There shall be a Committee on the Welfare of Scheduled Castes and Scheduled Tribes to examine matters concerning the welfare of Scheduled Castes and Scheduled Tribes which fall within the purview of the State Government. The functions of the Committee shall be—

(1) to examine the measures taken by the State Government, to secure due representation of the Scheduled Castes and Scheduled Tribes in services and posts under its control (including appointments in public undertakings, statutory and semi-Government bodies) having regard to the provisions of Article 335 of the Constitution ;

(2) to review the progress and implementation of welfare programmes and other ameliorative measures as also constitutional safeguards for the Scheduled Castes and Scheduled Tribes ;

(3) to suggest ways and means of realising the objective of Government policy to bring about improvement in the conditions of Scheduled Castes and Scheduled Tribes ;

(4) to examine such other matters as may deem fit to the Committee or are specifically referred to it by the House or the Speaker.

OFFICERS
Smt. Deepa R Krishnan, Joint Secretary 0471-2512431
Smt. N.G. Deepa, Deputy Secretary 0471-2512610
Smt. Shamy. J, Under Secretary 0471-2512405

CONTACT
Phone: Welfare of Scheduled Castes and Scheduled Tribes Section A - 251 2466,
Welfare of Scheduled Castes and Scheduled Tribes Section B -251 2412
Email: scsta@niyamasabha.nic.in,
scstb@niyamasabha.nic.in