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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

(1)There shall be a District Monitoring Committee in each district, which shall be responsible for implementation of the Scheduled Castes Sub-Plan or Tribal Sub-Plan in the district consisting of the following members, namely:-
1 The Deputy Commissioner Chairman
2 Members of Legislative Assembly representing a part or whole of the district whose Constituency lie within district and Members of Legislative Council who are registered as electors within the district. Member
3 Chief Executive Officer of the Zilla Panchayat Member
4 The Joint Director, Agriculture Member
5 The Executive Engineer, PWD Member
6 The District Health Officer Member
7 The District level officers respective Departments for which allocations are made shall be Special Invitees. Members
8 District Social Welfare Officer Convenor SCSP
9 The District Tribal Welfare Officer or Project Director for the Scheduled Tribes Convenor TSP