Section 5 in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013
5. Schemes to be included under the Scheduled Castes Sub- Plan and Tribal Sub- Plan.
- The Sub-Plans of the departments shall include such schemes that secure direct and quantifiable benefits to the Scheduled Caste/Scheduled Tribe individuals or Scheduled Caste/Scheduled Tribe households or Scheduled Caste/Scheduled Tribe habitations or Tribal areas and that have the potential to bridge the gaps in development. Besides, outlay for area-oriented schemes directly benefiting Scheduled Castes hamlets/villages having a majority of Scheduled Castes population/tribal hamlets and villages shall be included in SCSP and TSP :Provided that the Schemes should be consistent with the Annual and Five Year Plans and priorities of the State of Uttarakhand as may be communicated by the Planning department.
