Section 27(2) in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)Determination of gaps in development of Backward Classes under section 2 (b);(b)Earmarking Backward Classes Sub-Plan Funds from the plan outlays under section 3;(c)Identification of Backward Classes Sub-Plan Schemes and preparation of Sub-Plans by the departments under section 8;(d)Preparation of budget proposal of Backward Classes Sub-Plan for appraisal by the Nodal Departments under section 9;(e)Strengthen the Finance Department for monitoring expenditures under the Backward Classes Sub-Plan under section 14;(f)Constitution of, and transaction of business in the State Council for development of Backward Classes; the qualification, disqualification and other allowances to the non-official members of the State Council under section 16;(g)Constitution of Nodal Agencies for Backward Classes Sub-Plan under section 18;(h)Maintenance of a web portal by the Nodal Agency under section 19;(i)Constitution of Administrative and Technical Support Unit in respective Nodal Department for Backward Classes Sub-Plan under section 20;(j)Constitution of Sub-Plan Support Unit at department level under section 21;(k)Constitution of District Monitoring Committees and the connected matters under section 22;(l)Institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme, social audit and monitoring of Backward Classes Sub-Plan under section 23; and(m)Procedures for ensuring transparency and accountability in the implementation of Backward Classes Sub-Plan under section 24.
