Section 12 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
12. Recommendation by the Nodal Agencies and Nodal Department.
- The schemes that fulfill the norms laid down in the Act shall be approved by the state committee for inclusion in the Annual Plan proposals of the departments and aggregated for Development of Scheduled Castes and Scheduled Tribes, so that the Departments can make necessary arrangements for budget provisioning.Chapter - IV Budget Provisioning, Distribution and Strengthening of Implementation Machinery
