Section 6(7) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
(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.
