Section 15(1) in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003
(1)The Government shall, after due appropriation made by the [Telangana Legislature] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] by law in this behalf, pay to the Commission by way of grants such sums of money as the Government may think fit for being utilized for the purposes of this Act.
