(XIX) Subject Committee on Welfare of Youth and Youth Affairs
279-E. (1) There shall be a Committee on the Welfare of Youth and Youth Affairs consisting of not more than nine members to 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) the complaints regarding the functioning of various youth welfare schemes implemented in the State;
b)any matter arising out of the discussion in the House relating to Youth and Youth welfare;
c) the petitions/representations received from individuals/ organisations relating to Youth and Youth affairs;
d) any such other matters as may be deemed fit by the Committee or specially referred to it by the House or by the Speaker.
(2)to suggest remedial measures for any or all of the above mentioned complaints
(3) to ensure that the funds allotted by the Government for youth welfare are fully utilised exactly for the same purpose for which it was intended. To prevent any misuse of funds by the Government Departments or agencies earmarked for the purpose of youth welfare activities.
(4) The Subject Committee shall not examine or investigate matters of day-to-day administration.