| S.No. | Name of the Subject | Ministry/Department | Being Considered by Main Committee or a Sub Committee | Remarks |
|
1
| "Non-establishment of model facilities for management of Municipal Solid Wastes" based on Para 6.4 of C&AG Report No. 27 of 2014. | ENVIRONMENT, FORESTS AND CLIMATE CHANGE | Sub Committee | Sub Committee I |
|
2
| "Performance Audit of ‘Public Private Partnership Projects in Major Ports’" based on C&AG Report No. 49 of 2015. | SHIPPING | Sub Committee | Sub Committee I |
|
3
| "Performance Audit on Implementation of Passport Seva Project" based on C&AG Report No. 7 of 2016. | EXTERNAL AFFAIRS | Sub Committee | Sub Committee II |
|
4
| "Upgradation of passenger amenities at stations including modernisation of stations in Indian Railways" based on Para 2.1 of C&AG Report No. 13 of 2016. | RAILWAYS | Sub Committee | Sub Committee I |
|
5
| "Grants/Appropriation with excess disbursements (2016-17)" based on Para 3.4 of C&AG Report No. 34 of 2016. | FINANCE | Sub Committee | Sub Committee III |
|
6
| "Duty Exemption/Remission Schemes (Para 4.1 to 4.1.5)" based on Chapter IV of C&AG Report No. 1 of 2017 | FINANCE | Sub Committee | Department of Revenue (Customs)
Sub Committee III |
|
7
| "Incorrect Application of General Exemption Notifications (Para 7.1 & 7.2)" based on Chapter VII of C&AG Report No. 1 of 2017. | FINANCE | Sub Committee | Department of Revenue (Customs)
Sub Committee III |
|
8
| "Non-production of records (Para 2.6.2)" based on Chapter II of C&AG Report No. 2 of 2017. | FINANCE | Sub Committee | Department of Revenue (Direct Taxes)
Sub Committee III |
|
9
| "Performance Audit on Construction of Indo China Border Roads by Border Roads Organisation" based on C&AG Report No. 5 of 2017 | DEFENCE | Sub Committee | Defence (Army)
Sub Committee II |
|
10
| "Performance Audit of Agriculture Crop Insurance Schemes" based on C&AG Report No. 7 of 2017. | AGRICULTURE AND FARMERS WELFARE | Sub Committee | Sub Committee II |
|
11
| "Performance Audit on Schemes for Flood Control Forecasting" based on C&AG Report No. 10 of 2017. | WATER RESOURCES, RIVER DEVELOPEMENT AND GANGA REJUVENATION | Sub Committee | Sub Committee I |
|
12
| "Doubtful recovery of outstanding dues because of failure of fiduciary duty (Para 5.1)" based on Chapter V of C&AG Report No. 12 of 2017. | CIVIL AVIATION | Sub Committee | Sub Committee I |
|
13
| "Management of Funds (Para 6.1)" based on Chapter VI of C&AG Report No. 12 of 2017. | COAL | Sub Committee | Sub Committee I |
|
14
| "CPWD and DCPW failed to transfer possession of premises completed in 2011 rendering expenditure incurred thereon infructuous (Para 12.2)" based on Chapter XII of C&AG Report No. 12 of 2017. | HOME AFFAIRS | Sub Committee | Sub Committee I |
|
15
| "Film and Television Institute of India, Pune (Para 14.1)" based on Chapter XIV of C&AG Report No. 12 of 2017. | INFORMATION AND BROADCASTING | Sub Committee | Sub Committee II |
|
16
| "Implementation of Prime Ministers Employment Generation Programme (PMEGP) (Para 16.1)" based on Chapter XVI of C&AG Report No. 12 of 2017. | MICRO, SMALL AND MEDIUM ENTERPRISES | Sub Committee | Sub Committee II |
|
17
| "Unfruitful expenditure due to inefficient planning (Para 18.1)" based on Chapter XVIII of C&AG Report No. 12 of 2017. | ROAD TRANSPORT AND HIGHWAYS | Sub Committee | Sub Committee II |
|
18
| "Loss of revenue due to failure to revise parking charges (Para 19.1); Under recovery of guaranteed on-board cum wharfage charges from a private party (Para19.2); Non achievement of intended benefits and blockage of funds (Para 19.3); Non realisation of outstanding claims (Para 19.4); Irregular reimbursement of tuition fees (Para 19.5); Loss of revenue due to lack of due diligence in drafting of lease deed (Para 19.6)" based on Chapter XIX of C&AG Report No. 12 of 2017. | SHIPPING | Sub Committee | Shipping (MbPT)
Sub Committee I |
|
19
| "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. | TEXTILES | Sub Committee | Sub Committee II |
|
20
| "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)" based on Chapter XXII of C&AG Report No. 12 of 2017. | URBAN DEVELOPMENT | Sub Committee | Sub Committee II |
|
21
| "Avoidable extra expenditure (Para 5.1)" based on Chapter V of C&AG Report No. 15 of 2017 | DEFENCE | Sub Committee | Sub Committee II |
|
22
| "Development of an Integrated Aerostat Surveillance System (Para 6.1); Irregular sanction and expenditure of Rs. 5.20 crore on construction of vehicle testing ground after completion of the Project (Para 6.2); Infructuous expenditure of Rs.19.53 crore (Para 6.3)" based on Chapter VI of C&AG Report No. 15 of 2017 | DEFENCE | Sub Committee | Sub Committee II |
|
23
| "Management of Human Resources in CSIR (Para 5.1); Avoidable expenditure due to non-disposal of unutilised land (Para 5.4)" based on Chapter V of C&AG Report No. 17 of 2017. | SCIENCE AND TECHNOLOGY | Sub Committee | Department of Scientific and Industrial Research
Sub Committee I |
|
24
| "Management of VSAT Services (Para 6.1); Irregular expenditure on pre-project activities (Para 6.2); Lack of Financial prudence and improper contract management in the delivery of commercial spacecraft (Para 6.3); Infructuous expenditure in purchase of ecologically fragile land (Para 6.4)" based on Chapter VI of C&AG Report No. 17 of 2017. | SPACE | Sub Committee | Sub Committee I |
|
25
| "Performance Audit on the Inventory management of Naval Stores, Equipment and Spare Parts in Indian Navy" based on Chapter II of C&AG Report No. 20 of 2017. | DEFENCE | Sub Committee | Sub Committee II |
|
26
| "Accidents of ships and submarines in Indian Navy (Para 3.1); Functioning of Marine Gas Turbine Overhaul facility (Para 3.2); Operation and Maintenance of UH-3H helicopters (Para 3.3); Risky exploitation of Sindhughosh class submarines due to delay in installation of periscopes (Para 3.4); Non-installation of a mandatory system compromising the flight safety of aircraft (Para 3.5); Fleet tankers rendered vulnerable due to delay in fructification of offset obligation (Para 3.6); Deficient small arms practice firing by Naval Officers in Delhi Area (Para 3.7); Unwarranted procurement of aero-engines for a helicopter fleet (Para 3.8); Avoidable procurement and installation of Mobile Satellite Service Terminal for an aircraft (Para 3.9); Procurement of weather radars for Dornier aircraft (Para 3.10); Avoidable expenditure on procurement of rice (Para 3.11)" based on Chapter III of C&AG Report No. 20 of 2017. | DEFENCE | Sub Committee | Sub Committee II |
|
27
| "Irregular parking of funds and consequential loss of interest (Para 2.2); Excess payment of Haulage Charges (Para 2.4); Avoidable payment on hiring of Remotely Managed Franking Machines (Para 2.5)" based on Chapter II of C&AG Report No. 21 of 2017. | COMMUNICATIONS | Sub Committee | Department of Posts
Sub Committee I |
|
28
| "Locking up of funds and unfruitful forex outgo (Para 3.1); Over payment of rent (Para 3.2)" based on Chapter III of C&AG Report No. 21 of 2017. | Electronics and Information
Technology | Sub Committee | Sub Committee I |
|
29
| "Performance Audit on Wireline Broadband Services in Bharat Sanchar Nigam Limited (Para 4.1); Inadequate verification of Customer Acquisition Forms - Mahanagar Telephone Nigam Limited (Para 4.2); Delay in issue of rent bills for space occupied in Mahanagar Telephone Nigam Limited Building (Para 4.3); Unfruitful expenditure of ` 15.54 crore on hiring of building and interior fit-outs - National Informatics Centre Services Inc. (Para 4.4)" based on Chapter IV of C&AG Report No. 21 of 2017. | COMMUNICATIONS | Sub Committee | Department of Telecommunications
Sub Committee I |
|
30
| "Performance Audit Report on Recapitalisation of Public Sector Banks" based on C&AG Report No. 28 of 2017 | FINANCE | Sub Committee | Department of Financial Services
Sub Committee III |
|
31
| "Induction of bio-toilets in Passenger Coaches in Indian Railways" based on C&AG Report No. 36 of 2017 | RAILWAYS | Sub Committee | Sub Committee I |
|
32
| "Implementation of Food Safety and Standards Act, 2006" based on C&AG Report No. 37 of 2017. | HEALTH AND FAMILY WELFARE | Sub Committee | Sub Committee III |
|
33
| "Rejuvenation of River Ganga (Namami Gange)" based on C&AG Report No. 39 of 2017 | WATER RESOURCES, RIVER DEVELOPEMENT AND GANGA REJUVENATION | Sub Committee | Sub Committee I |
|
34
| "Accounting of Assets in Indian Railways (Railways Finances)" based on Chapter 3 of C&AG Report No. 1 of 2018. | RAILWAYS | Sub Committee | Sub Committee I |
|
35
| "Operationalisation of Satellite Navigation System (Para 7.1)" based on Chapter 7 of C&AG Report No. 2 of 2018 | SPACE | Sub Committee | Sub Committee I |
|
36
| "Non-utilisation of Solar Thermal Power Plant (Para 9.1)" based on Chapter 9 of C&AG Report No. 2 of 2018. | NEW AND RENEWABLE ENERGY | Sub Committee | Sub Committee III |
|
37
| "Non-achievement of objectives of setting up a facility (Para 3.1)" based on Chapter III of C&AG Report No. 4 of 2018. | AGRICULTURE AND FARMERS WELFARE | Sub Committee | Sub Committee III |
|
38
| "Loss due to not securing its financial interests by APEDA (Para 4.1) and Imprudent fund management (Para 4.2)" based on Chapter IV of C&AG Report No. 4 of 2018 | COMMERCE AND INDUSTRY | Sub Committee | Sub Committee III |
|
39
| "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), Avoidable payment on electricity charges (Para 6.4)" based on Chapter VI of C&AG Report No. 4 of 2018. | CULTURE | Sub Committee | Sub Committee III |
|
40
| "Implementation of Public Financial Management System (PFMS) (Para 8.1)" based on Chapter VIII of C&AG Report No. 4 of 2018. | FINANCE | Sub Committee | Sub Committee III |
|
41
| "Paras pertaining to International Institute for Population Sciences (IIPS), Mumbai (Para 9.1), Indian Council of Medical Research (Para 9.2), Post Graduate Institute of Medical Education and Research, Chandigarh (Para 9.3), Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry (Para 9.4), Safdarjung Hospital (Para 9.5)" based on Chapter IX of C&AG Report No. 4 of 2018. | HEALTH AND FAMILY WELFARE | Sub Committee | Sub Committee III |
|
42
| "Avoidable payment on electricity charges (Para 13.1); Non-adherence to stipulated payment procedure (Para 13.2)" based on Chapter XIII of C&AG Report No. 4 of 2018. | INFORMATION AND BROADCASTING | Sub Committee | Sub Committee III |
|
43
| "Short realisation of administrative charges (Para 14.1)" based on Chapter XIV of C&AG Report No. 4 of 2018. | LABOUR AND EMPLOYMENT | Sub Committee | Sub Committee III |
|
44
| "Recruitment of staff without sanction for posts (Para 15.1)" based on Chapter XV of C&AG Report No. 4 of 2018. | NITI AYOG | Sub Committee | Sub Committee III |
|
45
| "Avoidable payment of demand charges (Para 16.1)" based on Chapter XVI of C&AG Report No. 4 of 2018. | PERSONNEL,PUBLIC GRIEVANCES AND PENSIONS | Sub Committee | Sub Committee III |
|
46
| "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. | SHIPPING | Sub Committee | Sub Committee I |
|
47
| "Avoidable payment on electricity charges (Para 20.1)" based on Chapter XX of C&AG Report No. 4 of 2018 | STATISTICS AND PROGRAMME IMPLEMENTATION | Sub Committee | Sub Committee II |
|
48
| "Undue favour to operators using dual/multiple technology" based on Para 2.5 of C&AG Report No. 20 of 2015. | COMMUNICATIONS | Sub Committee | Department of Telecommunications
Sub Committee I |
|
49
| "Irregular payment of subsidy to Universal Service Provider (Para 2.2)" based on Chapter II of C&AG Report No. 29 of 2016 | COMMUNICATIONS AND INFORMATION TECHNOLOGY | Sub Committee | Sub Committee I |
|
50
| "Preventive Functions of Customs Department" based on Chapter III of C&AG Report No. 1 of 2017. | FINANCE | Sub Committee | Department of Revenue (Customs)
Sub Committee III |
|
51
| "Corporation Tax" based on Chapter III of C&AG Report No. 2 of 2017 | FINANCE | Sub Committee | Department of Revenue (Direct Taxes)
Sub Committee III |
|
52
| "Non/Short payment of Central Excise Duty (Para 4.2)" based on Chapter IV of C&AG Report No. 3 of 2017 | FINANCE | Sub Committee | Department of Revenue (Central Excise)
Sub Committee III |
|
53
| "Generation and Distribution of Power in Lakshadweep Islands" based on Para 2.13 of C&AG Report No. 8 of 2017 | HOME AFFAIRS | Sub Committee | UT (Lakshadweep Administration)
Sub Committee I |
|
54
| "Catering Services in Indian Railways" based on C&AG Report No. 13 of 2017. | RAILWAYS | Sub Committee | Sub Committee I |
|
55
| "Systemic issues including ambiguities/lacunae in the special provisions (Para 2.1 to 2.11)" based on Chapter 2 of C&AG Report No. 30 of 2017. | FINANCE | Sub Committee | Department of Revenue
Sub Committee III |
|
56
| "Activities of Institute of Bio-resources and Sustainable Development, Imphal" based on Para 4.1 of C&AG Report No. 2 of 2018. | SCIENCE AND TECHNOLOGY | Sub Committee | Department of Bio-Technology
Sub Committee III |
|
57
| "Avoidable expenditure towards price escalation" based on Para 5.1 of C&AG Report No. 2 of 2018 | SCIENCE AND TECHNOLOGY | Sub Committee | Department of Science and Technology
Sub Committee III |
|
58
| "Development of railway land for commercial use by Rail Land Development Authority" based on Para 7.1 of C&AG Report No. 5 of 2018. | RAILWAYS | Sub Committee | Sub Committee I |
|
59
| "Performance Audit Report on “National Projects”" based on C&AG Report No. 6 of 2018. | WATER RESOURCES, RIVER DEVELOPEMENT AND GANGA REJUVENATION | Sub Committee | Sub Committee III |
|
60
| "Quality management in Ordnance factories dealing with the Ammunition and Explosives" based on Chapter II of C&AG Report No. 8 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
61
| "Induction and exploitation of ‘A’ a Long Range Maritime Reconnaissance Anti-Submarine Warfare aircraft" based on Para 2.1 of C&AG Report No. 9 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
62
| "Training of Officers in Indian Navy" based on Para 2.2 of C&AG Report No. 9 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
63
| "Creation of infrastructural facilities in Indian Coast Guard" based on Para 3.1 of C&AG Report No. 9 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
64
| "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. | DEFENCE | Sub Committee | Sub Committee II |
|
65
| "Delay in provisioning of air- conditioners denied the ready availability of missiles to a field formation" based on Para 4.3 of C&AG Report No. 13 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
66
| "Unfruitful expenditure" based on Para 5.1 of C&AG Report No. 13 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
67
| "Unfruitful expenditure of Rs. 13.78 crore in taking up a project without complete test facilities" based on Para 6.3 of C&AG Report No. 13 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
68
| "Unwarranted expenditure of Rs. 14.43 crore on procurement of stores" based on Para 6.5 of C&AG Report No. 13 of 2018 | DEFENCE | Sub Committee | Sub Committee II |
|
69
| "Development of Indigenous Airborne Early Warning and Control System (AEW&CS)" based on Para 2.1 of C&AG Report No. 14 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
70
| "Operational readiness of IAF" based on Para 3 of C&AG Report No. 14 of 2018. | DEFENCE | Sub Committee | Sub Committee II |
|
71
| "Performance Audit Report on “National Rural Drinking Water Programme”" based on C&AG Report No. 15 of 2018 | DRINKING WATER AND SANITATION | Sub Committee | Sub Committee III |
|
72
| "Augmentation of Station Line Capacity on selected stations in Indian Railways’" based on C&AG Report No. 17 of 2018 | RAILWAYS | Sub Committee | Sub Committee I |
|
73
| "Working of Inland Container Depots (ICDs) and Container Freight Stations (CFSs)-" based on C&AG Report No. 16 of 2018 | FINANCE | Main Committee | Department of Revenue |
|
74
| "Compliance to Statutory requirements in engagement of contract labour by Indian Railways’" based on C&AG Report No. 19 of 2018. | RAILWAYS | Main Committee | |
|
75
| "Compliance of the fiscal responsibility and Budget Management Act, 2003 for the year 2016-17" based on C&AG Report No. 20 of 2018. | FINANCE | Main Committee | Department of Economic Affairs |
|
76
| "Audit on Spectrum Management in DoT" based on Para 2.1 of C&AG Report No. 21 of 2018. | COMMUNICATIONS | Main Committee | Department of Telecommunications |
|
77
| "Audit of Core Insurance Solution (CIS) in Department of Post" based on Para 3.1 of C&AG Report No. 21 of 2018. | COMMUNICATIONS | Main Committee | Department of Posts |
|
78
| "Stocking of cash certificates in Department of Posts (DoP)" based on Para 3.2 of C&AG Report No. 21 of 2018 | COMMUNICATIONS | Main Committee | Department of Posts |
|
79
| "Telecom Services Provided by Bharat Sanchar Nigam Limited in North Eastern Region of India" based on Para 4.1 of C&AG Report No. 21 of 2018. | COMMUNICATIONS | Main Committee | Department of Telecommunications |
|
80
| "Accelerated Irrigation Benefits Programme’" based on C&AG Report No. 22 of 2018. | WATER RESOURCES, RIVER DEVELOPEMENT AND GANGA REJUVENATION | Main Committee | |
|
81
| "Assessment of Assesses in real estate sectors (DT)" based on C&AG Report No. 23 of 2018. | FINANCE | Main Committee | Department of Revenue |
|
82
| "Assessment of assesses in entertainment sectors (DT)" based on C&AG Report No. 1 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
83
| "Opaqueness in Accounts" based on Para No. 2.2 of C&AG Report No. 2 of 2019. | FINANCE | Main Committee | Department of Economic Affairs |
|
84
| "Secondary and Higher Education Cess" based on Para No. 2.3 (c) of C&AG Report No. 2 of 2019. | FINANCE | Main Committee | Department of Economic Affairs |
|
85
| "Savings of ? 100 crore or more" based on Para No. 3.3 of C&G Report No. 2 of 2019. | FINANCE | Main Committee | Various Ministries/Departments |
|
86
| "Unnecessary cash supplementary provision at Grant level" based on Para No. 3.4 of C&AG Report No. 2 of 2019. | FINANCE | Main Committee | Various Ministries/Departments |
|
87
| "Failure to obtain Legislative approval for augmenting provision" based on Para No. 3.7 of C&AG Report No. 2 of 2019. | FINANCE | Main Committee | Various Ministries/Departments |
|
88
| "Augmentation of provision to object head ’41-Secret Service Expenditure’" based on Para No. 3.10 of C&AG Report No. 2 of 2019. | FINANCE | Main Committee | Department of Economic Affairs |
|
89
| "Capital Acquisition in Indian Air Force" based on C&AG Report No. 3 of 2019. | DEFENCE | Main Committee | |
|
90
| "Monitoring Mechanism for Appeal Cases in CBIC" based on Chapter III of C&AG Report No. 4 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
91
| "Monitoring Mechanism for Recovery of Arrears in CBIC" based on Chapter IV of C&AG Report No. 4 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
92
| "Effectiveness of Tax Administration and Internal Controls (Service Tax)" based on Chapter V of C&AG Report No. 4 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
93
| "Effectiveness of Tax Administration and Internal Controls (Central Excise)" based on Chapter VI of C&AG Report No. 4 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
94
| "Preparedness for the Implementation of Sustainable Development Goals" based on C&AG Report No. 8 of 2019. | NITI AYOG | Main Committee | |
|
95
| "Non-production of records" based on Para No. 2.7 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
96
| "Mistakes in levy of interest" based on Para No. 4.2.4 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
97
| "Exemption without verification of supporting documents" based on Para No. 5.9.2 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
98
| "Incorrect reflection of agricultural income in ITD Database" based on Para No. 5.9.3 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
99
| "Status of Verification by the Department" based on Para No. 5.9.4 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
100
| "Compliance issues - Mistakes in Assessments" based on Para No. 5.9.5 of C&AG Report No. 9 of 2019 | FINANCE | Main Committee | Department of Revenue |
|
101
| "Follow up audit of exemptions to charitable trusts and institutions" based on Para Nos. 6.1 to 6.10 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
102
| "Integrated audit of assessments of a group company" based on Para Nos. 7.2 to 7.8 of C&AG Report No. 9 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
103
| "The Objectives of GST" based on Para No. 1.6 of C&AG Report No. 11 of 2019 | FINANCE | Main Committee | Department of Revenue |
|
104
| "Revenue and return filing trends" based on Chapter II of C&AG Report No. 11 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
105
| "IT audit of GSTN" based on Chapter III of C&AG Report No. 11 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
106
| "Lack of access to data" based on Para 4.1 of C&AG Report No. 11 of 2019. | FINANCE | Main Committee | Department of Revenue |
|
107
| "Audit of Transitional Credits" based on Para No. 4.7 of C&AG Report No. 11 of 2019. | FINANCE | Main Committee | Department of Revenue |