There shall be a Committee on the Welfare of Youth and Youth Affairs consisting of not more than nine members, to be nominated by the Speaker : ­

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,—

(1) to examine, the complaints regarding :—

(a) the functioning of various schemes implemented through the Kerala­ State Youth Welfare Board in the State;
(b) any matter arising out of the discussion in the House relating to­ Youth and Youth welfare;
(c) the petitions/representations received from individuals/organisations relating to Youth and Youth affairs.

(2) to suggest remedial measures for any or all of the above mentioned complaints.

(3) to ensure that the funds allotted by the Government for youth welfare are fully utilised exactly for the same purpose for which it was intended. To prevent any misuse of funds by the Government Departments or agencies earmarked for the purpose of youth welfare activities.

(4) to examine such other matters as may be deemed fit by the Committee or specially referred to it by the House or by the Speaker.

OFFICERS
Shri. G Mathewkutty, Additional Secretary, 0471-2512423, 8921516276
Shri. P S Selvarajan, Deputy Secretary, 0471-2512431
Smt. Bindu S, Under Secretary, 0471-2512430

CONTACT
Phone: 2512151
Email: yac@niyamasabha.nic.in