Section 27 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
27. Power to make Rules.
(1)Subject to the other provisions of this Act, the Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;(a)determination of gaps in development of Scheduled Castes and Scheduled Tribes;(b)earmarking Scheduled Castes Sub-Plan/Tribal Sub-Plan Funds from the plan outlays;(c)identification of Scheduled Castes Sub-Plan/Tribal Sub-Plan and preparation of Sub-Plans by the departments;(d)preparation of budget proposal of Scheduled Castes Sub-Plan/Tribal Sub-Plan for appraisal by the Nodal Departments;(e)strengthen the Finance Department for monitoring expenditures under the Scheduled Castes Sub-Plan and Tribal Sub-Plan;(f)constitution of, and transaction of business in the State committee for implementation and monitoring of Scheduled Castes Sub-Plan and Tribal Sub-Plan; the qualification, disqualification and other allowances to the non-official members of the State Council;(g)Designation of Nodal Department for Scheduled Castes Sub-Plan and Tribal Sub-Plan;(h)maintenance of a web portal by the Nodal Department;(i)constitution of Administrative and Technical Support unit in Nodal Department for Scheduled Castes Sub-Plan/Tribal Sub-Plan;(j)constitution of Sub-Plan Support Unit at department level;(k)constitution of District Monitoring Committees and the connected matters;(l)institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme and monitoring of Scheduled Castes Sub-Plan and Tribal Sub-Plan;(m)procedures for ensuring transparency and accountability in the implementation of Scheduled Castes Sub-Plan and Tribal Sub-Plan.(3)Every rule made under this Act shall, immediately after it is made shall be laid before the Cabinet.
