Section 233A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
233A. Functions of Committee on Public Undertakings.
- There shall be a Committee on Public Undertakings for the examination of the working of the Public Undertakings specified in the Fifth Schedule. The functions of the Committee shall be:-(a)to examine the reports and accounts of the Public Undertaking specified in Fifth Schedule and such other Undertakings as may be decided by the House from time to time or the Speaker when the House is not in session;(b)to examine the reports, if any, of the Comptroller and Auditor-General on the Public Undertakings;(c)to examine, in the context of the autonomy and efficiency of the Public Undertakings, whether the affairs of the Public Undertakings are being managed in accordance with sound business principles and prudent commercial practises; and(d)to exercise such other functions vested in the Committee on Public Accounts and the Committees on Estimates in relation to the Public Undertakings specified in the Fifth Schedule as are not covered by clause (a), (b) and (c) above and as may be allotted to the Committee by the Speaker from time to time:Provided that the Committee shall not examine and investigate any of the following, namely:-(i)matters of major Government policy as distinct from business or commercial functions of the Public Undertakings;(ii)matters of day-to-day administration;(iii)matters for the consideration of which machinery is established by any special statute under which a particular Public Undertaking is established.
