At the commencement of the Assembly or from time to time, as the case may be, the Speaker shall nominate a Committee on the Welfare of Scheduled Castes and Scheduled Tribes consisting of not more than eleven members, of which seven shall be from Members belonging to Scheduled Castes and Scheduled Tribes:

(2) to examine,—

(a) the functioning of any orphanage, poor home, welfare home, hospital, asylum, educational institution, boarding house, prison, police lock up, factory or any place of calling or avocation where women and children are generally admitted or any rescue home, shelter home, abalamandir, maternity and child welfare home, borstal school or any other similar institution exclusively meant for women and children and such other premises as the Committee may determine, from time to time, in consultation with the Speaker ;
(b) any matter arising out of the discussion in the House relating to the atrocities, violence or unfair practice perpetrated on or the exploitation of 1[women, transgenders and children] in the State ;
(c) the impact of addiction to alcohol, intoxicating or narcotic drug or psychotropic substances or other materials of similar nature, in 1[women, transgenders and children] and to suggest remedial measures thereto ;
(d) the functioning of the institutions and Government Departments dealing with the welfare of [women, transgenders and children] ;
(e) the functioning of Government Department and Institutions meant for the education, medical aid, employment or any other welfare measure for the [differently abled] and mentally disabled.
[“(f) any discrimination against transgenders by the Government Departments and public authorities in providing education, public transport, health, social security and other services.”;]

(3) to suggest measures for,—

(a) the rehabilitation of unmarried or deserted mothers and the aged and destitute women and desolate widows [and transgenders] ;
(b) making the mentally retarded, the infirm and the [differently abled] persons self-sufficient;
(c) the rehabilitation of juvenile delinquents and [woman and transgender] prisoners who are set free after the period of their sentence ;
(d) the welfare of disorganised group of women engaged in household labour and similar other occupations ;
(e) exploring innovative ways for providing suitable employment and other facilities for improving the overall living standard of the [differently abled] persons and mentally disabled persons.
[(f) ensuring formal education and employment for the transgenders so that the community shall be brought into the mainstream.]

(4) to examine such other matters as may be deemed fit by the Committee or specially referred to it by the House or by the Speaker.

OFFICERS
Shri. K.G Thrideep, Additional Secretary 0471-2512193
Smt Lali V.S, Deputy Secretary 0471-2512432
Smt. Bindu. S, Under Secretary (A, B) 0471-2512426 Smt. Anitha. E, Under Secretary (C) 0471-2512481

CONTACT
WTC & DA 'A' Section 2512437
WTC & DA 'B' Section 2512438
WTC & DA 'C' Section 2512545
Email: wcpha@niyamasabha.nic.in,
wcphb@niyamasabha.nic.in,
wcphc@niyamasabha.nic.in