Section 138A(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)There shall be Committee on Public Undertakings for the examination of the workings for the Public Undertakings specified in Schedule IV. The function of the Committee shall be-(a)to examine the report and accounts of the Public Undertakings specified in Schedule IV;(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 practices; and(d)to exercise such other functions vested in the Committee on Public Accounts and the Committee on Estimates in relation to the Public Undertakings specified in Schedule IV as are not covered by Clauses (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 ; and(ii)matters for the consideration of which machinery is established by any special statute under which a particular public undertaking is established.
