 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Prasar Bharati (Broadcasting Corporation of India) Act, 1990 13.Parliamentary Committee 1) There shall be constituted a Committee consisting of twenty-two Members of Parliament, of whom fifteen of the House of the People to be elected by the Members thereof and seven from the Councils of States to be elected by the Members thereof in accordance with the system of proportional representation by means of single transferable vote, to oversee that the Corporation discharges its functions in accordance with the provisions of this Act and, in particular, the objectives set out in Section 12 and submit a report thereon to Parliament. 2) The Committee shall function in accordance with such rules as may be made by the Speaker of the House of the People.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back