Rule 258 (1) There shall be a Committee on Government Assurances to scrutinise the assurances, promises, undertakings, etc., given by Ministers, from time to time, on the floor of the Assembly other than the assurances, promises, undertakings etc., relating to Private Members’ Bills or Private Members’ Resolutions and to report on—

(a) the extent to which such assurances, promises, undertakings etc., have been implemented ; and
(b) where implemented, whether such implementation has taken place within the minimum time necessary for the purpose.

(2) It shall also be the duty of the Committee,—

(a) to examine whether there has been any unreasonable delay in the implementation of assurances ; and
(b) to examine complaints against the non implementation of an assurance.

(3) If the Committee is of opinion that there has been unjustifiable delay in the implementation of an assurance, the Committee may recommend to furnish reasons for the delay.

(4) The recommendation of the Committee under sub-Rule (3) shall be considered by the Government and periodical statements showing the reasons for delay shall be laid on the Table once in six months.

Rule 259. At the commencement of the Assembly or from time to time, as the case may be, the Speaker shall nominate a Committee on Government Assurance 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 a Minister, he shall cease to be a member of the Committee from the date of such appointment.

Officers
Smt. Jyothi L., Joint Secretary 9446090740
Shri M.S. Sreekumar, Deputy Secretary 0471-2512015
Smt. Sindhu. T G., Under Secretary 0471-2512018

CONTACT
0471-251 2016, 2017
Email: questiona@niyamasabha.nic.in,
questionb@niyamasabha.nic.in