Section 4 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
4. Functions of the State Council.—
The State Council shall perform the following functions, namely:-(a)advise the State Government on all the policy matters relating to the Scheduled Castes Sub-Plan/Tribal Sub-Plan;(b)suggest measures for proper planning and implementation of the schemes by the departments;(c)approve the annual Scheduled Castes Sub-Plan/Tribal Sub-Plan proposals of the Departments; and(d)perform such other functions as may be prescribed.
