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Union of India - Section

Section 331P in Rules of Procedure and Conduct of Business in Lok Sabha

331P. Functions.

- The functions of the Committee shall be -
(1)to consider the reports submitted by the National Commission for Women and to report on the measures that should be taken by the Union Government for improving the status/conditions of women in respect of matters within the purview of the Union Government including the Administrations of the Union Territories;
(2)to examine the measures taken by the Union Government to secure for women equality, status and dignity in all matters;
(3)to examine the measures taken by the Union Government for comprehensive education and adequate representation of women in Legislative bodies/services and other fields;
(4)to report on the working of the welfare programmes for the women;
(5)to report on the action taken by the Union Government and Administrations of the Union Territories on the measures proposed by the Committee; and
(6)to examine such other matters as may seem fit to the Committee or are specifically referred to it by the House or the Speaker and the Rajya Sabha or the Chairperson, Rajya Sabha.