Public Accounts

Oral evidence of the representatives of Ministry of Civil Aviation, Directorate General of Civil Aviation (DGCA), Airports Economic Regulatory Authority of India (AERA), Airports Authority of India (AAI), AAI Cargo Logistics and Allied Services Company Ltd. (AAICLAS), Bureau of Civil Aviation Security (BCAS) and other concerned organisations including Airport Operators and Airlines on the subject “Levy and regulation of fees, tariffs, user charges etc. on public infrastructure and other public utilities”.

Briefing by Audit followed by oral evidence of the representatives of Ministry of Railways (Railway Board) on the subject “Working of Mancheswar Carriage Repair Workshop in East Coast Railway and Construction of 5th and 6th line between Chhatrapati Shivaji Maharaj Terminus (CSMT) - Kurla Station” based on C&AG (Compliance Audit) Report No. 2 of 2025.

Consideration of Memorandum No. 1 regarding selection of subjects for examination by the Committee during the year 2025-26.

Oral evidence of the representatives of Ministry of Finance (Department of Financial Services), Reserve Bank of India, State Bank of India, Canara Bank, Indian Bank, Punjab National Bank and Industrial Development Bank of India on the subject "Reforms in Banking Sector"

Oral evidence of the representatives of Ministry of Finance (Department of Financial Services), Reserve Bank of India, State Bank of India, Canara Bank, Indian Bank, Punjab National Bank and Industrial Development Bank of India on the subject "Reforms in Banking Sector"

Consideration and adoption of draft Reports on the following subjects:- a. “Compliance Audit of Central Board of Indirect Taxes and Customs (CBIC)”; b. “Sub optimum utilization of the capacities of GSAT-18 Satellite”; and c. “Short closure of project for development of Special Grade Carbon Fibre”.

Oral evidence of the representatives of Ministry of Tourism on the subject “Swadesh Darshan Scheme - Union Government (Performance Audit)” based on C&AG Report No. 17 of 2023.

1.Oral evidence of the representatives of Ministry of Road Transport and Highways, National Highways Authority of India and others concerned on the subject "Levy and Regulation of fees, tariffs, user charges etc. on public infrastructure and other public utilities". 2.Consideration and adoption of draft Reports on the following subjects:- a. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 85th Report (17th LS) on ‘Irregular Pension Payments by Post Offices’; b. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 92nd Report (17th LS) on ‘Functioning of Railway Mail Service and Road Transport Network in Department of Posts’; c. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 106th Report (17th LS) on ‘Avoidable Payment of Compensation Charges for Low Power Factor - V.O. Chidambaranar Port Trust.’; d. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 115th Report (17th LS) on ‘Catering Services in Indian Railways’; e. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 118th Report (17th LS) on ‘Inordinate delay in setting up of Indian National Defence University (INDU)’; f. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 122nd Report (17th LS) on ‘Audit of Pay and Allowances in Police Department, UT, Chandigarh’; g. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 133rd Report (17th LS) on ‘Short Closure of Electrification Works due to Incomplete Pre-Requisite Works: South East Central Railway’; h. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 134th Report (17th LS) on ‘Infructuous Expenditure on Creation of Mid-Life Rehabilitation Facilities at Parel Workshop: Central Railways’; and i. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 139th Report (17th LS) on ‘Loss of Revenue due to Running of Suvidha Express Trains: South Western Railway’.

Oral Evidence of the representatives of the Ministry of Railways (Railway Board) on the Subjects “State of Finances” and “Financial Performance of Railway Commercial Undertakings” based on Chapter-1 and Chapter-3 respectively of C&AG Report No. 13 of 2023.

Oral evidence of the representatives of Ministry of Civil Aviation, Director General of Civil Aviation (DGCA), Airports Economic Regulatory Authority of India (AERA) and Airport Authority of India (AAI) on the subject “Levy and regulation of fees, tariffs, user charges etc. on public infrastructure and other public utilities".

Briefing by Audit followed by Oral Evidence of the representatives of the Ministry of Mines on the subject “Functioning of National Mineral Exploration Trust” based on Para 6.2 of C&AG Report No 01 of 2023.

I. Briefing by Audit followed by Oral Evidence of the representatives of the Ministry of External Affairs on the subjects “Short collection of fees due to application of incorrect exchange rate in fixing the fees for Overseas Citizenship of India Card scheme” and “Irregularities in setting up of Indian Cultural Centres by Indian Missions at Washington and Paris” based on Paras 2.1 and 2.2 of C&AG Report No 24 of 2022. II. Consideration and adoption of draft Reports on the following subjects: (i) Action Taken by the Government on the observations/recommendations of the Public Accounts Committee contained in their 96th Report (17th Lok Sabha) on “Injudicious Procurement of an additional CNC Horizontal Boring and Milling Machine: Patiala Locomotive Works”; (ii) Action Taken by the Government on the observations/recommendations of the Public Accounts Committee contained in their 99th Report (17th Lok Sabha) on “Extra expenditure due to delay in finalizing power purchase agreements through open access-West Central Railway”; and (iii) Action Taken by the Government on the observations/recommendations of the Public Accounts Committee contained in their 102nd Report (17th Lok Sabha) on “Loss of opportunity to earn additional freight and extra expenditure on Haulage: SWR”.

I. Briefing by Audit followed by Oral Evidence of the representatives of the Ministry of Defence on the subject "Irregularity in purchase of aero engines for UAVs" based on Para no. 2.1 of CAG Report No. 12 of 2020; and II. Consideration and adoption of Draft Reports on the following subjects: i. Draft Report on “Excesses over Voted Grants and Charged Appropriations (2021-22)”; ii. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 80th Report (Seventeenth Lok Sabha) on “Loss of Revenue due to irregular tax exemption - South Asian University”; iii. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 81st Report (Seventeenth Lok Sabha) on “Procurement of X-Engines”; iv. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 90th Report (Seventeenth Lok Sabha) on “Avoidable Expenditure on Procurement of Channel Air Boxes”; v. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 93rd Report (Seventeenth Lok Sabha) on “Blockage of Capital due to non-completion of approach road: Central Railway”; and vi. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 120th Report (Seventeenth Lok Sabha) on “Short Assessment of Rent”.

Briefing by Audit followed by Oral Evidence of the representatives of the Ministry of Defence (Department of Defence) and Indian Air Force on the subject ”Irregularity in purchase of aero engines for UAVs” based on Para no. 2.1 of CAG Report No. 12 of 2020. and (ii) Consideration and adoption of Draft Reports on the following subjects: i. Draft Report on “Excesses over Voted Grants and Charged Appropriations (2021-22)”; ii. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 80th Report (Seventeenth Lok Sabha) on “Loss of Revenue due to irregular tax exemption - South Asian University”; iii. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 81st Report (Seventeenth Lok Sabha) on “Procurement of X-Engines”; iv. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 90th Report (Seventeenth Lok Sabha) on “Avoidable Expenditure on Procurement of Channel Air Boxes”; v. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 93rd Report (Seventeenth Lok Sabha) on “Blockage of Capital due to non-completion of approach road: Central Railway”; and vi. Draft Report on Action Taken by the Government on the Observations/ Recommendations of the Public Accounts Committee contained in their 120th Report (Seventeenth Lok Sabha) on “Short Assessment of Rent”.

Briefing by Audit followed by Oral Evidence of the representatives of the Ministry of Coal and Coal Mines Provident Fund Organisation (CMPFO) on the subject “Failure of the Management to take timely decision to redeem debentures of Dewan Housing Finance Corporation Limited resulted in avoidable loss of Rs. 315.35 crore” based on Para 2.1 of C&AG Report No. 1 of 2023; and Consideration and adoption of draft Reports.

Briefing by Audit followed by Oral evidence of the representatives of Ministry of Finance (Department of Economic Affairs) and Securities and Exchange Board of India (SEBI) on the subject, "Performance Review of Regulatory Bodies established by Act of Parliament".

Briefing by Audit followed by Oral evidence of the representatives of the Ministry of Communications, Department of Telecommunications and Telecom Regulatory Authority of India on the subject, "Performance Review of Regulatory Bodies established by Act of Parliament".

Briefing by Audit followed by Oral evidence of the representatives of Ministry of Finance (Department of Revenue) on the subject “Compliance Audit of Central Board of Indirect Taxes and Customs (CBIC)” based on C&AG Report No. 7 of 2024.

Briefing by Audit followed by Oral evidence of the representatives of Ministry of Railways (Railway Board) on the following subjects: (i) “Punctuality and travel time in train operations in Indian Railways” based on Para No. 2.1 of C&AG Report No. 22 of 2021; and (ii) “Implementation of Dedicated Freight Corridor Project in Indian Railways” based on Para No. 3.1 of C&AG Report No. 22 of 2021.

Briefing by Audit followed by Oral evidence of the representatives of Ministry of Jal Shakti (Department of Drinking Water & Sanitation) on the subject “Performance Audit on National Rural Drinking Water Programme (Jal Jeevan Mission)” based on C&AG Report No. 15 of 2018.

Oral evidence of the representatives of Ministry of Power, MNRE, Ministry of Petroleum & Natural Gas, Ministry of Coal, NTPC, NTPC Vidyut Vyapar Nigam Ltd (NVVN) PGCIL, NHPC, PFC, BEE, EESL, REC, IREDA, SECI, IOCL, HPCL, BPCL, ONGC, GAIL, Coal India Limited and its subsidiaries on the subject of “Measures underway for Transition in the Energy Sector”; and Oral evidence of the representatives of the Ministry of Home Affairs and Delhi Police on the subject “Manpower and Logistics Management in Delhi Police” based on C&AG Report No. 15 of 2020.

Oral evidence of the representatives of the Ministry of Finance (Department of Financial Services), State Bank of India, Punjab National Bank, Bank of Baroda, UCO Bank, Bank of Maharashtra, Bank of India, Central Bank of India, Union Bank of India, Canara Bank, Indian Overseas Bank and Indian Bank on the subject “Reforms in Banking Sector”; and Oral evidence of the representatives of Ministry of Finance (Department of Financial Services), LIC, GIC, The New India Assurance Company Ltd., United India Insurance Company Limited, The Oriental Insurance Company Ltd, National Insurance Company Ltd. and Agricultural Insurance Company of India Ltd. on the subject “Reforms in Insurance Sector”.

Oral evidence of the representatives of Ministry of Jal Shakti and State Governments of (a) West Bengal (b) Assam (c) Bihar (d) Tamil Nadu on the subject “Performance Audit on Schemes for Flood Control and Flood Forecasting” based on C&AG Report No. 10 to 2017; Oral evidence of the representatives of Ministry of Rural Development (Department of Rural Development) and State Government of West Bengal on the subject “National Social Assistance Programme” based on C&AG Report No. 10 of 2023; and Oral evidence of the representatives of the Ministry of Road, Transport and Highways, National Highways Authority of India (NHAI) and National Highways & Infrastructure Development Corporation Limited (NHIDCL) on the subject, “Implementation of Phase-I of Bharatmala Pariyojana” based on C&AG Report No. 19 of 2023.

Consideration and adoption of Draft Reports; and Group photograph of Public Accounts Committee (2023-24).

I. Oral evidence of the representatives of Ministry of Health & Family Welfare, Chief Secretary & Principal Secretary-Health (Andhra Pradesh, Arunachal Pradesh, Karnataka, Maharashtra, Rajasthan, Tamil Nadu) on the subject “Performance Audit of Ayushman Bharat - Pradhan Mantri Jan Arogya Yojana - Union Government (Civil)” based on C&AG Report No. 11 of 2023; II. Oral evidence of the representatives of Ministry of Railways (Railway Board) on the subject "Derailment in Indian Railways" based on C&AG Report No. 22 of 2022; III. Oral evidence of the representatives of Ministry of Railways (Railway Board) and IRCTC on the subject “Performance Audit on Catering Services in Indian Railways” based on C&AG Report No. 13 of 2017; and IV. Consideration and adoption of Draft Reports.

I. Oral evidence of the representatives of Ministry of Defence (Army) on the following subjects: (i) “Disability Pension in Indian Army” based on Para 2.3 of C&AG Report No. 6 of 2023. (ii) “Inordinate delay in setting up of Indian National Defence University (INDU)” based on Para 3.1 of C&AG Report No. 16 of 2019. (iii) “Acquisition of Artillery Gun Systems” based on Para 2.2 of C&AG Report No. 6 of 2023; II. Oral evidence of the representatives of Ministry of Finance (Department of Revenue) on the subject ‘Non-compliance to provisions of Customs Act, Customs Tariff Act and Tariff notifications" based on Chapter IV of C&AG Report No. 17 of 2019; and III. Oral evidence of the representatives of Ministry of Rural Development (Department of Rural Development) on the subject “National Social Assistance Programme” based on C&AG Report No. 10 of 2023.

Further oral evidence of representatives of Ministry of Culture and NBCC (India) Ltd. on the subject “Modernisation of Indian Museum, Kolkata” based on Para 3.1 of C&AG Report No. 6 of 2020.

Further oral evidence of representatives of Ministry of Culture on the subject “Modernisation of Indian Museum, Kolkata” based on Para 3.1 of C&AG Report No.6 of 2020.

Consideration and adoption of Draft Reports on the following subjects:- i. Performance Audit on new IITs; ii. Functioning of the National Capital Region Planning Board; iii. Performance Audit of Agriculture Crop Insurance Schemes; iv. Improper Exemption of IGST on import of Pharmaceutical Products; v. Loss of Revenue due to irregular tax exemption - South Asian University; vi. Procurement of X-Engines; and vii. Action Taken by the Government on the Observations/Recommendations of the Committee contained in their Fifty-fifth Report (Seventeenth Lok Sabha) on Provisioning, procurement and issue of High Altitude Clothing, Equipment, Ration and Housing.

I. Oral evidence of the representatives of Ministry of Railways (Railway Board) on the subject "Derailment in Indian Railways" based on C&AG Report No. 22 of 2022; and II. Oral evidence of the representatives of Ministry of Railways (Railway Board) on the following subjects: (i) “Loss due to indecision of Railway Administration in the matter of land acquisition: East Central Railway” based on Para 3.3 of C&AG Report No. 5 of 2021; (ii) “Loss of opportunity to earn additional freight and extra expenditure on haulage: South Western Railway” based on Para 2.2 of C&AG Report No. 25 of 2022; (iii) “Loss of revenue: South Western Railway” based on Para 2.3 of C&AG Report No. 25 of 2022; (iv) “Injudicious procurement of an additional CNC horizontal Boring and Milling Machine: Patiala Locomotive Works” based on Para 3.2 of C&AG Report No. 25 of 2022; (v) “Infructuous expenditure on creation of Mid-Life Rehabilitation facilities at Parel Workshop: Central Railway” based on Para 3.3 of C&AG Report No. 25 of 2022; (vi) “Blocking of capital due to non-completion of approach roads: Central Railway” based on Para 3.4 of C&AG Report No. 25 of 2022; (vii) “Loss of revenue due to running of Suvidha Express trains: South Western Railway” based on Para 4.1 of C&AG Report No. 25 of 2022; (viii) “Extra expenditure due to delay in finalizing power purchase agreements through Open Access: West Central Railway” based on Para 4.2 of C&AG Report No. 25 of 2022; (ix) “Short closure of electrification works due to incomplete pre-requisite works: South East Central Railway” based on Para 4.4 of C&AG Report No. 25 of 2022; and (x) “Avoidable expenditure on procurement of Channel Air Boxes: Banaras Locomotive Works” based on Para 4.5 of C&AG Report No. 25 of 2022.

I. Oral evidence of the representatives of Ministry of Road Transport & Highways on the subject “Implementation of Phase-I of Bharatmala Pariyojana” based on C&AG Report No. 19 of 2023; and II. Oral evidence of the representatives of Ministry of Home Affairs on the following subjects: (i) “Irregular payment of Licence Fee in lieu of rent-free accommodation” based on Para 3.1 of C&AG Report No. 24 of 2022; (ii) “Report on Audit of Pay & Allowances in Police Department, UT, Chandigarh” based on Para 3.2 of C&AG Report No. 24 of 2022; (iii) “Subject-specific Compliance Audit on “GST Refunds”” based on Para 3.3 of C&AG Report No. 24 of 2022; (iv) “Short assessment of rent” based on Para 3.4 of C&AG Report No. 24 of 2022; (v) “Avoidable payment due to non-charging of Service Tax/GST from the passengers” based on Para 3.5 of C&AG Report No. 24 of 2022; (vi) “Short realisation of Entry Fees and Licence Fees” based on Para 3.6 of C&AG Report No. 24 of 2022; (vii) “Grant of concession without the support of declaration in Form “F”” based on Para 3.7 of C&AG Report No. 24 of 2022; (viii) “Loss of revenue due to non-registration of lease agreement” based on Para 3.8 of C&AG Report No. 24 of 2022; (ix) “Short levy of tax and interest due to excess allowance of ITC on purchase of Capital Goods” based on Para 3.9 of C&AG Report No. 24 of 2022; and (x) “Evasion of Tax due to suppression of sales” based on Para 3.10 of C&AG Report No. 24 of 2022.

Briefing by Audit on the following Subjects allocated to Sub-Committee-III (Railways):- (i) “Punctuality and travel time in train operations in Indian Railways” based on Para 2.1 of C&AG Report No. 22 of 2021; and (ii) “Internally generated resources of Indian Railways - (a) Freight Earnings” based on Para 1.2.3 of C&AG Report No. 23 of 2022.

Briefing by Audit on the following Subjects allocated to Sub-Committee-V (Civil-II):- (i) “Unfruitful expenditure on project for providing broadband connectivity in North East Region and other Inaccessible Regions” based on Chapter IV (Para 4.1) of C&AG Report No. 3 of 2021; and (ii) “Undue delay in decision making regarding allotment/assignment of Spectrum in E-band and V-band for Microwave Access network and backhaul Network” based on Para 2.2 of C&AG Report No. 15 of 2022.

I. Oral evidence of the representatives of Ministry of Health & Family Welfare on the subject “Performance Audit of Ayushman Bharat - Pradhan Mantri Jan Arogya Yojana - Union Government (Civil)” based on C&AG Report No. 11 of 2023; and II. Oral evidence of the representatives of Ministry of Ports, Shipping and Waterways on the following subjects: (i) “Revenue loss to Jawaharlal Nehru Port Trust (JNPT) (Para 19.1); Loss of revenue and undue benefit to the licensee (Para 19.2); Loss of revenue due to failure to revise casual occupation and service charges (Para 19.3); Avoidable payment of compensation charges for Low Power Factor (Para 19.4)” based on Chapter XIX of C&AG Report No. 4 of 2018. (ii) “Implementation of Port Operation Management System (POMS) in Chennai Port Trust” based on Para 7.1 of C&AG Report No. 3 of 2020. (iii) “Dredging Activities in Kolkata Port Trust” based on Para 6.1 of C&AG Report No. 10 of 2020. (iv) “Assessment of Environmental Issues in Visakhapatnam Port Authority” based on Para 7.2 of C&AG Report No. 1 of 2023.

Oral evidence of representatives of Ministry of Electronics and Information Technology on the subject “Setting up of new/upgraded Centres by National Institute of Electronics and Information Technology (NIELIT) in North Eastern Region” based on Para 4.1 of C&AG Report No.15 of 2022.

Oral evidence of representatives of Ministry of Culture on the subject “Modernisation of Indian Museum, Kolkata” based on Para 3.1 of C&AG Report No.6 of 2020.

I. Consideration of Memorandum No.2 regarding the selection of additional subjects for examination; and II. Presentation by Audit on the subject "Implementation of Phase-I of Bharatmala Pariyojana" based on C&AG Report No. 19 of 2023.

Consideration and adoption of draft Reports on the following subjects: a) “Ground Water Management and Regulation”; and b) "Schemes for Promotion and Preservation of Cultural Heritage, Poor cash management and irregular parking of funds outside Government Account, Excess contribution to employees’ provident fund, Avoidable payment on electricity charges".

Briefing by Audit on the following Subjects allocated to Sub-Committee – I (Finance):- (i) “Duty Drawback Scheme (a) Non-recovery of duty drawback against pending Bank Realisation Certificates (BRCs); (b) Non-recovery of duty drawback for non-realisation of export proceeds” based on Para 5.2.1 (a & b) of C&AG Report No.17 of 2020; and (ii) “Short levy of IGST on imports of Computer Monitors exceeding 20 inches” based on Para 3.7.3 of C&AG Report No.30 of 2022.

Briefing by Audit on the following Subjects allocated to Sub-Committee – IV (Civil I):- (i) “Modernisation of Indian Museum, Kolkata” based on Para 3.1 of C&AG Report No.6 of 2020; and (ii) “Setting up of new/upgraded Centres by National Institute of Electronics and Information Technology (NIELIT) in North Eastern Region” based on Para 4.1 of C&AG Report No.15 of 2022.

Oral evidence of the representatives of Urban Development Department of Government of Delhi; Pollution Control Board and Urban Local Bodies of Delhi and Delhi Development Authority on the subject “Pollution Caused by Plastic”, based on Para 5.2 of C&AG Report No. 21 of 2022.

Consideration and adoption of Draft Reports on the following subjects: a) Issues relating to Accounting of Cess/Levies; b) Failure to Implement Ministry of Railway’s Orders resulted in Damage to Railway Cables: South Eastern Railway and West Central Railway c) Implementation of USOF Project (Phase – I) to Provide Mobile Services in Areas affected by Left Wing Extremism; d) Irregularities in awarding of major works of SEEPZ, SEZ Authority, Mumbai; and e) Action Taken by the Government on the Recommendations/Observations of the Committee contained in their 106th Report (16th Lok Sabha) on “Improper Management of Defence Land”.

Oral evidence of the representatives of Ministry of Education (Departments of Higher Education and School Education and Literacy) on “Implementation of Recommendations of PAC” contained in their 122nd Report (16th Lok Sabha) and 33rd Report (17th Lok Sabha) on "Kendriya Vidyalaya Sangathan and Gujarat Vidyapith".

i) Oral evidence of the representatives of Ministry of Education (Department of School Education and Literacy) on “Implementation of Recommendations of PAC” contained in their 122nd Report (16th Lok Sabha) and 33rd Report (17th Lok Sabha) on "Kendriya Vidyalaya Sangathan and Gujarat Vidyapith"; and ii) Oral evidence of the representatives of Ministry of Health and Family Welfare and Food Safety and Standards Authority of India (FSSAI) on the “Implementation of Recommendations of PAC” contained in their 21st Report (17th Lok Sabha) and 57th Report (17th Lok Sabha) on "Implementation of Food Safety and Standards Act, 2006".

Oral evidence of the representatives of Ministry of Finance (Department of Revenue) and Goods and Services Tax Network (GSTN) on the subjects “Effectiveness of Compliance Verification Mechanism under GST"; "Reliability of GST data maintained by Goods and Services Tax Network"; "Processing of Refund claims under GST" and "Transitional Credits under GST" based on Chapter III, IV, V and VI respectively of C&AG Report No. 5 of 2022.

I. Oral evidence of the representatives of Ministry of Defence (Navy) on the subjects:- i)“Training of Officers in Indian Navy” based on Para 2.2 of C&AG Report No. 9 of 2018; ii)“Performance Audit on efficacy of Auxiliary Vessels in Indian Navy” based on Chapter II of C&AG Report No. 1 of 2020; iii)“Establishment and Operationalisation of Sagar Prahari Bal” based on Para 3.1 of C&AG Report No. 20 of 2022; and iv)“Procurement of Boost Gas Turbines” based on Para 3.2 of C&AG Report No. 20 of 2022. II. Oral evidence of the representatives of Ministry of Communications (Department of Posts) on the subjects:- i)“Performance Audit of IT Modernisation Project in Department of Posts”; ii)“Functioning of Railway Mail Service and Road Transport Network in Department of Posts”; iii)“Irregular Pension payments by Post Offices; and iv)“Misappropriation of public money in Department of Posts” based on Paras 3.1, 3.2, 3.4 and 3.5 respectively of C&AG Report No. 15 of 2022. III. Consideration and adoption of Draft Reports.

II. Oral evidence of the representatives of Ministry of Communications (Department of Posts) on the subjects:- i) “Performance Audit of IT Modernisation Project in Department of Posts”; ii)“Functioning of Railway Mail Service and Road Transport Network in Department of Posts”; iii) “lrregular Pension payments by Post Offices; and iv) “Misappropriation of public money in Department of Posts” based on Paras 3.1, 3.2, 3.4 and 3.5 respectively of C&AG Report No. 15 of 2022. Ill. Consideration and adoption of Draft Reports.

I. Oral evidence of the representatives of Ministry of Environment, Forest and Climate Change on the subject “Pollution Caused by Plastic”, based on Para 5.2 of C&AG Report No. 21 of 2022; and II. Oral evidence of the representatives of Ministry of Railways on the subject “Derailment in Indian Railways” based on C&AG Report No. 22 of 2022.

II. Oral evidence of the representatives of Ministry of Railways on the subject “Derailment in Indian Railways” based on C&AG Report No. 22 of 2022.

Oral evidence of the representatives of Ministry of Defence (Navy) on the subjects:- I. i)“Training of Officers in Indian Navy” based on Para 2.2 of C&AG Report No. 9 of 2018; ii)“Performance Audit on efficacy of Auxiliary Vessels in Indian Navy” based on Chapter II of C&AG Report No. 1 of 2020; iii)“Establishment and Operationalisation of Sagar Prahari Bal” based on Para 3.1 of C&AG Report No. 20 of 2022; and iv)“Procurement of Boost Gas Turbines” based on Para 3.2 of C&AG Report No. 20 of 2022. II. Oral evidence of the representatives of Ministry of Communications (Department of Posts) on the subjects:- i)“Performance Audit of IT Modernisation Project in Department of Posts”; ii)“Functioning of Railway Mail Service and Road Transport Network in Department of Posts”; iii)“Irregular Pension payments by Post Offices; and iv)“Misappropriation of public money in Department of Posts” based on Paras 3.1, 3.2, 3.4 and 3.5 respectively of C&AG Report No. 15 of 2022.

Further oral Evidence of the Representatives of Ministry of Communications (Department of Telecommunications) and BSNL on the subject Implementation of USOF project (phase – I) to provide mobile services in areas affected by Left Wing Extremism” based on Chapter II (Para 2.1) of C&AG Report No. 3 of 2021.

Further Oral Evidence of the Representatives of Ministry of Communications (Department of Telecommunications) on the subject "Implementation of USOF project (Phase-I) to provide mobile services in areas affected by Left Wing Extremism" based on Chapter II (Para 2.1) of C&AG Report No. 3 of 2021.

Oral evidence of the representatives of Ministry of Finance, Department of Revenue on the subject “Improper Exemption of IGST on import of Pharmaceutical Products” based on Para 4.8.3 of C&AG Report No. 17 of 2020.

Further oral evidence of the representatives of Ministry of Culture on the subject, “Schemes for Promotion and Preservation of Cultural Heritage (Para 6.1), Poor cash management and irregular parking of funds outside Government Account (Para 6.2), Excess contribution to Employees’ Provident Fund (Para 6.3) and Avoidable payment on electricity charges (Para 6.4)” based on Chapter VI of C&AG Report No. 4 of 2018.

Further oral evidence of the representatives of Ministry of Culture on the subject, “Schemes for Promotion and Preservation of Cultural Heritage (Para 6.1), Poor cash management and irregular parking of funds outside Government Account (Para 6.2), Excess contribution to Employees’ Provident Fund (Para 6.3) and Avoidable payment on electricity charges (Para 6.4)” based on Chapter VI of C&AG Report No. 4 of 2018.

Further oral evidence of the representatives of Ministry of Culture on the subject, “Schemes for Promotion and Preservation of Cultural Heritage (Para 6.1), Poor cash management and irregular parking of funds outside Government Account (Para 6.2), Excess contribution to Employees’ Provident Fund (Para 6.3) and Avoidable payment on electricity charges (Para 6.4)” based on Chapter VI of C&AG Report No. 4 of 2018.

Interaction of Members of Public Accounts Committee, Parliament of South Africa with the Members of Public Accounts Committee, Parliament of India.

Oral evidence of the representatives of Ministry of Culture on the subject, “Schemes for Promotion and Preservation of Cultural Heritage (Para 6.1), Poor cash management and irregular parking of funds outside Government Account (Para 6.2), Excess contribution to employees’ provident fund (Para 6.3) and Avoidable payment on electricity charges (Para 6.4)” based on Chapter VI of C&AG Report No. 4 of 2018.

Briefing by Audit on the following Subjects allocated to Sub-Committee - I:- (i) “Implementation of USOF project (phase – I) to provide mobile services in areas affected by Left Wing Extremism” based on Chapter II (Para 2.1) of C&AG Report No. 3 of 2021; and (ii) “Schemes for Promotion and Preservation of Cultural Heritage (Para 6.1), Poor cash management and irregular parking of funds outside Government Account (Para 6.2), Excess contribution to employees’ provident fund (Para 6.3) and Avoidable payment on electricity charges (Para 6.4)” based on Chapter VI of C&AG Report No. 4 of 2018.

i) Briefing by audit on the subject, “Conservation of Coastal Ecosystems” based on C&AG Report No. 4 of 2022.

ii) Oral evidence of the representatives of the Ministry of Environment, Forests and Climate Change on the subject, “Conservation of Coastal Ecosystems” based on C&AG Report No. 4 of 2022.

i) Briefing by Audit on the subject “Indo-Nepal Border Road Project” based on the C&AG Report No. 23 of 2021.

ii) Oral evidence of the representatives of the Ministry of Home Affairs on the subject “Indo-Nepal Border Road Project” based on the C&AG Report No. 23 of 2021. iii) Consideration and adoption of Draft Reports.

Oral evidence of the representatives of the Ministry of Defence on the subject, "Inventory Management in Ordnance Services" based on C&AG Report No. 3 f 2022.

Oral evidence of the representatives of the Ministry of Finance (Department of Expenditure) on the subject :Issues relating to accounting of Cess/Levies" based on Para 2.6 of C&AG Report No. 7 of 2021.

Briefing by Audit on the subject, "Inventory Management in Ordnance Services" based on C&AG Report No. 3 of 2022.

Briefing by Audit on the subject "Performance Audit of Setting up of new Indian Institutes of Technology (IITs)" based on C&AG Report No. 20 of 2021 followed by oral evidence of the representatives of Ministry of Education on the aforesaid subject.

Briefing by Audit on the subject "Issues relating to accounting of Cess/Levies" based on Para 2.6 of C&AG Report No. 7 of 2021.

(a) Oral evidence of the representatives of Ministry of Defence on the subject, "Performance Audit on Construction of Indo China Border Roads by Border Roads Organisation" based on C&AG Report No. 5 of 2017. (b) Oral evidence of the representatives of the Ministry of Commerce and Industry (Department of Commerce) on the subject “Irregularities in awarding of Major works of SEEPZ, SEZ Authority, Mumbai” based on Para 6.2 of C&AG Report No. 17 of 2019.

Oral evidence of the representatives of the Ministry of Commerce and Industry (Department of Commerce) on the subject “Irregularities in awarding of Major works of SEEPZ, SEZ Authority, Mumbai” based on Para 6.2 of C&AG Report No. 17 of 2019.

(a) Consideration of Memorandum No. 2 regarding the selection of additional subjects for examination. (b) Oral evidence of the representatives of State Governments of: i) Uttarakhand; ii) Uttar Pradesh; iii) Bihar; and iv) West Bengal on the subject, "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

Oral evidence of the representatives of State Governments of: i) Uttarakhand; and ii) Uttar Pradesh; on the subject, "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

Oral evidence of the representatives of State Governments of: i) Bihar; and ii) West Bengal on the subject, "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

1. Further oral evidence of the representatives of the Ministry of New and Renewable Energy on the subject “Non-utilisation of Solar Thermal Power Plant” based on Para 9.1 of the C&AG Report No.2 of 2018. 2. Consideration and adoption of Draft Reports.

Further oral evidence of the representatives of Ministry of Petroleum and Natural Gas/OMCs on the subject "Pradhan Mantri Ujjwala Yojna" based on C&AG Report No. 14 of 2019.

(a) Consideration and Adoption of the Draft Reports; (b) Further oral evidence of the representatives of Ministry of Housing and Urban Affairs on the subject "Functioning of the National Capital Region Planning Board" based on Para 4.1 of C&AG Report No. 3 of 2020; and (c) Further oral evidence of the representatives of Ministry of Jal Shakti (Department of Water Resources, River Development and Ganga Rejuvenation) on the subject "Ground Water Management and Regulation" based on C&AG Report No. 9 of 2021.

Further oral evidence of the representatives of Ministry of Housing and Urban Affairs on the subject "Functioning of the National Capital Region Planning Board" based on Para 4.1 of C&AG Report No. 3 of 2020

Further oral evidence of the representatives of Ministry of Jal Shakti, Department of Water Resources, River Development and Ganga Rejuvenation on the subject "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

Further oral evidence of the representatives of the Government of West Bengal on the subject "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

Consideration and adoption of Draft Report on the subject “Pradhan Mantri Ujjwala Yojana” based on C&AG Report No. 14 of 2019.

i. Consideration and adoption of draft Report on the subject “Construction and Utilisation of Limited Height Subway” based on Para 3.1 of C&AG Report No 19 of 2019; ii. Oral evidence of the representatives of Ministry of External Affairs on the subject "Loss of Revenue due to irregular Tax exemption – South Asian University (SAU)" based on Para 5.2 of C&AG Report No.2 of 2021.

Oral evidence of the representatives of Ministry of Defence on the subject "Upgradation of Medium Lift Helicopter" based on Para 2.2 of C&AG Report No.12 of 2020.

i. Oral evidence of the representatives of Ministry of Jal Shakti, Department of Water Resources, River Development and Ganga Rejuvenation on the subject "Ground Water Management and Regulation" based on C&AG Report No. 9 of 2021"; ii. Consideration and adoption of draft Reports on the following subjects: (i) "Levy of Anti-Dumping Duty on imports"; (ii) "Assessments relating to Agricultural Income" and (iii) Action Taken by the Government on the Observations/Recommendations of the Public Accounts Committee contained in their 24th Report (17th Lok Sabha) on “Excesses Over Voted Grants and Charged Appropriations (2017-18)”.

Oral evidence of the representatives of the Ministry of New and Renewable Energy on the subject “Non-utilisation of Solar Thermal Power Plan” based on Para 9.1 of the C&AG Report No.2 of 2018.

Consideration and adoption of Draft Reports on the following subjects: (i) ‘Levy of Anti-Dumping Duty on Imports’; and (ii) ‘Assessments relating to Agricultural Income’.

Briefing by Audit on the following subjects: i. “Non-utilisation of Solar Thermal Power Plan” based on Para 9.1 of the C&AG Report No.2 of 2018. ii. “Irregular payment of ad-hoc Bonus” based on Para 8.1 of the C&AG Report No.2 of 2021.

i. Oral evidence of the representatives of Ministry of Housing and Urban Affairs on the subject "Functioning of the National Capital Region Planning Board" based on Para 4.1 of C&AG Report No. 3 of 2020; ii. Consideration of Memorandum No. 2 regarding selection of additional subjects for examination, and iii. Consideration and adoption of Draft Reports.

Consideration and adoption of Draft Report on the subject "Generation and Distribution of Power in Lakshadweep Islands" based on Para 2.13 of the C&AG Report No. 8 of 2017.

Consideration and adoption of the draft report on “Non-deduction of tax at Source” based on Para 10.1 of C&AG Report No. 2 of 2021.

Further briefing by the representatives of Ministry of Finance (Department of Revenue) and Central Board of Direct Taxes (CBDT) on the subject "Assessment of Assessees in Entertainment Sector (DT)" based on C&AG Report No. 1 of 2019.

Further oral evidence of the representatives of the Ministry of Jal Shakti and others on the subject "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017.

Oral evidence of the representatives of Ministry of Railways (Railway Board) on the subject, “Construction and utilization of Limited Height Subway”, based on Para 3.1 of C&AG Report No. 19 of 2019.

Further oral evidence of the representatives of the Ministry of Petroleum and Natural Gas on the subject "Pradhan Mantri Ujjwala Yojna" based on C&AG Report No. 14 of 2019.

Oral evidence of the representatives of the Ministry of Rural Development on the Subject "Non-deduction of Tax at Source" based on Para 10.1 of C&AG Report No. 2 of 2021.

Oral evidence of the representatives of the Ministry of Rural Development on the Subject "Non-deduction of Tax at Source" based on Para 10.1 of C&AG Report No. 2 of 2021.

Oral evidence of the representatives of Ministries of Communications (Department of Telecommunications), Defence (Department of Defence) and Railways (Railway Board) on the subject, Performance Audit on Spectrum Management in DoT, based on Para 2.1 of C&AG Report No. 21 of 2018.

Briefing by the representatives of Ministry of Finance (Department of Revenue) and Central Board of Direct Taxes (CBDT) on the subject "Assessment of Assessees in Entertainment Sector (DT)" based on C&AG Report No. 1 of 2019.

Oral evidence of the representatives of Ministries of Communications (Department of Telecommunications), Defence (Department of Defence) and Railways (Railway Board) on the subject Performance Audit on Spectrum Management in DoT, based on Para 2.1 of C&AG Report No. 21 of 2018.

Oral evidence of the representatives of the Ministry of Home Affairs (Department of Home) on the subject " Generation and Distribution of Power in Lakshadweep Islands” based on Para 2.13 of C&AG Report No. 8 of 2017.

Oral evidence of the representatives of Ministry of Finance (Department of Revenue) and Central Board of Indirect Taxes and Customs on the subject "Levy of Anti -Dumping Duty (ADD) on imports" based on Chapter III of C&AG Report No. 17 of 2019.

Oral evidence of the representatives of Ministry of Communications (Department of Telecommunications) on the subject Performance Audit on Spectrum Management in DoT, based on Para 2.1 of C&AG Report No. 21 of 2018.

Oral evidence of the representatives of Ministry of Commerce and Industry (Department of Commerce) on issues relating to administration of Anti-Dumping measures in connection with the examination of the subject "Levy of Anti -Dumping Duty (ADD) on imports" based on Chapter III of C&AG Report No. 17 of 2019.

Oral evidence of the representatives of Ministry of Commerce and Industry (Department of Commerce) on issues relating to administration of Anti-Dumping measures in connection with the examination of the subject "Levy of Anti -Dumping Duty (ADD) on imports" based on Chapter III of C&AG Report No. 17 of 2019.

Oral evidence of the representatives of Ministry of Finance (Department of Revenue) and Central Board of Direct Taxes (CBDT) on the subject "Exemption without verification of supporting documents"; "Incorrect reflection of agricultural income in ITD Database"; "Status of Verification by the Department" and "Compliance issues - Mistakes in Assessments" based on Paras 5.9.2, 5.9.3, 5.9.4 and 5.9.5 of C&AG Report No. 9 of 2019 respectively.

(i) Oral evidence of the representatives of Ministry of Power on the subject “Construction of toilets in schools by CPSEs" based on C&AG Report No. 21 of 2019. (ii) Consideration and adoption of Draft Reports on the following subjects: (a) "Functioning of Directorate of Estates"; and (b) Excesses Over Voted Grants and Charged Appropriations (2018-19).

Oral evidence of the representatives of the Ministry of Petroleum and Natural Gas on the subject "Pradhan Mantri Ujjwala Yojna" based on C&AG Report No. 14 of 2019.

Briefing by Audit on the following subjects allocated to the Sub Committee–IV (Finance) for examination: (i) "Assessment of Assessees in Entertainment Sector" based on C&AG Report No. 1 of 2019; (ii) Exemption without verification of supporting documents"; "Incorrect reflection of agricultural income in ITD Database"; "Status of Verification by the Department" and "Compliance issues - Mistakes in Assessments" based on Paras 5.9.2, 5.9.3, 5.9.4 and 5.9.5 of C&AG Report No. 9 of 2019 respectively; and (iii) "Levy of Anti -Dumping Duty (ADD) on imports" based on Chapter III of C&AG Report No. 17 of 2019.

Briefing by Audit on the following subjects allocated to the Sub Committee – III (Railways, Communications, Jal Shakti & External Affairs ) for examination: (i) "Performance Audit on Spectrum Management in DoT" based on Para 2.1 of C&AG Report No. 21 of 2018; (ii) "Construction and Utilization of Limited Height Subway (LHS)" based on Para 3.1 of C&AG Report No. 19 of 2019; and (iii) "Loss of revenue due to irregular tax exemption- South Asian University" based on Para 5.2 of C&AG Report No. 2 of 2021

Briefing by Audit on the following subjects allocated to the Sub Committee – II (Defence) for examination: (i) "Delay in production of electronically upgraded 155mm/45 Calibre Gun System “DHANUSH" based on Para 3.4 of C&AG Report No. 13 of 2018; (ii) "Upgradation of Medium Lift Helicopter" based on Para 2.2 of C&AG Report No. 12 of 2020; and (iii) "Irregularity in purchase of aero engines for UAVs" based on Para 2.1 of C&AG Report No. 12 of 2020.

Briefing by Audit on the following subjects allocated to the Sub Committee - I (Civil) for examination: (i) "Pradhan Mantri Ujjwala Yojna" based on C&AG Report No. 14 of 2019; (ii) "Generation and Distribution of Power in Lakshadweep Islands" based on Para 2.13 of C&AG Report No. 8 of 2017; and (iii) "Non-deduction of Tax at Source" based on Para 10.1 of C&AG Report No. 2 of 2021.

Briefing by Audit on the following subjects allocated to the Sub Committee–IV (Finance) for examination: (i) "Assessment of Assessees in Entertainment Sector (DT)" based on C&AG Report No. 1 of 2019; (ii) Exemption without verification of supporting documents"; "Incorrect reflection of agricultural income in ITD Database"; "Status of Verification by the Department" and "Compliance issues - Mistakes in Assessments" based on Paras 5.9.2, 5.9.3, 5.9.4 and 5.9.5 of C&AG Report No. 9 of 2019 respectively; and (iii) "Levy of Anti -Dumping Duty (ADD) on imports" based on Chapter III of C&AG Report No. 17 of 2019.

Oral evidence of the representatives of the Ministry of Jal Shakti on the subject "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017

Oral evidence of the representatives of the Ministry of Railways (Railway Board) and IRCTC on the subject "Performance Audit on Catering Services in Indian Railways" based on C&AG Report No. 13 of 2017

Briefing by Audit on the following subjects allocated to the Sub Committee – II (Defence) for examination: (i) "Delay in production of electronically upgraded 155mm/45 Calibre Gun System “DHANUSH" based on Para 3.4 of C&AG Report No. 13 of 2018; (ii) "Upgradation of Medium Lift Helicopter" based on Para 2.2 of C&AG Report No. 12 of 2020; and (iii) "Irregularity in purchase of aero engines for UAVs" based on Para 2.1 of C&AG Report No. 12 of 2020.

Briefing by the representatives of Ministry of Finance (Department of Revenue) on the following subjects: (a) "GST Compensation Cess” based on Para No. 2.5.1 of C&AG Report No. 4 of 2020; and (b) "Indirect Taxes-Goods and Services Tax, Central Excise and Service Tax” based on C&AG Report No. 1 of 2021. (First Four Chapters only)

Briefing by the representatives of Ministry of Finance (Department of Revenue) on the following subjects: (a) "GST Compensation Cess” based on Para No. 2.5.1 of C&AG Report No. 4 of 2020; and (b) "Indirect Taxes-Goods and Services Tax, Central Excise and Service Tax” based on C&AG Report No. 1 of 2021. (First Four Chapters only).

(i) Briefing by the Audit on the following subjects: (a) "GST Compensation Cess” based on Para No. 2.5.1 of C&AG Report No. 4 of 2020; (b) "Indirect Taxes-Goods and Services Tax, Central Excise and Service Tax” based on C&AG Report No. 1 of 2021; and (ii) Consideration and Adoption of Draft Action Taken Report.

To priortize the subjects pertaining to the Ministry of Defence.

To prioritize the subjects pertaining to the Ministries of Railways, Telecommunications, Jal Shakti and External Affairs

Consideration of Memorandum No.1 regarding selection of subjects for examination during the year 2021-22.

Consideration and Adoption of Draft Reports on the following subjects: (a) Implementation of Prime Minister’s Employment Generation Programme (PMEGP); (b) Preparedness for the Implementation of Sustainable Development Goals (SDGs)” based on C&AG’s Report No. 8 of 2019 (Entire Report); (c) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 122nd Report (16th Lok Sabha) on “Kendriya Vidyalaya Sangathan and Gujarat Vidyapith” (d) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 127th Report (16th Lok Sabha) on “Supply and Infrastructure Development for Natural Gas”; and (e) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 137th Report (16th Lok Sabha) on “Procurement of Air Combat Manoeuvering Instrumentation System.

Consideration and adoption of draft Report on the subject “Preparedness for the Implementation of Sustainable Development Goals (SDGs)” based on C&AG’s Report No. 8 of 2019 (Entire Report).

Consideration and adoption of draft Report on the subject “Preparedness for the Implementation of Sustainable Development Goals (SDGs)” based on C&AG’s Report No. 8 of 2019 (Entire Report).

Consideration and Adoption of Draft Reports on the following subjects: a) Excesses over Voted Grants and Charged Appropriations (2017-18); b) Financial Loss Due to non-receipt of Completion-cum-occupancy Certificate, Loss due to Failure to Levy Departmental Charges and Undue Benefit to Contractor based on Paras 22.1, 22.2 and 22.3 of C&AG Report No. 12 of 2017 (Union Civil Compliance); c) Action Taken by the Government on the Observations/Recommendations of the Committee contained in their Eighth Report (Sixteenth Lok Sabha) on ''Water Pollution in India”; d) Action Taken by the Government on the Observations/Recommendations of the Committee contained in their One Hundred and Twenty Ninth Report (Sixteenth Lok Sabha) on “Apparel Export Promotion Council”; e) Action Taken by the Government on the Observations/Recommendations of the Committee contained in their One Hundred and Thirty Fourth Report (Seventeenth Lok Sabha) on ''Pradhan Mantri Swasthya Suraksha Yojana"; f) Action Taken by the Government on the Observations/Recommendations contained in First Report (Seventeenth Lok Sabha) on the subject “Revision of Ceilings for Exception Reporting in Appropriation Accounts”; and g) Action Taken by the Government on the Observations/Recommendations contained in Fourth Report (Seventeenth Lok Sabha) on the subject “Excesses over Voted Grants and Charged Appropriations (2016-17)”.

Briefing by the representatives of Ministry of Micro, Small and Medium Enterprises on the subject "Functioning of Credit Guarantee Fund Trust for Micro and Small Enterprises" based on Para 4.1 of C&AG Report No. 10 of 2020.

(i) To hear the views of representatives of (a) ‘The Institute of Chartered Accountants of India’ (ICAI) (b) ‘Confederation of Indian Industry’(CII) (c) ‘Federation of Indian Chambers of Commerce and Industry’ (FICCI) on the subject “Indirect Taxes – Goods and Services Tax” based on C&AG Report No. 11 of 2019; followed by (ii) Consideration and Adoption of Draft Reports on the following subjects: (a) Implementation of Food Safety and Standards Act, 2006; (b) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 110th Report (16th Lok Sabha) on “Examination of Accounts of ICAR" "Non Achievement of Stated Objective" and "Blocking of Funds of Coconut Development Board"; and (c) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 114th Report (16th Lok Sabha) on “Performance Audit of Design, Development, Manufacture and Induction of Light Combat Aircraft”.

(i) To hear the views of representatives of (a) ‘The Institute of Chartered Accountants of India’ (ICAI) (b) ‘Confederation of Indian Industry’(CII) (c) ‘Federation of Indian Chambers of Commerce and Industry’ (FICCI) on the subject “Indirect Taxes – Goods and Services Tax” based on C&AG Report No. 11 of 2019; followed by (ii) Consideration and Adoption of Draft Reports on the following subjects: (a) Implementation of Food Safety and Standards Act, 2006; (b) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 110th Report (16th Lok Sabha) on “Examination of Accounts of ICAR" "Non Achievement of Stated Objective" and "Blocking of Funds of Coconut Development Board"; and (c) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 114th Report (16th Lok Sabha) on “Performance Audit of Design, Development, Manufacture and Induction of Light Combat Aircraft”.

Oral evidence of the representatives of the NITI Aayog and Ministry of Statistics and Programme Implementation on the subject “Preparedness for the Implementation of Sustainable Development Goals (SDGs)” based on C&AG’s Report No. 8 of 2019 (Entire Report).

(i) Consideration of Memorandum No. 2 regarding selection of additional subjects for examination by PAC; and (ii) Oral evidence of the representatives of Ministry of Finance (Department of Expenditure), on the subject "Implementation of Public Financial Management System (PFMS)” based on Chapter VIII (Para 8.1) of C&AG Report No. 4 of 2018.

(i) Consideration of Memorandum No. 2 regarding selection of additional subjects for examination by PAC; and (ii) Oral evidence of the representatives of Ministry of Finance (Department of Expenditure), on the subject "Implementation of Public Financial Management System (PFMS)” based on Chapter VIII (Para 8.1) of C&AG Report No. 4 of 2018.

i) Further oral evidence of the representatives of Ministry of Defence on “Provisioning, Procurement and issue of High Altitude, Clothing, Equipment, Ration and Housing” based on Chapter 2 of CAG Report No. 16 of 2019; and ii) Selection of additional subjects for examination by the Public Accounts Committee during the year 2020-21.

Oral evidence of the representatives of Ministry of Health & Family Welfare and Food Safety and Standards Authority of India on the subject ‘Implementation of Food Safety and Standards Act, 2006’ with specific reference to ‘Safety Mechanism of Imported Food in India’.

Briefing by the representatives of Ministry of Finance (Department of Revenue), Central Board of Indirect Taxes and Customs (CBIC) and Goods and Services Tax Network (GSTN) on the subject "Indirect Taxes- Goods and Services Tax” based on C&AG Report No. 11 of 2019.

Oral evidence of the representatives of Ministry of Health & Family Welfare and Food Safety and Standards Authority of India on the subject ‘Implementation of Food Safety and Standards Act, 2006’ with specific reference to ‘Safety Mechanism of Imported Food in India’.

Further oral evidence of the representatives of Ministry of Textiles on the subject "Failure to implement scheme objectives on disbursement of capital subsidy (Para 20.1)" based on Chapter XX of C&AG Report No. 12 of 2017, followed by; Consideration and Adoption of the Draft Reports on Action Taken by the Government on the Observations/Recommendations of the Committee contained in their 105th, 112th, 123rd, 124th and 131st Reports (Sixteenth Lok Sabha), respectively, on the following subjects: a) “Creation of Tourist Infrastructure in Andaman and Nicobar Islands”; b) “Incorrect Adoption of Exchange Rate And Undue Benefit to the Service Provider”; c) “Ineffective Monitoring By APEDA"; d) “Delay in Commissioning of CCTV Surveillance System”, “Irregular Leave Travel Concession Claims” and “Idling of Servers and Software and Avoidable Expenditure on Rent of Hired Servers”; and e) “Avoidable Procurement of a Mobile Nitrogen Gas Generator Plant, infructuous procurement of material, development of integrated aerostat surveillance system and irregular expenditure on construction of vehicle testing ground”.

Consideration and adoption of the draft report on “Implementation of Food Safety and Standards Act, 2006” based on Report No. 37 of 2017.

To prioritize the subjects pertaining to the Ministry of Communications and Ministry of Railways.

Oral evidence of the representatives of Ministry of Housing & Urban Affairs (Erstwhile Ministry of Urban Development), Directorate of Estates and CPWD on "Functioning of Directorate of Estates" based on Chapter 19 of C&AG Report No. 11 of 2016.

To prioritize the subjects pertaining to the Ministry of Defence.

To prioritize the subjects pertaining to the Civil Ministries/Departments.

To priortize the subjects pertaining to the Ministry of Finance.

Consideration of Memorandum No.1 regarding selection of subjects for examination during the year 2020-21.

(i) Deliberation on preparation for commemoration of centenary of PAC in 2021; and (ii) Oral evidence of the representatives of Ministry of Urban Development & CPWD on “Financial loss due to non-receipt of Completion-cum-Occupancy Certificate (Para 22.1), Loss due to failure to levy departmental charges (Para 22.2) & Undue benefit to contractor (Para 22.3)” of C&AG Report No. 12 of 2017. (iii) Consideration and Adoption of the Draft Reports on the following subjects: (a) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 132nd Report (16th Lok Sabha) on “Irregularities in procurement of Goods and Services, Award of work to non-existent firms, Unrealised VAT refund and Excess payment of departmental charges”; (b) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 133rd Report (16th Lok Sabha) on “Preparedness for the implementation of the National Food Security Act, 2013”; and (c) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 136th Report (16th Lok Sabha) on “Assessment of Assessees in Pharmaceutical Sector”.

(i) Oral evidence of the representatives of Ministry of Textiles on the subject "Failure to implement scheme objectives on disbursement of capital subsidy (Para 20.1)" based on Chapter XX of C&AG Report No. 12 of 2017; and (ii) Consideration and Adoption of the Draft Reports on the following subjects: (a) Excess Over Voted Grants and Charged Appropriations (2016-17); (b) Implemenation of Recommendations of PAC by Ministries of Finance, Defence and Women and Child Development; (c) Action Taken by the Government on Observations/Recommendations contained in 88th Report of PAC (16th Lok Sabha) on "Excess Over Voted Grants and Charged Appropriations (2015-16)"; (d) Action Taken by the Government on Observations/Recommendations contained in 90th Report of PAC (15th Lok Sabha) on "Activities of Atomic Energy Regulatory Board"; and (e) Action Taken by the Government on Observations/Recommendations contained in 109th Report of PAC (16th Lok Sabha) on "Accounting of Projects in Indian Railways".

Oral evidence of the representatives of Ministry of Finance (Department of Financial Services) on the subject "Implementation of Prime Minister s Employment Generation Programme (PMEGP) (Para 16.1)" based on Chapter XVI of C&AG Report No. 12 of 2017.

Oral evidence of the representatives of the Ministry of Health and Family Welfare on the subject “Preparedness for the Implementation of Sustainable Development Goals” on Report No. 8 of 2019.

Briefing by Audit followed by briefing by the representatives of the Ministry of Coal on the subject "Management of Funds" based on Chapter VI of C&AG Report No. 12 of 2017.

(i) Consideration and Adoption of the Draft Reports on the following subjects: (a) Revision of ceilings for Exception Reporting in Appropriation Accounts; (b) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 95th Report (16th Lok Sabha) on “Health and Family Welfare”; and (c) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 103rd Report (16th Lok Sabha) on “Assessment of Entities Engaged in Health & Allied Sector”. (ii) Briefing by Audit followed by briefing by the representatives of the Ministry of Jal Shakti (Department of Drinking Water and Sanitation) on the subject "National Rural Drinking Water Programme" based on C&AG Report No. 15 of 2018.

(i) Briefing by Audit on "Revision of ceilings for Exception Reporting in Appropriation Accounts" - A proposal seeking approval of the Committee. (ii) Consideration and Adoption of the Draft Reports on the following subjects: (a) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 95th Report (16th Lok Sabha) on “Health and Family Welfare” and (b) Action taken by the Government on the Recommendations/Observations of the Committee contained in their 103rd Report (16th Lok Sabha) on “Assessment of Entities Engaged in Health & Allied Sector”.

Briefing by Audit followed by oral evidence of the representatives of Department of Agriculture, Cooperation & Farmers Welfare, Ministry of Agriculture & Farmers Welfare on the subject "Performance Audit of Agriculture Crop Insurance Schemes" based on C&AG Report No. 7 of 2017.

Briefing by Audit followed by oral evidence of the representatives of Ministry of Micro, Small and Medium Enterprises on the subject "Implementation of Prime Minister s Employment Generation Programme (PMEGP) (Para 16.1)" based on Chapter XVI of C&AG Report No. 12 of 2017.

(i) Briefing by Audit on the subject “Accelerated Irrigation Benefits Programme” based on C&AG Report No. 22 of 2018 and (ii) Briefing by the representatives of the Ministry of Jal Shakti on the same subject.