\nHON. CHAIRPERSON\r\n: ... words should be deleted.
? (व्यवधान)
\r\n\r\nमाननीय\r\nसभापति :\r\nमणिपुर हमारे\r\nलिए\r\nक्रिश्चियंस\r\nऔर हिन्दू का इश्यू\r\nनहीं है ।
\r\n\r\n? (व्यवधान)
\r\n\r\n....(
श्रीमती
माननीय\r\nसभापति :\r\nधन्यवाद\r\n। आप\r\nकम्पलीट करें
? (
श्रीमती
माननीय\r\nसभापति:\r\nमाननीय\r\nमंत्री जी, आप\r\nबोलिए ।
\r\n\r\n? (
खाद्य\r\nप्रसंस्करण\r\nउद्योग\r\nमंत्रालय में\r\nराज्य मंत्री;\r\nतथा रेल\r\nमंत्रालय में\r\nराज्य मंत्री\r\n(श्री रवनीत सिंह)\r\n: माननीय\r\nसभापति जी,\r\nसिखों के\r\nजितने गुरु\r\nहुए हैं,\r\nउन्होंने\r\nशहादतें\r\nक्यों दीं? दस\r\nगुरुओं ने सारे\r\nहिंदुओं के\r\nलिए शहादतें\r\nदीं ।
\r\n\r\n दूसरी\r\nबात, आज कांग्रेस\r\nपार्टी\r\nमुगलों की बात\r\nकर रही है और ये\r\nभी मुगलों की\r\nबात कर रहे\r\nहैं ।\r\nसारे गुरुओं\r\nको शहीद करने\r\nवाले, गुरुओं\r\nके बच्चों,\r\nसाहिबजादों\r\nको शहीद करने\r\nवाले मुगल थे
\r\nसभापति जी, यह\r\nविधेयक\r\nराष्ट्रहित\r\nएवं मुस्लिम\r\nसमुदाय के\r\nकल्याण के लिए\r\nलाया गया है
\r\nमहोदय, इस\r\nविधेयक में 44\r\nसंशोधन थे और 14\r\nसंशोधनों में\r\nपरिवर्तन\r\nकिया गया है
\r\nमहोदय, इस\r\nविधेयक में\r\nसर्वेक्षण\r\nआयुक्त के स्थान\r\nपर कलक्टर, जो\r\nरेवेन्यू का\r\nकस्टोडियन होता\r\nहै, नियुक्त\r\nकिया गया है
महोदय,\r\nयह विधेयक\r\nपारदर्शिता\r\nलाने का वादा\r\nकरता है\r\n। यह\r\nविधेयक वक्फ\r\nसंपत्तियों\r\nको अवैध\r\nकब्जों से\r\nमुक्त करने का\r\nसंकल्प लेता\r\nहै और सबसे\r\nबढ़कर उन\r\nमुसलमानों को\r\nसशक्त बनाने\r\nका रास्ता\r\nखोलता है\r\nजिन्हें\r\nवर्षों से\r\nकमजोर रखा गया\r\nहै ।\r\nवक्फ संपत्ति\r\nमुस्लिम\r\nसमुदाय के\r\nकल्याण के लिए\r\nहै, जबकि यह\r\nलंबे समय से\r\nभ्रष्टाचार,\r\nकुप्रबंध और\r\nअतिक्रमण की\r\nभेंट चढ़ती रही\r\nहै ।\r\nयह बिल\r\nमुसलमानों को\r\nमजबूत करने का\r\nआधार है न कि\r\nउनके अधिकार\r\nछीनने का\r\n।
\r\n\r\nमैं\r\nअपने दल की ओर\r\nसे इस विधेयक\r\nका समर्थन करता\r\nहूं ।\r\nबहुत-बहुत\r\nधन्यवाद\r\n।
\r\n\r\nSHRI\r\nHIBI EDEN (ERNAKULAM): Sir, the Waqf (Amendment)\r\nBill, 2025 will infringe the rights of the minorities of this country. The\r\nentire presentation of the Bill by the hon. Minister was presented in such a\r\nway that this is the one and only solution and remedy for the minorities of\r\nthis country.
\r\n\r\nमाननीय\r\nसभापति
SHRI\r\nHIBI EDEN : In Manipur, 245 churches were burnt. You\r\ndid not hear the CBCI. Many institutions were attacked not only in Manipur, but\r\nthere were many other issues when the CBCI and KCBC raised their voice. It was\r\nagainst the FCRA, which was their right for the charitable institutions. You\r\nnever heard them.
\r\n\r\n He\r\nis not an Anglo-Indian. आपको गलतफहमी\r\nहै । वह\r\nएंग्लो इंडियन\r\nकम्युनिटी नहीं\r\nहै । आपको\r\nगलतफहमी है
THE\r\nMINISTER OF STATE IN THE MINISTRY OF MINORITY AFFAIRS; AND
SHRI\r\nK. C. VENUGOPAL : Hon. Chairperson, under what\r\nprovision did you allow the hon. Minister to speak? I do not know if the hon\r\nMinister was given time by the Party or not. But why is he speaking now?
\r\n\r\nHON.\r\nCHAIRPERSON : Venugopal ji, you are a senior Member.\r\nYou know very well that a Minister can intervene in any matter at any time. You\r\nknow that better than us.
\r\n\r\n? (Interruptions)
\r\n\r\n
माननीय\r\nसभापति महोदय,\r\nआज मैं सीना ठोककर\r\nकहना चाहता हूँ\r\nकि पूरे विश्व\r\nमें यदि मुसलमान\r\nकहीं सर्वाधिक\r\nसुरक्षित है, तो\r\nउस देश का नाम भारतवर्ष\r\nहै, हिन्दुस्तान\r\nहै ।
\r\n\r\n मैं\r\nगया प्रसाद शुक्ल\r\n?स्नेही? जी की एक\r\nछोटी-सी कविता\r\nपढ़ना चाहता हूँ
किसी\r\nको नहीं बनाया\r\nदास,
\r\n\r\nकिसी\r\nका किया नहीं उपहास,
\r\n\r\nकिसी\r\nका छीना नहीं निवास,
\r\n\r\nकिसी\r\nको दिया नहीं त्रास,
\r\n\r\nवही\r\nहम हैं भारत-संतान,
\r\n\r\nवही\r\nहम हैं, भारत-संतान
किसी\r\nका कुछ छीना नहीं\r\nहै, हमेशा दिया\r\nहै । जो\r\nभी शरणार्थी बनकर\r\nआया है, उसको गले\r\nसे लगाया है
यहाँ\r\nपर केरल की बात\r\nहो रही थी\r\n। मैं केरल\r\nकी भूमि को धन्यवाद\r\nदेता हूँ, केरल\r\nकी भूमि को प्रणाम\r\nऔर वंदन करता हूँ
क्या\r\nगुनाह है मोदी\r\nजी का, क्या\r\nगुनाह है हमारा?\r\nहमारा गुनाह\r\nसिर्फ इतना है\r\nकि हम सबका\r\nसाथ चाहते\r\nहैं? हम\r\nआगाखानियों\r\nका साथ चाहते\r\nहैं । ?\r\n(व्यवधान) हां,\r\nहम बोहरा समाज\r\nका साथ चाहते\r\nहैं । ?\r\n(व्यवधान)\r\nमुस्लिम\r\nसमुदाय में जो\r\nपिछड़ा वर्ग पसमांदा\r\nसमाज है, हम\r\nउसका साथ\r\nचाहते हैं\r\n। ?\r\n(व्यवधान) हां,\r\nहम चाहते हैं\r\nकि महिलाओं का\r\nरीप्रेजेंटेशन\r\nऔर\r\nप्रतिनिधित्व\r\nहो ।\r\nक्या यह गलती\r\nहै? ? (व्यवधान)\r\nक्या मोदी जी\r\nगलती कर रहे\r\nहैं, आप बताइए?\r\nहम सबका विकास\r\nचाहते हैं\r\n। ?\r\n(व्यवधान)
\r\n\r\n हम\r\nचाहते हैं कि\r\nवक्फ-अल-औलाद\r\nके अंतर्गत जब\r\nआपकी फैमिली\r\nलाइन समाप्त\r\nहोती हो, उस\r\nसमय अगर एक\r\nबेवा हो, उस\r\nसमय यदि एक\r\nतलाकशुदा\r\nमहिला हो, उसको\r\nनजरंदाज करते\r\nहुए किसी भी\r\nकीमत पर\r\nप्रॉपर्टी\r\nवक्फ के पास\r\nनहीं जानी\r\nचाहिए ।
मैं\r\nयहां कहना\r\nचाहता हूं कि\r\nवक्फ का मतलब\r\nदान होता है
गेयं\r\nगीता नाम\r\nसहस्रं,
\r\n\r\nध्येयं\r\nश्रीपति\r\nरूपमजस्रम्
नेयं\r\nसज्जन सङ्गे\r\nचित्तं,
\r\n\r\nदेयं\r\nदीनजनाय च\r\nवित्तम्॥
\r\n\r\n दीन\r\nजनों को,\r\nगरीबों को\r\nवित्त दान\r\nकरो, ईश्वर मिलेंगे
मैं\r\nएक छोटा सा\r\nविषय रखना\r\nचाहता हूं\r\n। ?\r\n(व्यवधान) आप\r\nदेखिए कि\r\nसच्चर कमेटी\r\nने वर्ष 2006 की\r\nअपनी रिपोर्ट\r\nमें कहा था\r\n। सच्चर\r\nकमेटी ने उस\r\nसमय, वर्ष 2006 में\r\nकहा था कि वक्फ\r\nके पास 4.9 लाख\r\nरजिस्टर्ड\r\nप्रॉपर्टीज़\r\nथी ।\r\nइन 4.9 लाख रजिस्टर्ड\r\nप्रॉपर्टीज़\r\nसे वक्फ की जो\r\nकमाई हो रही\r\nथी, वह उस समय\r\nमात्र 163 करोड़\r\nरुपए की थी\r\n। लेकिन,\r\nसच्चर कमेटी\r\nने यह कहा कि\r\nयदि सही तरीके\r\nसे इसका\r\nइस्तेमाल\r\nकिया गया\r\nहोता, सही\r\nतरीके से लीज़\r\nदी गई होती,\r\nफेयर मार्केट\r\nप्राइस के आधार\r\nपर इसे किया\r\nगया होता, तो 12,000\r\nकरोड़ रुपए की\r\nआमदनी होती,\r\nदस प्रतिशत का\r\nरिटर्न मिलता
आपको\r\nजानकर\r\nआश्चर्य होगा\r\nये 4.9 लाख रजिस्टर्ड\r\nप्रॉपर्टीज़\r\nबढ़कर हमारे\r\nसमय में 8.72 लाख\r\nरजिस्टर्ड\r\nप्रॉपर्टीज़\r\nबनीं ।
महोदय,\r\nघंटी तो उनकी\r\nबजनी चाहिए,\r\nआप हमारी मत बजाइए
मैं\r\nअंत में इतना\r\nही कहना चाहता\r\nहूँ कि सैक्शन\r\n40 को लेकर आज जो\r\nकहा गया, मैं\r\nबस 30 सेकेंड\r\nमें समाप्त\r\nकरूँगा\r\n। सैक्शन 40\r\nको लेकर आज\r\nयहाँ बहुत\r\nचर्चा हुई है
महोदय,\r\nमैं धन्यवाद\r\nदेना चाहूँगा\r\nआदरणीय प्रधानमंत्री\r\nश्री\r\nनरेन्द्र\r\nमोदी जी का,\r\nहमारे माननीय\r\nगृह मंत्री जी\r\nका, किरेन रिजिजू\r\nजी का कि\r\nइन्होंने इस\r\nप्रकार के एक\r\nप्रावधान को\r\nयहाँ\r\nप्रस्तुत\r\nकिया है,\r\nजिससे देश में\r\nहम सब\r\nसुरक्षित रह\r\nसकें ।
दूसरी\r\nबात, मंत्री जी,\r\nइस्लाम ने कब जमीन\r\nकब्जा किया, यह\r\nछोड़ दीजिए\r\n। आदिवासी,\r\nगरीब, मूलवासी,\r\nआदिवासी की जमीन\r\nजमींदारों की कैसे\r\nहुई? यह जमीन राजा-महाराजाओं\r\nकी कैसे हुई? क्या\r\nये लोग दुनिया\r\nमें बाप के घर से\r\nलिखाकर आये थे
मैं\r\nदूसरी बात पर\r\nआना चाहता हूं
सभापति\r\nमहोदय, ये लोग\r\nमंडल कमीशन के\r\nखिलाफ ?कमंडल?\r\nलाए थे और\r\nलगभग 13,000 ओबीसी\r\nका कत्ले-आम\r\nहुआ था ।
माननीय\r\nसभापति :
श्री\r\nराजेश रंजन
सभापति\r\nजी, मैं आपके\r\nमाध्यम से एक\r\nआग्रह करना चाहता\r\nहूं ।\r\nआप\r\nमाइनॉरिटीज़,\r\nवक्फ बोर्ड के\r\nखिलाफ बिल लाए\r\nहैं और आप कह\r\nरहे हैं कि\r\nउनको सुरक्षित\r\nकरने के लिए\r\nआप बिल लाए\r\nहैं ।\r\nआप कहते हैं\r\nकि महिलाओं के\r\nलिए यह लाए\r\nहैं ।\r\nमैं आपसे\r\nपूछना चाहता\r\nहूं कि क्या\r\nआप महिला आरक्षण\r\nबिल को इसलिए\r\nनहीं लाते हैं\r\nक्योंकि आप अत्यंत\r\nपिछड़ी जाति,\r\nपिछड़ी जाति और\r\nदलित महिलाओं\r\nको आरक्षण\r\nनहीं देना\r\nचाहते हैं? आप\r\nइसे ले आइए\r\n।?\r\n(व्यवधान)\r\nक्या आप\r\nशाहनवाज को\r\nबचा पाए? क्या\r\nआप बिहार में\r\nएक भी मुसलमान\r\nको टिकट देते\r\nहैं? ? (व्यवधान)\r\nआप यह बताइए
सभापति\r\nजी, मुझे बस दो\r\nमिनट का समय\r\nदीजिए ।
माननीय\r\nसभापति : आप\r\nसमाप्त कीजिए,\r\nबस 30 सेकण्ड्स\r\nमें समाप्त कीजिए
श्री\r\nराजेश रंजन
माननीय\r\nसभापति : जगदम्बिका\r\nपाल जी, क्या\r\nआप कुछ बोलना\r\nचाहते हैं?
\r\n\r\n
श्री\r\nराजेश रंजन
HON.\r\nCHAIRPERSON: Please be seated.
\r\n\r\n? (Interruptions)
\r\n\r\n
सभापति\r\nमहोदय, जिस\r\nतरीके से यह\r\nबिल लाया गया\r\nहै, मैं पूछना\r\nचाहता हूं कि\r\nआज देश को किस\r\nचीज की जरूरत\r\nहै? ? (व्यवधान)\r\nआज किस पर\r\nचर्चा होनी\r\nचाहिए? ?\r\n(व्यवधान) आज\r\nदेश की जरूरत\r\nक्या है? ?\r\n(व्यवधान) देश\r\nके प्रधान\r\nमंत्री ने 2\r\nकरोड़ नौकरी\r\nदेने की बात\r\nकी थी ।
सभापति\r\nमहोदय, मैं\r\nजहां से चुन\r\nकर आता हॅूं,\r\nउस कांस्टिट्यूएंसी\r\nका नाम रामटेक\r\nहै ।\r\nमैं प्रभु\r\nश्रीराम के\r\nरामटेक से चुन\r\nकर आया हॅूं
अध्यक्ष\r\nमहोदय, आज\r\nमुस्लिमों की\r\nहालत क्या है?\r\nउनकी शैक्षणिक\r\nयोग्यता क्या\r\nहै? उनको\r\nनौकरी में\r\nकहां जगह है? सर,\r\nमैं सच्चाई\r\nबता रहा हॅूं\r\nऔर आप हंस रहे\r\nहैं । ?\r\n(व्यवधान)
\r\n\r\nमाननीय\r\nसभापति :
? (
श्री
सभापति\r\nमहोदय, वर्ष 1995 के\r\nकानून में यह कहीं\r\nनहीं लिखा था कि\r\nकिसी महिला मेंबर\r\nको आप ले नहीं सकते\r\nहैं ।
धन्यवाद\r\n। जय हिंद,\r\nजय महाराष्ट्र\r\n।
\r\n\r\n
इमरान\r\nमसूद जी, मैं\r\nऑन रिकॉर्ड कह\r\nरहा हूं\r\n। यदि\r\nमुसलमानों ने\r\nवक्फ स्टार्ट\r\nनहीं किया तो मुहम्मद\r\nसाहब के\r\nसिद्धांत के\r\nखिलाफ जाकर आप\r\nहिन्दुओं को\r\nकैसे रोक सकते\r\nहैं?
\r\n\r\n दूसरा\r\nसवाल यह है,?\r\n(व्यवधान) मैं\r\nकोर्ट का आदेश\r\nलेकर आया हूं
सर,\r\nआज इस देश में\r\nफैसला हो जाना\r\nचाहिए ।
माननीय\r\nसभापति
डॉ
सभापति\r\nमहोदय, यहां\r\nसभी मेम्बर ऑफ\r\nपार्लियामेंट\r\nबैठे हुए हैं
SHRI\r\nABU TAHER KHAN (MURSHIDABAD): Thank\r\nyou, Chairperson sir. Today, I am speaking in this August house on behalf of\r\nthe All India Trinamool Congress, opposing the Waqf Amendment Bill 2025.\r\nHon'ble Nishikant Dubey has spoken a lot. He articulated remarkably grand\r\npronouncements today. He should have at least considered that just as the\r\nrailways own most land in India today, the minority community is donating land\r\nin the name of Allah. Muslim brothers are donating their own land for good\r\npurposes and for the development of the minority community.
\r\n\r\nTHIRU DAYANIDHI MARAN\r\n(CHENNAI CENTRAL): Hon.\r\nChairman Sir, Vanakkam. I want to oppose this Waqf Amendment Bill on behalf of\r\nDravida Munnetra Kazhagam. What is the main reason for bringing this Waqf\r\nAmendment Bill. Reason is the number 71, 62 and 36. Do you know what it means?\r\nDuring 2014, BJP won 71 MP seats in Uttar Pradesh. During the year 2019, it got\r\nreduced to 62 seats and in the year 2024 that has further come down to just 36.\r\nEven way back in 1990, they wanted to demolish Babri Masjid. BJP wanted to\r\nconstruct Ram temple in Ayodhya. By raising slogans of Jai Sriram, BJP won 71\r\nMP seats. When this number declined to 36 seats, they opened Ram temple. They\r\nconstructed Ram temple in a large scale. But they snatched away Babri Masjid\r\nfrom the Muslim.
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nDAYANIDHI MARAN : This is only about Waqf Sir.\r\nWe have had women Chairperson for Waqf Board in Tamil Nadu during earlier\r\ntimes. Even now there are two women serving as Members of Waqf Board of Tamil\r\nNadu. Daughter of the former MP Abdul Samad leader of Tamil Nadu Muslim League\r\nis currently a Member of Waqf Board in Tamil Nadu. You are talking about giving\r\nmore importance to women in this Bill. Already women have served Waqf Boards in\r\nthe past. You are doing as if it was not there before. Actually what do you\r\nwant? In the forthcoming elections, you want to win in Uttar Pradesh. Only when\r\nyou win, you can come to power in Uttar Pradesh. What will you do then? You\r\nthought of Waqf lands. Sir, please give me 10 minutes Sir. If you see the Waqf\r\nproperties, number of such assets stand at 8,70, 000. Out of which, 9, 40, 000\r\nacres of land is in India. Its worth is approximately Rs. 1.25 lakh Crore.\r\nTwenty-five percent of all these properties are in Uttar Pradesh. Will you\r\nleave them as it is? What will you gain by doing so? Why are you having this\r\nseparatist attitude? Why this Union Government is working against the interests\r\nof minorities? You are opposing Muslims now. Who will be the next in the lot?\r\nWhen Atal Bihari Vajpayee was our Prime Minister, there was a Muslim minority\r\nperson who was a Minister in the Vajpayee Ji?s cabinet. Now not even a Muslim\r\nis there with you at least as a Member of Parliament. We have Muslims as our\r\nallies. In Rajya Sabha, DMK has a Muslim MP. Sir, I am finishing. Sir I am\r\ncompleting. Not only that. Here we have Minister of Minorities. First you will\r\ndestroy Muslims. Then you will target destroying Christians. The Dalits will be\r\naffected. Nobody will remain ultimately in the list. What we asked from you\r\nSir? You are not doing anything with right and good intentions. You are a tiger\r\nunder the veil of a cow. You are trying to deceive people. You are engaged in\r\nvote-bank politics. Do not do this. Do not do this. Thank you.) \r\n
\r\n\r\nSHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Thank you very much, Mr.\r\nSpeaker, Sir, for giving me this opportunity to take part in the discussion.
\r\n\r\nSir,\r\nI rise to oppose the Waqf (Amendment) Bill, 2025 as it is totally\r\nanti-constitutional, anti-federal, and anti-secular. Articles 25 to 28 of the\r\nConstitution, in particular Article 26 and Article 13(2) of the Constitution\r\nare very clear that this Bill violates the fundamental right of freedom of\r\nreligion. That is why, I am saying that this law will not sustain judicial\r\nscrutiny if it goes for judicial scrutiny. Definitely, it is violating Article\r\n13(2) of the Constitution; so, it will not survive in law. The hon. Home\r\nMinister in his intervention today has made an illogical distinction between\r\nwaqf and the Waqf Board.
\r\n\r\nमाननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
अनेक\r\nमाननीय सदस्य\r\n: जी हाँ,\r\nसर ।
\r\n\r\nमाननीय\r\nअध्यक्ष : जिया\r\nउर रहमान जी
?बुलंदी\r\nदेर तक किस\r\nशख्स के\r\nहिस्से में\r\nरहती है
\r\n\r\nबुलंदी\r\nदेर तक किस\r\nशख्स के\r\nहिस्से में\r\nरहती है
\r\n\r\nबहुत\r\nऊंची इमारत हर\r\nघड़ी खतरे में\r\nरहती है\r\n।?
\r\n\r\n माननीय\r\nअध्यक्ष जी,\r\nआज मैं इस सदन\r\nमें वक्फ तरमीमी\r\nबिल, 2025 के खिलाफ\r\nअपनी बात रखना\r\nचाहता हूँ\r\n। वक्फ अमेंडमेंट\r\nबिल, 2025 के जरिए\r\nसरकार वक्फ और\r\nट्रिब्यूनल\r\nके अधिकार को\r\nकम कर रही है
माननीय\r\nअध्यक्ष जी,\r\nमैं आपके\r\nमाध्यम से\r\nकहना चाहता\r\nहूँ कि मैं और\r\nहमारे नेता\r\nमाननीय\r\nराष्ट्रीय\r\nअध्यक्ष\r\nअखिलेश यादव\r\nजी इस बिल का\r\nसिर्फ इसलिए\r\nविरोध नहीं कर\r\nरहे हैं कि\r\nइसे एनडीए\r\nसरकार लेकर आई\r\nहै ।\r\nहम इस बिल का\r\nइस वजह से\r\nविरोध कर रहे\r\nहैं, क्योंकि\r\nयह हमारे\r\nमुस्लिम समाज\r\nको तोड़ने का\r\nकाम है ।
अभी\r\nमाननीय\r\nअल्पसंख्यक\r\nमंत्री जी कह\r\nरहे थे कि\r\nविपक्ष\r\nगुमराह कर रहा\r\nहै, बल्कि\r\nहकीकत यह है कि\r\nविपक्ष इस बिल\r\nके ऊपर गुमराह\r\nनहीं कर रहा है
मैं\r\nकहना चाहता\r\nहूँ कि इस देश\r\nका मुसलमान\r\nदुश्मन नहीं\r\nहै ।\r\nइस देश का\r\nमुसलमान\r\nवफादार है
मैं\r\nपूछना चाहता\r\nहूँ कि क्या\r\nमुस्लिम पांच\r\nसाल मुसलमान\r\nहोने के बाद\r\nअपनी\r\nप्रॉपर्टी को\r\nवक्फ कर सकता\r\nहै? यह कैसा\r\nमजाक है? यह\r\nकिस प्रकार की\r\nबात है? आप\r\nमहिला सम्मान\r\nकी बात करते हैं
मंत्री\r\nजी तमिलनाडु\r\nऔर केरल के\r\nलोगों को काफी\r\nकुछ कहना चाह\r\nरहे थे, लेकिन\r\nमैं कहना\r\nचाहता हूँ कि\r\nयाद रखना, यह\r\nबिल इतना\r\nखतरनाक है, जो\r\nसारे समाज को\r\nतोड़ने का काम\r\nकर रहा है और\r\nबिहार तथा आंध्र\r\nप्रदेश की\r\nजनता, आपके\r\nसहयोगी दलों\r\nको कभी माफ\r\nनहीं करेगी
मैं\r\nयह कहना चाहता\r\nहूँ कि\r\nमुस्लिम समाज\r\nको हक देने की\r\nबात वे लोग कर\r\nरहे हैं,\r\nजिनके पास 240\r\nसांसद होने के\r\nबावजूद एक भी\r\nमुस्लिम\r\nसांसद नहीं है
मैं\r\nअपनी बात खत्म\r\nकरते हुए\r\nसरकार से यह\r\nकहना चाहता\r\nहूँ कि इस बिल\r\nको वापस लेना\r\nचाहिए ।
\r\n\r\n
मैंने\r\nगृह मंत्री और\r\nपूरे देश के विद्वानों\r\nकी बातें सुनी\r\nहैं ।
माननीय\r\nअध्यक्ष:\r\nआप बैठिए\r\n। क्या आप\r\nवक्फ बिल के\r\nबारे में\r\nचर्चा नहीं\r\nकरना चाहते\r\nहैं?
\r\n\r\n?\r\n(व्यवधान)
\r\n\r\nश्री
महोदय,\r\nयहां सारी\r\nचर्चा हुई\r\n।\r\nनिश्चित रूप\r\nसे मुसलमानों\r\nको मैसेज जा\r\nरहा है कि जो\r\nबिल आ रहा है,\r\nवह मुसलमानों\r\nके खिलाफ है
अध्यक्ष\r\nजी, जब यह बिल\r\nआया था तो\r\nयहां बड़ी चर्चा\r\nहुई, गरमागरमी\r\nमें सरकार ने\r\nइस बात को\r\nस्वीकार किया\r\nकि बिल को\r\nजेपीसी में\r\nभेजा जाए और\r\nयह बिल जेपीसी\r\nमें चला गया
महोदय,\r\nआपने इसमें एक\r\nसंशोधन किया\r\nहै ।\r\nपिछले कुछ\r\nवर्षों में\r\nवक्फ बोर्ड की\r\nसंपत्तियों\r\nको लेकर\r\nविभिन्न\r\nप्रकार के\r\nआरोप लगाए गए\r\nहैं, क्या यह\r\nसमाधान\r\nउन्हीं\r\nआरोपों के\r\nखिलाफ है या\r\nकोई राजनीतिक\r\nएजेंडा है?\r\nमैं मंत्री जी\r\nसे पूछना\r\nचाहता हूं कि\r\nयह बिल\r\nधार्मिक\r\nस्वतंत्रता\r\nमें दखल तो\r\nनहीं देगा?\r\nदेश का आम\r\nमुस्लिम इसका\r\nविरोध क्यों\r\nकर रहा है? आम\r\nमुस्लिम\r\nविरोध कर रहा\r\nहै ।
\r\n\r\n \r\nमैं आपको अपने\r\nइलाके की बात\r\nबताता हूं\r\n। मैं जिस\r\nक्षेत्र से\r\nआता हूं,\r\nमकराना,\r\nलाडनूं, नागौर\r\nऔर डीडवाना के\r\nलोग कह रहे\r\nहैं कि इतना\r\nहल्ला हो रहा\r\nहै, आप वहां\r\nसंसद में क्या\r\nकर रहे हैं? यह\r\nतो अच्छा हुआ\r\nकि आपने आज\r\nमुझे बोलने का\r\nमौका दे दिया,\r\nअगर नहीं देते\r\nतो मुझे बाहर\r\nजाकर सुनना\r\nपड़ता कि क्या\r\nआप अंदर क्या\r\nकर रहे थे?\r\nक्या आप अंदर\r\nसो रहे थे? हम\r\nतो अपनी बात\r\nआप तक ही रख\r\nसकते हैं\r\n। आप छोटी\r\nपार्टियों को\r\nसंरक्षण देते\r\nहैं ।\r\nमैं आपको फिर\r\nसे धन्यवाद\r\nदेता हूं कि\r\nआज आपने मुझे\r\nबोलने का अवसर\r\nदिया ।
\r\nमहोदय, \r\nमुस्लिम समाज\r\nकी बात चली है,\r\nमैं अवगत कराना\r\nचाहता हूं कि\r\nइनको आर्थिक,\r\nसामाजिक और\r\nसामाजिक\r\nअसमानताओं का\r\nसामना करना पड़\r\nरहा है ।
महोदय,\r\nक्या यह\r\nविधेयक वक्फ\r\nकी\r\nसंपत्तियों\r\nको सरकारी\r\nसंपत्ति\r\nघोषित करने की\r\nकोई साजिश है?\r\nमैं पूछना\r\nचाहता हूं कि\r\nइस बिल में\r\nलोगों को\r\nनॉमिनेट करके\r\nऔर कलेक्टर को\r\nपावर देकर\r\nसारी\r\nसंपत्तियों\r\nको सरकारी संपत्तियां\r\nघोषित तो नहीं\r\nकर देंगे? यह\r\nबहुत बड़ा\r\nमुद्दा है जो\r\nदेश के\r\nप्रत्येक\r\nव्यक्ति के मन\r\nमें है ।
\r\n\r\n अब\r\nमैं सामाजिक\r\nताने-बाने की\r\nबात करना\r\nचाहता हूं\r\n। इस बिल\r\nको लाने के\r\nपीछे सरकार की\r\nमंशा पर सवालिया\r\nनिशान खड़े हो\r\nरहे हैं\r\nक्योंकि\r\nआपकी नीतियां\r\nउद्योगपतियों\r\nके हितों को\r\nदेखकर बनती\r\nहैं, जैसे\r\nजमीन को\r\nधार्मिक और\r\nसामाजिक\r\nकल्याण के लिए\r\nसंरक्षित\r\nकरना, उसे\r\nहड़पकर बड़े\r\nउद्योगपतियों\r\nमें बांटना और\r\nमुस्लिम\r\nसमुदायों के\r\nअधिकारों के\r\nखिलाफ जाना
आपको\r\nमालूम है कि मैं\r\nकिस तरह आग के दरिया\r\nसे कूद कर यहां\r\nतक आया हूं\r\n। मुझे उम्मीद\r\nहै कि आप मुझे पूरे\r\n7 मिनट मेहरबानी\r\nकरके दे देंगे
?जम्हूरियत इक तर्ज़-ए-हुकूमत\r\nहै कि जिसमें बंदों\r\nको गिना करते हैं\r\nतौला नहीं करते
इस\r\nबिल में एक और\r\nअहम और परेशां\r\nकुन्तलवीज़\r\nवक्फ-बाय-यूज़र\r\nके उसूल को\r\nखत्म करना है
सर,\r\nवक्फ में
माननीय\r\nअध्यक्ष : एडवोकेट\r\nफ्रांसिस जॉर्ज
? (
ADV.\r\nFRANCIS GEORGE (KOTTAYAM): Sir, we are at the fag end\r\nof the discussion on Waqf (Amendment) Bill.
\r\n\r\nThe\r\nHome Minister while speaking said that the Kerala Catholic Bishops Conference\r\nand the Catholic Bishop Conference of India are supporting this Bill.
\r\n\r\nWhat\r\nexact they said? They said if there are any provisions in this Bill to help the\r\nhapless people of Munambam, then it has to be supported. \r\nThat is all.
\r\n\r\nThe\r\nMinister mentioned about the grievances of Munambam. The occupants of Munambam\r\nrequires a permanent solution which necessarily shall not be interdicted by any\r\ncourt by any reason including the reason of unconstitutionality of the amended\r\nprovision.
\r\n\r\nThe\r\noccupants of Munambam purchased the property in Munambam when having valid\r\ntitle deeds which are registered as early as in the year 1989-1993.
\r\n\r\nDuring\r\nthe said period, the said properties were not included in the Asset Register of\r\nWaqf Board. The above properties were registered in the Waqf Asset Register\r\nduring the year 2019 on the basis of the recommendation of the Inquiry\r\nCommission named Nizar Commission. There is ambiguity in Section 51, Section\r\n51(1)A and Section 52 of the Waqf Act as to whether the transfer become void\r\nab initio, if that transfer is in regard to a property which is not\r\nincluded in the asset register or not. By making such clarification in the\r\nabove Section, the entire issue can be sorted out simply by making ambiguous\r\nprovisions unambiguous and it can be done without affecting any fundamental rights\r\nof the Muslim community.
\r\n\r\nOnly \r\nbecause of the reason the Bill was circulated belatedly, we were not able to\r\nplace the amendment within the time as stipulated in Rule 78 of the Rules of\r\nProcedure of Loka Sabha.
\r\n\r\nSir,\r\nplease give me 1-2 minutes.
\r\n\r\nThe\r\namendment carried out through this Waqf Bill 2025 is very much in conflict with\r\nfundamental right prescribed in Part III of the Constitution including\r\nviolation of Articles 25, 26 and 29 and there is every probability of declaring\r\nthe same as Unconstitutional by the Supreme Court on the test of Article 13 of\r\nthe Constitution and also due to non-conformity with the Constitutional\r\nprovisions.
\r\n\r\nThe\r\nHome Minister said that the Government is trying to uplift the minorities. I\r\nhave a whole list of attacks starting from 2014 to latest 31st\r\nMarch, 2025 on the Christians and Muslim minorities in this country. Due to\r\npaucity of time, I am not going into all the details.
\r\n\r\nIn\r\nClause 2A, the trusts are being taken out of the ambit of this law. And also,\r\nClause 34 gives a clear provision for appeal. Well, we have no quarrel with\r\nthose provisions. But there are issues which I would like to point out.
\r\n\r\nIn\r\nSection 3F, the definition of Government organisation in Section 3FA is so wide\r\nthat even an autonomous body under the Central or State Government can raise a\r\nclaim against a waqf property.
\r\n\r\n
सर,\r\nअंदाज-ए-जमाना\r\nकहता है कि ?मौज-ए-हवा\r\nरूख बदलेंगी,\r\nअंगारों से\r\nगुलशन फूटेगा,\r\nशबनम से\r\nशरारें\r\nनिकलेंगी?\r\n।
\r\n\r\nवक्फ\r\nसंशोधन\r\nविधेयक 2024\r\nसंवैधानिक\r\nमूल्यों एवं\r\nसाम्प्रदायिक\r\nसौहार्द के\r\nलिए गंभीर\r\nखतरा है\r\n। वक्फ\r\nसंशोधन\r\nविधेयक 2024\r\nसंवैधानिक\r\nअधिकारों, विधिक\r\nसिद्धांतों\r\nऔर धार्मिक\r\nस्वतंत्रता\r\nपर गंभीर आघात\r\nहै ।\r\nविधेयक वक्फ\r\nप्रबंधन को\r\nकुशल और\r\nप्रभावी बनाने\r\nका दावा करता\r\nहै, लेकिन\r\nइसके 44 संशोधन\r\nइन वादों को\r\nपूरा करने में\r\nअसफल हैं\r\n।
\r\n\r\n हमारा\r\nमानना है कि\r\nइस संशोधन से\r\nस्पष्टता, साक्ष्य\r\nऔर मूल कारण\r\nविश्लेषण का\r\nअभाव होगा\r\n। पूर्व\r\nसंशोधनों का\r\nमूल्यांकन\r\nनहीं होगा\r\n। हित\r\nधारकों से\r\nपरामर्श की\r\nपारदर्शिता\r\nनहीं होगी\r\n। मौलिक\r\nअधिकारों का\r\nउल्लंघन होगा
असत्य\r\nवादे बनाम\r\nवास्तविक\r\nप्रभाव :
\r\n\r\nसर,\r\nजिलाधिकारी\r\nसरकार के होते\r\nहैं, सरकार के\r\nहिसाब से काम\r\nहोते हैं\r\n। यहाँ\r\nजितने भी\r\nविपक्ष के\r\nएमपी बैठे\r\nहैं, इनसे पूछकर\r\nदेखो कि इनके\r\nजिले में क्या\r\nहाल है, जिलाधिकारी\r\nइनकी सुनता है\r\nया नहीं सुनता\r\nहै ।\r\nयहाँ विपक्ष\r\nके एमपी बैठे\r\nहैं, इनसे\r\nपूछकर देखिए,\r\nआपको पता लग\r\nजायेगा\r\n।
\r\n\r\n सर,\r\nधार्मिक\r\nविशेषज्ञता\r\nया समुदाय की\r\nसलाह के बिना\r\nनिर्णयों से\r\nसंपत्ति\r\nविवाद और\r\nविश्वास की\r\nकमी उत्पन्न\r\nहोगी ।
माननीय\r\nअध्यक्ष :\r\nवकील साहब,\r\nधन्यवाद ।\r\n
\r\n\r\nएडवोकेट\r\nचन्द्र शेखर
माननीय\r\nअध्यक्ष :\r\nआप तो सारी\r\nधाराएँ पढ़\r\nदोगे ।
\r\n\r\nएडवोकेट\r\nचन्द्र शेखर
बिना\r\nजवाबदेही के बड़े\r\nपैमाने पर वक्फ\r\nसंपत्तियों का\r\nपुन: वर्गीकरण
सर,\r\nसरकार का उद्देश्य\r\nयह नजर आता है कि\r\nमुस्लिम समुदाय\r\nके योगदानों पर\r\nनियंत्रण स्थापित\r\nकरना, मुसलमानों\r\nको उनकी वक्फ संपत्तियों\r\nसे वंचित करना,\r\nवक्फ स्थापित करने\r\nके अधिकारों पर\r\nप्रतिबंध लगाना,\r\nवक्फ, वाकिफ और\r\nमुतवल्ली की इस्लामी\r\nपरिभाषाओं में\r\nपरिवर्तन करना
सर,\r\nदो-तीन चीजें\r\nहैं, जिनके\r\nबारे में मैं\r\nबोलूंगा\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nजो विद्वान\r\nहोते हैं, वे\r\nबिल के ऊपर ही\r\nबोलते हैं\r\n।
\r\n\r\nएडवोकेट\r\nचन्द्र शेखर
सर,\r\nसरकार कितनी\r\nहितैषी है?\r\nकेन्द्रीय\r\nमंत्रिमंडल\r\nमें एक भी मुस्लिम\r\nमंत्री नहीं\r\nहै ।\r\nसच तो यह है कि\r\nअभी ईद पर\r\nनमाज़ पढ़ने के\r\nलिए भी नए नियम\r\nबनाए गए\r\n। जो नमाज़\r\nपढ़ रहे थे,\r\nउनके पीछे\r\nपुलिस\r\nकर्मचारी लाठी\r\nलेकर खड़े थे,\r\nयह मैंने खुद\r\nदेखा है\r\n। अगर\r\nसरकार इतनी\r\nहितैषी है तो\r\nक्या सरकार\r\nसच्चर कमेटी\r\nकी रिपोर्ट पर\r\nचर्चा कराएगी?\r\nबिलकिस बानो\r\nके आरोपियों\r\nका जेल से आने\r\nके बाद स्वागत\r\nकिया गया\r\n।
\r\n\r\n सर,\r\nमुसलमानों की\r\nजमीन की बात\r\nहै ।\r\nएस.सी., एस.टी. की\r\nजो जमीन है, वे\r\nछीनी जा रही\r\nहैं ।\r\nकानून से ऊपर\r\nउठकर\r\nमुसलमानों के\r\nघरों पर बुलडोज़र\r\nचलाए गए, यह\r\nसबने देखा\r\n। ये\r\nसुरक्षा की\r\nबात करते हैं
सर,\r\nमैं इसका\r\nपुरजोर विरोध\r\nकरता हूं और\r\nअपनी एक शायरी\r\nके साथ मैं\r\nअपनी बात खत्म\r\nकरूंगा\r\n। मैंने\r\nआज दोनों तरफ\r\nसे बहुत सुना\r\nहूं ।
\r\n\r\n?जब\r\nतक न बदले,\r\nज़ालिम हुक़ूमत\r\nका मिज़ाज.,
\r\n\r\nएहतेज़ाज़,\r\nएहतेज़ाज़,\r\nएहतेज़ाज़\r\n।?
\r\n\r\n सर,\r\nयह तब तक\r\nरहेगा जब तक\r\nसरकार अपनी\r\nसोच नहीं बदलती
SHRI\r\nABHIJIT GANGOPADHYAY (TAMLUK): Sir, I am grateful to\r\nthe Prime Minister, the Home Minister, and other leaders of our party who have\r\ngiven me a chance to speak on this important Bill.
\r\n\r\n??waqf?\r\nmeans the permanent dedication by any person, of any movable or immovable\r\nproperty for any purpose recognised by the Muslim law as pious, religious or\r\ncharitable and includes?
\r\n\r\nHON.\r\nSPEAKER: Hon. Member, please address the Chair.
\r\n\r\nSHRI\r\nABHIJIT GANGOPADHYAY : So, when the definition of\r\nwaqf does specifically mention about permanent dedication, and the next\r\nsub-section says nothing about permanent dedication, we should keep in our mind\r\nthat as a river cannot rise above its source, the next Section cannot go above\r\nthe definition as has been given as permanent dedication. There is no such\r\nthing.
\r\n\r\nI\r\nknow that this mala fide campaign will go on and will continue against BJP, and\r\nagainst the Union of India that is passing the Bill today. That is why I am\r\nagain asking this question, through you, Sir, to the Opposition leaders. How\r\ncan a user property be marked as waqf when there is no dedication, I again\r\nrepeat, let alone permanent dedication?
\r\n\r\nThen,\r\nI will come to one very important provision of this Act. I will request all the\r\nrespected persons and all the erudite scholars on the Waqf Act to go through\r\nSections 109 and 110 of the 1995 Act. Kindly show me a single sentence where it\r\nis written that the amount to be collected from waqf would be spent for the\r\nMuslim widows, Muslim children and orphans. Could they show that? They will\r\nshout for 12 hours. But it is not possible for them to show that in Sections\r\n109 and 110 of the 1995 Act. But kindly see Section 42, sub-section 2, clause\r\nA. Here, it is categorically written by the Narendra Modi Government that the\r\namount will be used for the widows, for the poor and for the orphans. That is\r\nall.
\r\n\r\n
सर,\r\nअगर आप आईन के\r\nआर्टिकल 14 को\r\nदेखेंगे तो\r\nउसमें लिखा\r\nहुआ है ? ईक्वल प्रोटेक्शन
सर,\r\nअब आर्टिकल 14\r\nमें\r\nइक्वेलिटी\r\nबिफोर लॉ भी\r\nहै ।\r\nउसका कैसे\r\nवाइलेशन हो\r\nरहा कि कोई\r\nआर्बिट्रेशन\r\nस्टेप नहीं ले\r\nसकता है\r\n। कोई भी\r\nऑफिशियल किसी\r\nभी तरीके से\r\nगलत आर्बिट्रेरी\r\nफैसला नहीं\r\nलेगा ।
सर,\r\nआर्टिकल 25 का\r\nवाइलेशन कैसे\r\nहैं, आप\r\nमुसलमानों से\r\nवक्फ बाई यूजर\r\nछीन रहे हैं\r\nऔर फिर आप वक्फ-अल-\r\nऔलाद को कर्व\r\nकर रहे हैं\r\n। वहीं पर\r\nदूसरे धर्म के\r\nमानने वाले को\r\nउनके मजहब पर\r\nचलने की पूरी\r\nइजाजत है\r\n।\r\nआर्टिकल 25 में\r\nजो लफ्ज़\r\nइस्तेमाल हुआ\r\nहै, वह इक्वली\r\nएन्टाइटल के\r\nबारे में है
सर,\r\nअभी हमने यहां\r\nपर गृह\r\nमंत्री, वजीरे\r\nए दाखिला की\r\nतकरीरे सुनी
सर,\r\nअगर आपकी बात\r\nसच है तो फिर\r\nआपको यह कानून\r\nबनाने की\r\nजरुरत ही नहीं\r\nहै ।\r\nआप एक नॉन\r\nस्टेट्यूटरी\r\nबॉडी बना दीजिए
सर,\r\nअब आप वक्फ\r\nबाई यूजर का\r\nमामला देखिए
सर,\r\nआपने वक्फ बाई\r\nयूजर को निकाल\r\nदिया ।
सर,\r\nअगर मेरा\r\nडिस्प्यूट\r\nएंशिएन्ट\r\nमॉन्यूमेंट्स\r\nसे है, मैं एक\r\nमिसाल दे रहा\r\nहूं ।\r\nदिल्ली में 172\r\nवक्फ\r\nप्रॉपर्टीज\r\nएएसआई के कंट्रोल\r\nमें हैं\r\n। मैं तो\r\nवहां हार ही\r\nगया, क्योंकि\r\nमेरे पास डॉक्यूमेंट्स\r\nनहीं हैं\r\n। आप कह\r\nरहे हैं कि\r\nडॉक्यूमेंट्स\r\nचढ़ाइए ।
जब\r\nआर्टिकल 26ए\r\nमेरा सोर्स\r\nहै, तो आप\r\nसेंट्रल वक्फ\r\nकाउंसिल में 22\r\nमें से 10-11 नॉन\r\nमुस्लिम्स को\r\nबना सकते हैं
मुझे\r\nकनफ्यूजन है\r\nकि क्या अमित\r\nशाह और नरेन्द्र\r\nमोदी के लिए\r\nआडवाणी बड़े\r\nहैं या आप बड़े\r\nहैं, यह तय कर\r\nलीजिए ।
अमित\r\nशाह साहब ने\r\nसेक्शन 2ए के\r\nबारे में कहा,\r\nउन्होंने इस\r\nबात का इकरार\r\nकर लिया कि\r\nदाउदी बोहरा\r\nके लिए बनाया\r\nगया है ।
आप\r\nक्लॉज 39 पर आ\r\nजाइए, पांच\r\nसाल के लिए\r\nमुसलमान, मैं\r\nकिरेन रिजीजू\r\nसे पूछना\r\nचाहता हूं\r\nदाढ़ी रखे तो\r\nमुसलमान\r\nप्रैक्टिसिंग\r\nहै या क्लीन\r\nशेव आपकी तरह\r\nहै, आप बताइए\r\nप्रैक्टिसिंग\r\nक्या होगी? किसी\r\nको पकड़ मॉब\r\nलिंच कर दिया\r\nकि जीएसआर का\r\nनारा लगाया,\r\nजीएसआर का\r\nनारा लगाया तो\r\nमुसलमान है या\r\nदेश के\r\nप्रधानमंत्री\r\nने कहा था कि\r\nकपड़े देखकर\r\nपहचानो, कपड़े\r\nदेखकर आप कह\r\nदेंगे ।
इस\r\nबिल में ?The creation of waqf-alal-aulad\r\nshall not result in denial of inheritance rights of heirs, including women\r\nheirs, of the waqif?.
\r\n\r\n ये\r\nआर्टिकल 25 का\r\nवायलेशन है,\r\nशरियत\r\nएप्लीकेशन एक्ट,\r\n1937 का वायलेशन\r\nहै, आर्टिकल 300ए\r\nका वायलेशन है
आखिरी\r\nबात कहकर अपनी\r\nबात मुकम्मल\r\nकर रहा हूं\r\n। अमित\r\nशाह साहब ने\r\nबोला कि इतनी\r\nप्रॉपर्टीज\r\nका कब्जा हुआ,\r\nचोरी हुई\r\n। क्लॉज 20\r\nसी सेक्शन 652 ए\r\n,अगर कोई\r\nप्रॉपर्टी\r\nबेचता है, दो\r\nसाल की सजा थी,\r\nआपने क्या कर\r\nदिया, आपने छह महीने\r\nकर दिया,\r\nनॉन-बेलेबल\r\nथा, आपने\r\nबेलेवल कर दिया
इनका\r\nमकसद\r\nमुसलमानों को\r\nदूसरे दर्जे\r\nका शहरी बनाना\r\nहै ।\r\nअगर आप इतिहास\r\nको पढ़ेंगे, तो\r\nउस वक्त\r\nमहात्मा गांधी\r\nजी ने व्हाइट\r\nअफ्रीका के\r\nकानून के लिए\r\nकहा था कि\r\nमेरा कंसेंसस\r\nइसको नहीं\r\nमानता है\r\n। मैं इस\r\nकानून को\r\nकुबूल नहीं\r\nकरता हूं\r\n।\r\nमहात्मा\r\nगांधी जी ने\r\nक्या किया था?\r\nउन्होंने उस\r\nकानून को फाड़\r\nदिया था\r\n। गांधी\r\nजी की तरह मैं\r\nइस कानून को\r\nफाड़ता हूं\r\n। यह\r\nअसंवैधानिक\r\nहै ।\r\nबीजेपी इस देश\r\nमें मस्जिद और\r\nमंदिर के नाम\r\nपर झगड़े पैदा\r\nकरने का काम\r\nकरना चाहती है
सर,\r\nमैं बताना\r\nचाहूंगा कि\r\nसेक्शन 104बी, जो\r\nवर्ष 2013 में\r\nकांग्रेस\r\nचुनाव से पहले\r\nलेकर आई थी,\r\nउसमें लिखा है\r\nकि Restoration of Waqf\r\nproperty in occupation of Government agency to Waqf Boards.
SHRI DURAI VAIKO (TIRUCHIRAPPALLI):
मैं\r\nअपनी ओर से यही\r\nकहूंगा कि जो भ्रष्टाचार\r\nहुआ, सबसे ज्यादा\r\nप्रॉपर्टी होने\r\nके बावजूद भी उनकी\r\nजो इनकम है, उसका\r\nहिसाब-किताब लेने\r\nवाला कोई नहीं\r\nहै । इसलिए\r\nमैं यही कहूंगा\r\nकि इसमें सुधार\r\nहोना चाहिए
यह\r\nमेरा सौभाग्य है\r\nकि इस जॉइंट पार्लियामेंट्री\r\nकमेटी का मैं चेयरमैन\r\nबना । उसके\r\nलिए निश्चित तौर\r\nसे मैं अपनी पार्टी,\r\nप्रधान मंत्री\r\nमोदी जी और गृह\r\nमंत्री जी का आभार\r\nव्यक्त करूंगा
मैं\r\nकहता हूँ कि जॉइंट\r\nपार्लियामेंट्री\r\nकमेटी के जितने\r\nभी मैम्बर थे, आज\r\nउनमें से चाहे\r\nजावेद साहब हों,\r\nचाहे कोई और सदस्य\r\nहों, वे बोल रहे\r\nथे कि जेपीसी के\r\nचेयरमैन बोलने\r\nनहीं दे रहे थे
आज\r\nमैं सरकार को धन्यवाद\r\nदूंगा कि यह पहली\r\nजॉइंट पार्लियामेंट्री\r\nकमेटी है, आप स्वीकार\r\nकरें या न करें,\r\nचाहे आप इसका विरोध\r\nकरें, लेकिन उस\r\nकमेटी में आप जो\r\nबहुत से कन्सर्न\r\nउठा रहे थे, आप बहुत\r\nसी बातों को उठा\r\nरहे थे, आज उस जॉइंट\r\nपार्लियामेंट्री\r\nकमेटी ने उसके\r\nआधार पर अपनी रिकमेंडेशन्स\r\nदी हैं ।
आज\r\nमैं पूछना\r\nचाहता हूं कि\r\nउन्होंने\r\nकिसलिए बिल\r\nफाड़ दिया है
मैं\r\nपूछना चाहता\r\nहूं कि अगर\r\nआपके पास\r\nडॉक्युमेंट्स\r\nनहीं है,\r\nहमारे जेपीसी\r\nके माननीय\r\nसदस्य यहां\r\nबैठै हुए हैं,\r\nयह तुष्टिकरण\r\nनहीं तो और क्या\r\nथा ।\r\nवर्ष 1911 में\r\nअंग्रेजों ने\r\nजो जमीन लिया?\r\n(व्यवधान) लाल\r\nजी, आप बैठ\r\nजाइए, आप पूरी\r\nबात सुन\r\nलीजिए, आपको\r\nस्पष्ट हो\r\nजाएगा ।
माननीय\r\nहाई कोर्ट और\r\nमाननीय\r\nसुप्रीम\r\nकोर्ट के\r\nफैसले के बाद\r\nकोई\r\nअधिग्रहित और\r\nमुआवजाधारी दी\r\nगई जमीन किसी\r\nदूसरी इकाई को\r\nनहीं दी जा\r\nसकती ।
मैं\r\nकहना चाहता\r\nहूं कि आप\r\nइसको\r\nअसंवैधानिक\r\nकह रहे हैं\r\n। आखिर यह\r\nकैसे है? आप\r\nबताइए कि यह\r\nअसंवैधानिक है
महोदय,\r\nमैं इस कमेटी\r\nका चेयरमैन था
माननीय\r\nसभापति :
श्री\r\nजगदम्बिका पाल
माननीय\r\nसभापति :
श्री\r\nजगदम्बिका पाल\r\n:
माननीय\r\nअध्यक्ष
श्री\r\nजगदम्बिका पाल\r\n:
माननीय\r\nअध्यक्ष
श्री\r\nजगदम्बिका पाल\r\n:
श्री\r\nकिरेन रिजिजू\r\n: माननीय\r\nअध्यक्ष\r\nमहोदय, मुझे\r\nलगता है कि आज\r\nदिन भर की\r\nचर्चा होने के\r\nबाद मेरे जवाब\r\nसे पहले, आपने\r\nजॉइंट\r\nपार्लियामेंट्री\r\nकमेटी के\r\nसभापति को\r\nबोलने का मौका\r\nदिया, मैं\r\nसमझता हूँ कि\r\nयह एक अच्छी\r\nडिबेट के\r\nसम्पन्न होने\r\nका प्रतीक भी\r\nहै ।
\r\n\r\n पूरे\r\nजॉइंट\r\nपार्लियामेंट्री\r\nकमेटी के मेम्बर्स\r\nके साथ-साथ आज\r\nजितने भी\r\nमेम्बर्स ने\r\nपार्टिसिपेट\r\nकिया है, सभी\r\nलोगों ने\r\nअपने-अपने\r\nतर्क रखे हैं
मैंने\r\nगौर से सबकी\r\nबातों को सुना\r\nहै ।\r\nजैसा कि मैंने\r\nशुरुआत में,\r\nबिल प्रस्तुत\r\nकरते समय\r\nअनुरोध किया\r\nथा कि इस सदन\r\nमें भरपूर\r\nचर्चा की जाए
कुछ\r\nलोगों ने जो\r\nपॉइंट्स उठाए\r\nहैं, वे तर्क\r\nहैं और कई ऐसे\r\nमुद्दे हैं,\r\nजो तर्कहीन\r\nहैं ।
वर्ष\r\n1954 में, आज़ादी के\r\nबाद, यह बिल\r\nलाया गया है,\r\nफिर भी कहते\r\nहैं कि यह\r\nअनकांस्टिट्यूशनल\r\nहै ।\r\nअगर यह\r\nअनकांस्टिट्यूशनल\r\nथा, तो फिर इसे\r\nकिसी कोर्ट ने\r\nक्यों\r\nस्ट्राइक\r\nडाउन नहीं\r\nकिया? इसलिए\r\nमैं इस सदन\r\nमें कहना\r\nचाहता हूँ कि\r\nकुछ शब्द ऐसे\r\nहोते हैं,\r\nजैसे\r\n?कांस्टिट्यूशनल\r\nऔर अनकांस्टिट्यूशनल?\r\nको हल्के में\r\nनहीं\r\nइस्तेमाल करना\r\nचाहिए ।\r\n
\r\n\r\n कुछ\r\nलोग कह रहे थे\r\nकि डेमोक्रेसी\r\nखत्म हो गई
अपनी\r\nबात कहने के\r\nबाद भी, जब\r\nउनको समझाते\r\nहैं, तो वे तो\r\nसमझने वाले\r\nहैं नहीं,\r\nइसलिए मैंने\r\nउम्मीद भी छोड़\r\nदी है कि ये\r\nसमझेंगे\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
श्री\r\nकिरेन रिजिजू\r\n: सर,\r\nमैंने शुरू से\r\nकहा है कि\r\nसबको अपनी बात\r\nकहने का हक है,\r\nअधिकार है\r\n। लेकिन\r\nहल्के-फुल्के\r\nतरीके से यहाँ\r\nपर टोका-टोकी\r\nनहीं होनी\r\nचाहिए ।
जैसा\r\nकि मैंने कहा\r\nकि कई सदस्यों\r\nने अच्छे मुद्दे\r\nउठाये हैं\r\n। मैं\r\nसबसे पहले\r\nकहना चाहूंगा\r\nकि गौरव गोगोई\r\nजी हमारे छोटे\r\nभाई के समान\r\nहैं, जो अभी\r\nकांग्रेस के\r\nडेप्युटी\r\nलीडर हैं,\r\nराजा जी हैं,\r\nऐसे कई लोग हैं,\r\nजिन्होंने जो\r\nमुद्दे उठाये,\r\nमैं उनके बारे\r\nमें पहले\r\nसंक्षेप में\r\nजवाब देना\r\nचाहता हूँ\r\n।
\r\n\r\nआपने\r\nबोला कि\r\nवक्फ-बाई-यूज़र\r\nको कैसे ओमिट\r\nकर दिया? इसका\r\nफायदा क्या\r\nहै? इसको\r\nहटाने से क्या\r\nफायदा होगा? यह\r\nमैंने शुरू\r\nमें भी कहा, अब\r\nमैं फिर से\r\nउसमें थोड़ा एड\r\nकरके बोलना\r\nचाहता हूं\r\n। मैं\r\nवक्फ-बाई-यूज़र\r\nके बारे में\r\nकह रहा हूं\r\n। यदि\r\nचलते-फिरते\r\nकोई कहता है\r\nकि एक ज़माने\r\nमें मेरे\r\nबाप-दादा इस\r\nजमीन को ऐसे\r\nइस्तेमाल\r\nकरते थे, अगर\r\nकोई बोल देता\r\nहै और वक्फ\r\nबोर्ड उस जमीन\r\nको, उस जगह को\r\nवक्फ\r\nडिक्लेयर कर\r\nदेता है, तो हम\r\nइसको कैसे मान\r\nसकते हैं? ?\r\n(व्यवधान) यदि\r\nकोई प्रमाणित\r\nरूप से कहे कि\r\nयह उस समय\r\nवक्फ के लिए\r\nइस्तेमाल\r\nकिया गया था,\r\nयदि वह सर्टिफिकेट\r\nदिखाए, कोई\r\nडॉक्यूमेंट\r\nदिखाए, तो फिर\r\nउसको वक्फ\r\nडिक्लेयर\r\nकिया जा सकता\r\nहै । ?\r\n(व्यवधान)\r\nसिर्फ कहने\r\nपर, क्लेम\r\nकरने पर उसे\r\nवक्फ\r\nडिक्लेयर\r\nकरेंगे, तो\r\nउसको कैसे\r\nमान्यता दी जा\r\nसकती है? ?\r\n(व्यवधान)\r\nइसमें धर्म की\r\nकोई बात ही नहीं\r\nहै । ?\r\n(व्यवधान)
\r\n\r\n कई\r\nमाननीय\r\nसदस्यों ने\r\nकहा कि यह\r\nएंटी-मुस्लिम है
राजा\r\nजी, आपने इस\r\nबात को दो बार\r\nदोहराया है
सर,\r\nजो अपील का\r\nप्रावधान\r\nकिया है, उसे\r\nथोड़ा डीपली\r\nआपको समझना\r\nहोगा ।
सर,\r\nगृह मंत्री जी\r\nके\r\nस्पष्टीकरण\r\nदेने के बाद भी\r\nफिर से दो-तीन\r\nमेंबर्स ने इस\r\nचीज को उठाया
सर,\r\nवक्फ और वक्फ\r\nबोर्ड के जिस\r\nअंतर को\r\nमाननीय गृह\r\nमंत्री जी ने\r\nबताया, मैं\r\nउसे फिर से\r\nदोहराता हूँ
औक़ाफ़\r\nकौन चलाता है?\r\nउसको\r\nमुतवल्ली\r\nचलाता है\r\n। वह\r\nमुस्लिम ही\r\nहोता है\r\n। यहां\r\nवक्फ\r\nप्रॉपर्टीज़\r\nको मैनेज करने\r\nके लिए गैर\r\nमुसलमान के\r\nआने की\r\nसंभावना कहां\r\nहै, यह बताइए
सर,\r\nमैं इसका इलाज\r\nनहीं कर सकता\r\nहूं ।\r\nसच्चाई को\r\nमानने के लिए\r\nवे तैयार नहीं\r\nहैं ।\r\nमैं किस भाषा\r\nमें समझाऊं? ?\r\n(व्यवधान) मैं\r\nतो परेशान हो\r\nगया कि गृह\r\nमंत्री जी के\r\nइतने समझाने के\r\nबाद भी यह\r\nमैटर क्यों उठ\r\nरहा है ।
सर,\r\nहमारे पोर्टल\r\nमें जो टोटल\r\nवक्फ\r\nप्रॉपर्टीज\r\nहैं, उसका\r\nजिक्र मैं सदन\r\nके साथ शेयर\r\nकरना चाहता\r\nहूं ।\r\nचैरिटेबल\r\nपर्पस के लिए\r\nइसका कैसे\r\nइस्तेमाल हुआ\r\nहै, कितना\r\nइस्तेमाल हुआ\r\nहै, आप खुद सुन\r\nलीजिए ।
सर,\r\nअब मैं\r\nबताऊंगा कि\r\nकॉमर्शियल\r\nमें कितनी प्रॉपर्टीज़\r\nहैं और उनमें\r\nसे कितना\r\nप्रतिशत वेलफेयर\r\nके लिए\r\nइस्तेमाल\r\nकिया गया है
आप\r\nलोग बार-बार\r\nयह कहते हैं\r\nकि हमारी\r\nसरकार में\r\nमुसलमानों के\r\nखिलाफ कदम\r\nउठाए जा रहे\r\nहैं ।\r\nआप बार-बार यह\r\nकह रहे हैं कि\r\nहमारे देश में\r\nस्पेसिफिकली\r\nमुस्लिमों को\r\nडिवाइड किया\r\nजा रहा है\r\n। आप थोड़ा\r\nसोच कर देखिए
अध्यक्ष\r\nमहोदय, जब\r\nवेणुगोपाल जी\r\nको सच्चाई बता\r\nरहे हैं तो वे\r\nसुन नहीं पा\r\nरहे हैं,\r\nइसलिए उनको\r\nतकलीफ हो रही\r\nहै, मैं देख\r\nरहा हॅूं\r\n। लेकिन\r\nथोड़ा पेशेंस\r\nसे सुनिए, मैं\r\nबहुत जल्दी अपनी\r\nबात को समाप्त\r\nकरूंगा\r\n।
\r\n\r\n अध्यक्ष\r\nमहोदय, मैं एक\r\nऔर चीज कहना\r\nचाहता हूं\r\n। हमारी\r\nसरकार के\r\nखिलाफ आप\r\nनारेबाजी कर\r\nसकते हैं,\r\nक्रिटिसाइज\r\nकर सकते हैं,\r\nयह सब\r\nडेमोक्रेसी में\r\nचलता है\r\n। जब आप\r\nहिन्दुस्तान\r\nमें रह कर\r\nकहते हैं कि\r\nयहां\r\nमाइनॉरिटी\r\nसेफ नहीं है
अध्यक्ष\r\nमहोदय, इसका\r\nकोई मतलब नहीं\r\nहै ।?\r\n(व्यवधान) मैं\r\nआपको एक छोटा\r\nसा उदाहरण\r\nदेना चाहता\r\nहूं ।?\r\n(व्यवधान) आप\r\nसब जानते हैं\r\nकि हमारे\r\nबॉर्डर वाले\r\nकंट्रीज से\r\nकितने लोग आए\r\nहैं ।\r\nवर्ष 1959 में चीन\r\nऔर तिब्बत में\r\nसमस्या हुई
अध्यक्ष\r\nमहोदय,\r\nश्रीलंका में\r\nतमिल के साथ\r\nजब समस्या हुई\r\nतो वहां के\r\nतमिल भारत में\r\nआए ।\r\nआप कैसे कह\r\nसकते हैं कि\r\nभारत में\r\nमाइनॉरिटीज सेफ\r\nनहीं है\r\n। आप बहुत\r\nही गलत बात कह\r\nरहे हैं\r\n। आपको\r\nआने वाली पीढ़ी\r\nमाफ नहीं\r\nकरेगी ।
अध्यक्ष\r\nमहोदय, कई\r\nलोगों ने\r\nसेकुलर के\r\nबारे में कहा\r\nहै ।\r\nजब हमारे देश\r\nभारत का\r\nविभाजन हुआ,\r\nतो हमारा देश\r\nसेकुलर रह गया
अध्यक्ष\r\nमहोदय, इन\r\nलोगों ने\r\nहमारे\r\nमाइनॉरिटी कम्युनिटीज\r\nको लेकर हमें\r\nबदनाम करने की\r\nकोशिश की हैं
माननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष:\r\nअब मैं प्रो.\r\nसौगत राय जी\r\nद्वारा\r\nअमेंडमेंट टू\r\nमोशन फॉर\r\nकंसीडरेशन\r\nमें प्रस्तुत\r\nसंशोधन संख्या\r\n108 को सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष :
?कि\r\nवक्फ अधिनियम,\r\n1995 का और संशोधन\r\nकरने वाले विधेयक,\r\nसंयुक्त\r\nसमिति द्वारा\r\nयथाप्रतिवेदित,\r\nपर विचार किया\r\nजाए ।?
\r\n\r\nअनेक \r\nमाननीय सदस्य:\r\nहां\r\n।
\r\n\r\nकुछ\r\nमाननीय\r\nसदस्य: नहीं
कई\r\nमाननीय सदस्य\r\n: महोदय, हम\r\nडिवीजन चाहते हैं
माननीय\r\nअध्यक्ष :\r\nडिवीजन देते\r\nहैं ।
\r\n\r\nअब\r\nप्रवेश-कक्ष\r\nखाली हो गए\r\nहैं ।
\r\n\r\n महासचिव\r\n ।
SECRETARY-GENERAL:
5. Hon. Members may please note that their votes\r\nwill not be registered:
\r\n\r\n(ii)\r\nBoth buttons are not kept simultaneously pressed till the second GONG.
\r\n\r\n6. Hon. Members will be able to see the final result\r\nafter a gap of a few seconds after the second GONG.
\r\n\r\n7. Hon. Members will be able to check their vote on\r\ndisplay boards installed on either side of Hon. Speaker?s Chair, multimedia\r\ndevice and also on the Yes/No/Abstain button.
\r\n\r\n8. In case, vote is not registered or if any member\r\nwishes to change their vote, they may call for voting through slips.
\r\n\r\n माननीय\r\nअध्यक्ष :
?कि\r\nवक्फ अधिनियम,\r\n1995 का और संशोधन\r\nकरने वाले विधेयक,\r\nसंयुक्त\r\nसमिति द्वारा\r\nयथाप्रतिवेदित,\r\nपर विचार किया\r\nजाए ।?
\r\n\r\nलोक\r\nसभा में\r\nमत-विभाजन हुआ
\r\n\r\n
\r\n\r\n
\r\n\r\n
\r\n\r\n
\r\n\r\n
\r\n\r\n
\r\n\r\n
\r\n\r\n
| \r\n
| \r\n \r\n
| \r\n
AYES
\r\n\r\n| \r\n Adhikari, Shri Soumendu \r\n | \r\n
| \r\n Agrawal, Shri Brijmohan \r\n | \r\n
| \r\n Agrawal, Shri Damodar \r\n | \r\n
| \r\n Anand, Shrimati Lovely \r\n | \r\n
| \r\n Aruna, Shrimati D. K. \r\n | \r\n
| \r\n Awasthi, Shri Ramesh \r\n | \r\n
| \r\n Babu, Shri M. Mallesh \r\n | \r\n
| \r\n Baghel, Prof. S. P. Singh \r\n | \r\n
| \r\n Baghel, Shri Vijay \r\n | \r\n
| \r\n Balayogi, Shri G. M. Harish \r\n | \r\n
| \r\n Baluni, Shri Anil \r\n | \r\n
| \r\n Bambhaniya, Shrimati Nimuben Jayantibhai \r\n | \r\n
| \r\n Baraiya, Shrimati Shobhanaben Mahendrasinh \r\n | \r\n
| \r\n Barne, Shri Shrirang Appa Chandu \r\n | \r\n
| \r\n Baruah, Shri Pradan \r\n | \r\n
| \r\n Basumatary, Shri Joyanta \r\n | \r\n
| \r\n Behera, Dr. Rabindra Narayan \r\n | \r\n
| \r\n Bhabhor, Shri Jaswantsinh Sumanbhai \r\n | \r\n
| \r\n Bharadwaj, Dr. Rajeev \r\n | \r\n
| \r\n Bharti, Shri Arun \r\n | \r\n
| \r\n Bhatt, Shri Ajay \r\n | \r\n
| \r\n Bhonsle, Chh. Udayanraje Pratapsinha Maharaj\r\n \r\n | \r\n
| \r\n Bhumare, Shri Sandipanrao Asaram \r\n | \r\n
| \r\n Bidhuri, Shri Ramvir Singh \r\n | \r\n
| \r\n Bind, Dr. Vinod Kumar \r\n | \r\n
| \r\n Bista, Shri Raju \r\n | \r\n
| \r\n Bommai, Shri Basavaraj \r\n | \r\n
| \r\n Chahar, Shri Rajkumar \r\n | \r\n
| \r\n Chandolia, Shri Yogender \r\n | \r\n
| \r\n Chaudhary, Shri P. P. \r\n | \r\n
| \r\n Chauhan, Shri Chandan \r\n | \r\n
| \r\n Chauhan, Shri Devusinh \r\n | \r\n
| \r\n Chavda, Shri Vinod Lakhamshi \r\n | \r\n
| \r\n Choudhary, Dr. Raj Bhushan \r\n | \r\n
| \r\n Choudhary, Shri Bhagirath \r\n | \r\n
| \r\n Choudhary, Shri Chandra Prakash \r\n | \r\n
| \r\n Choudhary, Shri Darshan Singh \r\n | \r\n
| \r\n Choudhary, Shri Lumbaram \r\n | \r\n
| \r\n Choudhary, Shri Pankaj \r\n | \r\n
| \r\n Choudhary, Shrimati Roopkumari \r\n | \r\n
| \r\n Choudhury, Shri Phani Bhusan \r\n | \r\n
| \r\n Chouhan, Shri Shivraj Singh \r\n | \r\n
| \r\n Chouhan, Shrimati Anita Nagarsingh \r\n | \r\n
| \r\n Chowta, Captain Brijesh \r\n | \r\n
| \r\n Chudasama, Shri Rajeshbhai Naranbhai \r\n | \r\n
| \r\n Dabhi, Shri Bharatsinhji Shankarji \r\n | \r\n
| \r\n Dalal, Shri Mukeshkumar Chandrakaant \r\n | \r\n
| \r\n Deb, Shri Biplab Kumar \r\n | \r\n
| \r\n Debbarman, Shrimati Kriti Devi \r\n | \r\n
| \r\n Delkar, Shrimati Kalaben Mohanbhai \r\n | \r\n
| \r\n Devarayalu, Shri Lavu Srikrishna \r\n | \r\n
| \r\n Devi, Shrimati Annpurna \r\n | \r\n
| \r\n Devi, Shrimati Malvika \r\n | \r\n
| \r\n Devi, Shrimati Veena \r\n | \r\n
| \r\n Devi, Shrimati Vijaylakshmi \r\n | \r\n
| \r\n Dharmapuri, Shri Arvind \r\n | \r\n
| \r\n Dhotre, Shri Anup Sanjay \r\n | \r\n
| \r\n Dubey, Dr. Nishikant \r\n | \r\n
| \r\n Dubey, Shri Ashish \r\n | \r\n
| \r\n Dubey, Shri Vijay Kumar \r\n | \r\n
| \r\n Dutta, Shri Ranjit \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Gaddigoudar, Shri Parvatagouda Chandanagouda\r\n \r\n | \r\n
| \r\n Gadkari, Shri Nitin Jairam \r\n | \r\n
| \r\n Gangopadhyay, Shri Abhijit \r\n | \r\n
| \r\n Gangwar, Shri Chhatrapal Singh \r\n | \r\n
| \r\n Gao, Shri Tapir \r\n | \r\n
| \r\n Garg, Shri Atul \r\n | \r\n
| \r\n Gautam, Shri Satish Kumar \r\n | \r\n
| \r\n Gond, Dr. Anand Kumar \r\n | \r\n
| \r\n Gopi, Shri Suresh \r\n | \r\n
| \r\n Govil, Shri Arun \r\n | \r\n
| \r\n Goyal, Shri Piyush \r\n | \r\n
| \r\n Gupta, Shri Sudheer \r\n | \r\n
| \r\n Hema Malini, Shrimati \r\n | \r\n
| \r\n Jadav, Shri Rajpalsinh Mahendrasinh \r\n | \r\n
| \r\n Jadhav, Shri Prataprao Ganpatrao \r\n | \r\n
| \r\n Jaiswal, Dr. Sanjay \r\n | \r\n
| \r\n Jaiswal, Shri Manish \r\n | \r\n
| \r\n Jangde, Shrimati Kamlesh \r\n | \r\n
| \r\n Jigajinagi, Shri Ramesh Chandappa \r\n | \r\n
| \r\n Jindal, Shri Naveen \r\n | \r\n
| \r\n Joshi, Dr. Hemang \r\n | \r\n
| \r\n Joshi, Shri Chandra Prakash \r\n | \r\n
| \r\n Joshi, Shri Pralhad \r\n | \r\n
| \r\n Kageri, Shri Vishweshwar Hegde \r\n | \r\n
| \r\n *Kalisetti, Shri Appalanaidu \r\n | \r\n
| \r\n Kamait, Shri Dileshwar \r\n | \r\n
| \r\n Karandlaje, Kumari Shobha \r\n | \r\n
| \r\n Karjol, Shri Govind Makthappa \r\n | \r\n
| \r\n Kashyap, Shri Mahesh \r\n | \r\n
| \r\n Kashyap, Shri Suresh Kumar \r\n | \r\n
| \r\n Khadse, Shrimati Raksha Nikhil \r\n | \r\n
| \r\n Khan, Shri Saumitra \r\n | \r\n
| \r\n Khandelwal, Shri Praveen \r\n | \r\n
| \r\n Kishan, Shri Ravindra Shukla Alias Ravi \r\n | \r\n
| \r\n Kishore, Shri Jugal \r\n | \r\n
| \r\n Kulaste, Dr. Faggan Singh \r\n | \r\n
| \r\n Kumar, Dr. Virendra \r\n | \r\n
| \r\n Kumar, Shri Bandi Sanjay \r\n | \r\n
| \r\n Kumar, Shri Kaushalendra \r\n | \r\n
| \r\n Kumar, Shri Putta Mahesh \r\n | \r\n
| \r\n Kumar, Shri Sunil \r\n | \r\n
| \r\n Kumaraswamy, Shri H. D. \r\n | \r\n
| \r\n Kushwah, Shri Bharat Singh \r\n | \r\n
| \r\n Lakshminarayana, Shri G. \r\n | \r\n
| \r\n Lal, Shri Manohar \r\n | \r\n
| \r\n Lalwani, Shri Shankar \r\n | \r\n
| \r\n Lodhi, Shri Rahul Singh \r\n | \r\n
| \r\n Maadam, Shrimati Poonamben \r\n | \r\n
| \r\n Maharaj, Dr. Swami Sakshiji \r\n | \r\n
| \r\n Maharaj, Shri Chintamani \r\n | \r\n
| \r\n Mahato, Shri Bidyut Baran \r\n | \r\n
| \r\n Mahato, Shri Dulu \r\n | \r\n
| \r\n Mahato, Shri Jyotirmay Singh \r\n | \r\n
| \r\n Mahtab, Shri Bhartruhari \r\n | \r\n
| \r\n Majhi, Shri Balabhadra \r\n | \r\n
| \r\n Majhi, Shri Naba Charan \r\n | \r\n
| \r\n Majumdar, Dr. Sukanta \r\n | \r\n
| \r\n Makwana, Shri Dineshbhai \r\n | \r\n
| \r\n Malhotra, Shri Harsh \r\n | \r\n
| \r\n Mallah, Shri Kripanath \r\n | \r\n
| \r\n Mandal, Shri Ajay Kumar \r\n | \r\n
| \r\n Mandal, Shri Ramprit \r\n | \r\n
| \r\n Mandaviya, Dr. Mansukh \r\n | \r\n
| \r\n Mane, Shri Dhairyasheel Sambhajirao \r\n | \r\n
| \r\n Mani, Shri Shashank \r\n | \r\n
| \r\n Manjhi, Shri Jitan Ram \r\n | \r\n
| \r\n Manjunath, Dr. C. N. \r\n | \r\n
| \r\n Mathukumilli, Shri Sribharat \r\n | \r\n
| \r\n Medhi, Shrimati Bijuli Kalita \r\n | \r\n
| \r\n Meghwal, Shri Arjun Ram \r\n | \r\n
| \r\n Mewar, Shrimati Mahima Kumari \r\n | \r\n
| \r\n Mhaske, Shri Naresh Ganpat \r\n | \r\n
| \r\n Mishra, Dr. Rajesh \r\n | \r\n
| \r\n Mishra, Shri Janardan \r\n | \r\n
| \r\n Mohan, Shri P. C. \r\n | \r\n
| \r\n Mohol, Shri Murlidhar \r\n | \r\n
| \r\n Murmu, Shri Khagen \r\n | \r\n
| \r\n Nag, Shri Bhojraj \r\n | \r\n
| \r\n Nagar, Shri Rodmal \r\n | \r\n
| \r\n Nagaraju, Shri Bastipati \r\n | \r\n
| \r\n Nagesh, Shri Godam \r\n | \r\n
| \r\n Naidu, Shri Kinjarapu Rammohan \r\n | \r\n
| \r\n Naik, Shri Shripad Yesso \r\n | \r\n
| \r\n Nayak, Shri Ananta \r\n | \r\n
| \r\n Pal, Shri Jagdambika \r\n | \r\n
| \r\n Pal, Shri Krishan \r\n | \r\n
| \r\n Panda, Shri Baijayant \r\n | \r\n
| \r\n Pandey, Shri Santosh \r\n | \r\n
| \r\n Panigrahi, Shri Sukanta Kumar \r\n | \r\n
| \r\n Panigrahy, Dr. Pradeep Kumar \r\n | \r\n
| \r\n Pany, Shri Rudra Narayan \r\n | \r\n
| \r\n Pardhi, Shrimati Bharti \r\n | \r\n
| \r\n Parthasarathi, Shri B. K. \r\n | \r\n
| \r\n Paswan, Shri Chirag \r\n | \r\n
| \r\n Paswan, Shri Kamlesh \r\n | \r\n
| \r\n Patel (Bakabhai), Shri Mitesh \r\n | \r\n
| \r\n Patel, Shri Dhaval Laxmanbhai \r\n | \r\n
| \r\n Patel, Shri Gajendra Singh \r\n | \r\n
| \r\n Patel, Shri Haribhai \r\n | \r\n
| \r\n Patel, Shri Hasmukhbhai Somabhai \r\n | \r\n
| \r\n Patel, Shri Praveen \r\n | \r\n
| \r\n Patel, Shrimati Anupriya \r\n | \r\n
| \r\n Patil, Shri C. R. \r\n | \r\n
| \r\n Patil, Shri Gyaneshwar \r\n | \r\n
| \r\n Patra, Dr. Sambit \r\n | \r\n
| \r\n Paul, Shri Kartick Chandra \r\n | \r\n
| \r\n Pemmasani, Dr. Chandra Sekhar \r\n | \r\n
| \r\n Poojary, Shri Kota Srinivasa \r\n | \r\n
| \r\n Pradhan, Shri Dharmendra \r\n | \r\n
| \r\n Prakash, Shri Jai \r\n | \r\n
| \r\n Prasad, Shri Ravi Shankar \r\n | \r\n
| \r\n Prasada, Shri Jitin \r\n | \r\n
| \r\n Purandeswari, Shrimati Daggubati \r\n | \r\n
| \r\n Purohit, Shri Pradeep \r\n | \r\n
| \r\n Raghavendra, Shri B. Y. \r\n | \r\n
| \r\n Rai, Shri Nityanand \r\n | \r\n
| \r\n Rajender, Shri Eatala \r\n | \r\n
| \r\n Rajput, Shri Mukesh \r\n | \r\n
| \r\n Ram, Shri Vishnu Dayal \r\n | \r\n
| \r\n Ramesh, Dr. C. M. \r\n | \r\n
| \r\n Ranaut, Sushri Kangna \r\n | \r\n
| \r\n Rane, Shri Narayan Tatu \r\n | \r\n
| \r\n Rao, Shri Daggumalla Prasada \r\n | \r\n
| \r\n Rao, Shri Madhavaneni Raghunandan \r\n | \r\n
| \r\n Rathiya, Shri Radheshyam \r\n | \r\n
| \r\n Rathva, Shri Jashubhai Bhilubhai \r\n | \r\n
| \r\n Rawat, Dr. Manna Lal \r\n | \r\n
| \r\n Rawat, Shri Ashok Kumar \r\n | \r\n
| \r\n Rawat, Shri Trivendra Singh \r\n | \r\n
| \r\n Ray, Shri Bishnu Pada \r\n | \r\n
| \r\n Ray, Shrimati Sandhya \r\n | \r\n
| \r\n Reddy, Shri G. Kishan \r\n | \r\n
| \r\n Reddy, Shri Konda Vishweshwar \r\n | \r\n
| \r\n Reddy, Shri Magunta Sreenivasulu \r\n | \r\n
| \r\n Rijiju, Shri Kiren \r\n | \r\n
| \r\n Roy, Dr. Jayanta Kumar \r\n | \r\n
| \r\n Rudy, Shri Rajiv Pratap \r\n | \r\n
| \r\n Rupala, Shri Parshottambhai \r\n | \r\n
| \r\n Sagar, Shri Arun Kumar \r\n | \r\n
| \r\n Sahu, Shri Bunty Vivek \r\n | \r\n
| \r\n Sahu, Shri Tokhan \r\n | \r\n
| \r\n Saikia, Shri Dilip \r\n | \r\n
| \r\n Sangwan, Dr. Rajkumar \r\n | \r\n
| \r\n Sarangi, Shri Pratap Chandra \r\n | \r\n
| \r\n Sarkar, Shri Jagannath \r\n | \r\n
| \r\n Savara, Dr. Hemant Vishnu \r\n | \r\n
| \r\n Scindia, Shri Jyotiraditya M. \r\n | \r\n
| \r\n Sehrawat, Shrimati Kamaljeet \r\n | \r\n
| \r\n Seth, Shri Sanjay \r\n | \r\n
| \r\n Sethi, Shri Avimanyu \r\n | \r\n
| \r\n Shabari, Dr. Byreddy \r\n | \r\n
| \r\n Shah, Shri Amit \r\n | \r\n
| \r\n Shah, Shrimati Mala Rajyalaxmi \r\n | \r\n
| \r\n Shambhavi, Shrimati \r\n | \r\n
| \r\n Sharma, Dr. Mahesh \r\n | \r\n
| \r\n Sharma, Shri Alok \r\n | \r\n
| \r\n Sharma, Shri Anurag \r\n | \r\n
| \r\n Sharma, Shri Vishnu Datt \r\n | \r\n
| \r\n Sharma, Shrimati Manju \r\n | \r\n
| \r\n Shekhawat, Shri Gajendra Singh \r\n | \r\n
| \r\n Shettar, Shri Jagadish \r\n | \r\n
| \r\n Shihora, Shri Chandubhai Chhaganbhai \r\n | \r\n
| \r\n Shinde, Dr. Shrikant Eknath \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Singh, Dr. Bhola \r\n | \r\n
| \r\n Singh, Dr. Jitendra \r\n | \r\n
| \r\n Singh, Rao Inderjit \r\n | \r\n
| \r\n Singh, Shri Devendra Singh Alias Bhole \r\n | \r\n
| \r\n Singh, Shri Dharambir \r\n | \r\n
| \r\n Singh, Shri Dushyant \r\n | \r\n
| \r\n Singh, Shri Ganesh \r\n | \r\n
| \r\n Singh, Shri Giriraj \r\n | \r\n
| \r\n Singh, Shri Kali Charan \r\n | \r\n
| \r\n Singh, Shri Karan Bhushan \r\n | \r\n
| \r\n Singh, Shri Kirti Vardhan \r\n | \r\n
| \r\n Singh, Shri Pradeep Kumar \r\n | \r\n
| \r\n Singh, Shri Radha Mohan \r\n | \r\n
| \r\n Singh, Shri Raj Nath \r\n | \r\n
| \r\n Singh, Shri Rajiv Ranjan Singh alias Lalan \r\n | \r\n
| \r\n Singh, Shri Rao Rajendra \r\n | \r\n
| \r\n Singh, Shrimati Himadri \r\n | \r\n
| \r\n Sivanath, Shri Kesineni \r\n | \r\n
| \r\n Solanky, Shri Mahendra Singh \r\n | \r\n
| \r\n Somanna, Shri V. \r\n | \r\n
| \r\n Sonowal, Shri Sarbananda \r\n | \r\n
| \r\n Srinivas, Shri Tangella Uday \r\n | \r\n
| \r\n Subba, Dr. Indra Hang \r\n | \r\n
| \r\n Subhadarshini, Shrimati Anita \r\n | \r\n
| \r\n Sudhakar, Dr. K. \r\n | \r\n
| \r\n Suklabaidya, Shri Parimal \r\n | \r\n
| \r\n Suman, Dr. Alok Kumar \r\n | \r\n
| \r\n Surya, Shri Tejasvi \r\n | \r\n
| \r\n Sutariya, Shri Bharatbhai Manubhai \r\n | \r\n
| \r\n Swaraj, Ms. Bansuri \r\n | \r\n
| \r\n Tamta, Shri Ajay \r\n | \r\n
| \r\n Tanwar, Shri Kanwar Singh \r\n | \r\n
| \r\n Tarai, Shri Bibhu Prasad \r\n | \r\n
| \r\n Tasa, Shri Kamakhya Prasad \r\n | \r\n
| \r\n Tatkare, Shri Sunil Dattatrey \r\n | \r\n
| \r\n Thakur, Shri Anurag Singh \r\n | \r\n
| \r\n Thakur, Shri Devesh Chandra \r\n | \r\n
| \r\n Thakur, Shri Gopal Jee \r\n | \r\n
| \r\n Thakur, Shri Shantanu \r\n | \r\n
| \r\n Thakur, Shri Vivek \r\n | \r\n
| \r\n Thakur, Shrimati Savitri \r\n | \r\n
| \r\n Tigga, Shri Manoj \r\n | \r\n
| \r\n Tisso, Shri Amarsing \r\n | \r\n
| \r\n Tiwari, Shri Manoj \r\n | \r\n
| \r\n Tomar, Shri Shivmangal Singh \r\n | \r\n
| \r\n Uikey, Shri Durga Das \r\n | \r\n
| \r\n Vallabhaneni, Shri Balashowry \r\n | \r\n
| \r\n Valmiki, Shri Anoop Pradhan \r\n | \r\n
| \r\n Vanlalhmangaiha, Shri Richard \r\n | \r\n
| \r\n Varma, Shri Bhupathi Raju Srinivasa \r\n | \r\n
| \r\n Vasava, Shri Mansukhbhai Dhanjibhai \r\n | \r\n
| \r\n Vasava, Shri Parbhubhai Nagarbhai \r\n | \r\n
| \r\n Vemireddy, Shri Prabhakar Reddy \r\n | \r\n
| \r\n Verma, Shri Rajesh \r\n | \r\n
| \r\n Wadiyar, Shri Yaduveer \r\n | \r\n
| \r\n Wagh, Shrimati Smita Uday \r\n | \r\n
| \r\n Waikar, Shri Ravindra Dattaram \r\n | \r\n
| \r\n Wankhede, Dr. Lata \r\n | \r\n
| \r\n Yadav, Shri Ashok Kumar \r\n | \r\n
| \r\n Yadav, Shri Bhupender \r\n | \r\n
| \r\n Yadav, Shri Dinesh Chandra \r\nYadav, Shri Giridhari \r\n | \r\n
| \r\n \r\n \r\n \r\n \r\n | \r\n
| \r\n NOES \r\nAhirwar, Shri Narayandas \r\n | \r\n
| \r\n Ahmad, Shri Mian Altaf \r\n | \r\n
| \r\n Ahmed, Shrimati Sajda \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Anand, Shri D. M. Kathir \r\n | \r\n
| \r\n Annadurai, Shri C. N. \r\n | \r\n
| \r\n Ansari, Shri Afzal \r\n | \r\n
| \r\n Antony, Shri Anto \r\n | \r\n
| \r\n Anwar, Shri Tariq \r\n | \r\n
| \r\n Arthur, Shri Alfred Kanngam S. \r\n | \r\n
| \r\n Aujla, Shri Gurjeet Singh \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Bandyopadhyay, Shri Sudip \r\n | \r\n
| \r\n Banerjee, Shri Abhishek \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Banerjee, Shrimati Rachna \r\n | \r\n
| \r\n Barve, Shri Shyamkumar Daulat \r\n | \r\n
| \r\n Basheer, Shri E. T. Mohammed \r\n | \r\n
| \r\n Behanan, Shri Benny \r\n | \r\n
| \r\n Beniwal, Shri Hanuman \r\n | \r\n
| \r\n Beniwal, Shri Ummeda Ram \r\n | \r\n
| \r\n Bhadauria, Shri Anand \r\n | \r\n
| \r\n Bhagare, Shri Bhaskar Murlidhar \r\n | \r\n
| \r\n Bhagat, Shri Sukhdeo \r\n | \r\n
| \r\n Bharti, Shrimati Misha \r\n | \r\n
| \r\n Bhowmick, Shri Partha \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Brahamchari, Shri Satpal \r\n | \r\n
| \r\n C., Shri Robert Bruce \r\n | \r\n
| \r\n Chabbewal, Dr. Raj Kumar \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Chaudhary, Shri R. K. \r\n | \r\n
| \r\n Chaudhary, Shri Ram Prasad \r\n | \r\n
| \r\n Chaudhry, Shri Varun \r\n | \r\n
| \r\n Chavan, Shri Ravindra Vasantrao \r\n | \r\n
| \r\n Chhotelal, Shri \r\n | \r\n
| \r\n Chidambaram, Shri Karti P. \r\n | \r\n
| \r\n Choudhary, Sushri Iqra \r\n | \r\n
| \r\n Choudhury, Shri Isha Khan \r\n | \r\n
| \r\n D., Shri Malaiyarasan \r\n | \r\n
| \r\n Dastidar, Dr. Kakoli Ghosh \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Deshmukh, Shri Sanjay Uttamrao \r\n | \r\n
| \r\n Dhanorkar, Shrimati Pratibha Suresh \r\n | \r\n
| \r\n Dinesh, Dr. Bachhav Shobha \r\n | \r\n
| \r\n Dohare, Shri Jitendra Kumar \r\n | \r\n
| \r\n Eden, Shri Hibi \r\n | \r\n
| \r\n Fernandes, Captain Viriato \r\n | \r\n
| \r\n Gaddam, Shri Vamsi Krishna \r\n | \r\n
| \r\n Gaikwad, Prof. Varsha Eknath \r\n | \r\n
| \r\n Gandhi, Dr. Dharamvira \r\n | \r\n
| \r\n Gandhi, Shri Rahul \r\n | \r\n
| \r\n George, Adv. Francis \r\n | \r\n
| \r\n Ghosh, Sushri Sayani \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Gogoi, Shri Gaurav \r\n | \r\n
| \r\n Gopinath, Shri K. \r\n | \r\n
| \r\n Gurumoorthy, Shri Maddila \r\n | \r\n
| \r\n Haldar, Shri Bapi \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Hansdak, Shri Vijay Kumar \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Hooda, Shri Deepender Singh \r\n | \r\n
| \r\n Hussain, Md. Rakibul \r\n | \r\n
| \r\n Indora, Shri Kuldeep \r\n | \r\n
| \r\n Jadhav, Shri Sanjay Haribhau \r\n | \r\n
| \r\n Jagathratchakan, Shri S. \r\n | \r\n
| \r\n Jamir, Shri S. Supongmeren \r\n | \r\n
| \r\n Jarkiholi, Kumari Priyanka Satish \r\n | \r\n
| \r\n Jatav, Shri Bhajan Lal \r\n | \r\n
| \r\n Jatav, Shrimati Sanjna \r\n | \r\n
| \r\n Jawed, Dr. Mohammad \r\n | \r\n
| \r\n Jothimani, Sushri S. \r\n | \r\n
| \r\n K., Shri Eswarasamy \r\n | \r\n
| \r\n K., Shri Navaskani \r\n | \r\n
| \r\n K., Shri Subbarayan \r\n | \r\n
| \r\n Kale, Dr. Kalyan Vaijinathrao \r\n | \r\n
| \r\n Kale, Shri Amar Sharadrao \r\n | \r\n
| \r\n Kalge, Dr. Shivaji Bandappa \r\n | \r\n
| \r\n Kang, Shri Malvinder Singh \r\n | \r\n
| \r\n Karunanidhi, Shrimati Kanimozhi \r\n | \r\n
| \r\n Kaswan, Shri Rahul \r\n | \r\n
| \r\n Kavya, Dr. Kadiyam \r\n | \r\n
| \r\n Khan, Shri Abu Taher \r\n | \r\n
| \r\n Khandre, Shri Sagar Eshwar \r\n | \r\n
| \r\n Kherwal, Shri Kalipada Saren \r\n | \r\n
| \r\n Kirsan, Dr. Namdeo \r\n | \r\n
| \r\n Kumar, Dr. D. Ravi \r\n | \r\n
| \r\n Kumar, Shri Manoj \r\n | \r\n
| \r\n Kuriakose, Adv. Dean \r\n | \r\n
| \r\n Kushwaha, Shri Babu Singh \r\n | \r\n
| \r\n Lal, Shri Kishori \r\n | \r\n
| \r\n Lanke, Shri Nilesh Dnyandev \r\n | \r\n
| \r\n Lodhi, Shri Ajendra Singh \r\n | \r\n
| \r\n M. S., Shri Tharaniventhan \r\n | \r\n
| \r\n Madhur, Shri Utkarsh Verma \r\n | \r\n
| \r\n Mahant, Shrimati Jyotsna Charandas \r\n | \r\n
| \r\n Majhi, Shrimati Joba \r\n | \r\n
| \r\n Mal, Shri Asit Kumar \r\n | \r\n
| \r\n Maliah, Shrimati June \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Mallikarjun, Dr. Prabha \r\n | \r\n
| \r\n Mani, Shri A. \r\n | \r\n
| \r\n Manickam Tagore, Shri B. \r\n | \r\n
| \r\n Maran, Shri Dayanidhi \r\n | \r\n
| \r\n Masood, Shri Imran \r\n | \r\n
| \r\n Maurya, Shri Neeraj \r\n | \r\n
| \r\n Meena, Shri Harish Chandra \r\n | \r\n
| \r\n Meena, Shri Murari Lal \r\n | \r\n
| \r\n Meet Hayer, Shri Gurmeet Singh \r\n | \r\n
| \r\n Mehdi, Shri Aga Syed Ruhullah \r\n | \r\n
| \r\n Mitali, Shrimati Bag \r\n | \r\n
| \r\n Mohibbullah, Shri \r\n | \r\n
| \r\n Mohite-Patil, Shri Dhairyasheel Rajsinh \r\n | \r\n
| \r\n Moitra, Sushri Mahua \r\n | \r\n
| \r\n Mondal, Shrimati Pratima \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Naik, Shri G. Kumar \r\n | \r\n
| \r\n Nehru, Shri Arun \r\n | \r\n
| \r\n Nishad, Shri Laxmikant Pappu \r\n | \r\n
| \r\n Nishad, Shri Rambhual \r\n | \r\n
| \r\n Ola, Shri Brijendra Singh \r\n | \r\n
| \r\n Owaisi, Shri Asaduddin \r\n | \r\n
| \r\n P., Dr. Ganapathy Rajkumar \r\n | \r\n
| \r\n Padavi, Adv. Gowaal Kagada \r\n | \r\n
| \r\n Padole, Dr. Prashant Yadaorao \r\n | \r\n
| \r\n Pandey, Shri Sanatan \r\n | \r\n
| \r\n Parambil, Shri Shafi \r\n | \r\n
| \r\n Parkash, Shri Jai \r\n | \r\n
| \r\n Patel, Dr. Shiv Pal Singh \r\n | \r\n
| \r\n Patel, Shri Naresh Chandra Uttam \r\n | \r\n
| \r\n Patel, Shri Shreyas M. \r\n | \r\n
| \r\n Patel, Shrimati Krishna Devi Shivshankar \r\n | \r\n
| \r\n Pathan, Shri Yusuf \r\n | \r\n
| \r\n Patil, Shri Sanjay Dina \r\n | \r\n
| \r\n Patil, Shri Vishaldada Prakashbapu \r\n | \r\n
| \r\n Porika, Shri Balram Naik \r\n | \r\n
| \r\n Prakash, Adv. Adoor \r\n | \r\n
| \r\n Prakash, Shri K. E. \r\n | \r\n
| \r\n Prasad, Dr. M. K. Vishnu \r\n | \r\n
| \r\n Prasad, Shri Awadhesh \r\n | \r\n
| \r\n Prasad, Shri Sudama \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Punia, Shri Tanuj \r\n | \r\n
| \r\n R., Kumari Sudha \r\n | \r\n
| \r\n R., Shri Sachithanantham \r\n | \r\n
| \r\n Radhakrishna, Shri \r\n | \r\n
| \r\n Radhakrishnan, Shri K. \r\n | \r\n
| \r\n Raghavan, Shri M. K. \r\n | \r\n
| \r\n Raghuveer, Shri Kunduru \r\n | \r\n
| \r\n Rahaman, Shri Khalilur \r\n | \r\n
| \r\n Rai, Shri Rajeev \r\n | \r\n
| \r\n Raja, Shri A. \r\n | \r\n
| \r\n Rajbhar, Shri Ramashankar \r\n | \r\n
| \r\n Rajenimbalkar, Shri Omprakash Bhupalsinh Alias\r\n Pavan \r\n | \r\n
| \r\n Ram, Shri Amra \r\n | \r\n
| \r\n Randhawa, Shri Sukhjinder Singh \r\n | \r\n
| \r\n Rani, Dr. Gumma Thanuja \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Rathor, Shri Rakesh \r\n | \r\n
| \r\n Ravi, Dr. Mallu \r\n | \r\n
| \r\n Ray, Prof. Sougata \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Reddy, Shri P. V. Midhun \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Reddy, Shri Y. S. Avinash \r\n | \r\n
| \r\n Rehman, Shri Zia Ur \r\n | \r\n
| \r\n Roat, Shri Rajkumar \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n S., Shri Murasoli \r\n | \r\n
| \r\n Samadani, Dr. M. P. Abdussamad \r\n | \r\n
| \r\n Sangma, Shri Saleng A. \r\n | \r\n
| \r\n Sarkar, Dr. Sharmila \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Saroj, Shri Daroga Prasad \r\n | \r\n
| \r\n Saroj, Shri Pushpendra \r\n | \r\n
| \r\n Sawant, Shri Arvind Ganpat \r\n | \r\n
| \r\n Sayeed, Shri Hamdullah \r\n | \r\n
| \r\n Selja, Kumari \r\n | \r\n
| \r\n Selvaganapathi, Shri T. M. \r\n | \r\n
| \r\n Selvam, Shri G. \r\n | \r\n
| \r\n Senthil, Shri Sasikanth \r\n | \r\n
| \r\n Shakya, Shri Devesh \r\n | \r\n
| \r\n Sheikh, Shri Abdul Rashid \r\n | \r\n
| \r\n Shekhar, Adv. Chandra \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Shinde, Sushri Praniti Sushilkumar \r\n | \r\n
| \r\n Singh, Dr. Amar \r\n | \r\n
| \r\n Singh, Shri Raja Ram \r\n | \r\n
| \r\n Singh, Shri Sudhakar \r\n | \r\n
| \r\n Singh, Shri Ujjwal Raman \r\n | \r\n
| \r\n Singh, Shri Virendra \r\n | \r\n
| \r\n Sinha, Shri Abhay Kumar \r\n | \r\n
| \r\n Sinha, Shri Shatrughan \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Sreekandan, Shri V. K. \r\n | \r\n
| \r\n Srikumar, Dr. Rani \r\n | \r\n
| \r\n Sudhakaran, Shri K. \r\n | \r\n
| \r\n Sule, Shrimati Supriya \r\n | \r\n
| \r\n Suresh, Shri Kodikunnil \r\n | \r\n
| \r\n Tewari, Shri Manish \r\n | \r\n
| \r\n Thakor, Shrimati Geniben Nagaji \r\n | \r\n
| \r\n Thanga, Shri Tamilselvan \r\n | \r\n
| \r\n Thangapandian, Dr. T. Sumathy alias Thamizhachi\r\n \r\n | \r\n
| \r\n Tharoor, Dr. Shashi \r\n | \r\n
| \r\n Thirumaavalavan, Dr. Thol \r\n | \r\n
| \r\n Tukaram, Shri E. \r\n | \r\n
| \r\n Ulaka, Shri Saptagiri Sankar \r\n | \r\n
| \r\n Unnithan, Shri Rajmohan \r\n | \r\n
| \r\n V., Shri Selvaraj \r\n | \r\n
| \r\n Vaiko, Shri Durai \r\n | \r\n
| \r\n Vaithilingam, Shri Ve. \r\n | \r\n
| \r\n Vasanth, Shri Vijayakumar Alias Vijay\r\n \r\n | \r\n
| \r\n Veeraswamy, Dr. Kalanidhi \r\n | \r\n
| \r\n Venkatesan, Shri S. \r\n | \r\n
| \r\n Venugopal, Shri K. C. \r\n | \r\n
| \r\n Verma, Shri Lalji \r\n | \r\n
| \r\n Verma, Shri Ram Shiromani \r\n | \r\n
| \r\n Vira, Shrimati Ruchi \r\n | \r\n
| \r\n Waje, Shri Rajabhau Parag Prakash \r\n | \r\n
| \r\n \r\n | \r\n
| \r\n Wankhade, Shri Balwant Baswant \r\n | \r\n
| \r\n Warring, Shri Amrinder Singh Raja \r\n | \r\n
| \r\n Yadav, Shri Aditya \r\n | \r\n
| \r\n Yadav, Shri Akhilesh \r\n | \r\n
| \r\n Yadav, Shri Akshay \r\n | \r\n
| \r\n Yadav, Shri Dharmendra \r\n | \r\n
| \r\n Yadav, Shri Surendra Prasad \r\n | \r\n
| \r\n Yadav, Shrimati Dimple \r\n | \r\n
\r\n\r\n
माननीय\r\nअध्यक्ष:\r\nमाननीय\r\nसदस्यगण, मैं\r\nफिर व्यवस्था\r\nदेता हूं क्योंकि\r\nअंतर्विरोध\r\nनहीं होना\r\nचाहिए और\r\nस्पष्टता होनी\r\nचाहिए ।
लॉबी\r\nका तात्पर्य\r\nइस बरामदे से\r\nहै जो सभा भवन के\r\nबिल्कुल\r\nसनिकट है और\r\nसभा भवन के\r\nसाथ ही समाप्त\r\nहोती है ।
आपके\r\nमन में इस\r\nव्यवस्था को\r\nलेकर\r\nअंतर्विरोध नहीं\r\nहोना चाहिए कि\r\nकोई लॉबी नहीं\r\nखोली गई है
? (
माननीय\r\nअध्यक्ष:\r\nअब बहस नहीं\r\nकरें ।
? (
\r\n\r\n
माननीय\r\nअध्यक्ष: माननीय\r\nसदस्यगण,\r\nशुद्धि के\r\nअध्यधीन,\r\nमत-विभाजन का\r\nपरिणाम यह है:
\r\n\r\nमाननीय\r\nअध्यक्ष: श्री\r\nएन.के.\r\nप्रेमचन्द्रन\r\nजी, क्या\r\nआप संशोधन\r\nसंख्या 75\r\nप्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nSHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I rise to move:
\r\n\r\nOmit \r\n?Management, Empowerment, Efficiency & Development?. (75)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री एन.के.\r\nप्रेमचन्द्रन\r\nजी द्वारा खंड\r\n2 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 75 को सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n\r\n?कि खंड 2\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n2 विधेयक में\r\nजोड़ दिया गया
खंड\r\n2 ए विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष:
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nI am not moving my amendments.
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI\r\nGAURAV GOGOI (JORHAT): Sir, I beg to move:
\r\n\r\nPage\r\n2, omit line 33. (12)
\r\n\r\nPage\r\n2, omit lines 35 to 40. (13)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nगौरव गोगोई
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
श्री\r\nइमरान
| \r\n पृष्ठ\r\n 2, पंक्ति | \r\n
| \r\n पृष्ठ\r\n 3, पंक्ति 5 से 25\r\n का लोप करें । \r\n (24) \r\n | \r\n
| \r\n पृष्ठ\r\n 3, पंक्ति | \r\n
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nइमरान मसूद\r\nजी द्वारा\r\nखंड 3 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 23 से 25 को\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir, I beg to move:
\r\n\r\nPage\r\n2, omit lines 2 to 7. (39)
\r\n\r\nPage\r\n2, line 21,-
\r\n\r\nafter ?or\r\nany part thereof?
\r\n\r\ninsert ?title\r\nof which vests in a Government
\r\n\r\nOrganisation;?. (40)
\r\n\r\nPage\r\n2, omit lines 33 to 46. (41)
\r\n\r\nPage\r\n3, omit lines 1 to 7. (42)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nके. सी
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
DR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I beg to move:
\r\n\r\nPage\r\n2, omit lines 2 to 7. (50)
\r\n\r\nPage\r\n2, omit lines 34 to 47. (51)
\r\n\r\nPage\r\n3, omit lines 1 to 7. (52)
\r\n\r\nPage\r\n3, after line 11,-
\r\n\r\n\r\nInsert ?Provided that nothing in the above section
\r\n\r\nshall\r\nrequire proof of ownership to transfer in case\r\nof a Waqf by User?. (53)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं डॉ
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI\r\nASADUDDIN OWAISI (HYDERABAD): Sir, I beg to move:
\r\n\r\nPage\r\n2, omit lines 33. (60)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nअसादुद्दीन ओवैसी\r\nजी द्वारा\r\nखंड 3 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 60 को सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI\r\nAGA SYED RUHULLAH MEHDI (SRINAGAR): Sir,\r\nI beg to move:
\r\n\r\nPage\r\n2, omit lines 2 to 22. (70)
\r\n\r\nPage\r\n2, omit lines 29 to 32. (71)
\r\n\r\nPage\r\n2, omit lines 35 to 41. (72)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nआगा सैय्यद रूहुल्लाह
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nश्री एन. के. प्रेमचन्द्रन\r\nजी, क्या आप\r\nसंशोधन\r\nसंख्या 76 से 79 प्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nएन. के.\r\nप्रेमचन्द्रन\r\nजी द्वारा खंड\r\n3 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 76 से 79 को\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
PROF.\r\nSOUGATA RAY (DUM DUM): Sir, I beg to move:
\r\n\r\nPage\r\n3, line 6 and 7,-
\r\n\r\nomit ?except\r\nthat the property, wholly or in part, is in
\r\n\r\ndispute\r\nor is a government property;?. (96)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं प्रो
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nके.\r\nसुधाकरन\r\nजी द्वारा खंड\r\n3 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 116 और 117\r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI E. T. MOHAMMED BASHEER (MALAPPURAM):
Page 2, omit line 33. (118)
\r\n\r\nPage 3, omit lines 1 to 7. (120)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nई. टी
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nK. RADHAKRISHNAN (ALATHUR): Sir, I beg to move:
\r\n\r\nPage\r\n2, lines 36 and 37,-
\r\n\r\nomit\r\n?showing or demonstrating that he is practicing Islam for at least five years?. (119)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nके.\r\nराधाकृष्णन\r\nजी द्वारा खंड\r\n3 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 119 को\r\nसभा के समक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 3 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n3 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष :
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nI beg to move:
\r\n\r\nPage\r\n3, after line 11, insert-
\r\n\r\n"Provided\r\nthat nothing in the above clause shall be deemed to require proof of ownership\r\nor competency to transfer in case of a Waqf by User". (5)
\r\n\r\nPage\r\n3, omit lines 12 to 48. (6)
\r\n\r\nPage\r\n4, omit lines 1 to 14. (7)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nअरविंद गणपत\r\nसावंत जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 5, 6 और 7 \r\nको सभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nGAURAV GOGOI (JORHAT): I beg to move:
\r\n\r\nPage\r\n3, line 18,-
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं श्री \r\nगौरव गोगोई जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 14 और 15 को\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
श्री\r\nइमरान
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 4, पंक्ति 1 से 4\r\n का लोप करें । \r\n (26) \r\n | \r\n \r\n \r\n | \r\n
| \r\n | \r\n \r\n पृष्ठ\r\n 4, पंक्ति 6 और 7 ? ? | \r\n \r\n \r\n | \r\n
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 4, पंक्ति | \r\n \r\n \r\n | \r\n
माननीय\r\nअध्यक्ष :\r\nअब मैं श्री \r\nइमरान मसूद जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 26, 27 और 28 \r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): I beg to move:
\r\n\r\nPage\r\n3, after line 11,-
\r\n\r\nPage\r\n3, omit lines 12 to 14. (44)
\r\n\r\nPage\r\n3, omit lines 15 to 48. (45)
\r\n\r\nPage\r\n4, omit lines 1 to 14. (46)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nके.सी.\r\nवेणुगोपाल जी\r\nद्वारा खंड 4 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 43, 44, 45 और 46 \r\nको सभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
DR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I beg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं डॉ.\r\nमोहम्मद\r\nजावेद जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 54 और 55 \r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
माननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nअसादुद्दीन\r\nओवैसी द्वारा\r\nखंड 4 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 61, 62, 63, 64 और 65\r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
माननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nएन. के.\r\nप्रेमचन्द्रन\r\nजी द्वारा खंड\r\n4 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 80, 81, 82, 83 और 84\r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
माननीय\r\nअध्यक्ष :\r\nअब मैं प्रो.\r\nसौगत राय जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 97 और 98 को\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nमाननीय\r\nमंत्री जी,\r\nसंशोधन\r\nसंख्या 109\r\nप्रस्तुत करें
Amendment\r\nmade:
\r\n\r\nPage 3, lines 20 and 21,-
\r\n\r\nfor
substitute
(Shri Kiren Rijiju)
\r\n\r\nमाननीय\r\nअध्यक्ष :
माननीय\r\nअध्यक्ष :\r\nअब मैं के.\r\nसुधाकरन जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 121 को\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
माननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nराजेश रंजन जी\r\nद्वारा खंड 4\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 130 और 131 \r\nको सभा के\r\nसमक्ष मतदान\r\nके लिए रखता\r\nहूं ।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि\r\nखंड 4, यथा\r\nसंशोधित,\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n4, यथा संशोधित,\r\nविधेयक में\r\nजोड़ दिया गया
*m100\r\nTHE MINISTER OF PARLIAMENTARY AFFAIRS; AND MINISTER OF MINORITY AFFAIRS (SHRI\r\nKIREN RIJIJU): I beg to move:
\r\n\r\n?That\r\nthis House do suspend clause (i) of rule 80 of the Rules of Procedure and\r\nConduct of Business in Lok Sabha in so far as it requires that an amendment\r\nshall be within the scope of the Bill and relevant to the subject matter of the\r\nclause to which it relates, in its application to Government amendment No.110\r\nto the Waqf (Amendment) Bill, 2025 and that this amendment may be allowed to be\r\nmoved.?
\r\n\r\n*m101\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि\r\nयह सभा लोक\r\nसभा के\r\nप्रक्रिया\r\nतथा कार्य-संचालन\r\nनियम के नियम 80\r\nके खंड (i) को,\r\nजहां तक उसमें\r\nयह अपेक्षा की\r\nगई है कि\r\nसंशोधन\r\nविधेयक की\r\nव्याप्ति के\r\nभीतर होगा और\r\nजिस खंड से\r\nउसका संबंध\r\nहो, उसके विषय\r\nसे सुसंगत\r\nहोगा, वक्फ\r\n(संशोधन) विधेयक,\r\n2025 की सरकारी\r\nसंशोधन\r\nसंख्या 110* को\r\nलागू करने के\r\nसंबंध में\r\nनिलंबित करे\r\nऔर यह कि इस\r\nसंशोधन को पेश\r\nकरने की\r\nअनुमति दी जाए
प्रस्ताव\r\nस्वीकृत हुआ
माननीय\r\nअध्यक्ष :
New\r\nClause 4A
\r\n\r\n| \r\n Amendment\r\n made: \r\n\r\n Declaration\r\n of protected monument or protected area as waqf to be void. \r\n | \r\n \r\n Page\r\n 4, after line 14,- \r\ninsert \r\n
| \r\n
\r\n\r\n
| \r\n Bar of declaration of any land in Scheduled or Tribal\r\n area as waqf. \r\n | \r\n \r\n
| \r\n
प्रस्ताव\r\nस्वीकृत हुआ
नया\r\nखंड 4क विधेयक\r\nमें जोड़ दिया\r\nगया ।
\r\n\r\n\r\n\r\n
CLAUSE\r\n5 \r\n Insertions of new Sections
\r\n\r\n\r\n3A,3B,3C,3D, and 3E.
\r\n\r\n\r\n\r\n
माननीय\r\nअध्यक्ष :
SHRI\r\nGAURAV GOGOI (JORHAT): Sir, I am moving amendment\r\nNo.16 to Clause 5.
\r\n\r\nI\r\nbeg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष :
SHRI\r\nAGA SYED RUHULLAH MEHDI (SRINAGAR): Sir,\r\nI am moving amendment Nos. 73 and 74 to Clause 5.
\r\n\r\nI\r\nbeg to move:
\r\n\r\n?Page\r\n4, omit lines 16 to 29.? (73)
\r\n\r\n?Page\r\n4, omit line 32.? (74)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n5 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष :
SHRI\r\nGAURAV GOGOI (JORHAT): Sir, I am moving amendment\r\nNos.17 and 18 to Clause 6.
\r\n\r\nI\r\nbeg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष :
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir,\r\nI am moving amendment Nos. 85 and 86 to Clause 6
\r\n\r\nI\r\nbeg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष :
SHRI\r\nK. RADHAKRISHNAN (ALATHUR): Sir, I am moving amendment\r\nNo.122 to Clause 6.
\r\n\r\nI\r\nbeg to move:
\r\n\r\nPage\r\n4, line 41,-
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n6 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष : श्री\r\nई.
SHRI E. T. MOHAMMED BASHEER (MALAPPURAM):
I beg to move:
\r\n\r\n?Page 5, omit lines 18 to 24.? (123)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
प्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n7 विधेयक में\r\nजोड़ दिया गया
खंड\r\n8 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष :
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, this is one of the\r\nmajor amendments by which the non-Muslims are being inducted in the Waqf\r\nCouncil. So, this amendment may be allowed. It is because non-Muslims
Sir,\r\nI am moving the amendment.
\r\n\r\n?Page\r\n6, omit lines 20 and 21.? (87)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nअब मैं श्री\r\nएन.के. प्रेमचन्द्रन\r\nजी द्वारा\r\nखंड 9 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 87 को सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं ।
\r\n\r\nप्रश्न\r\nयह है:
\r\n\r\n?पृष्ठ 7, पंक्ति\r\n36 और\r\nपृष्ठ 8,\r\nपंक्ति 1 का\r\nलोप करें ।?
\r\n\r\nअनेक \r\nमाननीय सदस्य:\r\nनहीं
कुछ\r\nमाननीय सदस्य:\r\nहां\r\n।
\r\n\r\nSHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I want a division.
माननीय\r\nअध्यक्ष :\r\nलॉबी ऑलरेडी\r\nक्लियर है
? (
माननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
? (
माननीय\r\nअध्यक्ष :
?पृष्ठ 7, पंक्ति\r\n36 और\r\nपृष्ठ 8,\r\nपंक्ति 1 का\r\nलोप करें ।?
\r\n\r\nलोक\r\nसभा में\r\nमत-विभाजन हुआ\r\n।
\r\n\r\n\r\n\r\n
\r\n\r\n
Ahirwar, Shri Narayandas
\r\n\r\nAhmad, Shri Mian Altaf
\r\n\r\nAhmed, Shrimati Sajda
\r\n\r\nAkoijam, Dr. Angomcha Bimol
\r\n\r\nAnand, Shri D. M. Kathir
\r\n\r\nAnnadurai, Shri C. N.
\r\n\r\nAnsari, Shri Afzal
\r\n\r\n*Anwar, Shri Tariq
\r\n\r\nAntony, Shri Anto
\r\n\r\nArthur, Shri Alfred Kanngam S.
\r\n\r\nAujla, Shri Gurjeet Singh
\r\n\r\n*Azad, Shri Kirti
\r\n\r\n*Baalu, Shri T. R.
\r\n\r\nBandyopadhyay, Shri Sudip
\r\n\r\nBanerjee, Shri Abhishek
\r\n\r\nBanerjee, Shri Kalyan
\r\n\r\nShri Prasun Banerjee,
\r\n\r\nBanerjee Shrimati Rachna
\r\n\r\nBarve, Shri Shyamkumar Daulat
\r\n\r\nBasheer, Shri E. T. Mohammed
\r\n\r\nBehanan, Shri Benny
\r\n\r\nBeniwal, Shri Hanuman
\r\n\r\nBeniwal, Shri Ummeda Ram
\r\n\r\nBhagare, Shri Bhaskar Murlidhar
\r\n\r\nBhagat, Shri Sukhdeo
\r\n\r\n*Bhadauria, Shri Anand
\r\n\r\nBhowmick, Shri Partha
\r\n\r\n*Bharti, Shrimati Misha
\r\n\r\nBordoloi, Shri Pradyut
\r\n\r\nBrahamchari, Shri Satpal
\r\n\r\n*C., Shri Robert Bruce
\r\n\r\nChabbewal, Dr. Raj Kumar
\r\n\r\nChakraborty, Shri Arup
\r\n\r\nChanni, Shri Charanjit Singh
\r\n\r\nChaudhary, Shri R. K.
\r\n\r\nChaudhary, Shri Ram Prasad
\r\n\r\nChaudhry, Shri Varun
\r\n\r\nChavan, Shri Ravindra
Chhotelal, Shri
\r\n\r\nChidambaram, Shri Karti P.
\r\n\r\nChoudhary, Sushri Iqra
\r\n\r\nChoudhury, Shri Isha Khan
\r\n\r\nD., Shri Malaiyarasan
\r\n\r\nDastidar, Dr. Kakoli Ghosh
\r\n\r\nDesai, Shri Anil Yeshwant
\r\n\r\nDeshmukh, Shri Sanjay Uttamrao
\r\n\r\n*Dhanorkar, Shrimati Pratibha\r\nSuresh
\r\n\r\nDinesh, Dr. Bachhav Shobha
\r\n\r\n*Dohare, Shri Jitendra Kumar
\r\n\r\nEden, Shri Hibi
\r\n\r\nFernandes, Captain Viriato
\r\n\r\nGaddam, Shri Vamsi Krishna
\r\n\r\nGaikwad, Prof. Varsha Eknath
\r\n\r\nGandhi, Dr. Dharamvira
\r\n\r\nGandhi, Shri Rahul
\r\n\r\nGeorge, Adv. Francis
\r\n\r\nGhosh, Sushri Sayani
\r\n\r\nGhubaya, Shri Sher Singh
\r\n\r\nGogoi, Shri Gaurav
\r\n\r\nGopinath, Shri K.
\r\n\r\n*Gurumoorthy, Shri Maddila
\r\n\r\nHaldar, Shri Bapi
\r\n\r\nHaneefa, Shri Mohmad
\r\n\r\nHansdak, Shri Vijay Kumar
\r\n\r\nHitnal, Shri K. Rajashekar Basavaraj
\r\n\r\nHooda, Shri Deepender Singh
\r\n\r\nHussain, Md. Rakibul
\r\n\r\nIndora, Shri Kuldeep
\r\n\r\nJadhav, Shri Sanjay Haribhau
\r\n\r\nJagathratchakan, Shri S.
\r\n\r\nJamir, Shri S. Supongmeren
\r\n\r\nJarkiholi, Kumari Priyanka Satish
\r\n\r\n*Jatav, Shri Bhajan Lal
\r\n\r\nJatav, Shrimati Sanjna
\r\n\r\nJawed, Dr. Mohammad
\r\n\r\nJothimani, Sushri S.
\r\n\r\nK., Shri Eswarasamy
\r\n\r\nK., Shri Navaskani
\r\n\r\n*K., Shri Subbarayan
\r\n\r\nKale, Dr. Kalyan Vaijinathrao
\r\n\r\nKale, Shri Amar Sharadrao
\r\n\r\nKalge, Dr. Shivaji Bandappa
\r\n\r\nKang, Shri Malvinder Singh
\r\n\r\nKarunanidhi, Shrimati Kanimozhi
\r\n\r\nKaswan, Shri Rahul
\r\n\r\nKavya, Dr. Kadiyam
\r\n\r\nKhan, Shri Abu Taher
\r\n\r\nKhandre, Shri Sagar Eshwar
\r\n\r\nKherwal, Shri Kalipada Saren
\r\n\r\nKirsan, Dr. Namdeo
\r\n\r\nKumar, Dr. D. Ravi
\r\n\r\nKumar, Shri Manoj
\r\n\r\nKuriakose, Adv. Dean
\r\n\r\nKushwaha, Shri Babu Singh
\r\n\r\nLal, Shri Kishori
\r\n\r\nLanke, Shri Nilesh Dnyandev
\r\n\r\nLodhi, Shri Ajendra Singh
\r\n\r\nMadhur, Shri Utkarsh Verma
\r\n\r\nMahant, Shrimati Jyotsna Charandas
\r\n\r\nMajhi, Shrimati Joba
\r\n\r\nMaliah, Shrimati June
\r\n\r\nMalik, Shri Harendra Singh
\r\n\r\nMallikarjun, Dr. Prabha
\r\n\r\nMani, Shri A.
\r\n\r\nManickam Tagore, Shri B.
\r\n\r\nMaran, Thiru Dayanidhi
\r\n\r\nMasood, Shri Imran
\r\n\r\nMaurya, Shri Neeraj
\r\n\r\nMeena, Shri Harish Chandra
\r\n\r\nMeena, Shri Murari Lal
\r\n\r\nMeet Hayer, Shri Gurmeet Singh
\r\n\r\nMehdi, Shri Aga Syed Ruhullah
\r\n\r\nMitali, Shrimati Bag
\r\n\r\nMohibbullah, Shri
\r\n\r\nMohite-Patil, Shri Dhairyasheel Rajsinh
\r\n\r\nMoitra, Sushri Mahua
\r\n\r\nMondal, Shrimati Pratima
\r\n\r\nMunda, Shri Kali Charan
\r\n\r\n*M. S., Shri Tharaniventhan
\r\n\r\nNaik, Shri G. Kumar
\r\n\r\nNehru, Shri Arun
\r\n\r\nNishad, Shri Laxmikant Pappu
\r\n\r\nNishad, Shri Rambhual
\r\n\r\nOla, Shri Brijendra Singh
\r\n\r\nOwaisi, Shri Asaduddin
\r\n\r\nP., Dr. Ganapathy Rajkumar
\r\n\r\nPadavi, Adv.
Padole, Dr. Prashant Yadaorao
\r\n\r\nPandey, Shri Sanatan
\r\n\r\nParambil, Shri Shafi
\r\n\r\nParkash, Shri Jai
\r\n\r\nPatel, Dr. Shiv Pal Singh
\r\n\r\nPatel, Shri Naresh Chandra Uttam
\r\n\r\nPatel, Shri Shreyas M.
\r\n\r\nPatel, Shrimati Krishna Devi Shivshankar
\r\n\r\nPathan, Shri Yusuf
\r\n\r\nPatil, Shri Sanjay Dina
\r\n\r\nPatil, Shri Vishaldada Prakashbapu
\r\n\r\n*Porika, Shri Balram Naik
\r\n\r\n*Prakash, Adv. Adoor
\r\n\r\nPrakash, Shri K. E.
\r\n\r\nPrasad, Dr. M. K. Vishnu
\r\n\r\nPrasad, Shri Awadhesh
\r\n\r\nPrasad, Shri Sudama
\r\n\r\n*Premachandran, Shri N. K.
\r\n\r\nPunia, Shri Tanuj
\r\n\r\nR., Shri Sachithanantham
\r\n\r\nR., Kumari Sudha
\r\n\r\n*Rai, Shri Rajeev
\r\n\r\nRadhakrishna, Shri
\r\n\r\nRadhakrishnan, Shri K.
\r\n\r\nRaghavan, Shri M. K.
\r\n\r\nRaghuveer, Shri Kunduru
\r\n\r\nRahaman, Shri Khalilur
\r\n\r\nRaja, Shri A.
\r\n\r\nRajbhar, Shri Ramashankar Vidyarthi
\r\n\r\nRajenimbalkar, Shri Omprakash Bhupalsinh Alias Pavan
\r\n\r\nRam, Shri Amra
\r\n\r\n*Randhawa, Shri Sukhjinder Singh
\r\n\r\nRani, Dr. Gumma Thanuja
\r\n\r\n*Ranjan, Shri Rajesh
\r\n\r\n*Rathor, Shri Rakesh
\r\n\r\nRavi, Dr. Mallu
\r\n\r\n*
Reddy, Shri Chamala Kiran Kumar
\r\n\r\nReddy, Shri P. V. Midhun
\r\n\r\nReddy, Shri Ramasahayam Raghuram
\r\n\r\nReddy, Shri Y. S. Avinash
\r\n\r\nRehman, Shri Zia Ur
\r\n\r\nRoat, Shri Rajkumar
\r\n\r\nRoy, Shrimati Mala
\r\n\r\nS., Shri Murasoli
\r\n\r\nSamadani, Dr. M. P. Abdussamad
\r\n\r\nSangma, Shri Saleng A.
\r\n\r\nSarkar, Dr. Sharmila
\r\n\r\nSaroj, Adv. Priya
\r\n\r\nSaroj, Shri Daroga Prasad
\r\n\r\nSaroj, Shri Pushpendra
\r\n\r\nSawant, Shri Arvind Ganpat
\r\n\r\nSayeed, Shri Hamdullah
\r\n\r\nSelja, Kumari
\r\n\r\nSelvaganapathi, Shri T. M.
\r\n\r\nSelvam, Shri G.
\r\n\r\nSenthil, Shri Sasikanth
\r\n\r\nShakya, Shri Devesh
\r\n\r\nSheikh, Shri Abdul Rashid
\r\n\r\nShekhar, Adv. Chandra
\r\n\r\nShetkar, Shri Suresh Kumar
\r\n\r\nShinde, Sushri Praniti Sushilkumar
\r\n\r\nSingh, Dr. Amar
\r\n\r\nSingh, Shri Raja Ram
\r\n\r\nSingh, Shri Sudhakar
\r\n\r\nSingh, Shri Ujjwal Raman
\r\n\r\nSingh, Shri Virendra
\r\n\r\nSinha, Shri Abhay Kumar
\r\n\r\nSinha, Shri Shatrughan
\r\n\r\nSonwane, Shri Bajrang Manohar
\r\n\r\nSreekandan, Shri V. K.
\r\n\r\nSrikumar, Dr. Rani
\r\n\r\nSudhakaran, Shri K.
\r\n\r\n*Sule, Shrimati Supriya
\r\n\r\nSuresh, Shri Kodikunnil
\r\n\r\nTewari, Shri Manish
\r\n\r\n*Thakor, Shrimati Geniben Nagaji
\r\n\r\nThanga, Shri Tamilselvan
\r\n\r\nThangapandian, Dr. T. Sumathy alias Thamizhachi
\r\n\r\nTharoor, Dr. Shashi
\r\n\r\nThirumaavalavan, Dr. Thol
\r\n\r\nTukaram, Shri E.
\r\n\r\nUlaka, Shri Saptagiri Sankar
\r\n\r\nUnnithan, Shri Rajmohan
\r\n\r\nV., Shri Selvaraj
\r\n\r\nVaiko, Shri Durai
\r\n\r\nVaithilingam, Shri Ve.
\r\n\r\nVasanth, Shri Vijayakumar Alias Vijay
\r\n\r\nVeeraswamy, Dr. Kalanidhi
\r\n\r\n*Venkatesan, Shri S.
\r\n\r\nVenugopal, Shri K.
Verma, Shri Lalji
\r\n\r\nVerma, Shri Ram Shiromani
\r\n\r\nVira, Shrimati Ruchi
\r\n\r\nWaje, Shri Rajabhau Parag Prakash
\r\n\r\nWakchaure, Shri Bhausaheb Rajaram
\r\n\r\nWankhade, Shri Balwant Baswant
\r\n\r\nWarring, Shri Amrinder Singh Raja
\r\n\r\nYadav, Shri Aditya
\r\n\r\nYadav, Shri Akhilesh
\r\n\r\nYadav, Shri Akshay
\r\n\r\nYadav, Shri Dharmendra
\r\n\r\n*Yadav, Shrimati Dimple
\r\n\r\nYadav, Shri Surendra Prasad
\r\n\r\n\r\n\r\n
Division No 2
\r\n\r\nNOES
\r\n\r\n| \r\n Adhikari, Shri Soumendu \r\n | \r\n
| \r\n Agrawal, Shri Brijmohan \r\n | \r\n
| \r\n Agrawal, Shri Damodar \r\n | \r\n
| \r\n Anand, Shrimati Lovely \r\n | \r\n
| \r\n Aruna, Shrimati D. K. \r\n | \r\n
| \r\n Awasthi, Shri Ramesh \r\n | \r\n
| \r\n Babu, Shri M. Mallesh \r\n | \r\n
| \r\n Baghel, Prof. S. P. Singh \r\n | \r\n
| \r\n Baghel, Shri Vijay \r\n | \r\n
| \r\n *Balayogi, Shri G. M. Harish \r\n | \r\n
| \r\n Baluni, Shri Anil \r\n | \r\n
| \r\n Bambhaniya, Shrimati Nimuben Jayantibhai \r\n | \r\n
| \r\n Baraiya, Shrimati Shobhanaben Mahendrasinh \r\n | \r\n
| \r\n Barne, Shri Shrirang Appa Chandu \r\n | \r\n
| \r\n Baruah, Shri Pradan \r\n | \r\n
| \r\n Basumatary, Shri Joyanta \r\n | \r\n
| \r\n Behera, Dr. Rabindra Narayan \r\n | \r\n
| \r\n Bhabhor, Shri Jaswantsinh Sumanbhai \r\n | \r\n
| \r\n *Bharadwaj, Dr. Rajeev \r\n | \r\n
| \r\n Bharti, Shri Arun \r\n | \r\n
| \r\n Bhatt, Shri Ajay \r\n | \r\n
| \r\n Bhonsle, Chh. Udayanraje Pratapsinha Maharaj \r\n | \r\n
| \r\n Bhumare, Shri Sandipanrao Asaram \r\n | \r\n
| \r\n Bidhuri, Shri Ramvir Singh \r\n | \r\n
| \r\n Bind, Dr. Vinod Kumar \r\n | \r\n
| \r\n Bista, Shri Raju \r\n | \r\n
| \r\n Bommai, Shri Basavaraj \r\n | \r\n
| \r\n Chahar, Shri Rajkumar \r\n | \r\n
| \r\n Chandolia, Shri Yogender \r\n | \r\n
| \r\n Chaudhary, Shri P. P. \r\n | \r\n
| \r\n Chauhan, Shri Chandan \r\n | \r\n
| \r\n Chauhan, Shri Devusinh \r\n | \r\n
| \r\n Chavda, Shri Vinod Lakhamshi \r\n | \r\n
| \r\n Choudhary, Dr. Raj Bhushan \r\n | \r\n
| \r\n Choudhary, Shri Bhagirath \r\n | \r\n
| \r\n *Choudhary, Shri Chandra\r\n Prakash \r\n | \r\n
| \r\n Choudhary, Shri Darshan Singh \r\n | \r\n
| \r\n Choudhary, Shri Lumbaram \r\n | \r\n
| \r\n Choudhary, Shri Pankaj \r\n | \r\n
| \r\n Choudhary, Shrimati Roopkumari \r\n | \r\n
| \r\n Choudhury, Shri Phani Bhusan \r\n | \r\n
| \r\n Chouhan, Shri Shivraj Singh \r\n | \r\n
| \r\n Chouhan, Shrimati Anita Nagarsingh \r\n | \r\n
| \r\n Chowta, Captain Brijesh \r\n | \r\n
| \r\n Chudasama, Shri Rajeshbhai Naranbhai \r\n | \r\n
| \r\n Dabhi, Shri Bharatsinhji Shankarji \r\n | \r\n
| \r\n Dalal, Shri Mukeshkumar Chandrakaant \r\n | \r\n
| \r\n Deb, Shri Biplab Kumar \r\n | \r\n
| \r\n Debbarman, Shrimati Kriti Devi \r\n | \r\n
| \r\n Delkar, Shrimati Kalaben Mohanbhai \r\n | \r\n
| \r\n Devarayalu, Shri Lavu Srikrishna \r\n | \r\n
| \r\n Devi, Shrimati Annpurna \r\n | \r\n
| \r\n *Devi, Shrimati Malvika \r\n | \r\n
| \r\n Devi, Shrimati Veena \r\n | \r\n
| \r\n *Devi, Shrimati Vijaylakshmi \r\n | \r\n
| \r\n Dharmapuri, Shri Arvind \r\n | \r\n
| \r\n Dhotre, Shri Anup Sanjay \r\n | \r\n
| \r\n *Dubey, Dr. Nishikant \r\n | \r\n
| \r\n Dubey, Shri Ashish \r\n | \r\n
| \r\n Dubey, Shri Vijay Kumar \r\n | \r\n
| \r\n *Dutta, Shri Ranjit \r\n | \r\n
| \r\n Firojiya, Shri Anil \r\n | \r\n
| \r\n Gaddigoudar, Shri Parvatagouda Chandanagouda \r\n | \r\n
| \r\n Gadkari, Shri Nitin Jairam \r\n | \r\n
| \r\n Gangopadhyay, Shri Abhijit \r\n | \r\n
| \r\n Gangwar, Shri Chhatrapal Singh \r\n | \r\n
| \r\n Gao, Shri Tapir \r\n | \r\n
| \r\n Garg, Shri Atul \r\n | \r\n
| \r\n Gautam, Shri Satish Kumar \r\n | \r\n
| \r\n Gond, Dr. Anand Kumar \r\n | \r\n
| \r\n Gopi, Shri Suresh \r\n | \r\n
| \r\n Govil, Shri Arun \r\n | \r\n
| \r\n Goyal, Shri Piyush \r\n | \r\n
| \r\n Gupta, Shri Sudheer \r\n | \r\n
| \r\n *Hema Malini, Shrimati \r\n | \r\n
| \r\n Jadav, Shri Rajpalsinh Mahendrasinh \r\n | \r\n
| \r\n Jadhav, Shri Prataprao Ganpatrao \r\n | \r\n
| \r\n Jaiswal, Dr. Sanjay \r\n | \r\n
| \r\n Jaiswal, Shri Manish \r\n | \r\n
| \r\n Jangde, Shrimati Kamlesh \r\n | \r\n
| \r\n *Jigajinagi, Shri Ramesh\r\n Chandappa \r\n | \r\n
| \r\n Jindal, Shri Naveen \r\n | \r\n
| \r\n Joshi, Dr. Hemang \r\n | \r\n
| \r\n Joshi, Shri Chandra Prakash \r\n | \r\n
| \r\n Joshi, Shri Pralhad \r\n | \r\n
| \r\n Kageri, Shri Vishweshwar Hegde \r\n | \r\n
| \r\n Kalisetti, Shri Appalanaidu \r\n | \r\n
| \r\n Kamait, Shri Dileshwar \r\n | \r\n
| \r\n Karandlaje, Kumari Shobha \r\n | \r\n
| \r\n Karjol, Shri Govind Makthappa \r\n | \r\n
| \r\n Kashyap, Shri Mahesh \r\n | \r\n
| \r\n Kashyap, Shri Suresh Kumar \r\n | \r\n
| \r\n Khadse, Shrimati Raksha Nikhil \r\n | \r\n
| \r\n Khan, Shri Saumitra \r\n | \r\n
| \r\n Khandelwal, Shri Praveen \r\n | \r\n
| \r\n Kishan, Shri Ravindra Shukla Alias Ravi \r\n | \r\n
| \r\n Kishore, Shri Jugal \r\n | \r\n
| \r\n Kulaste, Dr. Faggan Singh \r\n | \r\n
| \r\n Kumar, Dr. Virendra \r\n | \r\n
| \r\n Kumar, Shri Bandi Sanjay \r\n | \r\n
| \r\n Kumar, Shri Kaushalendra \r\n | \r\n
| \r\n Kumar, Shri Putta Mahesh \r\n | \r\n
| \r\n Kumar, Shri Sunil \r\n | \r\n
| \r\n Kumaraswamy, Shri H. D. \r\n | \r\n
| \r\n Kushwah, Shri Bharat Singh \r\n | \r\n
| \r\n Lakshminarayana, Shri G. \r\n | \r\n
| \r\n Lal, Shri Manohar \r\n | \r\n
| \r\n Lalwani, Shri Shankar \r\n | \r\n
| \r\n Lodhi, Shri Rahul Singh \r\n | \r\n
| \r\n Maadam, Shrimati Poonamben \r\n | \r\n
| \r\n Maharaj, Dr. Swami Sakshiji \r\n | \r\n
| \r\n Maharaj, Shri Chintamani \r\n | \r\n
| \r\n Mahato, Shri Bidyut Baran \r\n | \r\n
| \r\n Mahato, Shri Dulu \r\n | \r\n
| \r\n Mahato, Shri Jyotirmay Singh \r\n | \r\n
| \r\n Mahtab, Shri Bhartruhari \r\n | \r\n
| \r\n Majhi, Shri Balabhadra \r\n | \r\n
| \r\n Majhi, Shri Naba Charan \r\n | \r\n
| \r\n Majumdar, Dr. Sukanta \r\n | \r\n
| \r\n Makwana, Shri Dineshbhai \r\n | \r\n
| \r\n Mal, Shri Asit Kumar \r\n | \r\n
| \r\n Malhotra, Shri Harsh \r\n | \r\n
| \r\n Mallah, Shri Kripanath \r\n | \r\n
| \r\n Mandal, Shri Ajay Kumar \r\n | \r\n
| \r\n Mandal, Shri Ramprit \r\n | \r\n
| \r\n *Mandaviya, Dr. Mansukh \r\n | \r\n
| \r\n Mane, Shri Dhairyasheel Sambhajirao \r\n | \r\n
| \r\n Mani, Shri Shashank \r\n | \r\n
| \r\n Manjhi, Shri Jitan Ram \r\n | \r\n
| \r\n Manjunath, Dr. C. N. \r\n | \r\n
| \r\n Mathukumilli, Shri Sribharat \r\n | \r\n
| \r\n Medhi, Shrimati Bijuli Kalita \r\n | \r\n
| \r\n Meghwal, Shri Arjun Ram \r\n | \r\n
| \r\n Mewar, Shrimati Mahima Kumari \r\n | \r\n
| \r\n Mhaske, Shri Naresh Ganpat \r\n | \r\n
| \r\n Mishra, Dr. Rajesh \r\n | \r\n
| \r\n Mishra, Shri Janardan \r\n | \r\n
| \r\n *Mohan, Shri P. C. \r\n | \r\n
| \r\n Mohol, Shri Murlidhar \r\n | \r\n
| \r\n Murmu, Shri Khagen \r\n | \r\n
| \r\n Nag, Shri Bhojraj \r\n | \r\n
| \r\n *Nagar, Shri Rodmal \r\n | \r\n
| \r\n Nagaraju, Shri Bastipati \r\n | \r\n
| \r\n Nagesh, Shri Godam \r\n | \r\n
| \r\n Naidu, Shri Kinjarapu Rammohan \r\n | \r\n
| \r\n Naik, Shri Shripad Yesso \r\n | \r\n
| \r\n *Nayak, Shri Ananta \r\n | \r\n
| \r\n Pal, Shri Jagdambika \r\n | \r\n
| \r\n *Pal, Shri Krishan \r\n | \r\n
| \r\n Panda, Shri Baijayant \r\n | \r\n
| \r\n Pandey, Shri Santosh \r\n | \r\n
| \r\n Panigrahi, Shri Sukanta Kumar \r\n | \r\n
| \r\n Panigrahy, Dr. Pradeep Kumar \r\n | \r\n
| \r\n Pany, Shri Rudra Narayan \r\n | \r\n
| \r\n Pardhi, Shrimati Bharti \r\n | \r\n
| \r\n Parthasarathi, Shri B. K. \r\n | \r\n
| \r\n Paswan, Shri Chirag \r\n | \r\n
| \r\n Paswan, Shri Kamlesh \r\n | \r\n
| \r\n Patel (Bakabhai), Shri Mitesh \r\n | \r\n
| \r\n Patel, Shri Dhaval Laxmanbhai \r\n | \r\n
| \r\n Patel, Shri Gajendra Singh \r\n | \r\n
| \r\n Patel, Shri Haribhai \r\n | \r\n
| \r\n Patel, Shri Hasmukhbhai Somabhai \r\n | \r\n
| \r\n Patel, Shri Praveen \r\n | \r\n
| \r\n Patel, Shrimati Anupriya \r\n | \r\n
| \r\n Patil, Shri C. R. \r\n | \r\n
| \r\n Patil, Shri Gyaneshwar \r\n | \r\n
| \r\n Patra, Dr. Sambit \r\n | \r\n
| \r\n Paul, Shri Kartick Chandra \r\n | \r\n
| \r\n Pemmasani, Dr. Chandra Sekhar \r\n | \r\n
| \r\n Poojary, Shri Kota Srinivasa \r\n | \r\n
| \r\n Pradhan, Shri Dharmendra \r\n | \r\n
| \r\n Prakash, Shri Jai \r\n | \r\n
| \r\n Prasad, Shri Ravi Shankar \r\n | \r\n
| \r\n Prasada, Shri Jitin \r\n | \r\n
| \r\n Purandeswari, Shrimati Daggubati \r\n | \r\n
| \r\n Purohit, Shri Pradeep \r\n | \r\n
| \r\n Raghavendra, Shri B. Y. \r\n | \r\n
| \r\n Rai, Shri Nityanand \r\n | \r\n
| \r\n *Rajender, Shri Eatala \r\n | \r\n
| \r\n Rajput, Shri Mukesh \r\n | \r\n
| \r\n *Ram, Shri Vishnu Dayal \r\n | \r\n
| \r\n Ramesh, Dr. C. M. \r\n | \r\n
| \r\n Ranaut, Sushri Kangna \r\n | \r\n
| \r\n Rane, Shri Narayan Tatu \r\n | \r\n
| \r\n Rao, Shri Daggumalla Prasada \r\n | \r\n
| \r\n Rao, Shri Madhavaneni Raghunandan \r\n | \r\n
| \r\n Rathiya, Shri Radheshyam \r\n | \r\n
| \r\n *Rathva, Shri Jashubhai\r\n Bhilubhai \r\n | \r\n
| \r\n Rawat, Dr. Manna Lal \r\n | \r\n
| \r\n Rawat, Shri Ashok Kumar \r\n | \r\n
| \r\n Rawat, Shri Trivendra Singh \r\n | \r\n
| \r\n Ray, Shri Bishnu Pada \r\n | \r\n
| \r\n Ray, Shrimati Sandhya \r\n | \r\n
| \r\n Reddy, Shri G. Kishan \r\n | \r\n
| \r\n Reddy, Shri Konda Vishweshwar \r\n | \r\n
| \r\n Reddy, Shri Magunta Sreenivasulu \r\n | \r\n
| \r\n Rijiju, Shri Kiren \r\n | \r\n
| \r\n Roy, Dr. Jayanta Kumar \r\n | \r\n
| \r\n Rudy, Shri Rajiv Pratap \r\n | \r\n
| \r\n Rupala, Shri Parshottambhai \r\n | \r\n
| \r\n Sagar, Shri Arun Kumar \r\n | \r\n
| \r\n Sahu, Shri Bunty Vivek \r\n | \r\n
| \r\n Sahu, Shri Tokhan \r\n | \r\n
| \r\n Saikia, Shri Dilip \r\n | \r\n
| \r\n Sangwan, Dr. Rajkumar \r\n | \r\n
| \r\n Sarangi, Shri Pratap Chandra \r\n | \r\n
| \r\n Sarkar, Shri Jagannath \r\n | \r\n
| \r\n Savara, Dr. Hemant Vishnu \r\n | \r\n
| \r\n *Scindia, Shri Jyotiraditya\r\n M. \r\n | \r\n
| \r\n Sehrawat, Shrimati Kamaljeet \r\n | \r\n
| \r\n Seth, Shri Sanjay \r\n | \r\n
| \r\n *Sethi, Shri Avimanyu \r\n | \r\n
| \r\n Shabari, Dr. Byreddy \r\n | \r\n
| \r\n Shah, Shri Amit \r\n | \r\n
| \r\n Shah, Shrimati Mala Rajyalaxmi \r\n | \r\n
| \r\n Shambhavi, Shrimati \r\n | \r\n
| \r\n Sharma, Dr. Mahesh \r\n | \r\n
| \r\n Sharma, Shri Alok \r\n | \r\n
| \r\n Sharma, Shri Anurag \r\n | \r\n
| \r\n Sharma, Shri Vishnu Datt \r\n | \r\n
| \r\n Sharma, Shrimati Manju \r\n | \r\n
| \r\n *Shekhawat, Shri Gajendra\r\n Singh \r\n | \r\n
| \r\n Shettar, Shri Jagadish \r\n | \r\n
| \r\n Shihora, Shri Chandubhai Chhaganbhai \r\n | \r\n
| \r\n Shinde, Dr. Shrikant Eknath \r\n | \r\n
| \r\n Sigriwal, Shri Janardan Singh \r\n | \r\n
| \r\n Singh, Dr. Bhola \r\n | \r\n
| \r\n Singh, Dr. Jitendra \r\n | \r\n
| \r\n Singh, Rao Inderjit \r\n | \r\n
| \r\n Singh, Shri Devendra Singh Alias Bhole \r\n | \r\n
| \r\n *Singh, Shri Dharambir \r\n | \r\n
| \r\n *Singh, Shri Dushyant \r\n | \r\n
| \r\n Singh, Shri Ganesh \r\n | \r\n
| \r\n Singh, Shri Giriraj \r\n | \r\n
| \r\n Singh, Shri Kali Charan \r\n | \r\n
| \r\n Singh, Shri Karan Bhushan \r\n | \r\n
| \r\n *Singh, Shri Kirti Vardhan \r\n | \r\n
| \r\n Singh, Shri Pradeep Kumar \r\n | \r\n
| \r\n Singh, Shri Radha Mohan \r\n | \r\n
| \r\n Singh, Shri Raj Nath \r\n | \r\n
| \r\n Singh, Shri Rajiv Ranjan Singh alias Lalan \r\n | \r\n
| \r\n Singh, Shri Rao Rajendra \r\n | \r\n
| \r\n Singh, Shrimati Himadri \r\n | \r\n
| \r\n Sivanath, Shri Kesineni \r\n | \r\n
| \r\n Solanky, Shri Mahendra Singh \r\n | \r\n
| \r\n *Somanna, Shri V. \r\n | \r\n
| \r\n Sonowal, Shri Sarbananda \r\n | \r\n
| \r\n Srinivas, Shri Tangella Uday \r\n | \r\n
| \r\n Subba, Dr. Indra Hang \r\n | \r\n
| \r\n Subhadarshini, Shrimati Anita \r\n | \r\n
| \r\n *Sudhakar, Dr. K. \r\n | \r\n
| \r\n *Suklabaidya, Shri Parimal \r\n | \r\n
| \r\n Suman, Dr. Alok Kumar \r\n | \r\n
| \r\n Surya, Shri Tejasvi \r\n | \r\n
| \r\n Sutariya, Shri Bharatbhai Manubhai \r\n | \r\n
| \r\n Swaraj, Ms. Bansuri \r\n | \r\n
| \r\n Tamta, Shri Ajay \r\n | \r\n
| \r\n Tanwar, Shri Kanwar Singh \r\n | \r\n
| \r\n Tarai, Shri Bibhu Prasad \r\n | \r\n
| \r\n Tasa, Shri Kamakhya Prasad \r\n | \r\n
| \r\n Tatkare, Shri Sunil Dattatrey \r\n | \r\n
| \r\n Thakur, Shri Anurag Singh \r\n | \r\n
| \r\n *Thakur, Shri Devesh Chandra \r\n | \r\n
| \r\n *Thakur, Shri Gopal Jee \r\n | \r\n
| \r\n Thakur, Shri Shantanu \r\n | \r\n
| \r\n Thakur, Shri Vivek \r\n | \r\n
| \r\n *Thakur, Shrimati Savitri \r\n | \r\n
| \r\n Tigga, Shri Manoj \r\n | \r\n
| \r\n Tisso, Shri Amarsing \r\n | \r\n
| \r\n Tiwari, Shri Manoj \r\n | \r\n
| \r\n Tomar, Shri Shivmangal Singh \r\n | \r\n
| \r\n Uikey, Shri Durga Das \r\n | \r\n
| \r\n Vallabhaneni, Shri Balashowry \r\n | \r\n
| \r\n Valmiki, Shri Anoop Pradhan \r\n | \r\n
| \r\n *Vanlalhmangaiha, Shri\r\n Richard \r\n | \r\n
| \r\n *Varma, Shri Bhupathi Raju\r\n Srinivasa \r\n | \r\n
| \r\n Vasava, Shri Mansukhbhai Dhanjibhai \r\n | \r\n
| \r\n Vasava, Shri Parbhubhai Nagarbhai \r\n | \r\n
| \r\n Vemireddy, Shri Prabhakar Reddy \r\n | \r\n
| \r\n Verma, Shri Rajesh \r\n | \r\n
| \r\n Wadiyar, Shri Yaduveer \r\n | \r\n
| \r\n *Wagh, Shrimati Smita Uday \r\n | \r\n
| \r\n Waikar, Shri Ravindra Dattaram \r\n | \r\n
| \r\n Wankhede, Dr. Lata \r\n | \r\n
| \r\n Yadav, Shri Ashok Kumar \r\n | \r\n
| \r\n Yadav, Shri Bhupender \r\n | \r\n
| \r\n Yadav, Shri Dinesh Chandra \r\n | \r\n
| \r\n Yadav, Shri Giridhari \r\n | \r\n
\r\n\r\n
\r\n\r\n
माननीय\r\nअध्यक्ष: शुद्धि\r\nके अध्यधीन,\r\nमत विभाजन का\r\nपरिणाम यह है :
\r\n\r\nहाँ\r\n: 231
\r\n\r\nनहीं:\r\n 289
\r\n\r\nप्रस्ताव\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष: प्रो.\r\nसौगत राय जी,\r\nक्या आप\r\nसंशोधन\r\nसंख्या 99 से 103 प्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nPROF.\r\nSOUGATA RAY (DUM DUM): Sir, I beg to move:
\r\n\r\nafter ?Council\r\nof States?
\r\n\r\ninsert ?,\r\nall belonging to Muslim community?.? (99)
\r\n\r\n?Page\r\n6, for line 4,-
\r\n\r\n
माननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुये\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nश्री के.\r\nराधाकृष्णन\r\nजी, क्या आप संशोधन\r\nसंख्या 124 से 126\r\nको प्रस्तुत\r\nकरना चाहते हैं?
\r\n\r\nSHRI\r\nK. RADHAKRISHNAN (ALATHUR): Sir, I beg to move:
\r\n\r\n?Page\r\n6, for lines 9 and 10,-
\r\n\r\n?Page\r\n6, for lines 18 and 19,-
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुये\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nRAJESH RANJAN (PURNIA): Sir, I beg to move:
\r\n\r\n?Page\r\n6 omit lines 12 to 21.? (132)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 9 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n9 विधेयक में\r\nजोड़ दिया गया
खंड\r\n10 विधेयक में\r\nजोड़ दिया गया
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I beg to move:
\r\n\r\n?Page\r\n7, omit lines 9 to 11.? (88)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
PROF.\r\nSOUGATA RAY (DUM DUM): Sir, I beg to move:
\r\n\r\n?Page\r\n6, line 34,-
\r\n\r\nafter ?Member\r\nof Parliament?
\r\n\r\ninsert ?of\r\nHouse of the People?. ? (104)
\r\n\r\nAssembly\r\nbelongs to Muslim
\r\n\r\nCommunity?.? (105)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nK. RADHAKRISHNAN (ALATHUR): Sir, beg
?Page\r\n6, for line 36,-
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 11 विधेयक\r\nका अंग बने\r\n।??
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n11 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष : श्री\r\nअरविंद गणपत\r\nसावंत
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nI beg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I beg to move:
\r\n\r\n?Page\r\n7, line 41,-
\r\n\r\n\r\n after ?age?
\r\n\r\ninsert ?or\r\nhe is not a Muslim?.? (89)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 12 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n12 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष : श्री\r\nअरविंद गणपत\r\nसावंत
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nI beg to move:
\r\n\r\n?Page\r\n7, line 48,-
\r\n\r\nfor \r\n ?once in every month?
\r\n\r\nsubstitute \r\n "once every three months as far as
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष : श्री\r\nइमरान मसूद\r\nजी, क्या\r\nआप संशोधन\r\nसंख्या 29\r\nप्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nश्री\r\nइमरान
?प्रत्येक\r\nमास में कम से\r\nकम एक बार? के\r\nस्थान पर
\r\n\r\n ?प्रत्येक\r\nचार मास में\r\nकम से कम दो\r\nबार? प्रतिस्थापित\r\nकरें ।
माननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष : श्री\r\nके. सी. वेणुगोपाल\r\nजी, क्या\r\nआप संशोधन\r\nसंख्या 47\r\nप्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nSHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir, I beg to move:
\r\n\r\n?Page\r\n7, line 48,-
\r\n\r\nfor \r\n "at least once in every month"
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ\r\n।
\r\n\r\nमाननीय\r\nअध्यक्ष : डॉ
DR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I beg to move:
\r\n\r\n?Page\r\n7, line 48,-
\r\n\r\n\r\n for ?at least once in every month?
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा अस्वीकृत\r\nहुआ ।
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 13 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n13 विधेयक में\r\nजोड़ दिया गया
खंड\r\n14 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष: श्री\r\nइमरान मसूद\r\nजी, क्या आप\r\nसंशोधन संख्या\r\n30 प्रस्तुत करना\r\nचाहते हैं?
\r\n\r\nश्री\r\nइमरान
पृष्ठ\r\n 10, पंक्ति 1 और 2 के\r\nस्थान पर,-
\r\n\r\n?(1)\r\nबोर्ड का एक\r\nपूर्णकालिक\r\nमुख्य\r\nकार्यकारी अधिकारी\r\nहोगा,
(2)\r\nमुख्य\r\nकार्यकारी\r\nअधिकारी की\r\nपदावधि और सेवा\r\nकी अन्य\r\nशर्तें ऐसी\r\nहोंगी जो\r\nविहित की जाएं\r\n।
\r\n\r\n(3) मुख्य\r\nकार्यकारी\r\nअधिकारी\r\nबोर्ड का पदेन\r\nसचिव होगा और\r\nबोर्ड के\r\nप्रशासनिक\r\nनियंत्रण के\r\nअधीन होगा ।
माननीय\r\nअध्यक्ष: अब\r\nमैं श्री\r\nइमरान मसूद जी\r\nद्वारा खंड 15\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 30 सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष: डॉ.\r\nमोहम्मद\r\nजावेद जी, क्या\r\nआप संशोधन संख्या\r\n57 प्रस्तुत करना\r\nचाहते हैं?
\r\n\r\nDR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I beg to move:
\r\n\r\nafter ?Chief\r\nExecutive Officer of the Board?
\r\n\r\ninsert ?from\r\nthe Muslim community?.? (57)
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं डॉ.\r\nमोहम्मद\r\nजावेद जी\r\nद्वारा खंड 15\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 57 सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष: प्रश्न\r\nयह है:
\r\n\r\n?कि\r\nखंड 15 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n15 विधेयक में जोड़\r\nदिया गया
Motion\r\nRe: Suspension of Rule 80 (i)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nमाननीय\r\nमंत्री जी,\r\nप्रस्ताव\r\nप्रस्तुत\r\nकरिए ।
\r\n\r\n*m102\r\nSHRI KIREN RIJIJU: I beg to move:
\r\n\r\n?That\r\nthis House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct\r\nof Business in Lok Sabha in so far as it requires that an amendment shall be\r\nwithin the scope of the Bill and relevant to the subject matter of the clause\r\nto which it relates, in its application to the Government amendment No. 111 to\r\nthe Waqf (Amendment) Bill, 2025 and that this amendment may be allowed to be\r\nmoved.?
\r\n\r\n*m103\r\nमाननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?\r\nकि यह सभा लोक\r\nसभा के\r\nप्रक्रिया\r\nतथा कार्य-संचालन\r\nनियम के नियम 80\r\nके खंड (i) को,\r\nजहां तक उसमें\r\nयह अपेक्षा की\r\nगई है कि\r\nसंशोधन\r\nविधेयक की\r\nव्याप्ति के\r\nभीतर होगा और\r\nजिस खंड से\r\nउसका उपबंध\r\nहो, उसके विषय\r\nसे सुसंगत\r\nहोगा, वक्फ\r\n(संशोधन)\r\nविधेयक, 2025 की\r\nसरकारी संशोधन\r\nसंख्या 111* को\r\nलागू करने के\r\nसंबंध में\r\nनिलंबित करे\r\nऔर यह कि इस\r\nसंशोधन को पेश\r\nकरने की\r\nअनुमति दी जाए
New\r\nClause 15A
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nमाननीय\r\nमंत्री जी\r\nसंशोधन\r\nसंख्या 111\r\nप्रस्तुत करिए
Amendment\r\nmade:
\r\n\r\ninsert
\r\n\r\n?15A.
(Shri Kiren Rijiju)
\r\n\r\n\r\n\r\n
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nनया खंड 15क\r\nविधेयक में\r\nजोड़ दिया जाए
प्रस्ताव\r\nस्वीकृत हुआ
नया\r\nखंड 15क विधेयक\r\nमें जोड़ दिया\r\nगया ।
\r\n\r\nCLAUSE\r\n15A
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nमाननीय\r\nमंत्री जी\r\nसंशोधन\r\nसंख्या 112\r\nप्रस्तुत करिए
Amendment\r\nmade:
\r\n\r\nsubstitute
\r\n\r\n?15B.
(Shri\r\nKiren Rijiju)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 15क, यथा\r\nसंशोधित, विधेयक\r\nका अंग बने
प्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n15क, यथा\r\nसंशोधित,\r\nविधेयक में\r\nजोड़ दिया गया
खंड\r\n16 और 17 विधेयक\r\nमें जोड़ दिए\r\nगए ।
\r\n\r\n CLAUSE\r\n18 Amendment of Section 30
माननीय\r\nअध्यक्ष: श्री\r\nगौरव गगोई जी,\r\nक्या आप संशोधन\r\nसंख्या 19 से 21 प्रस्तुत\r\nकरना चाहते हैं?
\r\n\r\nSHRI\r\nGAURAV GOGOI (JORHAT): Sir, I beg to move:
\r\n\r\nafter ?portal\r\nand database,?
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं श्री गौरव\r\nगगोई जी\r\nद्वारा खंड 18\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 19 से 21 \r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गये तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष: श्री\r\nइमरान मसूद\r\nजी, क्या आप संशोधन\r\nसंख्या 31 और 32 प्रस्तुत\r\nकरना चाहते हैं?
\r\n\r\nश्री\r\nइमरान
पृष्ठ\r\n10, पंक्ति 27 से 32\r\nऔर पृष्ठ 11,\r\nपंक्ति 1 से 9 का लोप\r\nकरें । (31)
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं श्री\r\nइमरान मसूद जी\r\nद्वारा खंड 18\r\nमें प्रस्तुत\r\nसंशोधन\r\nसंख्या 31 और 32\r\nसभा के समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष: श्री\r\nअसादुद्दीन ओवैसी\r\nजी, क्या आप\r\nसंशोधन संख्या\r\n66 से 68 प्रस्तुत करना\r\nचाहते हैं?
\r\n\r\nSHRI\r\nASADUDDIN OWAISI (HYDERABAD): Sir, I beg to move:
\r\n\r\nafter ?portal\r\nand database?
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं श्री असादुद्दीन\r\nओवैसी जी
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष: प्रो
PROF.\r\nSOUGATA RAY (DUM DUM): Sir, I beg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं प्रो
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष: श्री\r\nराजेश रंजन\r\nजी, क्या आप\r\nसंशोधन संख्या\r\n133 प्रस्तुत करना\r\nचाहते हैं?
\r\n\r\nSHRI\r\nRAJESH RANJAN (PURNIA): Sir, I beg to move:
\r\n\r\nafter ?portal\r\nand database,?
\r\n\r\nमाननीय\r\nअध्यक्ष: अब\r\nमैं श्री\r\nराजेश रंजन
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष: प्रश्न\r\nयह है:
\r\n\r\n?कि\r\nखंड 18 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n18 विधेयक में जोड़\r\nदिया गया
CLAUSE\r\n19 Amendment of Section 32
\r\n\r\nमाननीय\r\nअध्यक्ष : श्री\r\nअरविंद गणपत\r\nसावंत जी
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nI rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : श्री\r\nके.
SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir,\r\nI rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : डॉ
DR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि खंड 19\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nखंड\r\n20 विधेयक में जोड़\r\nदिया गया
माननीय\r\nअध्यक्ष : श्री\r\nअरविंद गणपत\r\nसावंत जी
SHRI\r\nARVIND GANPAT SAWANT (MUMBAI SOUTH): Sir,\r\nit is a small and technical one. I rise to move:
\r\n\r\nsubstitute ?30th\r\nof June?. (11)
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : श्री\r\nगौरव गोगोई
SHRI\r\nGAURAV GOGOI (JORHAT): Sir, I rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : श्री\r\nइमरान मसूद\r\nजी,\r\nक्या आप\r\nसंशोधन\r\nसंख्या 33\r\nप्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nश्री\r\nइमरान
माननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : श्री\r\nके.
SHRI\r\nK. C. VENUGOPAL (ALAPPUZHA): Sir,\r\nI rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : डॉ
DR.\r\nMOHAMMAD JAWED (KISHANGANJ): Sir, I rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि खंड 21\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nमाननीय\r\nअध्यक्ष : श्री\r\nइमरान मसूद\r\nजी, क्या\r\nआप संशोधन\r\nसंख्या 34\r\nप्रस्तुत\r\nकरना चाहते\r\nहैं?
\r\n\r\nश्री\r\nइमरान
माननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष : श्री\r\nएन. के
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I rise to move:
\r\n\r\nमाननीय\r\nअध्यक्ष :
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि खंड 22\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nCLAUSE\r\n24 Incertion of New Section 46
\r\n\r\nमाननीय\r\nअध्यक्ष : श्री\r\nएन. के
SHRI\r\nN. K. PREMACHANDRAN (KOLLAM): Sir, I am not moving it\r\nbecause it has become infructuous. ? (Interruptions)
\r\n\r\nमाननीय\r\nअध्यक्ष :\r\nप्रश्न यह है :
\r\n\r\n?कि खंड 24\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\nमाननीय\r\nअध्यक्ष:
श्री\r\nइमरान
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 14 | \r\n \r\n \r\n | \r\n
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nइमरान मसूद
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 28 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n28 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष:
SHRI\r\nASADUDDIN OWAISI (HYDERABAD): Sir, I beg to move:
\r\n\r\nPage\r\n12, omit lines 8 and 9. (69)
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nअसादुद्दीन ओवैसी\r\nजी द्वारा\r\nखंड 29 में\r\nप्रस्तुत\r\nसंशोधन\r\nसंख्या 69 को सभा\r\nके समक्ष\r\nमतदान के लिए\r\nरखता हूं\r\n।
\r\n\r\nसंशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nएन. के
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 29 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n29 विधेयक में\r\nजोड़ दिया गया
खंड\r\n30 से 34 विधेयक\r\nमें जोड़ दिए\r\nगए ।
\r\n\r\nमाननीय\r\nअध्यक्ष:
श्री\r\nइमरान
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 16, पंक्ति | \r\n \r\n \r\n | \r\n
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 16, पंक्ति | \r\n \r\n \r\n | \r\n
| \r\n \r\n | \r\n \r\n पृष्ठ\r\n 17, पंक्ति 1 से | \r\n \r\n \r\n | \r\n
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nइमरान मसूद
संशोधन\r\nमतदान के लिए\r\nरखे गए तथा\r\nअस्वीकृत हुए
माननीय\r\nअध्यक्ष:
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nएन. के
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 35 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n35 विधेयक में\r\nजोड़ दिया गया
खंड\r\n37 से 40 विधेयक\r\nमें जोड़ दिए\r\nगए ।
\r\n\r\nमाननीय\r\nअध्यक्ष:
SHRI E. T. MOHAMMED BASHEER (MALAPPURAM):
माननीय\r\nअध्यक्ष:\r\nअब मैं श्री\r\nई. टी
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 40 ए विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n40 ए विधेयक में\r\nजोड़ दिया गया
खंड\r\n41 विधेयक में\r\nजोड़ दिया गया
माननीय\r\nअध्यक्ष:
SHRI N.\r\nK. PREMACHANDRAN (KOLLAM): Sir, I beg to move:
\r\n\r\nमाननीय\r\nअध्यक्ष:\r\nअब श्री एन
संशोधन\r\nमतदान के लिए\r\nरखा गया तथा\r\nअस्वीकृत हुआ
माननीय\r\nअध्यक्ष:\r\nप्रश्न यह है:
\r\n\r\n?कि\r\nखंड 42 विधेयक\r\nका अंग बने\r\n।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
खंड\r\n42 विधेयक में\r\nजोड़ दिया गया
खंड\r\n43 और 44 विधेयक\r\nमें जोड़ दिए\r\nगए ।
\r\n\r\nखण्ड\r\n1, अधिनियमन\r\nसूत्र और विधेयक\r\nका पूरा नाम\r\nविधेयक में\r\nजोड़ दिए गए
SHRI\r\nKIREN RIJIJU: Sir, I beg to move:
\r\n\r\n?That\r\nthe Bill, as amended, be passed.?
\r\n\r\nमाननीय\r\nअध्यक्ष: प्रश्न\r\nयह है:
\r\n\r\n?कि\r\nविधेयक, यथा\r\nसंशोधित,\r\nपारित किया\r\nजाए ।?
\r\n\r\n? (
अनेक \r\nमाननीय सदस्य:\r\nहां\r\n।
\r\n\r\nकुछ\r\nमाननीय\r\nसदस्य: नहीं
कुछ
माननीय\r\nअध्यक्ष: लॉबी\r\nक्लियर है
? (
माननीय\r\nअध्यक्ष: माननीय\r\nसदस्य, कृपया\r\nबैठ जाइए ।\r\n
\r\n\r\n? (
माननीय\r\nअध्यक्ष: प्रश्न\r\nयह है:
\r\n\r\n?कि\r\nविधेयक, यथा\r\nसंशोधित,\r\nपारित किया\r\nजाए ।?
\r\n\r\nलोक\r\nसभा में\r\nमत-विभाजन हुआ\r\n
\r\n\r\n? (
\r\n\r\n
\r\n\r\n
| \r\n DIVISION\r\n No. 3 \r\n | \r\n \r\n 01:41\r\n (03-04-2025) \r\n | \r\n
AYES
\r\n\r\n| \r\n Adhikari, Shri Soumendu \r\n | \r\n
| \r\n Agrawal, Shri Brijmohan \r\n | \r\n
| \r\n Agrawal, Shri Damodar \r\n | \r\n
| \r\n Anand, Shrimati Lovely \r\n | \r\n
| \r\n Aruna, Shrimati D. K. \r\n | \r\n
| \r\n Awasthi, Shri Ramesh \r\n | \r\n
| \r\n Babu, Shri M. Mallesh \r\n | \r\n
| \r\n Baghel, Prof. S. P. Singh \r\n | \r\n
| \r\n Baghel, Shri Vijay \r\n | \r\n
| \r\n Balayogi, Shri G. M. Harish \r\n | \r\n
| \r\n Baluni, Shri Anil \r\n | \r\n
| \r\n Bambhaniya, Shrimati Nimuben Jayantibhai \r\n | \r\n
| \r\n Baraiya, Shrimati Shobhanaben Mahendrasinh \r\n | \r\n
| \r\n Barne, Shri Shrirang Appa Chandu \r\n | \r\n
| \r\n Baruah, Shri Pradan \r\n | \r\n
| \r\n Basumatary, Shri Joyanta \r\n | \r\n
| \r\n Behera, Dr. Rabindra Narayan \r\n | \r\n
| \r\n Bhabhor, Shri Jaswantsinh Sumanbhai \r\n | \r\n
| \r\n Bharadwaj, Dr. Rajeev \r\n | \r\n
| \r\n Bharti, Shri Arun \r\n | \r\n
| \r\n Bhatt, Shri Ajay \r\n | \r\n
| \r\n Bhonsle, Chh. Udayanraje Pratapsinha Maharaj\r\n \r\n | \r\n
| \r\n Bhumare, Shri Sandipanrao Asaram \r\n | \r\n
| \r\n Bidhuri, Shri Ramvir Singh \r\n | \r\n
| \r\n Bind, Dr. Vinod Kumar \r\n | \r\n
| \r\n Bista, Shri Raju \r\n | \r\n
| \r\n Bommai, Shri Basavaraj \r\n | \r\n
| \r\n Chahar, Shri Rajkumar \r\n | \r\n
| \r\n Chandolia, Shri Yogender \r\n | \r\n
| \r\n Chaudhary, Shri P. P. \r\n | \r\n
| \r\n Chauhan, Shri Chandan \r\n | \r\n
| \r\n Chauhan, Shri Devusinh \r\n | \r\n
| \r\n Chavda, Shri Vinod Lakhamshi \r\n | \r\n
| \r\n Choudhary, Dr. Raj Bhushan \r\n | \r\n
| \r\n Choudhary, Shri Bhagirath \r\n | \r\n
| \r\n Choudhary, Shri Chandra Prakash \r\n | \r\n
| \r\n Choudhary, Shri Darshan Singh \r\n | \r\n
| \r\n Choudhary, Shri Lumbaram \r\n | \r\n
| \r\n Choudhary, Shri Pankaj \r\n | \r\n
| \r\n Choudhary, Shrimati Roopkumari \r\n | \r\n
| \r\n Choudhury, Shri Phani Bhusan \r\n | \r\n
| \r\n Chouhan, Shri Shivraj Singh \r\n | \r\n
| \r\n Chouhan, Shrimati Anita Nagarsingh \r\n | \r\n
| \r\n Chowta, Captain Brijesh \r\n | \r\n
| \r\n Chudasama, Shri Rajeshbhai Naranbhai \r\n | \r\n
| \r\n Dabhi, Shri Bharatsinhji Shankarji \r\n | \r\n
| \r\n Dalal, Shri Mukeshkumar Chandrakaant \r\n | \r\n
| \r\n Deb, Shri Biplab Kumar \r\n | \r\n
| \r\n Debbarman, Shrimati Kriti Devi \r\n | \r\n
| \r\n Delkar, Shrimati Kalaben Mohanbhai \r\n | \r\n
| \r\n Devarayalu, Shri Lavu Srikrishna \r\n | \r\n
| \r\n Devi, Shrimati Annpurna \r\n | \r\n
| \r\n Devi, Shrimati Malvika \r\n | \r\n
| \r\n Devi, Shrimati Veena \r\n | \r\n
| \r\n Devi, Shrimati Vijaylakshmi \r\n | \r\n
| \r\n Dharmapuri, Shri Arvind \r\n | \r\n
| \r\n Dhotre, Shri Anup Sanjay \r\n | \r\n
| \r\n Dubey, Dr. Nishikant \r\n | \r\n
| \r\n Dubey, Shri Ashish \r\n | \r\n
| \r\n Dubey, Shri Vijay Kumar \r\n | \r\n
| \r\n Dutta, Shri Ranjit \r\n | \r\n
| \r\n Firojiya, Shri Anil \r\n | \r\n
| \r\n Gaddigoudar, Shri Parvatagouda Chandanagouda\r\n \r\n | \r\n
| \r\n Gadkari, Shri Nitin Jairam \r\n | \r\n
| \r\n Gangopadhyay, Shri Abhijit \r\n | \r\n
| \r\n Gangwar, Shri Chhatrapal Singh \r\n | \r\n
| \r\n Gao, Shri Tapir \r\n | \r\n
| \r\n Garg, Shri Atul \r\n | \r\n
| \r\n Gautam, Shri Satish Kumar \r\n | \r\n
| \r\n Gond, Dr. Anand Kumar \r\n | \r\n
| \r\n Gopi, Shri Suresh \r\n | \r\n
| \r\n Govil, Shri Arun \r\n | \r\n
| \r\n Goyal, Shri Piyush \r\n | \r\n
| \r\n Gupta, Shri Sudheer \r\n | \r\n
| \r\n Hema Malini, Shrimati \r\n | \r\n
| \r\n Jadav, Shri Rajpalsinh Mahendrasinh \r\n | \r\n
| \r\n Jadhav, Shri Prataprao Ganpatrao \r\n | \r\n
| \r\n Jaiswal, Dr. Sanjay \r\n | \r\n
| \r\n Jaiswal, Shri Manish \r\n | \r\n
| \r\n Jangde, Shrimati Kamlesh \r\n | \r\n
| \r\n Jigajinagi, Shri Ramesh Chandappa \r\n | \r\n
| \r\n Jindal, Shri Naveen \r\n | \r\n
| \r\n Joshi, Dr. Hemang \r\n | \r\n
| \r\n Joshi, Shri Chandra Prakash \r\n | \r\n
| \r\n Joshi, Shri Pralhad \r\n | \r\n
| \r\n Kageri, Shri Vishweshwar Hegde \r\n | \r\n
| \r\n Kalisetti, Shri Appalanaidu \r\n | \r\n
| \r\n Kamait, Shri Dileshwar \r\n | \r\n
| \r\n Karandlaje, Kumari Shobha \r\n | \r\n
| \r\n Karjol, Shri Govind Makthappa \r\n | \r\n
| \r\n Kashyap, Shri Mahesh \r\n | \r\n
| \r\n Kashyap, Shri Suresh Kumar \r\n | \r\n
| \r\n Khadse, Shrimati Raksha Nikhil \r\n | \r\n
| \r\n Khan, Shri Saumitra \r\n | \r\n
| \r\n Khandelwal, Shri Praveen \r\n | \r\n
| \r\n Kishan, Shri Ravindra Shukla Alias Ravi \r\n | \r\n
| \r\n Kishore, Shri Jugal \r\n | \r\n
| \r\n Kulaste, Dr. Faggan Singh \r\n | \r\n
| \r\n Kumar, Dr. Virendra \r\n | \r\n
| \r\n Kumar, Shri Bandi Sanjay \r\n | \r\n
| \r\n Kumar, Shri Kaushalendra \r\n | \r\n
| \r\n Kumar, Shri Putta Mahesh \r\n | \r\n
| \r\n Kumar, Shri Sunil \r\n | \r\n
| \r\n Kumaraswamy, Shri H. D. \r\n | \r\n
| \r\n Kushwah, Shri Bharat Singh \r\n | \r\n
| \r\n Lakshminarayana, Shri G. \r\n | \r\n
| \r\n Lal, Shri Manohar \r\n | \r\n
| \r\n Lalwani, Shri Shankar \r\n | \r\n
| \r\n Lodhi, Shri Rahul Singh \r\n | \r\n
| \r\n Maadam, Shrimati Poonamben \r\n | \r\n
| \r\n Maharaj, Dr. Swami Sakshiji \r\n | \r\n
| \r\n Maharaj, Shri Chintamani \r\n | \r\n
| \r\n Mahato, Shri Bidyut Baran \r\n | \r\n
| \r\n Mahato, Shri Dulu \r\n | \r\n
| \r\n Mahato, Shri Jyotirmay Singh \r\n | \r\n
| \r\n Mahtab, Shri Bhartruhari \r\n | \r\n
| \r\n Majhi, Shri Balabhadra \r\n | \r\n
| \r\n Majhi, Shri Naba Charan \r\n | \r\n
| \r\n Majumdar, Dr. Sukanta \r\n | \r\n
| \r\n Makwana, Shri Dineshbhai \r\n | \r\n
| \r\n Malhotra, Shri Harsh \r\n | \r\n
| \r\n Mallah, Shri Kripanath \r\n | \r\n
| \r\n Mandal, Shri Ajay Kumar \r\n | \r\n
| \r\n Mandal, Shri Ramprit \r\n | \r\n
| \r\n Mandaviya, Dr. Mansukh \r\n | \r\n
| \r\n Mane, Shri Dhairyasheel Sambhajirao \r\n | \r\n
| \r\n Mani, Shri Shashank \r\n | \r\n
| \r\n Manjhi, Shri Jitan Ram \r\n | \r\n
| \r\n Manjunath, Dr. C. N. \r\n | \r\n
| \r\n Mathukumilli, Shri Sribharat \r\n | \r\n
| \r\n Medhi, Shrimati Bijuli Kalita \r\n | \r\n
| \r\n Meghwal, Shri Arjun Ram \r\n | \r\n
| \r\n Mewar, Shrimati Mahima Kumari \r\n | \r\n
| \r\n Mhaske, Shri Naresh Ganpat \r\n | \r\n
| \r\n Mishra, Dr. Rajesh \r\n | \r\n
| \r\n Mishra, Shri Janardan \r\n | \r\n
| \r\n Mohan, Shri P. C. \r\n | \r\n
| \r\n Mohol, Shri Murlidhar \r\n | \r\n
| \r\n Murmu, Shri Khagen \r\n | \r\n
| \r\n Nag, Shri Bhojraj \r\n | \r\n
| \r\n Nagar, Shri Rodmal \r\n | \r\n
| \r\n Nagaraju, Shri Bastipati \r\n | \r\n
| \r\n Nagesh, Shri Godam \r\n | \r\n
| \r\n Naidu, Shri Kinjarapu Rammohan \r\n | \r\n
| \r\n Naik, Shri Shripad Yesso \r\n | \r\n
| \r\n Nayak, Shri Ananta \r\n | \r\n
| \r\n Pal, Shri Jagdambika \r\n | \r\n
| \r\n Pal, Shri Krishan \r\n | \r\n
| \r\n Panda, Shri Baijayant \r\n | \r\n
| \r\n Pandey, Shri Santosh \r\n | \r\n
| \r\n Panigrahi, Shri Sukanta Kumar \r\n | \r\n
| \r\n Panigrahy, Dr. Pradeep Kumar \r\n | \r\n
| \r\n Pany, Shri Rudra Narayan \r\n | \r\n
| \r\n Pardhi, Shrimati Bharti \r\n | \r\n
| \r\n Parthasarathi, Shri B. K. \r\n | \r\n
| \r\n Paswan, Shri Chirag \r\n | \r\n
| \r\n Paswan, Shri Kamlesh \r\n | \r\n
| \r\n Patel (Bakabhai), Shri Mitesh \r\n | \r\n
| \r\n Patel, Shri Dhaval Laxmanbhai \r\n | \r\n
| \r\n Patel, Shri Gajendra Singh \r\n | \r\n
| \r\n Patel, Shri Haribhai \r\n | \r\n
| \r\n Patel, Shri Hasmukhbhai Somabhai \r\n | \r\n
| \r\n Patel, Shri Praveen \r\n | \r\n
| \r\n Patel, Shrimati Anupriya \r\n | \r\n
| \r\n Patil, Shri C. R. \r\n | \r\n
| \r\n Patil, Shri Gyaneshwar \r\n | \r\n
| \r\n Patra, Dr. Sambit \r\n | \r\n
| \r\n Paul, Shri Kartick Chandra \r\n | \r\n
| \r\n Pemmasani, Dr. Chandra Sekhar \r\n | \r\n
| \r\n Poojary, Shri Kota Srinivasa \r\n | \r\n
| \r\n Pradhan, Shri Dharmendra \r\n | \r\n
| \r\n Prakash, Shri Jai \r\n | \r\n
| \r\n Prasad, Shri Ravi Shankar \r\n | \r\n
| \r\n Prasada, Shri Jitin \r\n | \r\n
| \r\n Purandeswari, Shrimati Daggubati \r\n | \r\n
| \r\n Purohit, Shri Pradeep \r\n | \r\n
| \r\n Raghavendra, Shri B. Y. \r\n | \r\n
| \r\n Rai, Shri Nityanand \r\n | \r\n
| \r\n Rajender, Shri Eatala \r\n | \r\n
| \r\n Rajput, Shri Mukesh \r\n | \r\n
| \r\n Ram, Shri Vishnu Dayal \r\n | \r\n
| \r\n Ramesh, Dr. C. M. \r\n | \r\n
| \r\n Ranaut, Sushri Kangna \r\n | \r\n
| \r\n *Rane, Shri Narayan Tatu \r\n | \r\n
| \r\n Rao, Shri Daggumalla Prasada \r\n | \r\n
| \r\n Rao, Shri Madhavaneni Raghunandan \r\n | \r\n
| \r\n Rathiya, Shri Radheshyam \r\n | \r\n
| \r\n Rathva, Shri Jashubhai Bhilubhai \r\n | \r\n
| \r\n Rawat, Dr. Manna Lal \r\n | \r\n
| \r\n Rawat, Shri Ashok Kumar \r\n | \r\n
| \r\n Rawat, Shri Trivendra Singh \r\n | \r\n
| \r\n Ray, Shri Bishnu Pada \r\n | \r\n
| \r\n Ray, Shrimati Sandhya \r\n | \r\n
| \r\n Reddy, Shri G. Kishan \r\n | \r\n
| \r\n Reddy, Shri Konda Vishweshwar \r\n | \r\n
| \r\n Reddy, Shri Magunta Sreenivasulu \r\n | \r\n
| \r\n Rijiju, Shri Kiren \r\n | \r\n
| \r\n Roy, Dr. Jayanta Kumar \r\n | \r\n
| \r\n Rudy, Shri Rajiv Pratap \r\n | \r\n
| \r\n Rupala, Shri Parshottambhai \r\n | \r\n
| \r\n Sagar, Shri Arun Kumar \r\n | \r\n
| \r\n Sahu, Shri Bunty Vivek \r\n | \r\n
| \r\n Sahu, Shri Tokhan \r\n | \r\n
| \r\n Saikia, Shri Dilip \r\n | \r\n
| \r\n Sangwan, Dr. Rajkumar \r\n | \r\n
| \r\n Sarangi, Shri Pratap Chandra \r\n | \r\n
| \r\n Sarkar, Shri Jagannath \r\n | \r\n
| \r\n Savara, Dr. Hemant Vishnu \r\n | \r\n
| \r\n *Scindia, Shri Jyotiraditya M. \r\n | \r\n
| \r\n Sehrawat, Shrimati Kamaljeet \r\n | \r\n
| \r\n Seth, Shri Sanjay \r\n | \r\n
| \r\n Sethi, Shri Avimanyu \r\n | \r\n
| \r\n Shabari, Dr. Byreddy \r\n | \r\n
| \r\n Shah, Shri Amit \r\n | \r\n
| \r\n Shah, Shrimati Mala Rajyalaxmi \r\n | \r\n
| \r\n Shambhavi, Shrimati \r\n | \r\n
| \r\n Sharma, Dr. Mahesh \r\n | \r\n
| \r\n Sharma, Shri Alok \r\n | \r\n
| \r\n Sharma, Shri Anurag \r\n | \r\n
| \r\n Sharma, Shri Vishnu Datt \r\n | \r\n
| \r\n Sharma, Shrimati Manju \r\n | \r\n
| \r\n Shekhawat, Shri Gajendra Singh \r\n | \r\n
| \r\n Shettar, Shri Jagadish \r\n | \r\n
| \r\n Shihora, Shri Chandubhai Chhaganbhai \r\n | \r\n
| \r\n Shinde, Dr. Shrikant Eknath \r\n | \r\n
| \r\n Sigriwal, Shri Janardan Singh \r\n | \r\n
| \r\n Singh, Dr. Bhola \r\n | \r\n
| \r\n Singh, Dr. Jitendra \r\n | \r\n
| \r\n Singh, Rao Inderjit \r\n | \r\n
| \r\n Singh, Shri Devendra Singh Alias Bhole \r\n | \r\n
| \r\n Singh, Shri Dharambir \r\n | \r\n
| \r\n Singh, Shri Dushyant \r\n | \r\n
| \r\n Singh, Shri Ganesh \r\n | \r\n
| \r\n Singh, Shri Giriraj \r\n | \r\n
| \r\n Singh, Shri Kali Charan \r\n | \r\n
| \r\n Singh, Shri Karan Bhushan \r\n | \r\n
| \r\n Singh, Shri Kirti Vardhan \r\n | \r\n
| \r\n Singh, Shri Pradeep Kumar \r\n | \r\n
| \r\n Singh, Shri Radha Mohan \r\n | \r\n
| \r\n Singh, Shri Raj Nath \r\n | \r\n
| \r\n Singh, Shri Rajiv Ranjan Singh alias Lalan \r\n | \r\n
| \r\n Singh, Shri Rao Rajendra \r\n | \r\n
| \r\n Singh, Shrimati Himadri \r\n | \r\n
| \r\n Sivanath, Shri Kesineni \r\n | \r\n
| \r\n Solanky, Shri Mahendra Singh \r\n | \r\n
| \r\n Somanna, Shri V. \r\n | \r\n
| \r\n Sonowal, Shri Sarbananda \r\n | \r\n
| \r\n Srinivas, Shri Tangella Uday \r\n | \r\n
| \r\n Subba, Dr. Indra Hang \r\n | \r\n
| \r\n Subhadarshini, Shrimati Anita \r\n | \r\n
| \r\n Sudhakar, Dr. K. \r\n | \r\n
| \r\n *Suklabaidya, Shri Parimal \r\n | \r\n
| \r\n Suman, Dr. Alok Kumar \r\n | \r\n
| \r\n Surya, Shri Tejasvi \r\n | \r\n
| \r\n Sutariya, Shri Bharatbhai Manubhai \r\n | \r\n
| \r\n Swaraj, Ms. Bansuri \r\n | \r\n
| \r\n *Tamta, Shri Ajay \r\n | \r\n
| \r\n Tanwar, Shri Kanwar Singh \r\n | \r\n
| \r\n Tarai, Shri Bibhu Prasad \r\n | \r\n
| \r\n Tasa, Shri Kamakhya Prasad \r\n | \r\n
| \r\n Tatkare, Shri Sunil Dattatrey \r\n | \r\n
| \r\n Thakur, Shri Anurag Singh \r\n | \r\n
| \r\n Thakur, Shri Devesh Chandra \r\n | \r\n
| \r\n Thakur, Shri Gopal Jee \r\n | \r\n
| \r\n Thakur, Shri Shantanu \r\n | \r\n
| \r\n Thakur, Shri Vivek \r\n | \r\n
| \r\n Thakur, Shrimati Savitri \r\n | \r\n
| \r\n Tigga, Shri Manoj \r\n | \r\n
| \r\n Tisso, Shri Amarsing \r\n | \r\n
| \r\n Tiwari, Shri Manoj \r\n | \r\n
| \r\n Tomar, Shri Shivmangal Singh \r\n | \r\n
| \r\n Uikey, Shri Durga Das \r\n | \r\n
| \r\n *Vallabhaneni, Shri Balashowry \r\n | \r\n
| \r\n Valmiki, Shri Anoop Pradhan \r\n | \r\n
| \r\n Vanlalhmangaiha, Shri Richard \r\n | \r\n
| \r\n Varma, Shri Bhupathi Raju Srinivasa \r\n | \r\n
| \r\n Vasava, Shri Mansukhbhai Dhanjibhai \r\n | \r\n
| \r\n Vasava, Shri Parbhubhai Nagarbhai \r\n | \r\n
| \r\n Vemireddy, Shri Prabhakar Reddy \r\n | \r\n
| \r\n Verma, Shri Rajesh \r\n | \r\n
| \r\n Wadiyar, Shri Yaduveer \r\n | \r\n
| \r\n Wagh, Shrimati Smita Uday \r\n | \r\n
| \r\n Waikar, Shri Ravindra Dattaram \r\n | \r\n
| \r\n Wankhede, Dr. Lata \r\n | \r\n
| \r\n Yadav, Shri Ashok Kumar \r\n | \r\n
| \r\n Yadav, Shri Bhupender \r\n | \r\n
| \r\n Yadav, Shri Dinesh Chandra \r\n | \r\n
| \r\n Yadav, Shri Giridhari \r\n | \r\n
\r\n\r\n
| \r\n NOES \r\n | \r\n ||
| \r\n Ahirwar, Shri Narayandas \r\n | \r\n
| \r\n |
| \r\n Ahmad, Shri Mian Altaf \r\n | \r\n
| \r\n |
| \r\n Ahmed, Shrimati Sajda \r\n | \r\n
| \r\n |
| \r\n Akoijam, Dr. Angomcha Bimol \r\n | \r\n
| \r\n |
| \r\n Anand, Shri D. M. Kathir \r\n | \r\n
| \r\n |
| \r\n Annadurai, Shri C. N. \r\n | \r\n
| \r\n |
| \r\n Ansari, Shri Afzal \r\n | \r\n
| \r\n |
| \r\n Antony, Shri Anto \r\n | \r\n
| \r\n |
| \r\n Anwar, Shri Tariq \r\n | \r\n
| \r\n |
| \r\n Arthur, Shri Alfred Kanngam S. \r\n | \r\n
| \r\n |
| \r\n Aujla, Shri Gurjeet Singh \r\n | \r\n
| \r\n |
| \r\n Azad, Shri Kirti \r\n | \r\n
| \r\n |
| \r\n *Baalu, Shri T. R. \r\n | \r\n
| \r\n |
| \r\n Bandyopadhyay, Shri Sudip \r\n | \r\n
| \r\n |
| \r\n Banerjee, Shri Abhishek \r\n | \r\n
| \r\n |
| \r\n Banerjee, Shri Kalyan \r\n | \r\n
| \r\n |
| \r\n *Banerjee, Shri Prasun \r\n | \r\n
| \r\n |
| \r\n Banerjee, Shrimati Rachna \r\n | \r\n
| \r\n |
| \r\n *Barve, Shri Shyamkumar Daulat \r\n | \r\n
| \r\n |
| \r\n Basheer, Shri E. T. Mohammed \r\n | \r\n
| \r\n |
| \r\n Behanan, Shri Benny \r\n | \r\n
| \r\n |
| \r\n Beniwal, Shri Hanuman \r\n | \r\n
| \r\n |
| \r\n Beniwal, Shri Ummeda Ram \r\n | \r\n
| \r\n |
| \r\n Bhadauria, Shri Anand \r\n | \r\n
| \r\n |
| \r\n Bhagare, Shri Bhaskar Murlidhar \r\n | \r\n
| \r\n |
| \r\n Bhagat, Shri Sukhdeo \r\n | \r\n
| \r\n |
| \r\n Bharti, Shrimati Misha \r\n | \r\n
| \r\n |
| \r\n Bhowmick, Shri Partha \r\n | \r\n
| \r\n |
| \r\n Bordoloi, Shri Pradyut \r\n | \r\n
| \r\n |
| \r\n Brahamchari, Shri Satpal \r\n | \r\n
| \r\n |
| \r\n C., Shri Robert Bruce \r\n | \r\n
| \r\n |
| \r\n Chabbewal, Dr. Raj Kumar \r\n | \r\n
| \r\n |
| \r\n Chakraborty, Shri Arup \r\n | \r\n
| \r\n |
| \r\n Channi, Shri Charanjit Singh \r\n | \r\n
| \r\n |
| \r\n Chaudhary, Shri R. K. \r\n | \r\n
| \r\n |
| \r\n Chaudhary, Shri Ram Prasad \r\n | \r\n
| \r\n |
| \r\n Chaudhry, Shri Varun \r\n | \r\n
| \r\n |
| \r\n Chavan, Shri Ravindra Vasantrao \r\n | \r\n
| \r\n |
| \r\n Chhotelal, Shri \r\n | \r\n
| \r\n |
| \r\n Chidambaram, Shri Karti P. \r\n | \r\n
| \r\n |
| \r\n Choudhary, Sushri Iqra \r\n | \r\n
| \r\n |
| \r\n Choudhury, Shri Isha Khan \r\n | \r\n
| \r\n |
| \r\n D., Shri Malaiyarasan \r\n | \r\n
| \r\n |
| \r\n Dastidar, Dr. Kakoli Ghosh \r\n | \r\n
| \r\n |
| \r\n *Desai, Shri Anil Yeshwant \r\n | \r\n
| \r\n |
| \r\n Deshmukh, Shri Sanjay Uttamrao \r\n | \r\n
| \r\n |
| \r\n Dhanorkar, Shrimati Pratibha Suresh \r\n | \r\n
| \r\n |
| \r\n Dinesh, Dr. Bachhav Shobha \r\n | \r\n
| \r\n |
| \r\n *Dohare, Shri Jitendra Kumar \r\n | \r\n
| \r\n |
| \r\n Eden, Shri Hibi \r\n | \r\n
| \r\n |
| \r\n Fernandes, Captain Viriato \r\n | \r\n
| \r\n |
| \r\n Gaddam, Shri Vamsi Krishna \r\n | \r\n
| \r\n |
| \r\n Gaikwad, Prof. Varsha Eknath \r\n | \r\n
| \r\n |
| \r\n Gandhi, Dr. Dharamvira \r\n | \r\n
| \r\n |
| \r\n Gandhi, Shri Rahul \r\n | \r\n
| \r\n |
| \r\n George, Adv. Francis \r\n | \r\n
| \r\n |
| \r\n Ghosh, Sushri Sayani \r\n | \r\n
| \r\n |
| \r\n *Ghubaya, Shri Sher Singh \r\n | \r\n
| \r\n |
| \r\n Gogoi, Shri Gaurav \r\n | \r\n
| \r\n |
| \r\n Gopinath, Shri K. \r\n | \r\n
| \r\n |
| \r\n *Gurumoorthy, Shri Maddila \r\n | \r\n
| \r\n |
| \r\n Haldar, Shri Bapi \r\n | \r\n
| \r\n |
| \r\n Haneefa, Shri Mohmad \r\n | \r\n
| \r\n |
| \r\n Hansdak, Shri Vijay Kumar \r\n | \r\n
| \r\n |
| \r\n Hitnal, Shri K. Rajashekar Basavaraj \r\n | \r\n
| \r\n |
| \r\n Hooda, Shri Deepender Singh \r\n | \r\n
| \r\n |
| \r\n Hussain, Md. Rakibul \r\n | \r\n
| \r\n |
| \r\n Indora, Shri Kuldeep \r\n | \r\n
| \r\n |
| \r\n Jadhav, Shri Sanjay Haribhau \r\n | \r\n
| \r\n |
| \r\n Jagathratchakan, Shri S. \r\n | \r\n
| \r\n |
| \r\n *Jamir, Shri S. Supongmeren \r\n | \r\n
| \r\n |
| \r\n Jarkiholi, Kumari Priyanka Satish \r\n | \r\n
| \r\n |
| \r\n Jatav, Shri Bhajan Lal \r\n | \r\n
| \r\n |
| \r\n Jatav, Shrimati Sanjna \r\n | \r\n
| \r\n |
| \r\n Jawed, Dr. Mohammad \r\n | \r\n
| \r\n |
| \r\n Jothimani, Sushri S. \r\n | \r\n
| \r\n |
| \r\n K., Shri Eswarasamy \r\n | \r\n
| \r\n |
| \r\n K., Shri Navaskani \r\n | \r\n
| \r\n |
| \r\n *K., Shri Subbarayan \r\n | \r\n
| \r\n |
| \r\n *Kale, Dr. Kalyan Vaijinathrao \r\n | \r\n
| \r\n |
| \r\n Kale, Shri Amar Sharadrao \r\n | \r\n
| \r\n |
| \r\n *Kalge, Dr. Shivaji Bandappa \r\n | \r\n
| \r\n |
| \r\n Kang, Shri Malvinder Singh \r\n | \r\n
| \r\n |
| \r\n Karunanidhi, Shrimati Kanimozhi \r\n | \r\n
| \r\n |
| \r\n Kaswan, Shri Rahul \r\n | \r\n
| \r\n |
| \r\n Kavya, Dr. Kadiyam \r\n | \r\n
| \r\n |
| \r\n Khan, Shri Abu Taher \r\n | \r\n
| \r\n |
| \r\n Khandre, Shri Sagar Eshwar \r\n | \r\n
| \r\n |
| \r\n Kherwal, Shri Kalipada Saren \r\n | \r\n
| \r\n |
| \r\n Kirsan, Dr. Namdeo \r\n | \r\n
| \r\n |
| \r\n *Kumar, Dr. D. Ravi \r\n | \r\n
| \r\n |
| \r\n Kumar, Shri Manoj \r\n | \r\n
| \r\n |
| \r\n Kuriakose, Adv. Dean \r\n | \r\n
| \r\n |
| \r\n Kushwaha, Shri Babu Singh \r\n | \r\n
| \r\n |
| \r\n *Lal, Shri Kishori \r\n | \r\n
| \r\n |
| \r\n Lanke, Shri Nilesh Dnyandev \r\n | \r\n
| \r\n |
| \r\n *Lodhi, Shri Ajendra Singh \r\n | \r\n
| \r\n |
| \r\n *M. S., Shri Tharaniventhan \r\n | \r\n
| \r\n |
| \r\n Madhur, Shri Utkarsh Verma \r\n | \r\n
| \r\n |
| \r\n Mahant, Shrimati Jyotsna Charandas \r\n | \r\n
| \r\n |
| \r\n Majhi, Shrimati Joba \r\n | \r\n
| \r\n |
| \r\n Mal, Shri Asit Kumar \r\n | \r\n
| \r\n |
| \r\n Maliah, Shrimati June \r\n | \r\n
| \r\n |
| \r\n Malik, Shri Harendra Singh \r\n | \r\n
| \r\n |
| \r\n Mallikarjun, Dr. Prabha \r\n | \r\n
| \r\n |
| \r\n *Mani, Shri A. \r\n | \r\n
| \r\n |
| \r\n *Manickam Tagore, Shri B. \r\n | \r\n
| \r\n |
| \r\n Maran, Shri Dayanidhi \r\n | \r\n
| \r\n |
| \r\n Masood, Shri Imran \r\n | \r\n
| \r\n |
| \r\n Maurya, Shri Neeraj \r\n | \r\n
| \r\n |
| \r\n Meena, Shri Harish Chandra \r\n | \r\n
| \r\n |
| \r\n *Meena, Shri Murari Lal \r\n | \r\n
| \r\n |
| \r\n Meet Hayer, Shri Gurmeet Singh \r\n | \r\n
| \r\n |
| \r\n Mehdi, Shri Aga Syed Ruhullah \r\n | \r\n
| \r\n |
| \r\n *Mitali, Shrimati Bag \r\n | \r\n
| \r\n |
| \r\n Mohibbullah, Shri \r\n | \r\n
| \r\n |
| \r\n Mohite-Patil, Shri Dhairyasheel Rajsinh \r\n | \r\n
| \r\n |
| \r\n Moitra, Sushri Mahua \r\n | \r\n
| \r\n |
| \r\n Mondal, Shrimati Pratima \r\n | \r\n
| \r\n |
| \r\n Munda, Shri Kali Charan \r\n | \r\n
| \r\n |
| \r\n Naik, Shri G. Kumar \r\n | \r\n
| \r\n |
| \r\n Nehru, Shri Arun \r\n | \r\n
| \r\n |
| \r\n Nishad, Shri Laxmikant Pappu \r\n | \r\n
| \r\n |
| \r\n *Nishad, Shri Rambhual \r\n | \r\n
| \r\n |
| \r\n Ola, Shri Brijendra Singh \r\n | \r\n
| \r\n |
| \r\n Owaisi, Shri Asaduddin \r\n | \r\n
| \r\n |
| \r\n P., Dr. Ganapathy Rajkumar \r\n | \r\n
| \r\n |
| \r\n Padavi, Adv. Gowaal Kagada \r\n | \r\n
| \r\n |
| \r\n Padole, Dr. Prashant Yadaorao \r\n | \r\n
| \r\n |
| \r\n Pandey, Shri Sanatan \r\n | \r\n
| \r\n |
| \r\n Parambil, Shri Shafi \r\n | \r\n
| \r\n |
| \r\n Parkash, Shri Jai \r\n | \r\n
| \r\n |
| \r\n Patel, Dr. Shiv Pal Singh \r\n | \r\n
| \r\n |
| \r\n Patel, Shri Naresh Chandra Uttam \r\n | \r\n
| \r\n |
| \r\n Patel, Shri Shreyas M. \r\n | \r\n
| \r\n |
| \r\n Patel, Shrimati Krishna Devi Shivshankar \r\n | \r\n
| \r\n |
| \r\n *Pathan, Shri Yusuf \r\n | \r\n
| \r\n |
| \r\n Patil, Shri Sanjay Dina \r\n | \r\n
| \r\n |
| \r\n *Patil, Shri Vishaldada Prakashbapu \r\n | \r\n
| \r\n |
| \r\n *Porika, Shri Balram Naik \r\n | \r\n
| \r\n |
| \r\n *Prakash, Adv. Adoor \r\n | \r\n
| \r\n |
| \r\n Prakash, Shri K. E. \r\n | \r\n
| \r\n |
| \r\n Prasad, Dr. M. K. Vishnu \r\n | \r\n
| \r\n |
| \r\n Prasad, Shri Awadhesh \r\n | \r\n
| \r\n |
| \r\n Prasad, Shri Sudama \r\n | \r\n
| \r\n |
| \r\n Premachandran, Shri N. K. \r\n | \r\n
| \r\n |
| \r\n Punia, Shri Tanuj \r\n | \r\n
| \r\n |
| \r\n R., Kumari Sudha \r\n | \r\n
| \r\n |
| \r\n R., Shri Sachithanantham \r\n | \r\n
| \r\n |
| \r\n Radhakrishna, Shri \r\n | \r\n
| \r\n |
| \r\n Radhakrishnan, Shri K. \r\n | \r\n
| \r\n |
| \r\n Raghavan, Shri M. K. \r\n | \r\n
| \r\n |
| \r\n Raghuveer, Shri Kunduru \r\n | \r\n
| \r\n |
| \r\n *Rahaman, Shri Khalilur \r\n | \r\n
| \r\n |
| \r\n Rai, Shri Rajeev \r\n | \r\n
| \r\n |
| \r\n Raja, Shri A. \r\n | \r\n
| \r\n |
| \r\n Rajbhar, Shri Ramashankar \r\n | \r\n
| \r\n |
| \r\n Rajenimbalkar, Shri Omprakash Bhupalsinh Alias\r\n Pavan \r\n | \r\n
| \r\n |
| \r\n Ram, Shri Amra \r\n | \r\n
| \r\n |
| \r\n *Randhawa, Shri Sukhjinder Singh \r\n | \r\n
| \r\n |
| \r\n Rani, Dr. Gumma Thanuja \r\n | \r\n
| \r\n |
| \r\n Ranjan, Shri Rajesh \r\n | \r\n
| \r\n |
| \r\n *Rathor, Shri Rakesh \r\n | \r\n
| \r\n |
| \r\n Ravi, Dr. Mallu \r\n | \r\n
| \r\n |
| \r\n Ray, Prof. Sougata \r\n | \r\n
| \r\n |
| \r\n Reddy, Shri Chamala Kiran Kumar \r\n | \r\n
| \r\n |
| \r\n Reddy, Shri P. V. Midhun \r\n | \r\n
| \r\n |
| \r\n Reddy, Shri Ramasahayam Raghuram \r\n | \r\n
| \r\n |
| \r\n Reddy, Shri Y. S. Avinash \r\n | \r\n
| \r\n |
| \r\n Rehman, Shri Zia Ur \r\n | \r\n
| \r\n |
| \r\n Roat, Shri Rajkumar \r\n | \r\n
| \r\n |
| \r\n Roy, Shrimati Mala \r\n | \r\n
| \r\n |
| \r\n S., Shri Murasoli \r\n | \r\n
| \r\n |
| \r\n Samadani, Dr. M. P. Abdussamad \r\n | \r\n
| \r\n |
| \r\n Sangma, Shri Saleng A. \r\n | \r\n
| \r\n |
| \r\n Sarkar, Dr. Sharmila \r\n | \r\n
| \r\n |
| \r\n Saroj, Adv. Priya \r\n | \r\n
| \r\n |
| \r\n Saroj, Shri Daroga Prasad \r\n | \r\n
| \r\n |
| \r\n Saroj, Shri Pushpendra \r\n | \r\n
| \r\n |
| \r\n Sawant, Shri Arvind Ganpat \r\n | \r\n
| \r\n |
| \r\n Sayeed, Shri Hamdullah \r\n | \r\n
| \r\n |
| \r\n Selja, Kumari \r\n | \r\n
| \r\n |
| \r\n Selvaganapathi, Shri T. M. \r\n | \r\n
| \r\n |
| \r\n Selvam, Shri G. \r\n | \r\n
| \r\n |
| \r\n Senthil, Shri Sasikanth \r\n | \r\n
| \r\n |
| \r\n Shakya, Shri Devesh \r\n | \r\n
| \r\n |
| \r\n Sheikh, Shri Abdul Rashid \r\n | \r\n
| \r\n |
| \r\n Shekhar, Adv. Chandra \r\n | \r\n
| \r\n |
| \r\n Shetkar, Shri Suresh Kumar \r\n | \r\n
| \r\n |
| \r\n Shinde, Sushri Praniti Sushilkumar \r\n | \r\n
| \r\n |
| \r\n Singh, Dr. Amar \r\n | \r\n
| \r\n |
| \r\n Singh, Shri Raja Ram \r\n | \r\n
| \r\n |
| \r\n Singh, Shri Sudhakar \r\n | \r\n
| \r\n |
| \r\n Singh, Shri Ujjwal Raman \r\n | \r\n
| \r\n |
| \r\n Singh, Shri Virendra \r\n | \r\n
| \r\n |
| \r\n Sinha, Shri Abhay Kumar \r\n | \r\n
| \r\n |
| \r\n Sinha, Shri Shatrughan \r\n | \r\n
| \r\n |
| \r\n *Sonwane, Shri Bajrang Manohar \r\n | \r\n
| \r\n |
| \r\n Sreekandan, Shri V. K. \r\n | \r\n
| \r\n |
| \r\n Srikumar, Dr. Rani \r\n | \r\n
| \r\n |
| \r\n *Sudhakaran, Shri K. \r\n | \r\n
| \r\n |
| \r\n *Sule, Shrimati Supriya \r\n | \r\n
| \r\n |
| \r\n Suresh, Shri Kodikunnil \r\n | \r\n
| \r\n |
| \r\n Tewari, Shri Manish \r\n | \r\n
| \r\n |
| \r\n Thakor, Shrimati Geniben Nagaji \r\n | \r\n
| \r\n |
| \r\n Thanga, Shri Tamilselvan \r\n | \r\n
| \r\n |
| \r\n Thangapandian, Dr. T. Sumathy alias Thamizhachi\r\n \r\n | \r\n
| \r\n |
| \r\n Tharoor, Dr. Shashi \r\n | \r\n
| \r\n |
| \r\n Thirumaavalavan, Dr. Thol \r\n | \r\n
| \r\n |
| \r\n Tukaram, Shri E. \r\n | \r\n
| \r\n |
| \r\n Ulaka, Shri Saptagiri Sankar \r\n | \r\n
| \r\n |
| \r\n Unnithan, Shri Rajmohan \r\n | \r\n
| \r\n |
| \r\n V., Shri Selvaraj \r\n | \r\n
| \r\n |
| \r\n Vaiko, Shri Durai \r\n | \r\n
| \r\n |
| \r\n Vaithilingam, Shri Ve. \r\n | \r\n
| \r\n |
| \r\n Vasanth, Shri Vijayakumar Alias Vijay\r\n \r\n | \r\n
| \r\n |
| \r\n Veeraswamy, Dr. Kalanidhi \r\n | \r\n
| \r\n |
| \r\n Venkatesan, Shri S. \r\n | \r\n
| \r\n |
| \r\n Venugopal, Shri K. C. \r\n | \r\n
| \r\n |
| \r\n Verma, Shri Lalji \r\n | \r\n
| \r\n |
| \r\n Verma, Shri Ram Shiromani \r\n | \r\n
| \r\n |
| \r\n Vira, Shrimati Ruchi \r\n | \r\n
| \r\n |
| \r\n Waje, Shri Rajabhau Parag Prakash \r\n | \r\n
| \r\n |
| \r\n Wakchaure, Shri Bhausaheb Rajaram \r\n | \r\n
| \r\n |
| \r\n Wankhade, Shri Balwant Baswant \r\n | \r\n
| \r\n |
| \r\n Warring, Shri Amrinder Singh Raja \r\n | \r\n
| \r\n |
| \r\n Yadav, Shri Aditya \r\n | \r\n
| \r\n |
| \r\n Yadav, Shri Akhilesh \r\n | \r\n
| \r\n |
| \r\n Yadav, Shri Akshay \r\n | \r\n
| \r\n |
| \r\n Yadav, Shri Dharmendra \r\n | \r\n
| \r\n |
| \r\n Yadav, Shri Surendra Prasad \r\n | \r\n
| \r\n |
| \r\n Yadav, Shrimati Dimple \r\n | \r\n
| \r\n |
| \r\n | \r\n | \r\n |
\r\n\r\n
माननीय\r\nअध्यक्ष: माननीय\r\nसदस्यगण,\r\nशुद्धि के\r\nअध्यधीन,\r\nमत-विभाजन का\r\nपरिणाम यह है:
\r\n\r\nमाननीय\r\nअध्यक्ष: लॉबी\r\nखोल दी गई है
? (
माननीय\r\nअध्यक्ष :
\r\nप्रश्न यह है:
\r\n\r\n?कि मुसलमान\r\nवक्फ अधिनियम
प्रस्ताव\r\nस्वीकृत हुआ
माननीय\r\nअध्यक्ष :
प्रश्न\r\nयह है :
\r\n\r\n?कि खंड 1,\r\nयथा संशोधित,\r\nविधेयक का अंग\r\nबने ।?
\r\n\r\n \r\n(
SHRI\r\nKIREN RIJIJU : Sir, I beg to move:
\r\n\r\n?That\r\nthe Bill, as amended, be passed.?
\r\n\r\n?कि विधेयक,\r\nयथा संशोधित,\r\nपारित किया\r\nजाए ।?
\r\n\r\nप्रस्ताव\r\nस्वीकृत हुआ
","debateDate":"02/04/2025","debateType":"GOVERNMENT BILLS","mpPartDetailList":[{"mpName":"Shri Om Birla","mpCode":4716,"mpPartCode":1},{"mpName":"Shri K C Venugopal","mpCode":4567,"mpPartCode":2},{"mpName":"Shri N K Premachandran","mpCode":3754,"mpPartCode":4},{"mpName":"Shri Amit Shah","mpCode":5021,"mpPartCode":5},{"mpName":"Shri Kiren Rijiju","mpCode":3972,"mpPartCode":7},{"mpName":"Prof. Sougata Ray","mpCode":2554,"mpPartCode":9},{"mpName":"Shri Gaurav Gogoi","mpCode":4788,"mpPartCode":15},{"mpName":"Shri Ravi Shankar Prasad","mpCode":5219,"mpPartCode":20},{"mpName":"Shri Akhilesh Yadav","mpCode":564,"mpPartCode":21},{"mpName":"Shri Kalyan Banerjee","mpCode":4498,"mpPartCode":24},{"mpName":"Shri Raja A","mpCode":344,"mpPartCode":25},{"mpName":"Shri Krishna Prasad Tenneti","mpCode":5680,"mpPartCode":26},{"mpName":"Shri Rajiv Ranjan Singh","mpCode":4134,"mpPartCode":27},{"mpName":"Shri Arvind Ganpat Sawant","mpCode":4713,"mpPartCode":28},{"mpName":"Shri Nilesh Dnyandev Lanke","mpCode":5821,"mpPartCode":30},{"mpName":"Shri Dilip Saikia","mpCode":5107,"mpPartCode":31},{"mpName":"Dr. Shrikant Eknath Shinde","mpCode":4659,"mpPartCode":32},{"mpName":"Shri Imran Masood","mpCode":5589,"mpPartCode":33},{"mpName":"Shri Anurag Singh Thakur","mpCode":4249,"mpPartCode":34},{"mpName":"Shri Arun Bharti","mpCode":5740,"mpPartCode":38},{"mpName":"Shri Mohibbullah","mpCode":5633,"mpPartCode":39},{"mpName":"Shri P V Midhun Reddy","mpCode":4688,"mpPartCode":40},{"mpName":"Shri Sudhakar Singh","mpCode":5634,"mpPartCode":41},{"mpName":"Shri Radhakrishna","mpCode":5757,"mpPartCode":42},{"mpName":"Shri Suresh Gopi","mpCode":5552,"mpPartCode":43},{"mpName":"Shri E T Mohammed Basheer","mpCode":4561,"mpPartCode":46},{"mpName":"Dr. Rajkumar Sangwan","mpCode":5550,"mpPartCode":47},{"mpName":"Dr. Mohammad Jawed","mpCode":5216,"mpPartCode":48},{"mpName":"Ms Iqra Choudhary","mpCode":5795,"mpPartCode":49},{"mpName":"Shri Gurmeet Singh Meet Hayer","mpCode":5829,"mpPartCode":50},{"mpName":"Shri Vijay Kumar Hansdak","mpCode":4866,"mpPartCode":51},{"mpName":"Smt. Kamaljeet Sehrawat","mpCode":5565,"mpPartCode":52},{"mpName":"Shri Subbarayan K","mpCode":4086,"mpPartCode":54},{"mpName":"Shri Tangella Uday Srinivas","mpCode":5676,"mpPartCode":55},{"mpName":"Shri Mian Altaf Ahmad","mpCode":5781,"mpPartCode":56},{"mpName":"Ms. S Jothimani","mpCode":4981,"mpPartCode":57},{"mpName":"Shri Tejasvi Surya","mpCode":5182,"mpPartCode":58},{"mpName":"Shri Asaduddin Owaisi","mpCode":4091,"mpPartCode":60},{"mpName":"Dr. Thirumaavalavan Tholkappiyan","mpCode":4549,"mpPartCode":61},{"mpName":"Shri Raja Ram Singh","mpCode":5642,"mpPartCode":62},{"mpName":"Shri M Mallesh Babu","mpCode":5655,"mpPartCode":63},{"mpName":"Shri Afzal Ansari","mpCode":4170,"mpPartCode":64},{"mpName":"Shri Amrinder Singh Raja Warring","mpCode":5747,"mpPartCode":65},{"mpName":"Smt. Smita Uday Wagh","mpCode":5723,"mpPartCode":66},{"mpName":"Smt. Harsimrat Kaur Badal","mpCode":4433,"mpPartCode":67},{"mpName":"Shri Ravneet Singh","mpCode":2639,"mpPartCode":68},{"mpName":"Shri Dileshwar Kamait","mpCode":5222,"mpPartCode":69},{"mpName":"Shri Hibi Eden","mpCode":5125,"mpPartCode":70},{"mpName":"Shri George Kurian","mpCode":2636,"mpPartCode":71},{"mpName":"Dr. Sambit Patra","mpCode":5599,"mpPartCode":72},{"mpName":"Shri Rajesh Ranjan","mpCode":554,"mpPartCode":73},{"mpName":"Shri Jagdambika Pal","mpCode":4295,"mpPartCode":76},{"mpName":"Shri Shyamkumar Daulat Barve","mpCode":5736,"mpPartCode":77},{"mpName":"Dr. Nishikant Dubey","mpCode":4324,"mpPartCode":78},{"mpName":"Md Abu Taher Khan","mpCode":5052,"mpPartCode":79},{"mpName":"Thiru Dayanidhi Maran","mpCode":4144,"mpPartCode":80},{"mpName":"Shri Zia Ur Rehman","mpCode":5822,"mpPartCode":82},{"mpName":"Shri Rajkumar Roat","mpCode":5764,"mpPartCode":83},{"mpName":"Shri Hanuman Beniwal","mpCode":5205,"mpPartCode":84},{"mpName":"Shri Abdul Rashid Sheikh","mpCode":5830,"mpPartCode":85},{"mpName":"Shri Mohmad Haneefa","mpCode":5808,"mpPartCode":86},{"mpName":"Adv K. Francis George","mpCode":138,"mpPartCode":87},{"mpName":"Adv. Chandra Shekhar","mpCode":5647,"mpPartCode":88},{"mpName":"Shri Abhijit Gangopadhyay","mpCode":5591,"mpPartCode":89},{"mpName":"Shri P P Chaudhary","mpCode":4597,"mpPartCode":91},{"mpName":"Shri Durai Vaiko","mpCode":5828,"mpPartCode":92},{"mpName":"Shri Chandra Prakash Choudhary","mpCode":5115,"mpPartCode":93},{"mpName":"Secretary General","mpCode":10001,"mpPartCode":97}]}