Committee on the Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes.

The functions of the Committee shall be-

(i) to consider the reports submitted by the Principal Secretaryto Government Haryana for Scheduled Castes, Scheduled Tribes and Backward Classes under Article (338) (2) of the Constitution in-so-far as they relate to the State of Haryana and to report to the House as to the measures that should be taken by the State Government in respect of matters within the purview of the State Government.

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

(iii) to consider the matter concerning the Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes which fall within the purview of the State Government

(iv) to report to the House on the action taken by the State Government on the measures proposed by the Committee

(v) to study intensively the material obtained from or supplied by the Government, Departments, Undertakings, Principal Secretary to Government, Haryana for the Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes

(vi) to prepare questionnaire to be issued and to examine and consider replies received from the Government Departments/ Undertakings and to study and report on any matter referred to by the Committee or the Chairperson and finally to indicate broad points on which the report is to be prepared.

The Rules permit all these Committees to make with the approval of the Speaker, detailed rules of procedure to supplement the provision contained in the Rules of Procedure and Conduct of Business in the Haryana Legislative Assembly.