I. There shall be a Committee on Papers Laid on the Table 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. II. The functions of the Committee shall be,—

(1) to examine all papers laid on the Table of the House by Ministers and to report to the House on,—

(a) whether there has been compliance of the provisions of the Constitution, the Act, Rule or Regulation under which the paper has been laid ;
(b) whether there has been any unreasonable delay in laying the paper; and
(c) if there has been such delay, whether a statement explaining the reasons for delay has been laid on the Table of the House and whether those reasons are satisfactory.

(2) the Committee shall perform such other functions in respect of papers laid on the Table as may be assigned to it by the Speaker from time to time.

OFFICERS
Shri. D.D. Godfree, Joint Secretary - 0471-2512010
Shri. Unnikrishnan. G.P, Deputy Secretary - 0471-2512012
Shri. D. Krishnankutty, Under Secretary - 0471-2512011

CONTACT
Phone: 0471- 2512006
Email: pltc@niyamasabha.nic.in