Section 331A in Rules of Procedure and Conduct of Business in Lok Sabha
331A. Functions.
- There shall be a Committee on the Welfare of Scheduled Castes and Scheduled Tribes. The functions of the Committee shall be: -(a)to consider the reports submitted by the National Commission for the Scheduled Castes under article 338(5)(d) and the [National Commission for the Scheduled Tribes under article 338A(5)(d)] [Substituted by L.S. Bn. (II) dated 19.3.2010, para 1265.] of the Constitution and to report as to the measures that should be taken by the Union Government in respect of matters within the purview of the Union Government including the Administrations of the Union Territories;(b)to report on the action taken by the Union Government and the Administrations of the Union Territories on the measures proposed by the Committee;(c)to examine the measures taken by the Union Government to secure due representation of the Scheduled Castes and Scheduled Tribes in services and posts under its control (including appointments in the Public Sector Undertakings, Statutory and Semi- Government Bodies and in the Union Territories) having regard to the provisions of article 335;(d)to report on the working of the welfare programmes for the Scheduled Castes and the Scheduled Tribes in the Union Territories; and(e)to examine such other matters as may seem fit to the Committee or are specifically referred to it by the House or the Speaker.
