Section 23 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
23. Institutional strengthening for effective implementation and monitoring.
- The respective departments of Government shall take such measures as may be necessary for institutional strengthening of State, District and Sub-District units by providing necessary guidelines, staff and training to the staff in the manner prescribed, for effective implementation and monitoring.Chapter - VI Transparency and Accountability in the Implementation of Scheduled Castes Sub-Plan/ Tribal Sub-Plan
