RAJYA SABHA
Parliamentary Bulletin
PART - II
Nos.
38948-38977]
WEDNESDAY, JULY 18, 2001
No. 38948
Notice Office
Visitors’ Cards
Special
attention of Members is invited to the following certificate which is given by
them while applying for visitors’ cards for the gallery of the Rajya Sabha:
“The above named visitor is my relation/friend, known to me personally
and I take full responsibility for him/her.”
Members are requested
kindly to ensure that the visitors for whom they apply for visitors’ cards are
known to them personally.
Members are also requested
to ensure that the particulars required in the application forms are duly
filled in. It will not be possible to
issue visitors’ cards if all the particulars required therein have not been
furnished.
Members are further
requested that the application form for visitors’ cards must be delivered in
the Notice Office before 3.00 P.M. on the day previous to the date of the sitting
of the House for which visitors cards are applied for.
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No.38949
Notice Office
Same day Visitors’ Cards
Members are requested NOT
TO MAKE requests for SAME DAY VISITORS’ CARDS in view of the present security
environment in the country.
Members are requested to
co-operate.
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No.38950
Notice Office
Admission of Children in the
Galleries
Attention of Members is
invited to the following instruction given in the application form for admission to Visitors’ Gallery: —
“Children below 10 years of age are not allowed admission to the
Gallery.”
Members are requested to
adhere to the instruction and not apply for admission of children, who are
actually below 10 years of age, to any of the galleries.
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No.38951
Notice Office
Arrangements for assisting
Members in regard to the Business of the House
The services
of English and Hindi Stenographers and Typists are available to assist Members
in typing out their notices of amendments, questions, resolutions, motions etc.
Stenographers (Hindi and English) sit in Room No. 34-A in the Outer Lobby
behind the Post Office in the Parliament House, for the purpose.
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No.38952
Notice Office
Facility of a box at the
Reception Office in the Parliament House for depositing various Notices
Members are
aware that a box is kept at the Rajya Sabha Reception Counter in the main
Reception Hall of the Parliament House for enabling the personal staff of
Members to deposit notices of questions, motions, resolutions etc., during the
course of the working day. The box will
be opened twice a day at 10.00 A.M. and 2.00 P.M. on all working days. The
notices deposited therein between 10.00 A.M. and 2.00 P.M. will be deemed to
have been received in the Notice Office at 2.00 P.M. on that day and the
notices deposited after 2.00 P.M. will be deemed to have been received in
Notice Office at 10.00 A.M. on the next working day.
Members are informed that
a box is also kept outside the Notice Office in the Parliament House after the
office hours which will be opened at 10.00
A.M. on the next working day and all notices deposited therein will be
deemed to have been received at 10.00 A.M.
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No.38953
Notice Office
Instant Photographs of Members
Members are
informed that arrangements have been made for taking their Polaroid coloured
photographs in the NOTICE OFFICE (Room No.26) on the payment of Rs.50 for four
passport size copies.
Members may avail of the
facility.
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No.38954
Notice Office
Entry of Visitors in Parliament
House
Members are informed that
only visitors having valid passes may be taken inside the Parliament House
through Gate No.12. In order to
facilitate entry into the Parliament House of members’ guests and visitors
waiting in the Reception Office outside Parliament House, members are requested
to a give a written requisition for the purpose either to the Reception Office
or the Notice Office. It is also
requested that Members may not ask the staff in the office to call their
guest/visitor on telephone.
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No.38955
Notice Office
Entry of Unauthorised Persons to
Rajya Sabha Notice Office
Members are aware that
Rajya Sabha Notice Office (Room No. 26, Parliament House) receives all notices
and communications from members and renders general assistance to members in
regard to their Parliamentary work.
It has been observed that
Members bring their guests/friends/relatives inside the Notice Office without
having an entry pass. In many cases the
guests etc., stay for long periods and use office phones which are meant only
for members. This causes avoidable
congestion in the room and inconvenience to other Members who may be in the
Notice Office at that time. Sitting
facility is available outside the Notice Office for guests waiting for
appointment with the Members.
Members are, therefore,
requested not to bring their
guests/friends/relatives inside the Notice Office unless very essential. In case such guests etc., are brought with
entry passes, they should not stay longer than absolutely necessary or use
office telephones.
Co-operation
of Members is solicited.
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No.38956
Notice Office
Central Hall Passes
Central Hall Passes are
issued by the Rajya Sabha Notice Office in favour of persons on the specific
and written requests from Members.
The following categories
of persons only are entitled to avail of Central Hall entry facility: —
1.
Sitting MLAs/MLCs;
2.
Chief Ministers/State Ministers;
3.
Former Ministers in the State;
4.
Spouse, Son(s)/Daughters(s) of
sitting MPs.
Requisite form is
available for the purpose in the Notice Office.
Members are requested to
co-operate and not to apply for passes for persons who do not fall in any of
the above-mentioned categories.
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No.38957
Notice Office
Car Park Labels for regulating
entry of vehicles in the Parliament
House Estate
Entry of all
types of vehicles, into the Parliament House Complex is regulated at all the
Iron Gates and only vehicles displaying car park labels issued by the Rajya
Sabha/Lok Sabha Secretariats are permitted entry into the Parliament House
Estate.
Members are requested to
obtain appropriate car park label for their vehicle from the Rajya Sabha Notice
office and display the same prominently on their vehicle to avoid
inconvenience.
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No.38958
Notice Office
Baggage etc. of members left in
the Rajya Sabha Chamber, Lobbies
Members are
informed that if inadvertently any of their baggage i.e. Handbags/Briefcase
etc., remains in the Rajya Sabha Chamber or Lobbies after the House has
adjourned for the day, the same will be kept in the custody of Watch and Ward
Office. Members may collect their
baggage etc. either personally or through a person so authorised on their
behalf from the Watch and Ward Office.
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No.38959 Watch and Ward Office
Emergency Police Aid
Members are informed that they may contact the Police Control Room (Telephone No. 100) for Emergency Police Aid.
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No. 38960
Watch and Ward Office
Security Arrangements in Parliament House Complex
Members are requested to co-operate with the Security Staff on security duty in Parliament Estate and show their Identity Cards on request.
To strengthen the security arrangements in
Parliament House Complex, Doorframe Metal Detectors have been installed at
various gates. Visitors accompanying
Members of Parliament and former Members of Parliament are requested to pass
through the Doorframe Metal Detector and they may undergo physical search. The baggage etc. being carried by them may
also be scanned/searched by the Security Staff.
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No. 38961
Watch and Ward Office
Entry of Visitors accompanying Members of
Parliament into
Parliament House
For Security reasons the Security Staff have been
given instructions not to allow anyone including guests of members inside
Parliament House without a proper pass.
Members are also advised not to bring their guests/visitors inside
Parliament House through Building Gate Nos. 3,5,7 & 11. Visitors having valid passes may be taken
inside Parliament House through any of the other gates where Doorframe Metal
detectors have been installed.
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No. 38962
Watch and Ward Office
Entry to Parliament House and Central Hall
Entry of outsiders in Parliament House and Central
Hall is regulated according to Rules and directions given by the Chairman from
time to time. No person without a valid
pass is allowed to gain entry even when accompanied by a Member. This is deemed
essential in the interest of security.
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No. 38963
Watch and Ward Office
Carrying or display of fire arms in
Parliament House Complex
The carrying or display of arms and ammunition in any part of
the Parliament House Complex, except by those on security duty, is strictly
prohibited.
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No. 38964
Watch and Ward Office
Distribution of Literature, Pamphlets, Press
Notes and Leaflets within
the precincts of the Parliament House
Members should not distribute within the precincts
of the House any literature, questionnaire, pamphlets, press notes, leaflets or
any matter printed or otherwise without the prior permission of the Chairman in
writing.
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No. 38965
Watch and Ward Office
Issue of casual entry passes
It has been observed that large numbers of visitors
are issued casual entry building pass on request from Ministers and Members of
Parliament. These visitor, whose
character and antecedents cannot be verified, because of instant request pose a
security problem apart from causing inconvenience to the Members of Parliament
by their free movement inside the Parliament House Building.
Members are requested that requests for casual entry of
visitors be made only in case of absolute necessity. In other cases, Ministers/Members may meet them in their own
Offices/Parliament Reception Office, respectively.
Kind co-operation of Members is requested.
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No. 38966
Watch and Ward Office
Physical check of cars and briefcases
On security consideration, Members are advised to
check their cars and briefcases before coming to the Parliament House
Complex. In case of self- driven cars,
Members are particularly requested to check the dickey, seats, engine etc.
before proceeding to the Parliament House Complex.
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No. 38967
Watch and Ward Office
Use of car park labels
Members are requested not
to allow use of their vehicle with MP car park label by other persons.
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No. 38968
Watch and Ward Office
Parking place for self-driven cars of Members
Parking place for the self-driven cars of the
Members has been earmarked in front of Building Gate No. 1 (Behind the
wall). Members are requested to park
their vehicles behind the wall in front of Building gate No. 1 and not in front
of it.
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No. 38969
Watch and Ward Office
Demonstration, Dharna, Strike, fast etc.
within precincts of the House
Members cannot use the precincts of the House for
any demonstration, Dharna, Strike, Fast, or for the purpose of performing any
religious ceremony.
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No. 38970
Watch and Ward Office
Car Park Label And Ferry Service for Members
Members are informed that ‘M.P. Car Park Labels’ are
issued to them in order to enable them to bring their personal vehicles in
Parliament House Estate. ‘M.P. Car Park
Label’ can be obtained by filling the prescribed application form available in
Notice Office in respect of vehicle registered only in the name of Member and
normally used for coming to Parliament House Estate. Members are requested not to apply for ‘M.P. Car Park Label’ for
Taxi and commercial vehicles ( DLY, DLZ and DLT etc.).
2.
If Members come to Parliament House Estate by any other vehicle without
the parking label, they may alight outside the Parliament House and use the
ferry service available at both the Iron Gates No.1 and 2, Parliament House for
coming inside. For departure from
Parliament House, ferry / car will also be available at Building Gate No. 1.
3.
In order to ensure
that Car Park
Labels issued to
Member are not misused by any other person in the event
of cars being sold or otherwise
disposed of by them, Members are requested to get their Car Park Labels removed
and surrender the same to Notice office in all such cases.
Kind
co-operation of members is solicited.
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No.
38971
Watch and Ward Office
Discontinuation of showing round to visitors
of Parliament House and Parliament House Annexe on gazetted holidays/session period
Due to security reasons it has been decided that
Show Rounds of Parliament House and Parliament House Annexe to the visitors on
gazetted holidays and during session period are discontinued. However, Show Rounds will be arranged as
usual on all working days during inter-session period between 1030 hrs. to 1730
hrs.
Kind co-operation of Members of Parliament is solicited.
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No. 38972
Watch and Ward Office
Use and carrying of Cellular Telephones and
Pagers inside Parliament
House and Annexe
In view of prevailing threats to the security of
VVIPs/VIPs and sensitive Government building from Remote-controlled IEDs, it
has been decided to stop use and carrying of Cellular Telephones and Pagers
inside Parliament House and Annexe by Members and others.
Kind co-operation of Members is solicited.
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No. 38973
Watch and Ward Office
Stoppage of entry of Armed Escorts coming to
Parliament House Estate
Consequent to the decision taken by the General
Purposes Committee of the Rajya Sabha and Meeting of Hon’ble Speaker with
Leaders of Parties and Groups in Lok Sabha regarding “Stoppage of the entry of
Armed Escorts of the Hon’ble Ministers /Members of Parliament coming to
Parliament House”, arrangements have been made to peel off the Escort Vehicles near
Iron Gates No. 1 & ll. and park the same behind Kendriya Bhandar (near Rail
Bhawan). Since Parking Area is not
available towards Parliament Street round about and also for security
considerations all the Escorts Vehicles of the Hon’ble Ministers/Members of
parliament have to be collected from the north Fountain (Near Iron Gate No. 1)
only.
2. Car Calling Arrangements have been made accordingly.
Kind co-operation of Members is solicited.
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No. 38974
Interpreters Section
Avoiding Disturbance
in the sound system
It has been observed that some Hon. Members do not turn off the volume knob of their earphones while leaving their seats which causes disturbance in the sound system in the House. Hon. Members are, therefore, requested to turn the knob to the left while leaving their seats.
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No. 38975
Interpreters Section
Arrangements for
Simultaneous Interpretation of speeches made
in some of the
languages listed in the Eighth Schedule to the Constitution.
In addition to providing interpretation of the entire proceedings of the House from Hindi to English and vice-versa, arrangements exist for simultaneous interpretation in English as well as Hindi of the speeches made in the following nine languages subject to the procedure laid down hereinafter.
(1) Assamese
(2) Bengali
(3) Gujarati
(4) Malayalam
(5) Marathi
(6) Oriya
(7) Tamil
(8) Telugu
(9) Urdu
Procedure –
(1) Speeches made in the course of debates will be interpreted from the aforesaid languages into English and Hindi.
(2) Interpretation from the languages into English and Hindi will not be available during the period immediately after Question Hour, when miscellaneous matters not entered in the List of Business are raised, nor will it be available for remarks, observations or interruptions in the midst of regular debates;
(3) A member desirous of making a speech in any of these languages may kindly give at least one hour’s notice to that effect to the officer at the table stating also the language in which he wishes to make a speech;
(4) Hindi interpretation will be transmitted on Channels 2 and 5 and English interpretation on channels 3 and 6. Channels 1 and 4 have been earmarked for the floor language.
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No. 38976
Interpreters Section
Use of languages
other than Hindi and English during Question Hour
Members are informed of the following procedure regarding use of languages other than Hindi and English during the Question Hour:-
A member in whose name a Question appears in the List of Questions for Oral Answers and who gives advance intimation for asking supplementary questions in languages mentioned in the Eighth Schedule of the Constitution (other than Hindi and English) for which arrangements for simultaneous interpretation already exist, may put supplementaries during the Question Hour in that language subject to the following conditions:-
(i) This facility may be availed of only by members in whose names the Question appears in the List of Questions for Oral Answers;
(ii) Advance notice in this behalf shall be given in writing by the members concerned not later than 3.00 p.m. on the working day preceding the day on which the Question is listed for Oral Answers;
(iii) The facility shall not be available to members other than those in whose names the Question stands listed in the List of Questions for Oral Answers;
(iv) In the printed debates (Original version) only an English version of the supplementary questions asked in a language other than Hindi, Urdu and English would be incorporated as is already being done at present in respect of speeches delivered by members in a language other than Hindi, Urdu and English while participating in debates on Bills, Resolutions, etc.
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No.38977
Editing (English) Section
Procedure for ensuring that the speeches or
other statements made by Members in the Rajya Sabha are accurately reproduced
in the Official Reports
An electrostate copy of every speech delivered or question put by members on a particular day and taken down by the official Reporters will ordinarily be forwarded to him for confirmation next morning and it must be returned duly approved to the Editor, Editing (English) Section WITHIN 24 hours, and in any case not later than 12 Noon on the third day. For instance, corrected speeches of 24th July, 2001 must be returned by the 26th July, 2001 and in any case not later than 12 Noon on the 27th July, 2001. Corrections received later than time specified above cannot be incorporated in the manuscripts of the Debates to be sent to the Press. In case of delay the version as taken down by the Reporters will be utilised.
2. In case of quotation, copies thereof should invariably be supplied to the Reporters, except in case where the page etc. of some well-known Report which is readily available has been specifically referred to.
3. In case of quotation in Indian languages, slokas, etc. the quotation
followed by its meaning, if it has not already been given, should be filled in
by the Member when his speech is sent to him for approval.
4. Members are reminded that the official
Report has to be a correct reproduction of the speech actually delivered by
them in the House and that copies of the speeches are sent to them for
confirmation only and for the purpose of correcting obvious inaccuracies AND
NOT FOR THE PURPOSE OF IMPROVING THEIR LITERARY FORM OR ALTERING THEIR
SUBSTANCE BY ADDITIONS OR DELETIONS.
Only minor corrections, viz.
those in respect of grammatical errors, misreporting of quotations,
figures, names etc. are permissible.
Corrections, if any, should be made NEATLY AND LEGIBLY AND IN INK in
order to ensure their correct incorporation in the printed proceedings.
R.C. TRIPATHI,
Secretary-General.