(4)Every scheme notified by the Central Government under sub-section (1) shall provide for such matters that are necessary for the efficient implementation of the scheme including the matters relating to all or any of the following, namely:-(i)scope of the scheme;(ii)authority to implement the scheme;(iii)beneficiaries of the scheme;(iv)resources of the scheme;(v)agency or agencies that will implement the scheme;(vi)redressal of grievances; and(vii)any other relevant matter,and a special purpose vehicle may also be constituted by the Central Government for the purpose of implementation of any such scheme.
