There shall be a Committee on Public Undertakings for the examination of the working of the Public Undertakings specified in the Fourth Schedule and such other Public Undertakings as may be notified by the Government as such from time to time.

The functions of the Committee shall be—

(a) to examine the reports and accounts of the Public Undertakings specified in the Fourth Schedule, and with the permission of the Speaker to examine such other Public undertakings as may be notified by the Government as such from time to time ;
(b) to examine the reports if any, of the audit on Public Undertakings ;
(c) to examine in the context of the efficiency of the Public Undertakings whether the affairs of the Public Undertakings are being managed in accordance with sound business principles and prudent commercial practices ; and
(d) to exercise such other functions vested in the Committee on Public Accounts and the Committee on Estimates in relation to the Public Undertakings specified in the Fourth Schedule as are not covered by sub-clause (a), (b) and (c) above and as may be allotted to the Committee by the Speaker from time to time :

Provided that the Committee shall not examine and investigate any of the following, namely:—

(i) matters of major Government policy as distinct from business or commercial functions of the Public Undertakings ;
(ii) matters of day-to-day administration ;
(iii) matters for the consideration of which machinery is established by any special statute under which a particular Public Undertaking is established.

Note:—“Public Undertakings” for the purpose of Rules 247 and 248 means Company in which not less than 51% of the paid up share capital is held by the State Government and includes Statutory Corporation and Boards constituted by the State Government.

The Committee shall consist of eleven members who shall be elected by the Assembly for a period of thirty months from amongst its Members according to the principle of proportional representation by means of the single transferable vote :

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

OFFICERS
Shri. Venugopal. R, Joint Secretary 0471-2512588
Shri. Jayasree. M, Deputy Secretary 0471-2489
Shri. Mohanan. O, Under Secretary 0471-251 2467

CONTACT
Phone: Public Undertakings Committee 'A' Section - 0471-2512435,
Public Undertakings Committee 'B' Section - 0471-2512436
Email: puca@niyamasabha.nic.in,
pucb@niyamasabha.nic.in