Section 174J in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
174J. Functions of the Committees.
- Functions of each of the Standing Committees shall be:-(i)to scrutinise the demands for grants relating to the concerned Department/Departments and to advice the Government in the matter of formulating policies under lying the Budget Estimates;(ii)to suggest any change in the allotments of the Sub-Heads/Minor Heads keeping the total allotments under the Demands unchanged;(iii)to present a report to the House on the results of such scrutiny within a specified period from the date of conclusion of general discussion on the Budget in the House as may be directed by the Speaker;(iv)to examine the working of the Department in its entirety;(v)to review the implementation of the plans and programmes (both Central and State) relating to the concerned Department/Departments.(vi)to examine the progress of work of the concerned Department/ Departments and to suggest measures for improvement in administration and different programmes for maintenance and extension of facilities in the State;(vii)to Study and report on a specified area of Governmental activities in the wider public interest or on a project/scheme/undertaking intended for general welfare;(viii)to consider the Action Taken Notes/Replies of the Departments and make report thereon;(ix)to examine such matter or matters as may be referred to it by the House or by the Speaker; and(x)to examine such bills pertaining to the concerned Departments as are referred to the Committee by the Speaker and make report thereon :Provided however that the standing Committees shall not examine or investigate matters of day to day administration.
