Demands for Grants (2022-23) of the Ministry of Development of North-Eastern Region

Police - Training, Modernisation and Reforms;

The need to constitute some kind of subject Committees or the Department-related Parliamentary Standing Committees was being felt for the last several years. In 1989, in fact, three Standing Committees were constituted which dealt with Agriculture, Science and Technology and Environment and Forests. In 1993, it was finally decided to set up seventeen Department-related Parliamentary Standing Committees each consisting of 15 members of Rajya Sabha and 30 from Lok Sabha to cover various Ministries/Departments of the Union Government in order to further strengthen the accountability of the Government to Parliament. With the addition of seven more Committees in July 2004 albeit with reduced membership of 10 from Rajya Sabha and 21 from Lok Sabha, the number of Department-related Parliamentary Standing Committees was raised to 24 out of which 8 were placed within the jurisdiction of the Chairman, Rajya Sabha and 16 within the jurisdiction of the Speaker, Lok Sabha.  Rules 268 to 277 of the Rules of Procedure and Conduct of Business in the Conduct of States and Rules 331 C to 331 N of the Rules of Procedure and Conduct of Business in Lok Sabha govern the Constitution and functioning of these Committees.The need to constitute some kind of subject Committees or the Department-related Parliamentary Standing Committees was being felt for the last several years. In 1989, in fact, three Standing Committees were constituted which dealt with Agriculture, Science and Technology and Environment and Forests. In 1993, it was finally decided to set up seventeen Department-related Parliamentary Standing Committees each consisting of 15 members of Rajya Sabha and 30 from Lok Sabha to cover various Ministries/Departments of the Union Government in order to further strengthen the accountability of the Government to Parliament. With the addition of seven more Committees in July 2004 albeit with reduced membership of 10 from Rajya Sabha and 21 from Lok Sabha, the number of Department-related Parliamentary Standing Committees was raised to 24 out of which 8 were placed within the jurisdiction of the Chairman, Rajya Sabha and 16 within the jurisdiction of the Speaker, Lok Sabha.  Rules 268 to 277 of the Rules of Procedure and Conduct of Business in the Conduct of States and Rules 331 C to 331 N of the Rules of Procedure and Conduct of Business in Lok Sabha govern the Constitution and functioning of these Committees.

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गैर-सरकारी सदस्यों के संकल्प का पाठ

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Shri Sujeet Kumar

Recommendations

First Report(Seventeenth Lok Sabha) on "The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019" pertaining to the Ministry of Food Processing Industries.