(1) There shall be a Committee on the Welfare of the Backward Class Communities consisting of 1[not more than] nine Members of whom six shall be from Members belonging to Backward Class Communities.

(2) The Committee shall be nominated by the Speaker at the Commencement of the Assembly or from time to time, as the case may be :

Provided that a Minister shall not be nominated as a member of the Committee and that if a Member, after his nomination to the Committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.

The functions of the Committee shall be,—

(i) to examine whether there is prescribed representation to all or any of the Backward Class Communities in the posts and services of,—

(a) the State in connection with the affairs thereof ;
(b) the Public Undertakings under the control of the State Government ;
(c) the local bodies or other authorities under the control of the State Government ;
(d) the Universities established by an Act of the State Legislature and financed from the Consolidated Fund of the State ;
(e) the autonomous bodies under the control of the State Government financed from the Consolidated Fund of the State ; and
(f) such other institutions coming under the control of the State Government as may be taken up by the Committee with the permission of the Speaker or referred to it by the House ;

and to suggest measures for ensuring due representation to them or it in case they or it does not have proper representation therein ;

(ii)  to review the social, economic and educational progress of all or any of the Backward Class Communities in general and in particular to assess the adequacy of the quantum of admission available to all or any of the Backward Class Communities in educational institutions,—

(a) owned by the State Government ; or
(b) controlled by the State Government where they have by general or special order, reserved seats for the Socially and Educationally Backward Classes of citizens ; or
(c) where admission to any specified percentage of seats is regulated by or left to the Government under any special or general order of the Government ; and to suggest measures for improvement in cases where the Committee considers that it is necessary so to do ;

(iii) to consider any representation received from any person belonging to any of the Backward Class Communities on any matter referred to in sub-Rules (i) and (ii) of this Rule.

Note I :—For the purpose of this Rule,—

(a)  “prescribed representation” means the representation prescribed for Backward Class Communities in Rules 14 to 17 of the Kerala State and Subordinate Services Rules, 1958, or, as the case may be, the representation specified by the Government by any general or special order.
(b)  “Public Undertakings” means the Public Undertakings specified in the Fourth Schedule to these Rules and such other Public Undertakings as may be notified by the Government as such from time to time.

Note II :—For the purposes of this Rule and Rule 261E the term ‘Backward Class Communities’ means the communities mentioned in List III appended to the Schedule to Part I of the Kerala State and Subordinate Services Rules, 1958 as amended from time to time.

OFFICERS
Shri Shaji C Baby, Joint Secretary, 0471-2512661
Smt. Sudarshana K, Deputy Secretary, 0471-2512610
Shri. Vijay Amritaraj, Under Secretary, 0471-2512186

CONTACT
Phone: Welfare of Backward Class Communities Committee Section - 2512009
Email: bcc@niyamasabha.nic.in