III. Committee on Public Undertakings.
234. Functions
There shall be a Committee on Public Undertakings for the examination of the working of the Public Undertakings specified in Schedule IV. The functions of the Committee shall be —
(a) to examine the reports and accounts of the Public undertakings specified in Schedule IV and any such other Public Undertakings as may be referred to the Committee by the Speaker for examination;
(b) to examine the reports, if any, of the Comptroller and Auditor General on the Public Undertakings;
(c) to examine in the context of the autonomy and 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 mentioned above as are not covered by clause (a), (b) and (c) above 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 Public Undertakings;
(ii) matters of day-to-day administration; and
(iii) matters for the consideration of which machinery is established by any special statute under which a particular Public Undertaking is established.
235. Constitution of the Committee.
The Committee shall consist of nine members who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of the single transferable vote.
236. Ministers not to be members of the Committee.
A Minister shall not be eligible for election as a member of the Committee and if a member after his election to the Committee, is appointed as Minister, he shall cease to be member thereof from the date of such appointment.
237. Term of the Committee
The term of office of members of the Committee shall not exceed one year.
238. Quorum of the Committee
The quorum of a meeting of the Committee shall be three.