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Mr. Naidu, The Vice President and also the ex-officio Chairman of the Rajya Sabha while speaking on the importance of legislatures at the Nehru Memorial Museum and Library talked about the Parliamentary disruptions. He claimed that there should be provisions for automatically disqualifying members who rush into the well of the House.
He also contended that legislatures should display in public domain the names of Parliamentarians who violate rules and disrupt House proceedings.
“To address the menace of members rushing to the well of the House, there is a need for specific provision in the Rules of Business for automatic suspension of members who do so,” he said. “A consensus in this regard needs to be evolved…”
He further added, “While the Presiding Officers need to enforce the Rules of Business to ensure smooth functioning of the Houses, stopping members from entering the well of the House has come to be an intractable issue. I suggest that legislatures may display the names of the Members in public domain with an observation that they have violated the Rules in disregard of the directions of the Chair and thereby adversely impacting the functioning of the House.”
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