Section 305B(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)The functions of the Committee shall be to examine all papers laid on the Table of the House by Ministers and to report to the House on -(a)whether there has been compliance of the provisions of the Constitution, Act, rule or regulation under which the paper has been laid;(b)whether there has been any unreasonable delay in laying the paper;(c)if there has been such delay, whether a statement explaining the reasons for delay has been laid on the Table of the House and whether those reasons are satisfactory;(d)whether both the Hindi and English versions of the paper have been laid on the Table; and(e)whether a statement explaining the reason for not laying the Hindi version has been given and whether such reasons are satisfactory.
