Section 2 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
2. Definitions.—
In this Act, unless the context otherwise requires,.—(a)"Department" means a Government Department entrusted with the implementation of the plan schemes for the welfare of the Scheduled Castes and the Scheduled Tribes;(b)"Gaps in development" means differences in development indicators of the Scheduled Castes or the Scheduled Tribes when compared to the state averages, as may be prescribed particularly relating to human and economic development;(c)"General Schemes" means schemes included in the annual Plans of the Departments which benefit all social groups including the Scheduled Castes and the Scheduled Tribes;(d)"Government" means, the Government of Karnataka;(e)"Nodal Agency for SCSP/TSP" means the Nodal Agency constituted under section 5;(f)"Prescribed" means prescribed by rules made under the Act;(g)"State Council" means the State Council for Development of the Scheduled Castes and the Scheduled Tribes constituted under section 3;(h)"Scheduled Castes and Scheduled Tribes" shall have the meaning assigned respectively under clauses (24) and (25) of Article 366 of the Constitution of India;(i)"Scheduled Castes Sub-Plan (SCSP)" means the Plan approved by the State Council for inclusion in the annual plan of the Department to bridge the gap in development of the Scheduled Castes including the Scheduled Castes component of general schemes;(j)"Scheduled Castes Sub-plan or Tribal Sub-Plan Fund" means a portion of the total plan outlays of the State, in a financial year, as earmarked under the section 13;(k)"Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes" means the Scheduled Castes Sub-Plan/Tribal Sub-Plan schemes included in the Scheduled Castes SubPlan/Tribal Sub-Plan of the Department;(l)"Scheduled Castes or Scheduled Tribe habitation" means any habitation where population of the Scheduled Castes or the Scheduled Tribes or combined population of the Scheduled Castes and the Scheduled Tribes is not less than forty percent of the total population of the habitation;(m)"Sub-Plans" means Scheduled Castes Sub-Plan(SCSP) or Tribal Sub-Plan(TSP) or both;(n)"Total Plan Outlay of the State" means the plan outlay for which resources of the State are applied.(o)"Tribal Sub-Plan (TSP)" means the Plan approved, by the State Council for inclusion in the annual plan of the Department, to bridge the gap in development of the Scheduled Tribes including the Scheduled Tribes component of general schemes;
