Section 19 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
19. Appraisal of the Scheduled Castes sub-plan and Tribal Sub-plan schemes by the nodal Agencies.—
The Nodal Agency for Scheduled Castes Sub-Plan or Tribal Sub-Plan, shall take up appraisal of the Scheduled Castes Sub-Plan schemes and Tribal Sub-Plan schemes respectively submitted by departments, to ensure conformity with the provisions of this Act.
