Section 138A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
138A. Function of Committee on Public Undertakings.
(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.(2)The Committee shall consist of twelve members who shall be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of single transferable vote :Provided that a Minister shall not be elected a member of the Committee, and that if a member after his election to the Committee, is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.(3)The term of office of members of the Committee shall be one year.(4)[ In order to constitute a meeting of the Committee the quorum shall be four.] [Substituted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
