At the commencement of the Assembly, or from time to time as the case may be, the Speaker shall nominate a Committee on Petitions consisting of not more than nine Members :

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

(1) The Committee shall examine every petition referred to it, and if the petition complies with these Rules, the Committee may direct that it be circulated. Where circulation of the petition has not been directed, the Speaker may at any time direct that the petition be circulated.

(2) Circulation of the petition shall be in extenso or in summary form as the Committee or the Speaker, as the case may be, may direct.

(3) It shall also be the duty of the Committee to report to the Assembly on specific complaints made in the petition referred to it after taking such evidence as it deems fit and to suggest remedial measures either in a concrete form applicable to the case under review or to prevent such cases in future.

(4) The Committee may also consider representations, letters and telegrams from individuals and associations, which are not covered by the Rules relating to petitions and give directions for their disposal :

Provided that representations which fall in the following categories shall not be considered by the Committee :

(i) anonymous letters or letters on which names and/or addresses of senders are not given or are illegible ;
(ii) endorsement copies of letters addressed to authorities other than the Speaker or the House unless there is a specific request on such a copy praying for redress of the grievance ;
(iii) representations ventilating the grievances of employees of State or Central Government ;
(iv) representations on matters which fall within the cognizance of a court of law having jurisdiction in any part of India or a court of enquiry or a statutory tribunal or authority or a quasi-judicial body or a commission; and
(v) representations of a frivolous nature or those not couched in respectful, decorous or temperate language.

OFFICERS
Shri. G Mathewkutty, Joint Secretary, 0471-2512423
Shri. P S Selvarajan, Deputy Secretary, 0471-2512431
Smt. Deepa N G, Under Secretary (A, B Sections), 0471-2512428
Smt. A V Josephine, Under Secretary (C Section), 0471-2512430

CONTACT
Phone: 0471-2512444, 2445, 2446

1.Smt.GraysMaryVarghese,SectionOfficer,Petition'A'Section,Email:petitionsa@niyamasabha.nic.in
2.Shri.AbdulMajeed T P,SectionOfficer,Petition'B'Section,Email: petitionsb@niyamasabha.nic.in
3.Shri.Swaminathan,SectionOfficer,Petition'C'Section,Email: petitionsc@niyamasabha.nic.in