Section 11 in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
11. Allocation of Backward Classes Sub-Plan Fund for financing the Backward Classes Sub-Plan Schemes included in the Sub-Plan.
- The respective Nodal Agency, while indicating allocation of Backward Classes Sub-Plan Fund to the Backward Classes Sub-Plan Schemes shall follow the following norms namely; -(a)For schemes exclusively benefiting Backward Classes individuals or Backward Classes households, 100% of scheme cost shall be allocated and accounted for under Backward Classes Sub-Plan fund.(b)For schemes benefiting Backward Classes habitations, 100% of scheme cost shall be allocated and accounted for under Backward Classes Sub-Plan fund in case of other habitations the cost shall be allocated and accounted for under Backward Classes Sub-Plan in proportion of the population of the Backward Classes;(c)For general schemes, included in the Sub-Plans, benefitting Backward Classes individuals or households, along with others, the scheme cost shall be allocated and accounted for under Backward Classes Sub-Plan, in proportion to the Backward Classes beneficiaries covered;(d)In respect of non-divisible infrastructure works a portion of the scheme cost as may be determined by the Government shall be deemed to have been attributed for Backward Classes Sub-Plan.
