Section 2 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
2. Definitions.
- In this Act, unless the Context otherwise requires-(a)"State" means Uttarakhand State;(b)"State Government" means the State Government of Uttarakhand;(c)"State Committee" means "the State Committee for Implementation and Monitoring of Scheduled Castes Sub-Plan / Tribal Sub Plan" headed by Minister of Social Welfare;(d)"Nodal Department" means Social Welfare Department of the Government of Uttarakhand;(e)"the Scheduled Castes" and "Scheduled Tribes" means the Scheduled Castes and Scheduled Tribes as notified in the constitution of India;(f)"Scheduled Castes Sub-Plan(SCSP)" means the plan approved by the State committee for inclusion in the Annual Plan of the Department to bridge the gap in development of Scheduled Castes;(g)"Tribal Sub Plan (TSP)" means the plan approved by the state committee for inclusion in the Annual Plan of the Department, to bridge the gap in development of Scheduled Tribes;(h)"Scheduled Castes Sub-Plan/Tribal Sub-Plan fund" means a portion of the total plan outlays of the state in a financial year, as earmarked under the section 3;(i)"Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes" means the Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes included in the Scheduled Castes Sub-Plan/Tribal Sub-Plan of the Departments;(j)"General Schemes" means schemes included in the Annual Plans of the Departments which benefit all social groups including Scheduled Castes and Scheduled Tribes;(k)"Department" means any Government Department concerned with implementation of the plan schemes for the welfare of Scheduled Castes and Scheduled Tribes;(l)"Gaps in development" means differences in development indicators of Scheduled Castes/Scheduled Tribes when compared to the state averages;(m)"Sub-Plans" means Scheduled Castes Sub-Plan(SCSP) /Tribal Sub-Plan(TSP) or both;(n)"Scheduled Castes/Scheduled Tribes habitation" means any habitation where population of Scheduled Castes or Scheduled Tribes is not less than forty percent of the total population of habitation;(o)"Notification" means notification published in the Gazette of Uttarakhand.Chapter - II Planning, Resource Allocation for Scheduled Castes Sub-Plan and Tribal Sub-Plan Funds and Schemes
