Section 23 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
23. Transparency and accountability.—
(1)Each department shall ensure transparency and accountability at all levels in the implementation of the Schedule castes Sub-Plan and Tribal SubPlan schemes.(2)Each department shall, host the documents as may be prescribed in public domain.
