Haryana Vidhan Sabha » Subject Committee on Empowerment of Women

Subject Committee on Empowerment of Women

Subject Committee on Empowerment of Women

279-G. (1) There shall be a Committee on Empowerment of Women consisting of not more than nine Members to be nominated by the Speaker from amongst the Members of the Legislative Assembly. Out of the Nine Members to be nominated, five shall be from amongst Women Members of the Legislative Assembly, out of them one Women Member shall be the Chairperson of the Committee.

(2) The term of office of the members of the Committee shall be one year.

279-H. The functions of the Committee shall be—

  1. To examine: —
    1. the reports submitted by the Haryana State Commission for Women;
    2. the measures taken by the State Government to secure for women equality, status and dignity in all matters; and
    3. the measures taken by the State Government for comprehensive education and adequate representation of women in Local bodies/services and other fields.
  2. To report:-
    1. on the measures that should be taken by the State Government for improving the status/conditions of women in respect of matters within the purview of the State Government;
    2. on the working of the welfare programmes for the women; and
    3. on the action taken by the State Government on the measures proposed by the Committee.
  3. The Committee shall also take such other matters as may deem fit to the Committee or are specifically referred to it by the House or the Speaker.
  4. The Subject Committee shall not examine or investigate matters of day-to-day administration.