10-12-2019: After almost a 6-hour long debate in Lok Sabha on the Citizenship (Amendment) Bill, 2019, it has been passed with a majority of 311 in favour of the Bill and the passage for the bill has been cleared to move ahead past midnight.
[09-12-2019]
Home Minister, Amit Shah has tabled the — Citizenship (Amendment) Bill, 2019 in Lok Sabha for discussion.
Following are provisions to be amended as placed in the Bill:
- Amendment of Section 2:
In the Citizenship Act, 1955 (hereinafter referred to as the principal Act), in section 2, in sub-section (1), in clause (b), the following proviso shall be inserted, namely:—
“Provided that any person belonging to Hindu, Sikh, Buddhist, Jain, Parsi or Christian community from Afghanistan, Bangladesh or Pakistan, who entered into India on or before the 31st day of December, 2014 and who has been exempted by the
Central Government by or under clause (c) of sub-section (2) of section 3 of the Passport (Entry into India) Act, 1920 or from the application of the provisions of the Foreigners Act, 1946 or any rule or order made thereunder, shall not be treated as illegal migrant for the purposes of this Act.”
- Insertion of new Section 6B
Special provisions as to the citizenship of person covered by the proviso to clause (b) of sub-section (1) of Section 2.
- Amendment of Section 7D
In section 7D of the principal Act,—
(i) after clause (d), the following clause shall be inserted, namely:—
“(da) the Overseas Citizen of India Cardholder has violated any of the provisions of this Act or provisions of any other law for time being in force as may be specified by the Central Government in the notification published in the Official Gazette; or”.
(ii) after clause (f), the following proviso shall be inserted, namely:—
“Provided that no order under this section shall be passed unless the Overseas Citizen of India Cardholder has been given a reasonable opportunity of being heard.”
- Amendment of Section 18
In section 18 of the principal Act, in sub-section (2), after clause (ee), the following clause shall be inserted, namely:—
“(eei) the conditions, restrictions and manner for granting certificate of registration or certificate of naturalisation under sub-section (1) of section 6B;”
- Amendment of Third Schedule
In the Third Schedule to the principal Act, in clause (d), the following proviso shall be inserted, namely:—
‘Provided that for the person belonging to Hindu, Sikh, Buddhist, Jain, Parsi or Christian community in Afghanistan, Bangladesh or Pakistan, the aggregate period of residence or service of Government in India as required under this clause shall be read as “not less than five years” in place of “not less than eleven years”.
Debate in Lok Sabha has begun: [LIVE UPDATES]
- Home Minister requests the opposition to not “walkout”.
- Debate on merit and not the content of the Bill — Says Shah
- Citizenship Bill is not against the minorities: Home Minister
- Muslim Community not named in the Bill– Says Amit Shah
- Congress says its a “regressive legislation”
- Home Ministers says: The Bill is not against any religion.
- Shashi Tharoor: Bill an assault on foundation values of our Republic
- Congress: Amendment violates Article 14 of the Constitution of India
- Home Minister says, Bill doesn’t contradict any Article of the Constitution of India
- Voting to decide if the Bill can be introduced or not? The majority says — “Yes” for the introduction of the Bill; Detailed discussion on the Bill will start now.
- Home Minister: No Political agenda behind the Bill
- No one will be deprived of any rights: Amit Shah
- HM Amit Shah: In 1947, all refugees which came in, all were accepted by the Indian constitution, there would hardly be any region of the country where refugees from West and East Pakistan didn’t settle. From Manmohan Singh ji to LK Advani ji, all belong to this category. [Source: ANI]
- Manipur to be brought under “inner line permit system” says Shah (Home Min.)
- This Bill will not apply to Arunachal Pradesh: Amit Shah.
- Manish Tewari, Congress in Lok Sabha: This is against Article 14, Article 15, Article 21, Articles 25 and 26 of the Indian constitution. This bill is unconstitutional and against the basic right of equality [Source: ANI]
- Owaisi tears copy of CAB in Parliament, says it tries to divide India [Source: ANI]
- We will rescue persecuted minorities say Shah responding oppn. parties.
- This Bill comes under reasonable classification: Amit Shah
- This Bill does not concern Muslims at all: Home Minister
- There is a difference between a refugee and an infiltrator. Those who come here due to persecution, to save their religion & the honour of the women of their family, they are refugees and those who come here illegally are infiltrators. [ANI]
- The North-Eastern States need not worry – Shah