Section 7 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
7. Allocation of Scheduled Castes Sub-Plan fund and Tribal Sub-Plan fund for financing the Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes included in the Sub-Plan.-
The Nodal Agency, while indicating allocation of the Scheduled Castes Sub-Plan or Tribal Sub-Plan Fund to the Scheduled Castes Sub-Plan or Tribal Sub-Plan schemes shall follow the following norms namely:-(a)for schemes exclusively benefiting the Scheduled Castes or the Scheduled Tribes individuals or the Scheduled Castes or Scheduled Tribes households 100% of scheme cost shall be allocated and accounted for under the Scheduled Castes Sub-Plan or Tribal Sub-Plan fund;(b)for schemes benefiting the Scheduled Castes or the Scheduled Tribes habitations, 100% of scheme cost shall be allocated and accounted for under the Scheduled Castes SubPlan or the Tribal Sub-Plan fund. In case of other habitations the cost shall be allocated and accounted for under the Scheduled Caste Sub-Plan or Tribal Sub-Plan in proportion of the population of the Scheduled Castes or the Scheduled Tribes;(c)for general social sector schemes, that is education, health, women and child, labour, physically handicapped included in the Sub-Plans, benefiting the Scheduled Castes or Scheduled Tribes individuals or the Scheduled Castes or Scheduled Tribes households, along with others, the scheme cost shall be allocated and accounted for under Scheduled Castes Sub-Plan or Tribal Sub-Plan, in proportion to the Scheduled Castes or Scheduled Tribe population;(d)In respect of non-divisible infrastructure works, a portion of the scheme cost as may be determined by the Government shall be deemed to have been provided for the Scheduled Caste sub-plan and Tribal sub-plan respectively.
