Section 138D in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
138D. Functions.
- The functions of the Committee shall be-(1)To consider and examine the recommendations contained in the report of the Commissioner for Scheduled Castes and Scheduled Tribes, Government of India in so far as the Orissa State is concerned and which fall within the purview of the State Government and to report to the Assembly as to the measures that should be taken by the State Government.(2)To report to the Assembly on the action taken by the Government on the measures proposed by the Committee.(3)To report to the Assembly on the working of the welfare programme for the Scheduled Castes and Scheduled Tribes ; and(4)To examine such other matters as are specifically referred to it by the Assembly or the Speaker.
