Section 27 in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
27. Power to make Rules.
(1)Subject to the other provisions of this Act, the Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)Determination of gaps in development of Backward Classes under section 2 (b);(b)Earmarking Backward Classes Sub-Plan Funds from the plan outlays under section 3;(c)Identification of Backward Classes Sub-Plan Schemes and preparation of Sub-Plans by the departments under section 8;(d)Preparation of budget proposal of Backward Classes Sub-Plan for appraisal by the Nodal Departments under section 9;(e)Strengthen the Finance Department for monitoring expenditures under the Backward Classes Sub-Plan under section 14;(f)Constitution of, and transaction of business in the State Council for development of Backward Classes; the qualification, disqualification and other allowances to the non-official members of the State Council under section 16;(g)Constitution of Nodal Agencies for Backward Classes Sub-Plan under section 18;(h)Maintenance of a web portal by the Nodal Agency under section 19;(i)Constitution of Administrative and Technical Support Unit in respective Nodal Department for Backward Classes Sub-Plan under section 20;(j)Constitution of Sub-Plan Support Unit at department level under section 21;(k)Constitution of District Monitoring Committees and the connected matters under section 22;(l)Institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme, social audit and monitoring of Backward Classes Sub-Plan under section 23; and(m)Procedures for ensuring transparency and accountability in the implementation of Backward Classes Sub-Plan under section 24.(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
