Page 42 - Parliament of India

(b) the Committee on Subordinate Legislation scrutinises that the rule-
making power conferred on the Government has been exercised
within the scope of the delegation.
(c) the Committee on Papers laid on the Table examines all the papers
laid on the Table of the House by Ministers to see whether there has
been compliance of the provisions of the Constitution, Act, rule or
regulation under which the paper has been laid.
(iii) Committees relating to the day-to-day business of the House :
(a) the Committee on Absence of Members from the Sittings of the House
considers all applications from members for leave of absence from
the sittings of the House;
(b) the Business Advisory Committee recommends the allocation of lime
for all items of government business to be brought before the House;
(c) the Committee on Private Members' Bills and Resolutions deals with
classification of Bills from private members and allocation of time in
respect thereof; and
(d) the Rules Committee considers matters of procedure and conduct of
business in the House and recommends any amendments to the Rules
of Procedure and Conduct of Business in Lok Sabha.
(iv) Committees concerned with the provision of facilities to Members :
(a) the General Purposes Committee considers and advises the Speaker
on matters concerning the affairs of the House, which do not
appropriately fall within the purview of any other parliamentary
committee;
(b) the House Committee deals with residential accommodation [or
members and exercises supervision over food, medical aid and other
amenities; and
(c) the Library Committee considers matters concerning the Library
and assists Members in fully utilising the services provided by the
Library.
(v) On the two Joint Committees—Joint Committee on Salaries and Allowances
of Members of Parliament constituted under the Salaries and Allowances of
Members of Parliament Act, 1954 and the Joint Committee on Offices of
Profit--Members of both Houses serve. The former, apart from dealing
with salary and allowances, also frames rules in respect of matters like
medical, housing, telephone and postal facilities. The latter examines the
composition and character of the Committees or other bodies appointed by
the Central and State Governments and recommends what offices ought to
or ought not to disqualify a person from being a Member of either House of
Parliament.

1a