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Title:
Motion for consideration of the NATIONAL COMMISSION FOR HOMOEOPATHY
(AMENDMENT) BILL, 2021 (motion adopted and bill passed).
THE
MINISTER OF PORTS, SHIPPING AND WATERWAYS AND MINISTER OF AYUSH (SHRI
SARBANANDA SONOWAL): Sir, I beg to move:
“That
the Bill to amend the National Commission for Homoeopathy Act, 2020, be taken
into consideration.”
Sir, the Homeopathy Central Council
Act, 1973 was amended by the Homeopathy Central Council Amendment Act, 2020 for
supersession of the Central Council of Homeopathy and extension of Board of
Governors to exercise the powers and perform the function of the Central
Council of Homeopathy till 18th May, 2021.… (Interruptions)
As per the provisions of Section 3A of
the said Act, six members have been nominated by the Ministry of AYUSH as
members of the Board of Governors of today’s Central Council of Homeopathy. … (Interruptions)
Sir, in the meantime, the National
Commission for Homeopathy Bill, 2020 was passed by the Rajya Sabha on 18th
March, 2020. … (Interruptions) The
Bill was further passed in the Lok Sabha on 18th September, 2020 and
was published in the official Gazette of India as ‘the National Commission of
Homeopathy Act, 2021’ on 21st September, 2020.… (Interruptions)
Sir, as per the provisions of the
National Commission for Homeopathy Act, 2020, the process of constitution of
the Commission, advisory council, and autonomous board was under active
consideration by the Ministry.… (Interruptions)
Subsequently, the Homeopathy Central Council Act, 1973 and the Central Council
of Homeopathy shall be superseded. … (Interruptions)
But, as the tenure of the Board of
Governors was coming to an end on 17th May, 2021 and the Commission
could not be constituted, the existing tenure of Board of Governors of Central
Council of Homeopathy was further extended for another one year vide the
Homeopathy Central Council Amendment Ordinance, 2021 so that the National
Commission could be constituted and made functional.… (Interruptions)
Accordingly, the National Commission
for Homeopathy was constituted on 5th July, 2021 and subsequently
the Homeopathy Central Council Act, 1973 and the Central Council of Homeopathy
were superseded and dissolved respectively.… (Interruptions)
The Ministry of Law and Justice
advised that the saving clause needs to be incorporated in the National
Commission of Homeopathy Act, 2020 in order to save the action done, decision
made, and liability incurred by the Board of Governors constituted as per the
provision of the Homeopathy Central Council Amendment Ordinance, 2021.… (Interruptions)
Sir, this is a very important Bill.… (Interruptions) Accordingly, a note along
with the Bill namely the National Commission for Homeopathy Amendment Bill,
2020 was approved by the Cabinet on 4th August, 2021. … (Interruptions). Sir, this is the most
important part. The Bill intends to save the action done, decision made, and
liability incurred by the Board of Governors constituted as per the provision
of the Homeopathy Central Council Amendment Ordinance, 2021.… (Interruptions)
Sir, with this submission, I request,
through you, this august House to consider the Bill and pass it. Thank you.
माननीय सभापति: प्रश्न यह
है:
“कि राष्ट्रीय
होम्योपैथी आयोग
अधिनियम, 2020 का
संशोधन करने वाले विधेयक
पर विचार किया
जाए ।”
प्रस्ताव
स्वीकृत हुआ ।
माननीय सभापति : अब
सभा विधेयक पर
खंडवार विचार करेगी
।
… (व्यवधान)
Clause 2 Amendment of section 58
माननीय
सभापति : श्री
एन. के. प्रेमचन्द्रन,
क्या आप संशोधन
संख्या 1 प्रस्तुत
करना चाहते हैं?
SHRI
N. K. PREMACHANDRAN (KOLLAM): Sir, I am moving my
amendment.
I beg to move:
Page 1, line 17,-
after “under this Act”
insert “or anything done or
any action taken under the
order or judgement
of any court of law”. (1)
माननीय
सभापति : अब
मैं श्री एन.के. प्रेमचन्द्रन
द्वारा खंड 2 में प्रस्तुत
संशोधन संख्या
1 को सभा के समक्ष
मतदान के लिए रखता
हूं ।
संशोधन
मतदान के लिए रखा
गया तथा अस्वीकृत
हुआ ।
माननीय सभापति : प्रश्न
यह है :
“कि खंड 2 विधेयक
का अंग बने ।”
प्रस्ताव
स्वीकृत हुआ ।
खंड 2 विधेयक में जोड़
दिया गया ।
खंड 1,
अधिनियमन सूत्र
और विधेयक का पूरा
नाम विधेयक में
जोड़ दिए गए ।
… (व्यवधान)
माननीय
सभापति: माननीय
मंत्री जी, अब आप प्रस्ताव
करें कि विधेयक
पारित किया जाए
।
SHRI
SARBANANDA SONOWAL: Sir, I beg to move:
“That
the Bill be passed.”
माननीय सभापति : प्रश्न
यह है :
“कि विधेयक
पारित किया जाए
।”
प्रस्ताव
स्वीकृत हुआ ।
_______
… (व्यवधान)
20.07
hrs