XVIII Subject Committee on Environment and pollution
279-C. (1) There shall be a Committee on Environment and Pollution consisting of not more than nine members who shall be nominated by the Speaker.
(2) The term of office of the members of the Committee shall be one year.
279-D. (1) The functions of the Committee shall be –
a) to study the environmental problems within the State and to recommend remedial measures thereto,
b) to examine the nature, degree and extent of the environmental imbalances caused by different kinds of pollution in the State like water pollution, air pollution, noise pollution and the like, the results of such pollution and to suggest remedial measures for the prevention and control thereof,
c) to examine the working and activities of the Department/Board or the industrial establishments situated in the State in relation to environment;
d) to review the implementation of the plans and programmes (both Central and State) relating to maintenance of environmental balance with regards to State;
e) to examine the annual reports of the Department/ Board relating to the State in respect of environment with a view to find out whether the expenditure incurred was commensurate with the results achieved;
f) to report to the Assembly on the action taken by the State Government on different measures suggested by the Committee;
g) and to examine such other matters as may be deemed fit by the Committee or specially referred to it by the House or by the Speaker.
(2) The Subject Committee shall not examine or investigate matters of day-to-day administration.