Section 17 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
17. Functions of the State Committee.
- The State Committee shall-(a)advise the State Government on all the policy matters relating to Scheduled Castes Sub-Plan Tribal Sub-Plan.(b)suggest measures for proper planning and implementation of the scheme by the departments;(c)with the assistance of the Nodal Department evaluate and appraise Scheduled Castes Sub-Plan/Tribal Sub-Plan proposed by the departments for ensuring conformity to the provisions of this Act;(d)approve the Annual Scheduled Castes Sub-Plan/Tribal Sub-Plan Plan proposals of the Departments;(e)review the implementation and monitoring of the Scheduled Castes Sub-Plan/Tribal Sub-Plan programme;(f)identify impediments and suggest measures for overcoming the impediments;(g)perform such other functions as may be prescribed.Note. - The directions of the State committee shall be binding on the Departments.
