In March 2005, the Jharkhand police stormed an aeroplane about to take off from Ranchi’s Birsa Munda Airport. They were looking for two newly elected MLAs, Hari Narayan Rai, 42, and Enos Ekka, 35. Finding the MLAs was critical, as they were the missing pieces in deciding the new Chief Minister of Jharkhand.
The story of Rai and Ekka is relevant again. Parliament has constituted a committee of its MPs to scrutinise the 130th Constitutional Amendment Bill that provides for the removal of the PM/CMs and ministers if they are arrested for a serious offence and remain in custody for 30 days. Lok Sabha MP Aparajita Sarangi is the chairperson of the committee.