Section 15 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
15. Schemes to be included under the Scheduled Castes Sub-Plans and Tribal Sub Plans.—
The Sub-Plans of the departments shall include only such schemes that secure direct and quantifiable benefit to the Scheduled Castes or the Scheduled Tribes individuals or the Scheduled Castes/Scheduled Tribes households or the Scheduled Castes/Scheduled Tribes habitations or Tribal areas and that have the potential to bridge the gaps in the development, following the norms laid down in this Act and the rules made thereunder:Provided that the schemes shall be consistent with the annual and five year Plans and priorities of the State of Karnataka as may be communicated by the Planning department.
