Section 25 in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
25. Incentives and penalties.
- Government shall formulate and appropriate scheme, to award incentives for commendable performance and disincentives for proven negligence and lack of due diligence, in discharge of responsibilities under this Act by any functionary or official concerned:Provided that disciplinary action shall be governed by the relevant service/disciplinary rules applicable to the Government officials and functionaries.
