an>
Title:
Regarding exempting State of Tamil Nadu from NEET.
SHRI K.N.
RAMACHANDRAN (SRIPERUMBUDUR): Sir, I am going to raise a very important
and serious issue relating to the medical students of our Tamil Nadu State.
Thousands of such students are in panic. The introduction of NEET has
created a huge uproar in Tamil Nadu. Many pertinent questions have been
raised. Our beloved leader, whom we still believe our God, Pratchi
Thalaivi Amma had categorically opposed the introduction of NEET as it was a
direct infringement of the rights of the State, which would cause grave
injustice to the students of Tamil Nadu. Apart from it, Education is in the
Concurrent List.
The Government of Tamil Nadu had established many Government Medical Colleges.
As compared to other States, our State of Tamil Nadu has a lot more number of
medical colleges across the State in order to achieve the optimum
doctor-patient ratio and to augment its medical service infrastructure.
But if these seats are taken away by the students of other States through NEET,
it will create non-availability of doctors and medical services, particularly
in rural Tamil Nadu.
Sir, keeping this in view, the Tamil Nadu Legislative Assembly has
passed two Bills for protecting the existing admission policy for UG and PG
admissions in the Medical and Dental Colleges. The two Bills have been
sent to the Government of India for obtaining the Assent of the President of
India under article 254(2) of the Constitution of India.
With a view to protecting the prospects of the State Board students and to
provide them fair and equal opportunity, the Government of Tamil Nadu has
taken a policy decision to continue with the existing system of admission to
Government Medical and Dental Colleges and also to preserve the
doctor-patient ratio in Tamil Nadu, especially in the rural areas and villages
where the doctors who are well versed in Tamil language alone can treat the
local population.
In this situation, I would strongly urge the Government of India to exempt the
State of Tamil Nadu from NEET. The Presidential Assent for the two Bills
may be accorded immediately to enable the Government of Tamil Nadu to continue
with its decades old existing system of admission to Government Medical
and Dental Colleges.
Thank you, Sir.
HON.
DEPUTY-SPEAKER: Shrimati V. Sathyabama and Shrimati M. Vasanthi are
permitted to associate with the issue raised by Shri K.N. Ramachandran.
SHRI P.R.
SUNDARAM (NAMAKKAL): Hon. Deputy-Speaker, Sir, the whole nation is shocked to
know that the…
HON.
DEPUTY-SPEAKER: No names will go on record.
SHRI P.R.
SUNDARAM (NAMAKKAL): It was also confirmed on the part of senior jail
authorities that …*
HON.
DEPUTY-SPEAKER: No names will go on record.
…(Interruptions)…*
HON.
DEPUTY-SPEAKER: Allegations will not go on record.
…(Interruptions)…*
HON.
DEPUTY-SPEAKER: Nothing will go on record.
…(Interruptions)…*
*t75
Title:
Regarding alleged attempt of kidnapping of a girl.
श्री
दुऐयंत चौटाला
(हिसार) : उपाध्यक्ष
महोदय, मैं
किरण खेर जी का
आभार प्रकट करना
चाहता हूं कि इस
पूरे मामले पर
उन्होंने बहुत
अच्छी तरह से सरकार
का पक्ष रखा। यह
एक गम्भीर विऐाय
है क्योंकि हरियाणा
की धरती से ूबेटी
बचाओ, बेटी
पढ़ाओ ू अभियान
शुरू किया जाता
है, वहीं एक
ऐसा मामला आता
है, जहां बेटी
डराओ, बेटी
उठाओ का वाकया
चंडीगढ़ की सड़क
पर देखते हैं।
यह कोई पहला मामला
नहीं है। मैं आपके
संज्ञान में लाना
चाहूंगा कि 8 मई को भारतीय
जनता पार्टी के
प्रदेश अध्यक्ष
के भतीजे ने एक
नाबालिग लड़की
को किडनैप करने
का काम टुहाणा
में किया गया...(व्यवधान) और पुलिस
को प्रेशराइज करके
उस लड़की को दबाया
गया...(व्यवधान) आज हमारी
बेटियों को डराने
का काम किया जा
रहा है...(व्यवधान)…
HON. DEPUTY
SPEAKER: Nothing will go in record.
… (Interruptions)
… *
श्री
दुऐयंत चौटाला
:
उपाध्यक्ष महोदय, यह बहुत
गम्भीर विऐाय है
और मैं चाहूंगा
कि सरकार इसकी
विस्तृत इनक्वारी
करवाए कि क्यों
सीसीटीवी फुटेज
रिमूव हुई, क्यों
वहां से कैमरों
की फुटेज लाने
में डिले हुआ, क्यों
सेक्शन 365 (5)(11) हटाए गए?
HON. DEPUTY
SPEAKER: Nothing will go in record.
Shri K.C. Venugopal.
… (Interruptions)
…*
*t76
Title:
Regarding allegation of corruption and bribery charge against some political
leaders of Kerala.
SHRI K.C.
VENUGOPAL (ALAPPUZHA): Thank you, Sir. I am raising a serious issue. It is
of allegation of corruption and bribery charge against some political leaders
of Kerala.… (Interruptions)
HON. DEPUTY
SPEAKER: I have already said. Whatever Shri Dushyant Chautala has said will not
go in record.
… (Interruptions)
…
SHRI K.C.
VENUGOPAL: …*(Interruptions) This is a
very serious scam involving many … (Interruptions) It
is the internal investigation of BJP. They themselves mentioned this tip
of the ice burg. … (Interruptions) They are trying to hide this very
serious allegation only because of the internal rivalry in the party. … (Interruptions)
As per the information in the report, the money was transferred to the
middlemen in Delhi through havala transactions.… (Interruptions) It is
not clear who received the money in Delhi. Sir, we should know as to who
has received the money in Delhi. … (Interruptions) This is a very
serious matter. … (Interruptions)
On the one
hand the Government is saying that they are taking brave steps against havala
and black money and on the other hand their own party….… (Interruptions)
THE
MINISTER OF CHEMICALS AND FERTILIZERS AND MINISTER OF PARLIAMENTARY
AFFAIRS (SHRI ANANTHKUMAR): Sir, this is the same issue of Kerala.… (Interruptions)
There is some political party which has come out very clean. … (Interruptions)
These are under investigation.… (Interruptions)
SHRI K.C.
VENUGOPAL: This is a havala issue. This is a big issue.… (Interruptions)
His internal party enquiry.… (Interruptions)
SHRI
ANANTHKUMAR: No, nothing has happened.… (Interruptions) How can it be a
big issue?… (Interruptions) No, Sir. The entire thing that he has spoken
against the Bhartiya Janta Party leaders should be expunged.… (Interruptions)
HON. DEPUTY
SPEAKER: Any allegation would not go on record.
… (Interruptions) …
SHRI
ANANTHKUMAR: It should be expunged. It is a wild allegation. … (Interruptions)
He is not only misleading the House but also the entire nation. … (Interruptions)
SHRI K.C.
VENUGOPAL : Sir, on the one hand the Government is saying that they are taking
action against havala and black money and on the other hand their own internal
enquiry revealed that the havala money came to Delhi. … (Interruptions)
Who is taking the money in Delhi?… (Interruptions)
SHRI
ANANTHKUMAR: Sir, he should not be allowed to impose such a wild allegation.… (Interruptions)
It is totally baseless. … (Interruptions)
SHRI K.C. VENUGOPAL : …*
This is a serious allegation. For getting a medical college,
havala money is transferred. It should be investigated.… (Interruptions)
On the one hand the Government is saying that they are taking action against
havala … *.… (Interruptions)
HON.
DEPUTY-SPEAKER: Dr. A. Sampath, Shrimati P.K. Shreemathi Teacher and
*m04 Adv. Joice George are permitted to associate with the issue raised by Shri
K.C. Venugopal.
*t77
Title:
Regarding reinstating the jobs of workers who were removed from their jobs due
to demonetisation.
श्री
गणेश सिंह (सतना) : उपाध्यक्ष
महोदय, मैं
भारत सरकार के
माननीय उद्योग
मंत्री तथा श्रम
मंत्री जी का ध्यान
आकृऐट कराना चाहता
हूं। विमुद्रीकरण
के बहाने निजी
क्षेत्र के छोटे-बड़े उद्योगों
ने बड़ी संख्या
में ठेके के मजदूरों, बदली श्रमिकों
तथा स्थायी श्रमिकों
की सेवाएंं समाप्त
कर दी हैं। इतना
ही नहीं स्टाफ
में भी बड़ी संख्या
में छंटनी की गयी
है, जबरदस्ती
वीआरएस दिया जा
रहा है। मैं जिस
क्षेत्र से आता
हूं, वहां
सीमेंट के बड़े
उद्योग हैं, जिसमें
बिरला सीमेंट, मैहर सीमेंट, रिलायंस
सीमेंट, प्रीज्म सीमेंट, केजेएस
सीमेंट, जेपी बाबूपुर
सीमेंट, नोवस्ता सीमेंट, जेपी बेला
सीमेंट, जेपी बघवार, एसीसी
सीमेंट, कैमोर, डायमंड
सीमेंट, दमोह, यूनिवर्सल
केबिल्स, सतना, डागा ऑयल मिल
तथा कई इंजीनियरिंग
कम्पनियों ने हजारों
की संख्या में
श्रमिकों को हटा
दिया है। मैं भारत
सरकार के श्रम
मंत्रालय एवं उद्योग
मंत्रालय का ध्यान
आकृऐट कराते हुए
उनसे मांग करता
हूं कि विमुद्रीकरण
के बाद अब तक कितने
श्रमिकों को कार्य
से हटाया गया? उसका विवरण
मांगा जाए तथा
उन्हें वापस रखने
हेतु आदेश दिया
जाए।
HON. DEPUTY
SPEAKER: Kunwar Pushpendra Singh Chandel, Shri Sharad Tripathi and
*m04 Shri Bhairon Prasad Mishra are permitted to associate with the issue
raised by Shri Ganesh Singh.
Now, it is
six o’clock. If the House agrees, we can continue with the ‘Zero Hour’.
… (Interruptions)
SHRI
ANANTHKUMAR: Sir, we can adjourn the House. … (Interruptions)
HON. DEPUTY
SPEAKER: The House stands adjourned to meet on Friday, the 11th
August, 2017 at 11.00 a.m.
18.00 hours
The Lok Sabha then adjourned till
Eleven of the Clock
on Friday,
August 11, 2017 / Shravana 20, 1939 (Saka).