Section 331A(a) in Rules of Procedure and Conduct of Business in Lok Sabha
(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;
