Section 6 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
6. Functions of the Nodal Agency.—
The Nodal Agency with the assistance of the respective Nodal Department shall perform the following functions, namely:-(1)Evaluate and appraise the Scheduled Castes Sub-Plan or Tribal Sub-Plan proposed by the departments for ensuring conformity to the provisions of this Act;(2)Prepare the State Scheduled Castes Sub-Plan/Tribal Sub-Plan for placing before the State Council for Development of Scheduled Castes and Scheduled Tribes for consideration and approval;(3)Review the implementation and monitoring of the Scheduled Castes Sub-Plan/Tribal Sub-Plan programme;(4)Identify impediments and suggest measures for overcoming the impediments;(5)Co-ordinate with the departments for preparation of the State level and district level Scheduled Castes Sub-Plan/Tribal Sub-Plan;(6)Maintain transparency in expenditure; maintain scheme wise; district wise, village wise and beneficiary wise details as may be prescribed; set up a web portal for tracking the progress of the implementation, expenditure, output and outcome indicators as may be prescribed of Scheduled castes Sub-plan/Tribal Sub-Plan;(7)Facilitate at least annual social auditing of expenditure of Scheduled Castes Sub-Plan or Tribal Sub-Plan funds and facilitate analysis of improvement in Human Development Index against the projections for the State and district: Provided that the directions of the Nodal Agency shall be binding on the Departments.
