I. (1) There shall be a Committee on Private Members’ Bills and Resolutions consisting of not more than seven Members.
(2) The Committee shall be nominated by the Speaker at the commencement of the Assembly or from time to time, as the case may be.

II. (1) The functions of the Committee shall be,—

(a) to examine all Private Members’ Bills after they are introduced and before they are taken up for consideration in the Assembly and to classify them according to their nature, urgency and importance ;
(b) to recommend the time that should be allocated for the discussion of the stage or stages of each Private Members’ Bill and also to indicate in the time-table so drawn up the different hours at which the various stages of the Bill in a day shall be completed ;
(c) to examine every Private Members’ Bill which is opposed in the Assembly on the ground that the Bill initiates legislation outside the legislative competence of the Assembly, and the Speaker considers such objection prima facie tenable ;
(d) to recommend time limit for the discussion of Private Members’ Resolutions and other ancillary matters ;
(e) to examine and report to the Assembly whether—

(i) the resolutions passed by the Assembly from time to time have been implemented and where implemented whether such implementation has taken place within the minimum time necessary for the purpose ; and
(ii) the assurances, promises, undertakings etc., given by Ministers, from time to time, on the floor of the Assembly relating to Private Members’ Bills or Private Members’ Resolutions have been implemented and where implemented such implementation has taken place within the minimum time necessary for the purpose.

(2) The Committee shall perform such other functions in respect of Private Members’ Bills and Resolutions as may be assigned to it by the Speaker from time to time.

(3) The mover of the non-official Bill or Resolution may be allowed to take part in the discussions of the Committee relating to the Bill or Resolution of which he is the mover, but he shall not be considered to be a Member of the Committee, nor shall he be allowed to vote if any voting becomes necessary.

III. At any time after a report on any matter mentioned in clauses (b), (c) and (d) of sub-Rule (1) of Rule 220 has been presented to the Assembly, a motion may be moved that the Assembly agrees or agrees with amendments or disagrees with the Report :

Provided that not more than half an hour shall be allotted for discussion of the motion and no Member shall speak for more than five minutes on such motion :
Provided further that an amendment may be moved that the Report be referred back to the Committee without limitation or with reference to any particular matter.

IV. At the appointed hour, in accordance with the allocation of time, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with the completion of a particular stage of the Bill.

OFFICERS
Shri. V.G. Riju, Joint Secretary - 2512191
Smt. Sheeba Varghese, Deputy Secretary - 2512133
Shri. Deepak. S. V, Under Secretary - 2512020

CONTACT
Phone: 0471-251 2022
Email: pmbr@niyamasabha.nic.in