Section 26 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
26. Annual Report to be placed before State Legislature.
- The Nodal agency shall place before the State Legislature, an Annual Report on outcome of implementation of Scheduled Castes Sub- Plan/ Tribal Sub-Plan containing department-wise achievements and the un-utilised funds during the financial year under report.
