Section 27(2) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
(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 Schedule Tribes under section(b)constitution of and transaction of business in the State Council for development of Scheduled Castes and Scheduled Tribes;(c)the qualification, disqualification and other allowances to the non-official members of the State Council under section 3;(d)maintenance of a web portal by the Nodal Agency under section 6;(e)constitution of Administrative and Technical support Unit in Nodal Department for Schedule Castes Sub-Plan/Tribal Sub-Plan under section 9;(f)constitution of Sub-Plan Support Unit at department level under section 10;(g)institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme, social audit and monitoring of Scheduled Castes Sub-Plan and Tribal Sub-Plan under section12;(h)earmarking Scheduled Castes Sub-Plan/Tribal Sub-Plan Funds from the plan outlays under section 13;(i)identification of scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes and preparation of Sub-Plans by the departments under section 18;(j)preparation of budget proposal of Scheduled Castes Sub-Plan/Tribal Sub-Plan for appraisal by the Nodal Departments under section 19;(k)strengthen the Finance Department for monitoring expenditure under the Scheduled Castes Sub-Plan and Tribal Sub-Plan under section 22; and(l)procedures for ensuring transparency and accountability in the implementation of Scheduled Castes Sub-Plan and Tribal Sub-Plan under section 23.
