Section 7 in The Karnataka Conduct Of Government Business In The State Legislature Act, 2005
7. Functions of the Committee.-
(1)The Committee shall from time to time collect the Financial/ Legislative and other proposals of the Government and keep a consolidated list of all proposals. The Chairman shall present the proposals at the meetings of the Business Advisory Committee of either House indicating the priorities appropriate to each session, the probable time required for discussion and suggestions at introducing the proposals before either House, in a way to make the best utility of session time.(2)The Committee shall meet and decide the number of days required for the conduct of Government business in the State Legislature and may recommend for the enhancement or reduction of number of days of conduct of Government business in the State Legislature.(3)The Committee shall also co-ordinate the needs of the different departments of the State Government and taking into consideration the requirement of all the administrative departments recommend to the Speaker of the Legislative Assembly and the Chairman of the Legislative Council to provide for conduct of Government business in the respective Houses of the State Legislature.(4)The Committee shall adopt such procedure as it deems fit for conducting its business.(5)Absence of any member of the committee other than the Chairman shall not invalidate the proceedings of the committee.
