200-A. Objection to membership of a Committee

Where an objection is taken to the inclusion of a member in a Committee on the ground that the member has personal, pecuniary or direct interests of such an intimate character that it may prejudicially affect the consideration of any matters to be considered by the Committee, the procedure shall be as follows-

(a) the member who has taken objection shall precisely state the ground of his objection and the nature of the alleged interest, whether personal, pecuniary or direct, of the proposed member in the matters coming up before the Committee;

(b) after the objection has been stated, the Speaker shall give an opportunity to the member proposed on the Committee against whom the objection has been taken, to state the position;

(c) if there is dispute on facts the Speaker may call upon the member taken objection and the member against whose appointment on the Committee objection has been taken, to produce documentary or other evidence in support of their respective cases;

(d) after the Speaker has considered the evidence so tendered before him, he shall give his decision which shall be final;

(e) until the Speaker has given his decision, the member against whose appointment on the Committee objection has been taken, shall continue to be a member there of if elected or nominated and take part in discussion, but shall not be entitled to vote; and

(f) if the Speaker holds that the member against whose appointment objection has been taken has a personal pecuniary or direct interest in the matter before the Committee he shall cease to be a member thereof forthwith:

Provided that the proceedings of the sitting of the Committee at which such member was present shall not in any way be affected by the decision of the Speaker.

Explanation-

For the purposes of this rule the interest of the member should be direct, personal or pecuniary and separately belong to the person whose inclusion in the Committee is objected to and not in common with the public in general or with any class or section thereof or any matter of state policy.

201. Chairman of the Committee

(1) the Chairman of each Committee shall be appointed by the Speaker from amongst members of the Committee:

Provided that if the Deputy Speaker is a member of the Committee, he shall be the ex-officio Chairman of the Committee.

(2) If the Chairman is for any reason unable to act or if the office of Chairman is vacant the Speaker may appoint another Chairman in his place.

(3) If the Chairman of the Committee is absent from any of its sitting, the Committee shall elect another member of the Committee as Chairman for that sitting.

202. Quorum

(1) The quorum to constitute a sitting of any Committee shall, save as otherwise provided in these rules, be not less than one-third of the total number of members of the Committee.

(2) If at any time fixed for any sitting of the Committee or if at any time during such sitting, there is no quorum, the Chairman shall either suspend the sitting until there is a quorum or adjourn the sitting to some future date.

(3) When the Committee has been adjourned in pursuance of sub-rule (2) on two successive dates fixed for sitting of the Committee, the Chairman shall report the fact to the House:

Provided that where a Committee has been appointed by the Speaker, the Chairman shall report the fact of such adjournment to the Speaker.

(4) On such report being made, the House or the Speaker, as the case may be, shall decide the future course of action.

203. Discharge of members absent from sittings of Committees and filling up of their vacancies

(1) If a member is absent from three consecutive sittings of a committee without permission of the Chairman, the membership of such member from the Committee may, after giving him an opportunity to explain, be terminated with the approval of the Speaker and thereupon his office in the Committee may be declared vacant with effect from the date of such approval by the Speaker.

(2) Notwithstanding anything in sub-rule (2) of rule 200, the vacancy under sub-rule (1) may be filled up by nomination of any other member by the Speaker.

Explanation I -

For the purposes of calculation of sittings under this rule, sittings arranged out of Lucknow shall not be included.

Explanation II -

If a member who arrived at Lucknow to participate in the sitting of a committee, could not participate in the sitting, but makes available to the Secretary on the date of such sitting an intimation in writing of his arrival at Lucknow, then for the purpose of this rule, he shall not be deemed to be absent on that date.

204. Resignation of a member

A member may resign his seat from the Committee by writing under his hand addressed to the Speaker.

205. Term of a Committee

The term of office of members of each of these Committees shall be a financial year:

Provided that the Committees elected or nominated under these rules, shall, unless otherwise specified, hold office until a new Committee is appointed.

206. Voting in the Committee

All questions at any siting of the Committee shall be determined by a majority of votes of the members present and voting. In the case of an equality of votes on any matter, the Chairman shall have a second or casting vote.

207. Power to appoint Sub-Committees

(1) Any of these Committees under these rules may appoint one or more sub committees, each having the powers of the undivided committee, to examine any matters that may be referred to them, and the reports of such sub-committees shall be deemed to be the reports of the whole Committee if they are approved at a sitting of the whole Committee.

(2) The order of reference to a Sub-Committee shall clearly state the matter or matters for investigation. The report of the Sub-Committee shall be considered by the whole Committee.

208. Sitting of the Committee

The meetings of the Committee shall be held on such days and at such hour as the Chairman of the Committee may fix:

Provided that if the Chairman of the Committee is not readily available or if his office is vacant the Secretary may fix the date and time of a sitting.

209. Committee may sit whilst the house is sitting

The Committee may sit whilst the House is sitting:

Provided that on a division being called in the House, the Chairman of the committee shall suspend the proceedings in the Committee for such time as will, in his opinion, enable the members to vote in a division.

210. Venue of Sitting

The sitting of the Committee shall be held in the Vidhan Bhawan, Lucknow, and if it becomes necessary to shift the place of sitting to outside the Vidhan Bhawan, the matter shall be referred to the Speaker whose decision shall be final.

211. Power to take evidence or call for papers, records or documents

(1) A witness may be summoned by an order signed by the Secretary and shall produce such documents as are required for the use of the committee.

(2) It shall be in the discretion of the Committee to treat any evidence tendered before it as secret or confidential.

(3) No document submitted to the Committee shall be withdrawn or altered without the knowledge and approval of the Committee.

(4) The Committee shall have power to take evidence on oath and to require the attendance of persons or the production of papers or records if considered necessary for the discharge of its duties:

Provided that Government may decline to produce a document on the ground that its disclosure would be prejudicial to the interest and safety of the state.

(5) All evidence tendered before the Committee shall be treated as secret and confidential until the presentation of the report of the Committee to the House:

Provided that it shall be in the discretion of the Committee to treat any evidence as secret and confidential in which case it shall not form part of the report.

212. Party or a Witness can appoint a counsel to appear before Committee

A Committee may permit a party to be represented by a Counsel appointed by him and approved by the Committee. Similarly a witness may appear before the Committee accompanied by a counsel appointed by him and approved by the Committee.

213. Procedure for examining witnesses

The examination of witness before the Committee shall be conducted as follows:

(1)The Committee shall, before a witness is called for examination, decide the mode of procedure and the nature of question that may be put to the witness.

(2)The Chairman of the Committee may first put to the witness such question or questions as he may consider necessary with reference to the subject matter or any subject connected therewith according to the procedure mentioned in sub-rule (1) of this rule.

(3)The Chairman may call other members of the Committee one by one to put any other questions:

(4)A witness may be asked to place before the Committee any other relevant points that have not been covered and which a witness thinks are essential to be placed before the Committee.

(5)When a witness is summoned to give evidence, a verbatim record of proceedings of the Committee, shall be kept.

(6)The evidence tendered before the Committee may be made available to all members of the Committee.

214. Signing of the report of the Committee

The report of the Committee shall be signed by the Chairman, on behalf of the Committee.

Provided that in case the Chairman is absent or is not readily available the Committee shall choose another member to sign the report on behalf of the Committee.

215. Availability of report before presentation to Government

The Committee may, if it thinks fit, make available to Government a copy of its report or any completed part there of before presentation to the House. Such reports shall be treated as confidential until presented to the House.

216. Presentation of report

(1) The report of the Committee shall be presented by the Chairman of the Committee or the person who has signed the report or any Member of the Committee so authorised by the Chairman or in the absence of the Chairman, or when he is unable to present the report, by any member authorised by the committee and shall be placed on the Table of the House.

(2) In presenting the report the Chairman or in his absence, the member presenting the report shall, if he makes any observations, confine himself to a brief statement of fact, or draw the attention of the House to the recommendations made by the Committee.

(3) The Minister concerned or any Minister may give a short reply on that very day or on some future date, to which the matter has been postponed, explaining the Government point of view and the action which the Government propose to take.

(4) On a demand being made after the report has been presented but within 15 days from the date of its presentation, the Speaker, if he thinks fit, may appoint time for consideration of the report. There shall be neither a formal motion before the House nor voting.

217.Publication or circulation of report prior to its presentation to the House

The Speaker may order on a request the publication or circulation of a report of a Committee although it has not been presented to the House. In that case the report shall be presented to the House during its next session at the first convenient opportunity.

218. Power to make suggestions on procedure

(1)A Committee shall have power to pass resolutions on matters of procedure relating to that Committee for the consideration of the Speaker who may make such variations in procedure as he may consider necessary.

(2)Any of these Committees may, with the approval of the Speaker, make detailed rules of procedure to implement the provisions contained in these rules.

219. Power of Speaker to give direction on a point of procedure or otherwise

(1) the Speaker may, from time to time, issue such directions to the Chairman of the Committee as he may consider necessary for regulating its procedure and the organization of its work.

(2) If any doubt arises on any point of procedure or otherwise the Chairman may, if he thinks fit, refer the point to the Speaker, whose decision shall be final.

220. Unfinished work of Committee

A Committee which is unable to complete its work before the dissolution of the House may report to the House that the Committee has not been able to complete its work. Any preliminary report, memorandum or note that the Committee may have prepared or any evidence that the Committee may have taken shall be made available to the new Committee.

221. Secretary to be ex-officio Secretary of the Committee

The Secretary shall be the ex-officio Secretary of all the Committees appointed under these rules.

222. Applicability of general rules to Committees

Except as otherwise specifically provided in respect of any particular Committee, the provisions of the general rules in this Chapter shall apply to all committees.

2- Committee on Public Accounts

Rule : 229 - Constitution of the Committee :-

(1) There shall be a Committee on Public Accounts for the examination of the appropriation accounts of the State, and the reports of the Comptroller and Auditor-General of India thereon, the annual financial accounts of the state or such other accounts or financial matters as are laid before it or referred to it or which the Committee deems necessary to scrutinize.

(2) The Committee on Public Accounts shall consist of not more than 21 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: Provided that no Minister shall be appointed a member of the Committee and if a member of the Committee is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.

(3) The Chairman shall be elected by the Committee from amongst its members.

Rule : 230 - Functions of the Committee :-

(1) In scrutinizing the appropriation accounts of the State and the report of the Comptroller and Auditor-General of India thereon, it shall be the duty of the Committee on Public Accounts to satisfy itself:

a. That the moneys shown in the accounts as having been disbursed were legally available for and applicable to the service or purpose to which they have been applied or charged.

b. That the expenditure conforms to the authority which governs it.

c. That every re-appropriation has been made in accordance with such rules as may be prescribed by the competent authority.

(2) It shall also be the duty of the Committee on Public Accounts:

a. To examine the statement of accounts showing the income and expenditure of State trading and manufacturing schemes together with the balance-sheets, and statements of profit and loss accounts which the Governor may have required to be prepared or are prepared under the provisions of the statutory rules regulating the finances of a particular State trading concern or project and the report of the Comptroller and Auditor-General thereon.

b. To examine the statement of accounts showing the income and expenditure of autonomous and semiautonomous bodies the audit of which may be conduced by the Comptroller and Auditor-General of India either under the directions of the Governor or by a statute.

c. To consider the report of the Comptroller and Auditor-General in cases where the Governor may have required him to conduct an audit of any receipts or to examine the accounts of stores and stock.

(3) All functions which relate to the Public Undertakings/Corporations of the State shall be outside the purview and jurisdiction of the Committee on Public Accounts.

Committee on Public Accounts(लोक लेखा समिति) Members (2017-2018), Click Here

3-Committee on Delegated Legislation

244. Constitution and Functions of the Committee :

There shall be a Committee on Delegated Legislation consisting of not more than 15 members nominated by the Speaker in order to scrutinize and report to the House whether the powers to make regulations, rules, sub-rules, bye-laws, etc, conferred by the Constitution or delegated by any other lawful authority are being properly exercised within such delegation:

Provided that no Minister shall be appointed a member of the committee, and if a member of the Committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.

245. Duties of the Committee : The Committee shall in particular, consider:

i. Whether the delegated legislation is in accordance with the general objects of the Constitution or the Act pursuant to which it is made.

ii. Whether it contains matter which in the opinion of the Committee should more properly be dealt with in an Act of Legislature.

iii. Whether it contains imposition of any tax. iv. Whether it directly or indirectly bars the jurisdiction of the Courts.

v. Whether it gives retrospective effect to any of the provisions in respect of which the Constitution or the Act does not expressly give any such power.

vi. Whether it involves expenditure from the consolidated Fund of the State or the public revenues.

vii. Whether it appears to make some unusual or unexpected use of the powers conferred by the Constitution or the Act pursuant to which it is made.

viii. Whether there appears to have been unjustifiable delay in the publication or laying it before the Legislature.

ix. Whether for any reason its form or purport calls for any elucidation.

246. Report of the Committee : If a Committee is of a opinion that any such legislation should be annulled wholly or in part, or should be amended in any respect, it shall report that opinion and the grounds thereof to the House. If the Committee is of opinion that any other matter relating to any delegated legislation should be brought to the notice of the House, it may report that opinion and matter to the House.

Internal Rules of Delegated Legislation Committee(प्रतिनिहित विधायन समिति की आन्तरिक कार्य-संचालन नियमावली) Click Here

Delegated Legislation Committee(प्रतिनिहित विधायन समिति) Members (2017-2018), Click Here

4- Committee on Petitions

234. Constitution of the Committee : There shall be a Committee on Petitions consisting of not more than 15 members nominated by the Speaker.

Provided that no Minister shall be appointed a member of the Committee, and if a member of the Committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.

235. Petition to whom to be addressed and how to be concluded : Every petition shall be addressed to the House and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates.

236. Scope of Petitions : Petitions may be presented or submitted with the consent of the Speaker on:-

i. A Bill which has been published under rule 114 or which has been introduced in the House.

ii. Any matter connected with the business pending before the House.

iii. Any matter of general public interest, provided that it is not one-

a. Which falls within the cognizance of a Court of law having jurisdiction in any part of India or a Court of Inquiry or a statutory tribunal or authority or a quasi judicial body or a Commissions.

b. For which remedy is available under the law, including rules, regulations, bye-laws made by the Union or State Government or an authority to whom power to make such rules, regulations etc. is delegated.

237. General form of a petition :

(1) Every petition shall be couched in respectful, decorous and temperate language.

(2) Every petition shall be in Hindi language and in Devanagri script and shall be signed by the petitioner.

238. Authentication of Signatories to a petitions : The full name and address of every signatory to a petition shall be set out therein and shall be duly authenticated.

239. Document not to be attached to a petition : Letters, affidavits or other documents shall not be attached to any petition.

240. Countersignature :

(1) Every petition shall be presented and countersigned by a member.

(2) A member shall not present a petition from himself.

241.Notice of presentation : A members shall give at least two day’s advance intimation to the Secretary of his intention to present a petition.

242. Form of petition : A member presenting a petition shall confine himself to a statement in the following form:

"I present a petition signed by……………………………………Petitioner(s) regarding………………………..". and no debate shall be permitted on his statement.

243. Procedure after presentation of a petitions :

(1) Every petition after its presentation under these rules shall be referred to the Committee for examination.

(2) After examination, the Committee may, if necessary, direct circulation of the petition in extenso or in an abridged form.

(3) After circulation and after evidence, if any, the Chairman of the Committee or any member of the Committee shall report to the House the specific complaint contained in the petition and suggestions for remedial measures for the particular case or to prevent such cases in future.

Internal Rules of Petitions Committee(याचिका समिति की आन्तरिक कार्य-संचालन नियमावली), Click Here

Petitions Committee(याचिका समिति) Members (2017-2018), Click Here

5- Committee on Privileges

263. Constitution of the Committee : The Committee on Privileges consisting of 10 members including the Deputy Speaker shall be nominated by the Speakers. The Deputy Speaker shall be the Chairman of this Committee.

264. Quorum : The quorum to constitute a sitting of the Committee shall be five: Provided that no quorum shall be necessary to constitute a sitting for the purpose of taking evidence.

265. Examination of the question by the Committee on Privileges and its procedure : (1) On a reference being made to the Committee on Privileges, a copy of the complaint shall be sent by the Secretary to the person complained against with the request that he should, if he so desires, submit to the Secretary by a specified date his written statement about the complaint. After the expiry of the date fixed for submission of written statement, the Committee may, if it considers necessary summon, for purpose of inquiry, the person complaining and the person complained to appears before it on a specified date, time and place.

(2) Such a person, if he so desires, may also present his case before the Committee by a Counsel.

(3) If the party summoned to be present is unable to attend on the specified date, he shall inform the Committee of the reasons thereof. The Committee may, on consideration of given reasons, postpone the consideration of the matter to enable the party to appear. If, however, the Committee considers that there are no good reasons for the absence or that the party has willfully absented, the Committee may after considering the matter against that party, in his absence, submit its report, and bring to the notice of the House his disobedience of the order for proper action against him.

266. Examination of the Question by the Committee : The complaining member or the member complained against, if he be the light of the evidence and circumstances of the case and determine whether any breach of privileges or contempt, has been committed and look into the nature of the breach and the circumstances leading to it, and make such recommendations as it may deem proper.

267. Disabilities of Members of the Committee : The Complaining member or the member complained against, if he be a member of the Committee, shall not sit on the Committee so long as the matter complained by or against him as the case may be, is under consideration before the Committee.

268. Sittings of Committee on privileges : The Committee on privileges shall meet as soon as may be, after a question of privilege or contempt has been referred to it and from time to time thereafter till report is made during the time fixed by the Speaker or the House, as the case may be.

Provided that where no time has been fixed for the presentation of the report, the report shall be presented within one month of the date of reference.

Provided further that the Speaker or the House, as the case may be, may from time to time extend the date for the presentation of the report by the Committee.

269. Reports of the Committee : He report of the Committee shall indicate if a breach of privilege or contempt has been committed and what punishment in its opinion should be inflicted. It may also recommend the acceptance of an apology, if apology has been tendered.

Privileges Committee(विशेषाधिकार समिति) Members (2017-2018),Click Here

6- Committee of Government Assurances

233. Constitution and Functions of the Committee : There shall be a Committee on Government Assurances consisting of not more than 15 members nominated by the Speaker in order to scrutinize the assurances, promises, undertakings etc. given by Minister from time to time on the floor of the House and to report on-

a. The extent to which such assurances, promises, undertakings, etc. have been implemented.

b. Where implemented, whether such implementation has taken place within the minimum time necessary for the purpose.

Provided that no Minister shall be appointed a member of the Committee, and if a member of the committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.

Government Assurance Committee(सरकारी आश्वाशन सम्बन्धी समिति) Members (2017-2018), Click Here

7- Questions and Reference Committee

269-A. Constitution of the Committee :

(1) There shall be a "Questions and Reference Committee" consisting of not more than 15 members to be nominated by the Speaker and the Deputy Speaker shall be the ex-officio Chairman of the Committee.

(2) No minister shall be a member of the Committee mentioned in sub-rule (1) and if a member of the Committee is appointed a minister, he shall cease to be a member of the Committee from the date of such appointment.

(3) The quorum of constitute a sitting of the Committee shall be three.

269-B. Functions of the Committees : The following shall be the functions of the Committee:

a. If reply to a question is not received from the Government within time or the reply received is not satisfactory and the Speakers considers it expedient so to do, he may refer the matter to the Questions and Reference Committee.

b. Besides questions, any other matter concerning the House, not included within the jurisdiction of any other Committee under these rules, may be referred by the Speaker to the said Committee for consideration.

Questions and Reference Committee(प्रशन एवं संदर्भ समिति) Members (2017-2018), Click Here

8- Rules Committee

247. Constitution of the Committee :There shall be a Committee on Rules of Procedure and Conduct of Business of the Uttar Pradesh Legislative Assembly consisting of not more than 15 members including the Speaker and the Deputy Speaker. The rest of the members shall be nominated by the Speaker.

248. Functions of the committee : The functions of the Committee shall be to consider matters of procedure and conduct of business of the House and to recommend any amendment or additions considered necessary to these rules.

249. Notice of amendments in Rules : Any member may give notice of amendment to any of these Rules, but such a notice shall be accompanied with the Statement of Objects and Reasons for the amendment. On receipt of such a notice, the Speaker shall refer the same, if it is not out of order, to the Committee for consideration.

250. Chairman of the Committee : The Speaker shall be the ex-officio Chairman of the Committee. If the Speaker for any reason is unable to act as Chairman of the Committee, the Deputy Speaker shall be the Chairman for . If both are unable to preside for any reason the speaker shall nominate a Chairman for that sitting from amongst the members of the Committee.

251. Procedure for the amendment of the Rules :

(a) The recommendations of the Committee shall be laid on the Table of the House and any member may, within a period of fourteen days beginning with the day when it is so laid on the Table, give notice of an amendment including a motion to refer all or any of the recommendations of the Committee for the reconsideration of Committee, together with the objects and reason for such amendment.

(b) If no notice of amendment to the recommendations of the Committee is given within the period mentioned in sub-rule (a), the recommendations of the Committee shall be deemed to have been approved by the House on the expiry of the said period and shall be incorporated in the Rules.

(c) If notice of any amendment is received with in the period prescribed in sub-rule (a), the Speaker shall refer such amendments, which are admissible, to the Committee and the Committee may after considering such amendments, make such changes in its recommendations as it deems fit.

(d) The final report of the Committee, after considering the amendments mentioned in sub-rule (c), shall be laid on the Table of the House for ten days, and if notice of any amendment to the decision taken by the Committee after such reconsideration is received along with the statement of objects and reasons within this period, the Speaker shall place such amendments which are admissible, for the consideration of the House in any other case, the report of the Committee shall be deemed to have been accepted by the House and the recommendations made in the report shall be incorporated.

Rules Committee(नियम समिति) Members (2017-2018), Click Here

9- Business Advisory Committee

223. Constitution of the Committee :

(1) There shall be a Committee called the Business Advisory Committee nominated by the Speaker. It shall consist of not more than 15 members including the Speaker and the Deputy Speaker. The Speaker shall be the ex-officio Chairman of the Committee.

(2) If the Speaker for any reason is unable to preside over any sitting of the Committee, the Deputy Speaker shall be the Chairman for that sitting. If both are unable to preside for any reason, the Speaker shall nominate a Chairman for that sitting from amongst the members of the Committee.

224. Functions of the Committee :

(1) It shall be the function of the Committee to recommend the time that should be allocated for the discussion on the stage-or-stages of such Bills and other Government business as the Speaker, in consultation with the Leader of the House, may direct for being referred to the Committee.

(2) The Committee shall have the power to indicate in the proposed time table the hours at which the various stages of the Bill or other Government business shall be completed.

(3) Such other functions relating to the business of the House may be assigned to the committee as the Speaker may from time to time decide.

225.Report of the Committee : The time table in regard to a bill or group of Bills or other business as recommended by the Committee shall ordinarily be communicated to the members by a letter at least one day before it is reported by the Speaker to the House.

226.Allocation of Time :

(1) As soon as may be after the report has been made to the House, a Motion may be moved by a member of the Committee nominated by the Speaker:

"that this House agrees with the allocation of time proposed by the Committee."

(2) When such a motion is accepted by the House, it shall take effect as if it were an order of the House:

Provided that an amendment may be moved that the report be referred back to the Committee either without limitation or with reference to any particular matter:

Provided further that not more than half an hour shall be allotted for the discussion of the motion and no member shall speak for more than five minutes on such a motion.

227.Disposal of outstanding matters at the appointed hour : At the appointed hour in accordance with the resolution of the House for the completion of a particular stage of a Bill or other business the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with that stage of bill or business.

228. Variation in the allocation of time : No variation in the time table as decided upon by the House shall be made except on the request of the Leader of the House who shall in that case, notify orally to the House that there was general agreement for such variation which shall be enforced by the Speaker after taking the sense of the House.

The Business Advisory Committee(2017-18) Members, Click Here

10- Ethics Committee

269-I. Constitution of the Committee : There shall be a Parliamentary Ethics Commitee nominated by die. Speaker to examine the conduct of the members of the Uttar Pradesh Legislative Assembly inside and outside die House as Legislators comprising members not exceeding eleven including the Speaker and the Deputy Speaker. The Speaker shall be the ex-officio Chairman of the Committee.

269-J. Functions of the Committee : The functions of the Committee shall be as follows :

(1) The Committee shall keep close watch on moral and virtuous behavior of the members and shall examine the matters relating to the conduct and other misbehavior of the members referred to it.

(2) The Committee shall 'consider for amendment as are deemed necessary in the Rules of Procedure of the House in the prospective of the misconduct of the members.

(3) The Committee shall consider and examine the complaints received by it about the actions of the members of the Legislative Assembly.

(4) The Committee may, in all that cases in which a member is found guilty of violation of the Code of Conduct consider and recommend the punishment of admonition, reprimand, censure or expulsion from tbe House in case of offences of less gravity and suspension from the services of the House for a specific period in the case of grave misconduct.

269-K. Report of Committee The : Committee the may submit its report to the House on all ,or any of the aforesaid matters.

Ethics Committee(आचार समिति) Members (2017-2018), Click Here

11- Committee Relating to Examination of Audit Reports of the Local Bodies of the State

269-F. Constitution of the Committee :(1) There shall be a Committee for the examination of the Audit Reports of the Local Bodies of the State to examine the audit reports of the Local Bodies of the State, the annual, financial statements of these institutions or such other accounts or financial matters as are laid before it or referred to it or which the Committee thinks necessary to be examined.

(2) The Committee relating to the Examination of the Audit Reports of the Local Bodies of the State shall consists of not more than eleven members who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of single transferable vote:

Provided that no Minister shall be appointed a member of the Committee and if any .member of the Committee is appointed as Minister he shall cease to be the member of the Committee from the date of such appointment.

269-G. Functions of the Committee : The Functions of the Committee shall be —

(1) To check whether the Annual Audit Report of the Auditor, Local Funds Account, Uttar Pradesh are being laid regularly before the Lecture or not and examine the report relating thereto.

(2) To examine whether the Government grants and loans which are sanctioned by Government Departments to local bodies and audited by the Auditor, Local Funds Accounts, Uttar Pradesh have been properly utilized by concerned institutions on the same schemes for which they were sanctioned and no financial irregularities have occurred m their utilization.

269-H. Determination of Jurisdiction of the Committee : lf a question arises as to whether or not the Committee has Jurisdiction - over a particular matter, the question shall be referred to the Speaker, Legislative Assembly, whose decision shall be final.

Committee Relating to Examination of Audit Report of the Local Bodies of the State(प्रदेश के स्थानीय निकायों के लेखा परीक्षा प्रतिवेदनों की जांच सम्बन्धी समिति) Members (2017-2018), Click Here

12- The Library Committee

अध्‍याय-13 (उत्‍तर प्रदेश विधान सभा अध्‍यक्ष के निदेश)

(क) विधान पुस्‍तकालय समिति

समिति का गठन -

(138)-(1) विधान पुस्‍तकालय की एक पुस्‍तकालय समिति होगी जिसके निम्‍नांकित सदस्‍य होंगे :-- (क) उपाध्‍यक्ष तथा विधान सभा के अन्‍य उन्‍नीस सदस्‍य, और (ख) विधान परिषद् के पांच सदस्‍य,

(2) समिति की नियुक्ति माननीय अध्‍यक्ष करेंगे और इसका कार्यकाल एक वर्ष से अधिक न होगा : किन्‍तु विधान परिषद् के सदस्‍यों के बारे में उनकी नियुक्ति करने से पूर्व माननीय अध्‍यक्ष विधान परिषद् के माननीय सभापति से परामर्श कर लेंगे ।

(3) उपाध्‍यक्ष समिति के पदेन सभापति होंगे।

(4) समिति में किसी सदस्‍य के स्‍थान रिक्‍त हो जाने पर माननीय अध्‍यक्ष उस स्‍थान पर किसी अन्‍य सदस्‍य को मनोनीत करेंगे और यदि कोई स्‍थान सदस्‍य, विधान परिषद् द्वारा रिक्‍त किया गया हो, तो उसकी पूर्ति माननीय अध्‍यक्ष द्वारा विधान परिषद् के माननीय सभापति से परामर्श करने के उपरान्‍त की जायेगी।

(5) समिति के कृत्‍य निम्‍नांकित होंगे:- (क) पुस्‍तकालय के संबंध में माननीय अध्‍यक्ष द्वारा समय-समय पर निर्दिष्‍ट विषयों पर विचार करना और परामर्श देना, (ख) पुस्‍तकालय की उन्‍नति के संबंध में विचार करना और सुझाव देना, तथा (ग) पुस्‍तकालय द्वारा प्रदत्‍त सेवाओं के पूर्ण उपयोग में विधान मण्‍डल के सदस्‍यों की सहायता करना।

(6) कोई सदस्‍य समिति में अपने स्‍थान को, लिखित त्‍याग-पत्र द्वारा जो समिति के सभापति को सम्‍बोधित होगा, त्‍याग सकेगा।

(7) यदि कोई सदस्‍य समिति की लगातार दो या अधिक बैठकों से सभापति की अनुज्ञा के बिना अनुपस्थित रहेगा तो माननीय अध्‍यक्ष उसे समिति की सदस्‍यता से हटा सकेंगे: किन्‍तु यदि वह सदस्‍य विधान परिषद् का सदस्‍य है, तो विधान परिषद् के माननीय सभापति को उसकी रिपोर्ट प्रेषित की जा सकेगी और उनके परामर्श से उनको हटाया जा सकेगा।

(8) विधान सभा अथवा विधान परिषद् का उपवेशन जब हो रहा हो उस समय भी समिति की बैठकें हो सकेंगी, परन्‍तु किसी भी सदन में विभाजन की मांग होने पर समिति के सभापति समिति की कार्यवाही को ऐसे समय तक के लिये निलम्बित करेंगे जो उनकी राय में सदस्‍यों को विभाजन में मतदान करने का अवसर दे सकेंगे।

(9) अन्‍य बातों में नियमावली के अध्‍याय 16 में वर्णित विधान मण्‍डलीय समितियों पर लागू सामान्‍य नियम ऐसे अनुकूलनों, संशोधनों, परिवर्धनों अथवा लोपनों के साथ, जिन्‍हें माननीय अध्‍यक्ष आवश्‍यक अथवा सुविधाजनक समझें, इस समिति पर भी लागू होंगे।

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सदस्यों का त्याग-पत्र - अधिसूचना

13- Parliamentary Research, Reference and Studies Committee

269-0. Constitution of the Committee : There shall be a Committee to study on different issues which may arise before the House consisting of not more than IS members including the Speaker and the Deputy Speaker and rest of the members shall be nominated by the Speaker.

269-P. Chairman of the Committee : The Speaker shall be the ex-officio Chairman of the Committee. If the Speaker for any reason is unable to preside over the sitting of the Committee, the Deputy Speaker shall be the Chairman for that sitting. If both are unable to preside for any reason the Speaker shall, from amongst the members of the Committee, nominate a Chairman for that sitting.

269-Q. Functions of the Committee : The Committee that study various parliamentary issues which may arise in the House from time to time and after consideration, shall submit its report to the House.

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14- Panchayti Raj Committee

269-R. Constitution of the Committee :

(1) There shall be a Panchayati Raj Committee to examine into the Annual Technical Report of tire Comptroller and Auditor General of India and Annual Report of the Chief Account Audit Officer, Co-operative Societies and Panchayats of Uttar Pradesh in regard to the Village Panchayats, Kshettra Panchayats and District Panchayats which are caused to be laid before the State Legislature by the State Government, or referred to it, or which the Committee thinks necessary to examine.

(2) The Committee shall consist of not more than eight 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 and there shall be two coopt members of tire Legislative Council: Provided that no Minister shall be appointed as member of the Committee and if a member of the Committee is appointed as Minister he shall cease to be member of the Committee from the date of such appointment.

269-S. Functions of the Committee : The Functions of the Committee shall be:-

(1) to check whether the Annual Technical Report of the Comptroller and Auditor Genera! of. India and Annual Report of the Chief Account Audit Officer, Co-operative Societies and , Panchayats of Uttar Pradesh in regard to the-Village Panchayats, Kshettra Panchayats and District Panchayats, are being, laid regularly before the Legislature or not and to. examine the report relating thereto.

(2) to examine whether the Government grants and loans which are sanctioned by Government Departments to Village Panchayats, Kshettra Panchayats and District Panchyats and in relation thereto the Annual Technical Report, of the Comptroller and Auditor General of India and Annual Report of the Chief Account Audit Officer, Co-operative Societies and Panchayats of Uttar Pradesh are laid before the legislature have been properly utilized by concerned Institutions on the same scheme for which they were sanctioned and no financial irregularity have occurred in their utilization.

269-T. Determination of Jurisdiction of the Committee :

If a questions arises as to whether or not the Committee has jurisdiction over a particular matter, the question shall be referred to the Speaker, Legislative Assembly, whose decision shall be final.

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15- Parliamentary Monitoring Committee

269-u, Constitution of the Committee :

There shall be a "Parliamentary Monitoring Committee" wherein shall be at least nineteen members (Members of Legislative Assembly) including the Hon'ble Speaker. Legislative Assembly, and the Speaker, Legislative Assembly shall be the ex-officio Chairman of the Committee. If the Chairman by any reason is unable to act as Chairman of the Committee, the Deputy Speaker shall act as the Chairman of that sitting. If both of them by any reason are unable to preside, the Chairman shall nominate any member from amongst the members of the Committee as the Chairman of that sitting.

269-v, Functions of the Committee : The Functions of the Committee shall be:-

(1) In regards to similar notices presented to the House under rule 301, rule 51 of the Rules of Procedure and Conduct of Business of the U.P. Legislative Assembly. 1958 and by the approval of Hon'ble Speaker, if the Hon'ble Member is not satisfied with the answer given by the government in the House, or if the answer is not based on facts or if the government fails to give the answer then such questions shall be referred to the "Parliamentary Monitoring Committee".

(2) Matters relating to violation of protocol of Hon'ble members shall also be taken up for the consideration of the Committee by the permission of the Chairman.

(3) Direction no.-167 of the Directives of Uttar Pradesh Legislative Assembly shall be held as a part of these rules.

(4) Matters referred to Parliamentary Monitoring Committee by the Hon'ble Members shall be sent by the Vidhan Sabha Sachivalaya to the concerning Secretary/Principal Secretary/Additional Chief Secretary for elaborate note. The concerning department of the government shall within a week furnish the elaborate note to the Committee, for its consideration. The committee shall hold the power to take evidence of the concerning Secretary/Principal Secretary/Addl. Chief Secretary.

(5) After making deliberations in the light of elaborative note, the Committee shall present its recommendation/report in the House.

269-w, Report of the Committee :

The Committee shall present its report pertaining to matters referred to it from time to time by the Speaker of Legislative Assembly.

Amendments in Rule 269.

Insertion of '(S)' in rule 269 in Rules of Procedure and Conduct of Business of the U.P. Legislative Assembly. "Provided that no minister shall be appointed as member of the committee, and if any member of the Committee is appointed as minister he shall cease to be the member of the Committee from the date of such appointment".

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2- Joint Committee on the Public Undertakings and Corporations

232-A. Functions of the Committee : There shall be a Joint Committee on Public Undertakings and Corporations of the Uttar Pradesh Legislature for the examination of the working of all Public Undertakings and Corporations specified in the Second Schedule. The functions of the Committee shall be-

1. To examine the statement of accounts showing the income and expenditure of the above mentioned public undertakings and Corporations together with the balance sheets and statements of Profit and Loss accounts which Governor may have required to be prepared or which have been prepared under the provisions of statutory rules regulating the finances of a particular public undertaking or corporation and to examine the reports, if any, given by the Accountant-General, Uttar Pradesh in respect thereof.

2. To examine, keeping in view the autonomy of the said undertakings and corporations, their efficiency with a view to ascertain whether their affairs are being managed in accordance with sound business principles and commercial practices.

3. To exercise such other functions vested in the Committee on Public Accounts and Committee on Estimates, In relation to the said public undertakings and corporations as may be allotted to the Committee by the Speaker of the Legislative Assembly from time to time:

Provided that the Committee shall not examine the following matters-

1. Matters of major Government policy as distinct from the business functions of the public undertaking.

2. Matters of day-to-day administration.

3. Matters which are required to be dealt with in according with the procedure specified in the Act under which the concerned Public Undertaking or Corporation was established.

232-B. Constitution of the Committee : The Committee shall consist of 35 members including the Chairman, out of which 25 members shall be elected from the Legislative Assembly and 10 members shall be elected from the Legislative Council in accordance with the principle of proportional representation by means of the single transferable vote:

Provided that no Minister shall be a member of the Committee and if a member of the Committee is appointed a Minister, his membership of the Committee shall determine from the date of such appointment.

232-C. Appointment of Chairman of the Committee : Appointment of Chairman of the Committee shall be made by the Speaker of the Legislative Assembly. The quorum to constitute a sitting of the Committee shall be one-third of the total number of members of the Committee.

232-D. Report of the Committee : The Committee shall submit its report, from time to time, to both Houses of the State Legislature on all or any of the aforesaid matters.

232-E. Determination of Jurisdiction of the Joint Committee on Public Undertakings and Corporations : If a question arises as to whether or not the Joint Committee on Public Undertakings and Corporations has jurisdiction over a particular matter, the question shall be referred to the Speaker, Legislative Assembly, whose decision shall be final."

Internal Rules of Joint Committee on Public Undertaking and Corporations (सार्वजनिक उपक्रम एवं निगम संयुक्त समिति की आन्तरिक कार्य-प्रणाली के नियम)Click Here

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3- Joint Committee Relating to Housing

अध्‍याय-13 (उत्‍तर प्रदेश विधान सभा अध्‍यक्ष के निदेश)

(छ) आवास संबंधी संयुक्त समिति

96-(1) उत्‍तर प्रदेश विधान परिषद् द्वारा दिनांक 29 अगस्‍त, 1985 को तथा उत्‍तर प्रदेश विधान सभा द्वारा दिनांक 5 सितम्‍बर, 1985 को पारित किये गये संकल्‍प के अनुसार उत्‍तर प्रदेश विधान मण्‍डल के सदस्‍यों तथा विधान मण्‍डल सचिवालय के अधिकारियों एवं कर्मचारियों के आवास आदि के विषयों पर विचार-विमर्श हेतु “आवास सम्‍बन्‍धी संयुक्‍त समिति’’ होगी।

(2) उक्‍त समिति में 15 सदस्‍य होंगे जिसमें से 9 सदस्‍य विधान सभा के और 6 सदस्‍य विधान परिषद् के होंगे । समिति अध्‍यक्ष, विधान सभा द्वारा नाम-निर्देशित होगी किन्‍तु समिति में विधान परिषद् के सदस्‍य सभापति, विधान परिषद् द्वारा नामित किये जायेंगे।

(3) समिति के सभापति, चक्रानुक्रम में एक वर्ष उपाध्‍यक्ष, विधान सभा तथा दूसरे वर्ष उप सभापति, विधान परिषद् होंगे किन्‍तु पीठासीन अधिकारी का उक्‍त संगत पद रिक्‍त होने की दशा में समिति के सभापति, यथास्थिति, अध्‍यक्ष, विधान सभा अ‍थवा सभापति, विधान परिषद् द्वारा नामित किये जायेंगे।

(4) उक्‍त समिति के निम्‍नलिखित कृत्‍य होंगे :-

(क) विधान मण्‍डल के सदस्‍यों एवं कर्मचारियो के लिए शासकीय आवास प्रबन्‍ध सम्‍बन्‍धी सब विषयों पर कार्यवाही करना, तथा

(ख) विधायकों के निवास स्‍थानों पर अथवा अन्‍य स्‍थानों पर जहां विधान मण्‍डल की समितियों के उपवेशन किये जायें, अथवा आवास सम्‍बन्‍धी अन्‍य सुविधायें, जो सदस्‍यों को प्राप्‍त हों, उनकी देखभाल करना,

(ग) इस समिति का कार्य परामर्श देना होगा । समिति की सिफारिशें अध्‍यक्ष, विधान सभा को प्रस्‍तुत की जायेगी। अध्‍यक्ष उन्‍हें शासन के सम्‍बन्धित विभाग को अपने विचार प्रकट करने के लिए भेजेंगे। शासन के सम्‍बन्धित विभाग के विचार प्राप्‍त हो जाने पर अध्‍यक्ष सिफारिशों पर सभापति, विधान परिषद् से परामर्श करके ऐसे परिवर्तनों के साथ जिन्‍हें वे उचित समझें अन्तिम आदेश देंगे :

परन्‍तु अध्‍यक्ष यदि चाहें तो सिफारिशों को उन अभ्‍युक्तियों के साथ जिन्‍हें वे आवश्‍यक समझें पुनर्विचार के लिए समिति को वापस भेज सकेंगें:

परन्‍तु यह भी कि यदि किसी सिफारिश में अतिरिक्‍त व्‍यय अन्‍तर्ग्रस्‍त हो तो अध्‍यक्ष, सम्‍बन्धित मंत्री से भी परामर्श करने के बाद उस पर अन्तिम आदेश देंगे।

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4- Joint Committee Relating to Women and Child Welfare

1(15). Joint Committee on Scheduled Caste Scheduled Tribes and Denotified Tribes

269-L. Constitution of the Committee : There shall be constituted a Joint Committee of both the Houses of the State Legislature, which will be known as "Joint Committee relating to the development of Women and Child Welfare". The Committee shall consist of nineteen members including the Chairman of which fifteen members shall be from Legislative Assembly and four members from Legislative Council. Fifteen members of Legislative Assembly shall be nominated by the Speaker, Legislative Assembly and four members of the Legislative Council, by the Chairman,Legislative Council. Provided that no Minister shall be appdihted a member of the Committee and if any member of the Committee is appointed as Minister he shall cease to be the member of the Com\nittee from the Date of such appointment.

269-M-Functions of the Committee :

(1) to examine the Acts, Rules, Regulations, Circulars' and orders framed by the State Government for the implementation of the policies and schemes of Women and Child Welfare.

(2) to make recommendations in its report for the educational and economic development of women and children.

(3) to review the legal assistance for women and children.

(4) Committee can inspect the activities and records of the institutions established in the State which receive grants in any form from the State Government for the Women and Child Development.

(5) Committee may also examine such other matter related to Women and Child Development that are referred to it by the Speaker from time-to-time.

(6) If such a question arises as to whether or not any subject comes within the jurisdiction of this Committee such matter shall be referred to the Speaker, Legislative Assembly and his decision shall be final.

269-N. Report of the Committee : The Committee shall submit its report to both the House of the State Legislature on the aforesaid matters or matters referred to it by the Speaker from time to time.

Internal Rules of Joint Committee relating to Women and Child welfare (महिला एवं बाल विकास सम्बन्धी संयुक्त समिति की आन्तरिक कार्य-प्रणाली के नियम), Click Here

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