Evidence by the representatives of IREL (India) Limited and IREL-IDCOL Limited in connection with comprehensive examination of the subjects

Evidence by the representatives of Department of Atomic Energy (DAE) in connection with comprehensive examination of the subjects “IREL (India) Limited” and “IREL-IDCOL Limited”

Evidence by the representatives of BSNL in connection with the subject on “Para No. 4.2 of Report No. 16 of 2023 on setting up of 25,000 Wi-Fi Hotspots in BSNL Rural Telephone Exchanges”.

Evidence by the representatives of the Department of Telecommunications in connection with the examination of the subject on “Para no. 4.2 of Report No. 16 of 2023 on setting up of 25,000 Wi-Fi Hotspots in BSNL Rural Telephone Exchanges”.

(a) Consideration and adoption of draft Report on the subject “Indian Railway Finance Corporation Limited IRFC)”; and (b) Consideration of Memorandum No. 2 reg. selection of additional subject for examination of the Committee on Public Undertakings (2024-25) – ‘Audit Report(s)/Para(s) referred to COPU for final decision’

Evidence by the representatives of Shipping Corporation of India Ltd. (SCI), Ministry of Ports, Shipping and Waterways (MoPSW) and Dept. of Public Enterprises (DPE), Ministry of Finance in connection with Audit Para(s) referred to Committee on Public Undertakings for final decision - Audit Para No. 9.2 of CAG Report No. 13 of 2019 on ‘Payment of Performance Related Pay in violation of DPE Guidelines’ relating to SCI Limited

Briefing by the representatives of Sagarmala Development Company Limited (SDCL) in connection with comprehensive examination of the subject.

Evidence by the representatives of Container Corporation of India Limited (CONCOR) in connection with the horizontal examination of the subject “Land Holding Optimization in select CPSUs”.

Evidence by the representatives of Konkan Railway Corporation Limited in connection with the horizontal examination of the subject “Land Holding Optimization in select CPSUs”.

Evidence by the representatives of Hindustan Aeronautics Limited (HAL) in connection with examination of Chapter-II of Audit Report No. 18 of 2023 related to Design and Development (D&D) in Hindustan Aeronautics Limited (HAL).

Consideration and adoption of the following draft Reports: (a) Undue enrichment through recovery of Turnover Tax from consumers relating to Indian Oil Corporation Limited (Based on Audit Para No. 2.1 of C&AG Report No. 14 of 2021) (b) Action Taken by the Government on the Observations/Recommendations contained in the Eighteenth Report of the Committee on Public Undertakings Operational Performance of NMDC Limited (Based on C&AG Audit Report No. 5 of 2019).

Evidence by the representatives of Ministry of Defence (Dept. of Defence Production) in connection with examination of Chapter-II of Audit Report No.18 of 2023 related to Design and Development (D&D) in Hindustan Aeronautics Limited (HAL)

Evidence by the representatives of the Ministry of Petroleum & Natural Gas in connection with horizontal examination of the subject “Review of Performance of Petroleum & Natural Gas sector CPSUs”.

Briefing by the representatives of Department of Public Enterprises in connection with the horizontal examination of the subject “Land Holding Optimization in select CPSUs”

Briefing by the representatives of C&AG in connection with examination of Chapter-II of Audit Report No. 18 of 2023 related to Design and Development (D&D) in Hindustan Aeronautics Limited (HAL).

Briefing by the representatives of C&AG in connection with examination of Para No. 4.2 of Report No. 16 of 2023 on setting up of 25,000 Wi- Fi Hotspots in BSNL Rural Telephone Exchanges.

Briefing by the representatives of C&AG in connection with examination of “Para No. 5.1 of Audit Report No. 15 of 2022 related to Estate Management in Mahanagar Telecom Nigam Limited (MTNL).”

(i) Evidence of the representatives of the Indian Railway Finance Corporation (IRFC) in connection with its comprehensive examination.

(ii) Evidence of the representatives of the Ministry of Railways in connection with the comprehensive examination of “Indian Railway Finance Corporation (IRFC)”.

Consideration and adoption of Draft Action Taken Report on Nineteenth Report of the Committee on Public Undertaking on ‘Review of Loans to Road Projects Relating to India Infrastructure Finance Company Limited (IIFCL) (Based on Para No. 5.1 of C&AG Report No. 18 of 2020)’

Evidence of the representatives of Indian Oil Corporation Limited (IOCL) and GAIL (India) Limited in connection with the examination of the subject Para No. 2.3 of Audit Report No. 33 of 2022 relating to undue benefit to the executives in the form of payment of running and maintenance expenses of vehicles by IOCL, ONGC, GAIL and OVL.

Evidence of the representatives of Department of Public Enterprises (DPE), Ministry of Finance in connection with the examination of the subject Para No. 2.3 of Audit Report No. 33 of 2022 relating to undue benefit to the executives in the form of payment of running and maintenance expenses of vehicles by IOCL, ONGC, GAIL and OVL.

Evidence of the representatives of Ministry of Petroleum and Natural Gas (MoPNG) in connection with the in connection with the examination of the subject Para No. 2.3 of Audit Report No. 33 of 2022 relating to undue benefit to the executives in the form of payment of running and maintenance expenses of vehicles by IOCL, ONGC, GAIL and OVL.

Evidence of the representatives of ONGC and OVL in connection with the examination of the subject Para No. 2.3 of Audit Report No. 33 of 2022 relating to undue benefit to the executives in the form of payment of running and maintenance expenses of vehicles by IOCL, ONGC, GAIL and OVL.

Evidence of the representatives of Department of Telecommunications, Ministry of Communications in connection with the comprehensive examination of Bharat Sanchar Nigam Limited (BSNL).

Briefing by the representatives of Delhi Police Housing Corporation Limited (DPHCL) in connection with its comprehensive examination.

Briefing by the representatives of C&AG in connection with examination of Compliance Audit Report No. 11 of 2022 on Rationalisation/ Deferment of Premium in BOT Projects by NHAI.

Evidence of the representatives of National Highways Authority of India (NHAI) in connection with examination of Compliance Audit Report No. 11 of 2022 on Rationalisation/Deferment of Premium in BOT Projects by NHAI.

Evidence of the representatives of Department of Telecommunications, Ministry of Communications in connection with the comprehensive examination of Bharat Sanchar Nigam Limited (BSNL).

Evidence of the representatives of Bharat Sanchar Nigam Limited (BSNL)’ in connection with its comprehensive examination.

Evidence of the representatives of New India Assurance Company Limited (NIACL) and National Insurance Company Limited (NICL) in connection with examination of Compliance Audit Report No. 1 of 2022 on Third Party Administrators in Health Insurance Business in Public Sector Insurance Companies.

Evidence of the representatives of Insurance Regulatory & Development Authority of India (IRDAI) in connection with examination of Compliance Audit Report No. 1 of 2022 on Third Party Administrators in health Insurance business in Public Sector Insurance Companies.

Briefing by the representatives of Indian Railway Finance Corporation (IRFC) in connection with its comprehensive examination.

Evidence of the representatives of Indian Oil Corporation Limited (IOCL) in connection with examination of Audit Para No. 2.1 of Report No. 14 of 2021 regarding undue enrichment through recovery of turnover tax from consumers relating to Indian Oil Corporation Limited (IOCL).

Evidence of the representatives of Ministry of Petroleum & Natural Gas in connection with examination of Audit Para No. 2.1 of Report No. 14 of 2021 regarding undue enrichment through recovery of turnover tax from consumers relating to Indian Oil Corporation Limited (IOCL).

Evidence of the representatives of Indian Oil Corporation Limited (IOCL) in connection with examination of Audit Para No. 2.1 of Report No. 14 of 2021 regarding undue enrichment through recovery of turnover tax from consumers relating to Indian Oil Corporation Limited (IOCL).

Evidence of the representatives of Balmer Lawrie & Co. Ltd. in connection with the horizontal examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

Evidence of the representatives of Balmer Lawrie & Co. Ltd. in connection with the horizontal examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

Briefing by the representatives of Bharat Sanchar Nigam Limited (BSNL) in connection with its comprehensive examination.

Evidence of the representatives of Department of Financial Services, Ministry of Finance in connection with examination of Compliance Audit Report No. 1 of 2022 on Third Party Administrators in health Insurance business in Public Sector Insurance Companies.

Evidence of the representatives of Oriental Insurance Company Limited (OICL) and United India Insurance Company Limited (UIICL) in connection with examination of Compliance Audit Report No. 1 of 2022 on Third Party Administrators in health Insurance business in Public Sector Insurance Companies.

Consideration & Adoption of Draft Report on Audit Para No. 6.1 of Report No. 3 of 2021 relating to procurement of hardware/ software item to the tune of Rs. 890.34 crores through strategic alliance relating to National Informatics Center Services Inc.

Evidence of the representatives of New India Assurance Company Limited (NIACL) and National Insurance Company Limited (NICL) in connection with examination of Compliance Audit Report No. 1 of 2022 on Third Party Administrators in health Insurance business in Public Sector Insurance Companies.

(i) Adoption of ATR on Avoidable Loss due to extension of loan in terminated projects relating to India Infrastructure Finance Company Limited (IIFCL) (Based on C&AG Audit Para No. 5.2 of Report No.18 of 2020. (ii) Briefing by the representatives of C&AG in connection with examination of Audit Based Para No. 2.3 of Audit Report No. 33 of 2022 relating to undue benefit to the executives in the form of payment of running and maintenance expenses of vehicles by IOCL, ONGC, GAIL and OVL.

Evidence of the representatives of Ministry of Petroleum & Natural Gas in connection with examination of Audit based Para No. 2.4 of Report No. 14 of 2021 regarding loss due to flaring of high pressure gas relating to Oil & Natural Gas Corporation (ONGC) Limited.

Evidence of the representatives of Oil & Natural Gas Corporation Limited in connection with examination of Audit based Para No. 2.4 of Report No. 14 of 2021 regarding loss due to flaring of high pressure gas relating to Oil & Natural Gas Corporation (ONGC) Limited.

Evidence of the representatives of Ministry of Heavy Industries in connection with the comprehensive examination of Bharat Heavy Electricals Limited (BHEL).

Evidence of the representatives of Hindustan Copper Limited in connection with examination of ‘Audit based Para No. 6.1 of Report No. 14 of 2021 regarding unfruitful expenditure towards construction of Copper Ore Tailings Beneficiation Plant relating to Hindustan Copper Limited’

Evidence of the representatives of Ministry of Mines in connection with examination of ‘Audit based Para No. 6.1 of Report No. 14 of 2021 regarding unfruitful expenditure towards construction of Copper Ore Tailings Beneficiation Plant relating to Hindustan Copper Limited’

Evidence of the representatives of Ministry of Heavy Industries in connection with the comprehensive examination of Bharat Heavy Electricals Limited (BHEL).

Evidence of the representatives of Engineers India Limited (EIL) in connection with horizontal examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

Briefing by the representatives of C&AG in connection with examination of Audit Based Compliance Audit Report No. 1 of 2022 on Third Party Administrators in health Insurance business in Public Sector Insurance Companies.

Consideration of Memorandum No. 1 regarding Selection of Subjects for examination by the Committee during the year 2023-2024.

Briefing by the representatives of C&AG in connection with examination of Audit Based Para No. 2.1 of Report No. 14 of 2021 regarding undue enrichment through recovery of turnover tax from consumers relating to Indian Oil Corporation Limited.

Evidence of the representatives of Ministry of Heavy Industries in connection with the comprehensive examination of ‘Bharat Heavy Electricals Limited (BHEL)’.

Briefing by the representatives of C&AG in connection with examination of Audit based Para No. 6.1 of Report No. 14 of 2021 regarding unfruitful expenditure towards construction of Copper Ore Tailings Beneficiation Plant relating to Hindustan Copper Limited.

Briefing by the representatives of C&AG in connection with examination of Audit based Para No. 2.4 of Report No. 14 of 2021 regarding loss due to flaring of high pressure gas relating to Oil & Natural Gas Corporation (ONGC) Limited.

Evidence of the representatives of Bharat Heavy Electricals Limited (BHEL) in connection with its comprehensive examination.

Briefing by the representatives of GAIL (India) Limited in connection with horizontal examination of Review of Petroleum & Natural Gas Sector CPSUs.

Evidence of the representatives of Department of Financial Services, Ministry of Finance in connection with its Comprehensive examination of the subject Industrial Finance Corporation of India (IFCI) Limited.

Briefing by the representatives of Department of Public Enterprises, Ministry of Finance in connection with Horizontal examination of the subject Review of Administrative Mechanism for resolution of CPSUs disputes especially related to merged CPSUs.

Briefing by the representatives of NTPC Ltd., NBCC (India) Ltd. and Hindustan Steelworks Construction Limited (HSCL) in connection with Horizontal examination of the subject Review of Administrative Mechanism for resolution of CPSUs disputes especially related to merged CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Department of Public Enterprises, Ministry of Finance in connection with Horizontal examination of the subject Review of Administrative Mechanism for resolution of CPSUs disputes especially related to merged CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of North Eastern Electric Power Corporation (NEEPCO) Limited in connection with examination of the subject Review of Performance of Power Sector CPSUs.

(i) Consideration and adoption of draft Report on Operational performance of NMDC Limited Based on C&AG Report No. 5 of 2019. (ii) Presentation by the Secretariat on the agenda item for discussion. (iii) Briefing by the representatives of Damodar Valley Corporation (DVC) in connection with examination of the subject Review of Performance of Power Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of THDC India Limited in connection with examination on the subject Review of Performance of Power Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of THDC India Limited in connection with examination on the subject Review of Performance of Power Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of NHPC Limited in connection with examination on the subject Review of Performance of Power Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Ministry of Power in connection with examination on the subject Review of Performance of Power Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Bharat Heavy Electricals Limited (BHEL) in connection with its comprehensive examination.

(i) Presentation by the Secretariat on the agenda item for discussion (ii) Evidence of the representatives of Industrial Finance Corporation of India (IFCI) Limited in connection with its comprehensive examination.

Evidence of the representatives of National Informatics Centre Services Inc. (NICSI) on Audit Para No. 6.1 of Report No. 3 of 2021 relating to procurement of hardware/ software item to the tune of Rs. 890.34 crores through strategic alliance relating to National Informatics Centre Services Inc. (NICSI).

Evidence of the representatives of Ministry of Electronics & Information Technology (MIETY) on Audit Para No. 6.1 of Report No. 3 of 2021 relating to procurement of hardware/ software item to the tune of Rs.890.34 crores through strategic alliance relating to National Informatics Centre Services Inc. (NICSI).

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of GAIL (India) Limited in connection with examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Oil & Natural Gas Corporation (ONGC) in connection with examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii Briefing by the representatives of Indian Oil Corporation Limited (IOCL) in connection with examination of the subject Review of Performance of Petroleum & Natural Gas Sector CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Hindustan Petroleum Corporation Limited (HPCL) in connection with examination of the subject ‘Review of Performance of Petroleum & Natural Gas Sector CPSUs’.

Oral evidence of the representatives of the Ministry of Skill Development & Entrepreneurship on the Subject `Implementation of Pradhan Mantri Kaushal Vikas Yojana (PMKVY)`.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of NMDC Limited on the subject Corporate Governance in CPSUs.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of IRCON International Limited in connection with its comprehensive examination.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Evidence of the representatives of Ministry of Petroleum & Natural Gas in connection with examination of the subject Oil India Limited (OIL).

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Evidence of the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Briefing by the representatives of C&AG on Para No. 6.1 of C&AG Report No. 3 of 2021 relating to procurement of hardware/ software item to the tune of Rs. 890.34 crores through strategic alliance relating to National Informatics Center Services Inc (NICSI).

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Dedicated Freight Corridor Corporation of India Limited (DFCCIL) in connection with its comprehensive examination.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Briefing by the representatives of Power Finance Corporation (PFC) Limited in connection with its comprehensive examination.

For consideration of Memorandum No. 1 regarding Selection of Subjects for examination during the year 2022-2023.

(i) Presentation by the Secretariat on the agenda item for discussion. (ii) Evidence of the representatives of Industrial Finance Corporation of India Limited (IFCIL) in connection with its comprehensive examination.

Evidence of the representatives of Department of Financial Services, Ministry of Finance on Audit Para No. 5.2 of Report No. 18 of 2020 regarding Avoidable loss due to extension of loan in terminated projects relating to India Infrastructure Finance Company Limited.

Evidence of the representatives of Department of Financial Services, Ministry of Finance on Audit Para No. 5.2 of Report No. 18 of 2020 regarding Avoidable loss due to extension of loan in terminated projects relating to India Infrastructure Finance Company Limited.

Evidence of the representatives of India Infrastructure Finance Company Limited (IIFCL) on Audit Para No. 5.2 of Report No. 18 of 2020 regarding Avoidable loss due to extension of loan in terminated projects relating to IIFCL.

Briefing by the representatives of Container Corporation of India Limited (CONCOR) in connection with its comprehensive examination.

1. Presentation by the Secretariat on the agenda items for discussion. 2. Briefing by the representatives of Life Insurance Corporation of India (LIC) on the subject ‘Review of Performance of Public Sector Insurance Companies’.

1. Presentation by the Secretariat on the agenda items for discussion. 2.Consideration and adoption of draft Action Taken Reports on the following subjects:- (i) Action taken by the Government on the Observations/Recommendations contained in the Fourth Report of the Committee on Public Undertakings on Hindustan Antibiotics Limited; (ii) Action taken by the Government on the Observations/Recommendations contained in the Fifth Report of the Committee on Public Undertakings on NBCC (India) Limited ; and (iii) Action taken by the Government on the Observations/Recommendations contained in the Ninth Report of the Committee on Public Undertakings (17th Lok Sabha) titled ‘Loss due to Imprudent Underwriting and lack of proper risk assessment (based on para no. 3.2 of C&AG Report no. 13 of 2019) related to on New India Assurance Company Limited (NIACL). 3. Briefing by the representatives of Industrial Finance Corporation of India Limited (IFCIL) in connection with its comprehensive examination.

Briefing by the representatives of Industrial Finance Corporation of India Limited (IFCIL) in connection with its comprehensive examination.

Evidence of the representatives of Department of Financial Services, Ministry of Finance on Audit Para No. 5.1 of Report No. 18 of 2020 regarding Review of Loans to Road Projects relating to India Infrastructure Finance Company Limited.

Evidence of the representatives of Department of Financial Services, Ministry of Finance on Audit Para No. 5.1 of Report No. 18 of 2020 regarding Review of Loans to Road Projects relating to India Infrastructure Finance Company Limited.

Evidence of the representatives of Ministry of Coal on the ‘Audit Report No. 12 of 2019 relating to Assessment of Environmental Impact due to Mining Activities and its Mitigation in Coal India Limited and its Subsidiaries’.

Evidence of the representatives of Coal India Limited (CIL) on ‘Audit Report No. 12 of 2019 relating to Assessment of Environmental Impact due to Mining Activities and its Mitigation in Coal India Limited and its Subsidiaries’.

Evidence of the representatives of Ministry of Steel on the Audit Report No. 5 of 2019 relating to Operational Performance of NMDC Limited.

Evidence of the representatives NMDC on Audit Report No. 5 of 2019 relating to Operational Performance of NMDC Limited.

Briefing by the representatives of C&AG on Audit Para No. 5.2 of Report No. 18 of 2020 regarding Avoidable loss due to extension of loan in terminated projects relating to India Infrastructure Finance Company Limited.

Briefing by the representatives of C&AG on Audit Para No. 5.1 of Report No. 18 of 2020 regarding Review of Loans to Road Projects relating to India Infrastructure Finance Company Limited.

Briefing by the representatives of Department of Public Enterprises, Ministry of Finance on the subject Review of Administrative Mechanism for resolution of CPSUs disputes especially related to merged CPSUs.

Evidence of the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Evidence of the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Evidence of the representatives of Insurance Regulatory and Development Authority of India (IRDAI) on the subject Review of Performance of Public Sector Insurance Companies.

Evidence of the representatives of Hindustan Antibiotics Limited (HAL) in connection with the Action Taken Replies furnished by the Ministry on the Observations/Recommendations contained in the Fourth Report (17th LS) of the Committee on the subject Hindustan Antibiotics Limited (HAL).

Evidence of the representatives of Ministry of Chemicals & Fertilizers (Department of Pharmaceuticals) in connection with the Action Taken Replies furnished by them on the Observations/Recommendations contained in the Fourth Report (17th LS) of the Committee on the subject Hindustan Antibiotics Limited (HAL).

(I) Briefing by the representatives of C&AG on Audit Report No. 5 of 2019 relating to Operational Performance of NMDC Limited. (ii) Briefing by the representatives of C&AG on Audit Report No. 12 of 2019 relating to Assessment of Environmental Impact due to Mining Activities and its Mitigation in Coal India Limited and its Subsidiaries.

Briefing by the representatives of Ministry of Finance (Department of Public Enterprises) on the subject Corporate Governance in CPSUs.

Briefing by the representatives of General Insurance Corporation of India (GIC Re), National Insurance Company Ltd. (NICL), New India Assurance Company Ltd. (NIACL), Oriental Insurance Company Ltd. (OICL) and United India Insurance Company Ltd. (UIICL) on the subject Review of Performance of Public Sector Insurance Companies.

To chalk out the future programme of the Committee.

Briefing by the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Briefing by the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Briefing by the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Briefing by the representatives of Container Corporation of India (CONCOR) Limited in connection with its comprehensive examination.

Evidence of the representatives of Ministry of Finance (Department of Financial Services) in connection with the examination of Audit Para 3.2 titlted Loss due to Imprudent underwriting and lack of proper risk assessment relating to New India Assurance Company Limited (NIACL).

Evidence of the representatives of New India Assurance Company Limited (NIACL) in connection with the examination of Audit Para 3.2 titled Loss due to Imprudent underwriting and lack of proper risk assessment relating to New India Assurance Company Limited.

Briefing by the representatives of Steel Sector CPSUs in connection with examination of the subject Review of Performance of Steel Sector CPSUs.

(i) Further evidence of the representatives of National Thermal Power Corporation (NTPC) Limited in connection with its comprehensive examination. (ii) Evidence of the representatives of Ministry of Power in connection with the comprehensive examination of the subject National Thermal Power Corporation (NTPC) Limited.

(i) Consideration of memorandum no. 2 regarding inclusion of Container Corporation of India (CONCOR) under comprehensive examination. (ii) Briefing by the representatives of C&AG on Para No. 3.2 of Report No. 13 of 2019 (Compliance Audit) regarding Loss due to imprudent underwriting and lack of proper risk assessment related to New India Assurance Company Limited. (iii) Briefing by the representatives of C&AG on Para No. 3.4 of Report No. 13 of 2019 (Compliance Audit) regarding Irregular Travelling Allowance Claims relating to Security Printing and Minting Corporation of India Limited (SPMCIL).

Evidence of the representatives of Ministry of Power in connection with the comprehensive examination of the subject ‘National Thermal Power Corporation (NTPC) Limited’.

(i) Consideration of memorandum no. 2 regarding inclusion of ‘Container Corporation of India (CONCOR)’ under comprehensive examination. (ii) Further evidence of the representatives of ‘National Thermal Power Corporation (NTPC) Limited’ in connection with its comprehensive examination.

Briefing by the representatives of Hindustan Aeronautics Limited (HAL) in connection with its comprehensive examination

(i) Consideration and adoption of draft Reports on the following subjects:- 1. Airports Authority of India (AAI) 2. Central Coalfields Limited (CCL) 3. Food Corporation of India (FCI) 4. Hindustan Antibiotics Limited (HAL) 5. NBCC (India) Limited 6. Action taken by the Government on the Observations/Recommendations contained in the Twenty-second Report (16th LS) of the Committee on Public Undertakings on Financing of Renewable Energy Projects by Indian Renewable Energy Development Agency Limited (based on Performance Audit Report No. 12 of 2015). 7. Action taken by the Government on the Observations/Recommendations contained in the Twenty-fourth Report (16th LS) of the Committee on Public Undertakings on Review of Loss Making CPSUs. (ii) Evidence of the representatives of National Thermal Power Corporation (NTPC) Limited in connection with its comprehensive examination.

Consideration and adoption of draft Reports on the following subjects:- 1. Airports Authority of India (AAI) 2. Central Coalfields Limited (CCL) 3. Food Corporation of India (FCI) 4. Hindustan Antibiotics Limited (HAL) 5. NBCC (India) Limited 6. Action taken by the Government on the Observations/Recommendations contained in the Twenty-second Report (16th LS) of the Committee on Public Undertakings on Financing of Renewable Energy Projects by Indian Renewable Energy Development Agency Limited (based on Performance Audit Report No. 12 of 2015). 7. Action taken by the Government on the Observations/Recommendations contained in the Twenty-fourth Report (16th LS) of the Committee on Public Undertakings on Review of Loss Making CPSUs. (ii) Briefing by the representatives of Oil India Limited (OIL) in connection with its comprehensive examination.

Consideration and adoption of following draft Reports on the following subjects:- 1. Airports Authority of India (AAI) 2. Central Coalfields Limited (CCL) 3. Food Corporation of India (FCI) 4. Hindustan Antibiotics Limited (HAL) 5. NBCC (India) Limited 6. Action taken by the Government on the Observations/Recommendations contained in the Twenty-second Report (16th LS) of the Committee on Public Undertakings on “Financing of Renewable Energy Projects by Indian Renewable Energy Development Agency Limited (based on Performance Audit Report No. 12 of 2015)”. 7. Action taken by the Government on the Observations/Recommendations contained in the Twenty-fourth Report (16th LS) of the Committee on Public Undertakings on “Review of Loss Making CPSUs”.

Briefing by the representatives of National Thermal Power Corporation Limited (NTPC) in connection with its comprehensive examination.

Evidence of the representatives of Ministry of Chemicals & Fertilizers (Department of Pharmaceuticals) in connection with the comprehensive examination of ‘Hindustan Antibiotics Limited (HAL)’.

(i) Evidence of the representatives of Hindustan Antibiotics Limited (HAL) in connection with its comprehensive examination. (ii) Evidence of the representatives of the Ministry of Chemicals & Fertilizers (Department of Pharmaceuticals) in connection with the comprehensive examination of HAL.

Consideration of Memorandum No. 1 regarding Selection of Subjects for examination during the year 2020-2021

Evidence of the representatives of Ministry of Consumer Affairs, Food & Public Distribution (Department of Food & Public Distribution) in connection with the comprehensive examination of Food Corporation of India (FCI).

Evidence of the representatives of Food Corporation of India (FCI) in connection with its comprehensive examination.

Evidence of the representatives of Ministry of Housing & Urban Affairs in connection with the comprehensive examination of NBCC (India) Limited.

Evidence of the representatives of NBCC (India) Limited in connection with its comprehensive examination.

Taking evidence of the Representatives of the Railtel Corporation of India Limited on the subject Corporate Governance in CPSUs.

Briefing from the representatives of the Hindustan Antibiotics Limited on the subject Corporate Governance in CPSUs.

Briefing from the representatives of the Central Coalfields Limited.

Briefing from the representatives of the Central Coalfields Limited in connection with its comprehensive examination.

Briefing from the representatives of the Food Corporation of India Limited (FCI).

Briefing from the representatives of the NBCC (India) Limited in connection with its comprehensive examination.