Page 34 - A brief note on calligraphy of the Constitution of India in English and Hindi

32

But such disallowance of questions or cut motions,
or want of reference to any of the Committees of
Parliament does not mean that any Committees or
members of Parliament are not entitled to have in­
formation from the Parliament Secretariat or to
discuss this matter for their satisfaction. A Member
or a Committee is always welcome to obtain informa­
tion from the Parliament Secretariat, and if need
be, to discuss the matter with the Speaker. It is in this
view that I would not agree to the proposal being
placed before the Standing Finance Committee, or
any other Committee. It would be a bad precedent
and constitutionally wrong.

If, however, you so like, you may informally mention
the matter to the members of the Committee and ex­
plain to them why you would not place it before them.
If anyone wishes to know the details, there is no objec­
tion to the details being given. But the Standing
Finance Committee should not pass any resolution or
put any note thereon officially, as in the case of any
other demand or matters.
' I might here cite a recent instance as to what hap­
pened when the Economy Committee was constituted.
I informed the Home Ministry that, as the Parliament
Secretariat was an independent one, I would not allow
the Economy Committee to examine the Secretariat
like other Ministries of the Government. I, however,
said that I would welcome the members of the
Economy Committee to look into the Parliament
Secretariat and make such suggestions as they think
fit, provided they make no report about it to the
Government, and submit their recommendations to me.
This was accepted by the Home Ministry, and the
Economy Committee after examination of the Parlia­
ment Secretariat reported to me that they had nothing
to suggest,

I trust, you will be so good as to follow the consti­
tutional course.