LexThe Uttarakhand Schedule caste sub plan and tribal plan (planning allocation and utilization act)
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act - 1 -
dze la[;k& 244 iathd`r la[;k&;0w,0@Mh0vks0&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] eaxyokj]01 vDVwcj] 2013 bZ0
vkf”ou 09] 1935 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 350@fo/kk;h ,oa lalnh; dk;Z@2013
nsgjknwu] 01 vDVwcj] 2013
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk
}kjk ikfjr mRrjk[k.M jkT; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi ;kstuk ¼fu;kstu] /kukoaVu
rFkk mi;ksx½ fo/ks;d] 2013 dks fnukad 30 flrEcj] 2013 dks vuqefr iznku dh vkSj og mRrjk[k.M
vf/kfu;e la[;k 33 o’kZ 2013 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k
tkrk gSA
- 2 -
mÙkjk[k.M jkT; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk
¼fu;kstu] /kukoaVu rFkk mi;ksx½ vf/kfu;e] 2013
¿mÙkjk[k.M vf/kfu;e la[;k 33 o’kZ 2013À
vuqØef.kdk
/kkjk,a fooj.k i`’B la[;k
1 2 3
v/;k;&,d
izkjfHkd
1- laf{kIr uke] foLrkj vkSj izkjEHk
2- ifjHkk"kk,a
v/;k; & nks
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr
;kstukvksa ,oa foRrh; lalk/kuksa dk fu/kkZj.k
3- jkT; ;kstukUrxZr vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk
ifjO;; dk fu/kkZj.k
4- mi ;kstuk ifjO;; fu/kZj.k dh lwpuk
5- vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr
lfEefyr ;kstuk,a
6- vuqlwfpr tkfr;ksa ,oa vuqlwfpr tutkfr;ksa esa lekurk ds fy,
izksRlkgu
7- lkekU; ;kstukvksa ds vUrxZr vuqlwfpr tkfr rFkk vuqlwfpr tutkfr
ds O;fDr;ksa dks ykHkkfUor djuk
8- vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk dk xBu
9- mi;kstukvksa dk izs’k.k
v/;k; & rhu
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk ewY;kadu]
fu/kkZj.k rFkk vuqeksnu
10- jkT; lfefr }kjk mi ;kstuk izLrkoksa dk ijh{k.k
11- vuqlwfpr tkfr mi;kstuk v kSj tutkfr mi;kstuk ds vUrxZr
lfEefyr ;kstukvksa ds fy, foRrh; O;oLFkk ds ekud
12- jkT; lfefr dh laLrqfr
- 3 -
v/;k; & pkj
ctV izkfo/kku] forj.k rFkk fØ;kUo;u laLFkkvksa dk lqn`<+hdj.kA
13- ctV fu/kkZj.k
14- foRr foHkkx esa mi ;kstuk gsrq i`Fkd vuqHkkx
15- ctV vkoaVu
v/;k; & ik¡p
laLFkkxr O;oLFkk,a
16- jkT; lfefr dk xBu
17- jkT; lfefr ds d`R;
18- uksMy foHkkx
19- uksMy foHkkx ds d`R;
20- uksMy foHkkx ds l`n`<hdj.k ds fy, i`Fkd ls iz”kklfud ,oa rduhdh
bdkbZ dh LFkkiuk
21- foHkkxksa ds Lrj ij mi;kstuk lgk;rk bdkbZ
22- ftyk Lrj ij vuqlwfpr tkfr mi ;kstuk@tuukfr mi ;kstuk dk
fdz;kUo;u
23- izHkkoh fØ;kUo;u ds fy, laLFkkxr lqn`<+hdj.k
v/;k; & N%
vuqlwfpr tkfr mi;kstuk vksj tutkfr mi;kstuk ds fØ;kUo;u esa
ikjnf'kZrk ,oa mRrjnkf;Ro fu/kkZj.k
24- ikjnf'kZrk ,oa mRrjnkf;Ro
25- iq:Ldkj ,oa n.M
26- okf"kZd fjiksVZ dk izLrqrhdj.k
27- fu;e cukus dh ”kfDr
28-
29-
dfBukbZ;ksa ds fujkdj.k dh 'kfDr;kW
fujlu ,oa viokn
- 4 -
mÙkjk[k.M jkT; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk
¼fu;kstu] /kukoaVu rFkk mi;ksx½ vf/kfu;e] 2013
¿mÙkjk[k.M vf/kfu;e la[;k 33 o’kZ 2013À
vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dk Rofjr fodkl lqfuf'pr djus] lekurk izkfIr
ij fo”ks’k cy iznku djus] vkfFkZd] ”kSf{kd vkSj ekuo fodkl dks dsfUnzr djus ds lk Fk lqj{kk vkSj
lkekftd xfjek lqfuf ”pr djus rFkk mRrjk[k.M jkT; ds lEiw.kZ ;kstuk ifjO;; esa ls vuqlwfpr
tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dh tula[;k ds vuqikr esa vuqlwfpr tkfr mi ;kstuk vkSj
tutkfr mi ;kstuk ifjO;; dk fu/kkZj.k djrs gq, vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds
e/; lekurk dks izksRlkfgr djus vkSj buds fdz;kUo;u rFkk lEcfU/kr vFkok vkuq’kkafxd fo’k;ksa gsrq
izHkkoh laLFkkxr izfdz;kvksa dks lqfuf”pr djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i eas vf/kfu;fer gks%&
v/;k; & ,d
izkjfEHkd
laf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; vuqlwfpr tkfr
mi;kstuk vkSj tutkfr mi;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½
vf/kfu;e] 2013 gSA
¼2½ ;g lEiw.kZ mRrjk[k.M jkT; esa ykxw gksxkA
¼3½ ;s jkti= esa izdk”ku dh rkjh[k dks izo`Rr gksaxsA
ifjHkk"kk,a 2- bl vf/kfu;e eas] tc rd fd lanHkZ esa vU;Fkk visf{kr u gks]%&
¼d½ **jkT;** ls mRrjk[k.M jkT; vfHkizsr gS(
¼[k½ **jkT; ljdkj** ls mRrjk[k.M dh jkT; ljdkj vfHkizsr gS(
¼x½ **jkT; lfefr** ls lekt dY;k.k ea=h dh v/;{krk okyh jkT;
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk;kZUo;u ,oa
vuqJo.k lfefr vfHkizsr gS(
¼?k½ **uksMy foHkkx** ls mRrjk[k.M jkT; dk lekt dY;k.k foHkkx
- 5 -
vfHkizsr gS(
¼p½ **vuqlwfpr tkfr** rFkk **vuqlwfpr tutkfr** ls *Hkkjr dk lafo/kku*
esa fufnZ"V vuqlwfpr tkfr ,oa vuqlwfpr tutkfr vfHkizsr gS(
¼N½ **vuqlwfpr tkfr mi;kstuk** ls vuqlwfpr tkfr;ksa ds fodkl esa
fiNMs+iu dks nwj djus gsrq okf"kZd ;kstuk esa lfEefyr djus ds fy,
jkT; Lrjh; lfefr ds }kjk vuqeksfnr ;kstuk izLrko vfHkizsr gS(
¼>½ **tutkfr mi;kstuk** ls vuqlwfpr tutkfr;ksa ds fodkl esa
fiNM+siu dks nwj djus gsrq okf"kZd ;kstuk esa lfEefyr djus ds fy,
jkT; lfefr ds }kjk vuqeksfnr ;kstuk izLrko vfHkizsr gS(
¼´½ **vuqlwfpr tkfr mi;kstuk ifjO;;@tutkfr mi; kstuk ifjO;;**
ls jkT; ;kstuk jkf'k dk og va'k vfHkizsr gS] tks /kkjk 3 esa fu/kkZfjr
dh x;h gS(
¼V½ **vuqlwfpr tkfr mi;kstuk@tutkfr mi;kstuk dh ;kstuk** ls
foHkkxksaa }kjk vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk esa
lfEefyr dh xbZ ;kstuk,a vfHkizsr gS(
¼B½ **lkekU; ;kstuk ** ls foHkkxksa }kjk okf"kZd ;kstuk esa lfEefyr dh
x;h ;kstuk vfHkizsr gS] ftlls leLr tula[;k lewg ftles a
vuqlwfpr tkfr vkSj vuqlwfpr tutkfr Hkh lfEefyr gS] ykHkkfUor
gksrh gS(
¼M½ **foHkkx** ls ,slk foHkkx vfHkizsr gS] tks vuqlwfpr t kfr vkSj
vuqlwfpr tutkfr ds dY;k.kkFkZ ;kstuk,a lapkfyr djrk gS(
¼<½ **fodkl esa fo"kerk** ls fodkl ds lwpdkadksa eas jkT; ds vkSlr rFkk
vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ds e/; O;kIr vUrj
vfHkizsr gS(
¼.k½ **mi;kstuk** ls vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk
vfHkizsr gS(
¼r½ **vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ¼xzke@cLrh@fjgkbZ'k½**
ls ,sls xzke@cLrh@fjgkbZ'k vfHkizsr gS] tgka ij vuqlwfpr tkfr ;k
vuqlwfpr tutkfr dh tula[;k dqy tula[;k ds pkyhl izfr'kr
ls de u gks(
- 6 -
¼Fk½ **vf/klwpuk** ls mRrjk[k.M ds jkti= esa izdkf'kr vf/klwpuk
vfHkizsr gS(
v/;k; nks
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr ;kstukvksa
,oa foRrh; lalk/kuksa dk fu/kkZj.k
jkT; ;kstukUrxZr
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr
mi;kstuk ifjO;;
dk fu/kkZj.k
3- izR;sd f oRrh; o"kZ esa jkT; ;kstuk dh ,d fuf'pr jkf'k] tks
vuqlwfpr tkfr vkSj vuqlwfpr tutkfr tula[;k ds lekuqikfrd
gks] vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds fy,
fu/kkZfjr dh tk;sxhA ifjO;; dh jkf'k dk fu/kkZj.k vkxkeh foRrh;
o"kZ izkjEHk gksus ls iwoZ fd;k tk;sxkA okf"kZd jkT; ;kstuk ds vkdkj
esa ifjorZu gksus ij vuqlwfpr tkfr mi;kstuk rFkk tutkfr
mi;kstuk ifjO;; dks rnuqlkj la'kksf/kr fd;k tk;sxkA vuqlwfpr
tkfr mi;kstuk rFkk tutkfr mi;kstuk ds vUrxZr fu/kkZfjr
/kujkf'k dk ys[kk&tks[kk i`Fkd ls j[kk tk;sxkA
mi;kstuk ifjO;;
fu/kkZj.k dh lwpuk
4- jkT; ljdkj ds }kjk vf/kd`r uksMy foHkkx }kjk fu/kkZfjr
izfØ;kuqlkj vU; foHkkxksa dks izR;sd o"kZ vuqlwfpr tkfr mi;kstuk
vkSj tutkfr mi;kstuk gsrq fu/kkZfjr ifjO;; esa ls vufUre ifjO;;
dk vkoaVu foHkkxh; vuqlwf pr tkfr mi;kstuk ,oa tutkfr
mi;kstuk xfBr djus gsrq fd;k tk;sxkA
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr
mi;kstuk vUrxZr
lfEefyr ;kstuk,sa
5- foHkkxh; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk esa ,slh
;kstuk,s lfEefyr dh tk;sxh ftudk izR;{k ,oa ifjek.kd yk Hk
vuqlwfpr tkfr rFkk vuqlwfpr tutkfr ds ifjokj] cLrh ;k
tutkfr vf/klwfpr {ks= dks izkIr gksxk rFkk buds fØ;kUo;u ds
ifj.kke Lo:i fodkl dh fo"kerk nwj gks ldsA blds vfrfjDr
vuqlwfpr tkfr ckgqY; xzke@vuqlwfpr tkfr cLrh@rksd@ etjk
@okMZ] vuqlwfpr tutkfr ckgqY; xzke@vuqlwfpr tutkfr cLrh@
rksd@etjk@okMZ dsfUnzr {ks=h; fodkl dh ;kstukvksa dks vuqlwfpr
tkfr mi;kstuk@tutkfr mi;kstuk esa lfEefyr fd;k tk;sxk %
ijUrq ;g fd ;kstukvksa dk p;u ,oa xBu jkT;
- 7 -
fu;kstu foHkkx }kjk okf"kZd ;kstuk ,oa iapo’khZ; ;kstuk ds fy,
fu/kkZfjr izkFkfedrkvksa ds vuq:i fd;k tk;sxkA
vuqlwfpr tkfr;ksa
,oa vuqlwfpr
tutkfr;ksa esa
lekurk ds fy,
izksRlkgu
6- foHkkxksa }kjk vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds fofHkUu mi
lewgksa ds leku fodkl rFkk bu lewgksa ds fiNM+h gq;h c Lrh dks
dsfUnzr djrs gq, ;kstuk,s cuk;h tk;sxhA
lkekU; ;kstukvksa ds
vUrxZr vuqlwfpr
tkfr rFkk vuqlwfpr
tutkfr ds
O;fDr;ksa dks
ykHkkfUor djuk
7- foHkkxksa }kjk lkekU; ;kstukvksa ds vUrxZr Hkh vuqlwfpr tkfr;ksa ,oa
vuqlwfpr tutkfr;ksa dks ik=rkuql kj ykHkkfUor djuk lqfuf'pr
fd;k tk;sxkA
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr mi;kstuk
dk xBu
8- uksMy foHkkx ls lwpuk izkIr gksus ij fofHkUu foHkkx vuqlwfpr
tkfr;ksa ,oa vuqlwfpr tutkfr;ksa dh okLrfod vko';drkvksa dk
fu/kkZfjr izfØ;k ds vuqlkj vkadyu dj us ds mijkUr jkT; ;kstuk
dh izkFkfedrkvksa ds vuq:i vuqlwfpr tkfr mi;kstuk vkSj
tutkfr mi;kstuk dk xBu djsaxsA
mi;kstukvksa dk
isz’k.k
9- izR;sd foHkkx uksMy foHkkx }kjk fu/kkZfjr iz:i ij le;kof/k esa
vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk uksMy fo Hkkx
dks jkT; lfefr ds ijh{k.k ,oa vuqeksnu ds fy, izLrqr djsxkA
v/;k; & rhu
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk ewY;kdau]
fu/kkZj.k rFkk vuqeksnu
jkT; lfefr }kjk
mi;kstuk izLrkoksa
dk ijh{k.k
10- jkT; lfefr }kjk foHkkxksa ls vuqlwfpr tkfr mi;kstuk rFkk
tutkfr mi;kstuk ds vUrxZr izkIr ;kstukvksa dk ijh{k.k bl
vf/kfu;e esa fu/kkZfjr ekudksa ds lkis{k fd;k tk;sxkA
- 8 -
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr mi;kstuk
ds vUrxZr
lfEefyr ;kstukvksa
ds fy, foRrh;
O;oLFkk ds ekud
11- jkT; lfefr ds } kjk foHkkxksa ls izkIr izLrqr vuqlwfpr tkfr
mi;kstuk rFkk tutkfr mi;kstuk dk ewY;kadu fuEu ekudksa ds
vk/kkj ij fd;k tk;sxk %
¼d½ ,slh ;kstuk,sa] ftudk lEiw.kZ ykHk vuqlwfpr tkfr rFkk vuqlwfpr
tutkfr ds O;fDr vFkok ifjokj dks feysxk]mu ;kstukvksa ds fy,
'kr&izfr'kr /kujkf'k vuqlwfpr tkfr mi;kstuk rFkk tutkf r
mi;kstuk ds ukesa Mkyk tk;sxk(
¼[k½ ,slh ;kstuk,sa ] ftudk 'kr&izfr'kr ykHk vuqlwfpr tkfr rFkk
vuqlwfpr tutkfr xzke@cLrh@fjgkbZl@rksd@etjk@okMZ dks
feysxk] mu ;kstukvksa ds fy, 'kr&izfr'kr /kujkf'k dh O;oLFkk
vuqlwfpr tkfr mi;kstuk@tutkfr mi;kstuk en ls dh tk;sxhA
vuqlwfpr tkfr ckgqY; xzkeksa@vuqlwfpr tutkfr ckgqY; xzkeksa ds
vfrfjDr vU; xzkeksa esa lapkfyr@fdz;kfUor fd;s tkus okys ,sls
dk;Zdze@;kstuk;sa ftudk ykHk dsoy vuqlwfpr tkfr vFkok
vuqlwfpr tutkfr ds lewg dks izkIr gksrk gS rks mUgsa Hkh ykHkkfUor
oxZ ds vuqlkj vuqlwfpr tkfr mi;kstuk vFkok tutkfr
mi;kstuk] tSlh fLFkfr gks] ds vUrxZr lfEefyr fd;k tk;sxk(
¼x½ lkekU; ;kstukvksa esa O;; dh tkus ok yh ,slh /kujkf'k] ftlls
vuqlwfpr tkfr rFkk vuqlwfpr tutk fr dh tula[;k ykHkkfUor
gksrh gS] esa ls vuqlwfpr tkfr rFkk vuqlwfpr tutkfr dh
vkuqikfrd tula[;k ds vk/kkj ij /kujkf'k vuqlwfpr tkfr
mi;kstuk vkSj vuqlwfpr tutkfr mi;kstuk en esa Mkyh tk;sxh(
¼?k½ vfoHkkT; izd`fr dh ;kstukvksa esa gksus okys O;; esa ls vu qlwfpr
tkfr mi;kstuk rFkk tutkfr mi;kstuk en esa n'kkZ;h tkus okyh
/kujkf'k dk fu/kkZj.k uksMy foHkkx }kjk fd;k tk;sxkA
jkT; lfefr dh
laLrqfr
12- jkT; lfefr }kjk vf/kfu;e esa mfYyf[kr ekudksa ds vuq:i izkIr
izLrkoksa ij vuqeksnu iznku fd;k tk;sxk rkfd fo Hkkx ctV dh
izfØ;k iw.kZ djk ldsA
- 9 -
v/;k; & pkj
ctV izkfo/kku] forj.k rFkk fdz;kUo;u laLFkkvksa dk lqn`<+hdj.k
ctV fu/kkZj.k 13- vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds fy, jkT;
lfefr }kjk vuqeksfnr ifjO;;@ctV dks fofHkUu foHkkxksa d h
lqlaxr ys[kk'kh"kZd ds vUrxZr Øe'k% vuqnku la[;k 30 ,oa 31 dh
ekax esa lfEefyr fd;k tk;sxkA
foRr foHkkx esa
mi;kstuk gsrq
i`Fkd vuqHkkx
14- foRr foHkkx }kjk bl vf/kfu;e esa fu/kkZfjr izkfo/kkuksa ds vuq:i
ctV vkacVu rFkk fdz;kUo;u ds dk;ksZ dks lEikfnr djus ds fy,
ljdkj foRr foHkkx dks] foRr foHkkx esa miyC/k lalk/kuksa rFkk
fu/kkZfjr izfdz;k ds ifjizs{; esa tSlk mi;qDr gks] lqn`<+ djsxhA
ctV vkacVu 15- fo/kkf;dk }kjk fu/kkZfjr izfdz;kuqlkj ctV ikfjr fd;s tkus ds
mijkUr vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;ks tuk en esa
vk;&O;;d vuqeku esa fu/kkZfjr ctV dks lEcfU/kr foHkkx }kjk
tkjh fd;k tk;sxkA
v/;k; & ik¡p
laLFkkxr O;oLFkk,a
jkT; lfefr dk
xBu
16- ¼1½ jkT; ljdkj vf/klwpuk ls bl vf/kfu;e ds izo`Rr gksus ds i'pkr~
lekt dY;k.k ea=h dh v/;{krk esa **jkT; vuq lwfpr tkfr
mi;kstuk vkSj tutkfr mi;kstuk dk;kZUo;u ,oa vuqJo.k lfefr**
dk xBu djsxhsA jkT; lfefr bl vf/kfu;e vkSj rn~/khu cuk, x,
fu;eksa esa fufgr vf/kdkjksa ,oa d`R;ksa dk fu"iknu djsxhA
¼2½ jkT; lfefr o"kZ esa U;wure nks ckj cSBd djsxhA
jkT; lfefr ds
d`R;
17- jkT; lfefr &
¼aad½ jkT; ljdkj dks vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk
ls lEcfU/kr uhfr fo"k;d ijke'kZ nsxh(
¼[k½ foHkkxksa dks ;kstukvksa ds xBu ,oa fØ;kUo;u ds fy, lq>ko nsxh(
¼x½ uksMy foHkkx dh lgk;rk ls foHkkxksa }kjk izLrqr vuqlwfpr tkfr
- 10 -
mi;kstuk vkSj tutkfr mi;kstuk izLrkoksa dk ewY;kdau vf/kfu;e
esa fufgr izkfo/kkuksa ds vUrxZr djsxh(
¼?k½ foHkkxksa dh okf"kZd vuqlwfpr tkfr mi;kstuk vkSj tutkfr
mi;kstuk izLrkoksa dk vuqeksnu djsxh(
¼³½ vuqlwfpr tkfr mi;k stuk vkSj tutkfr mi;kstuk ds fØ;kUo;u
dh leh{kk ,oa vuqJo.k djsxh(
¼p½ mi;kstuk ds fdz;kUo;u esa vkus okyh dfBukbZ;ksa dh igpku rFkk
fujkdj.k ds fy, lq>ko nsxh(
¼N½ ,sls vU; dk;Z tks visf{kr gSa] dks lEikfnr djsxh(
fVIi.kh% jkT; lfefr ds funsZ'k leLr foHkkxksa ds fy, ck/;dkjh gkasxsaA
uksMy foHkkx 18- jkT; lfefr dks vius vf/kdkjksa ds mi;ksx rFkk dk;kZsa ds fuoZgu esa
lg;ksx iznku djus ds fy, lekt dY;k.k foHkkx uksMy foHkkx ds
:i esa dk;Z djsxkA
uksMy foHkkx ds
d`R;
19- uksMy foHkkx ds fuEufyf[kr d`R; gksaxs( vFkkZr~ &%&&
¼d½ vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds xBu ds
fy, fofHkUu foHkkxksa ds lkFk leUo; djuk(
¼[k½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr
foHkkxksa ls izkIr izLrkoksa dks ladfyr djrs gq, jkT; lfefr ds
fopkjkFkZ ,oa vuqeksnu gsrq izLrqr djuk(
¼x½ ,d foHkkx ls nwljs foHkkx esa vuqlwfpr tkfr mi;kstuk ,oa
tutkfr mi;kstuk ifjO;; dk iquZfofu;ksx djuk(
¼?k½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds
fdz;kUo;u] O;;] ifj.kke miyfC/k vkfn lwpukvksa dks iznf'kZr
djus ds fy, csciksVZy rS;kj djukA
uksMy foHkkx ds
l`n`<hdj.k ds fy,
i`Fkd ls iz'kklfud
,oa rduhdh bdkbZ
dh LFkkiuk
20- jkT; lfefr dks lgk;rk iznku djus rFkk fu/kkZfjr d`R;ksa ds fuoZgu
ds fy, jkT; ljdkj uksMy foHkkx ds Lrj ij vu qlwfpr tkfr
mi;kstuk ,oa tutkfr mi;kstuk iz'kklfud ,oa rd uhdh bdkbZ
dks vko';drkuqlkj lqn`<+ djsxkA
- 11 -
foHkkxksa ds Lrj ij
mi;kstuk lgk;rk
bdkbZ
21- jkT; lfefr }kjk vuqlwfpr tkfr mi;kstuk vkSj tutkfr
mi;kstuk ds fy, fpUgkfdar foHkkx Hkh **mi;kstuk lgk;rk bdkbZ**
dk xBu vko';drkuqlkj dj ldsaxsA
ftyk Lrj ij
vuqlwfpr tkfr
mi;kstuk@
tutkfr mi;kstuk
fdz;kUo;u
22- ¼1½ jkT; ljdkj ftykf/kdkjh dh v/;{krk esa ftyk vuqJo.k lfef r dk
xBu djsxh] tks ftys Lrj ij vuqlwfpr tkfr mi;k stuk vkSj
tutkfr mi;kstuk ds fØ;kUo;u ds fy, mRrjnk;h gksxhA
¼2½ izR;sd tuin dh **ftyk ;kstuk l fefr** vuqlwfpr tkfr mi;kstuk
vkSj tutkfr mi;kstuk ds fØ;kUo;u dh lkef;d leh{kk djsxhA
izHkkoh fdz;kUo;u
ds fy, laLFkkxr
lqn`<+hdj.k
23- lHkh lEcfU/kr foHkkx vuqlwfpr tkfr mi;kstuk vkSj tutkfr
mi;kstuk ds izHkkoh fdz;kUo;u rFkk leh{kk ds fy, vko';d fn'kk
funsZ'k tkjh djus] LVkQ dh O;oLFkk djus rFkk LVkQ dks fu/kkZfjr
izf'k{k.k fnykus vkfn ,sls mik; djsxsa tks jkT;] ftyk ,oa
fodkl[k.M Lrjh; foHkkxh; bdkbZ ds fy, vko';d gSA
v/;k; & N%
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fdz;kUo;u esa
ikjnf'kZrk ,oa mRrjnkf;Ro fu/kkZj.k
ikjnf'kZrk ,oa
mRrjnkf;Ro
24- ¼1½ izR;sd foHkkx vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds
fdz;kUo;u esa ikjnf'kZrk rFkk mRrjnkf;Ro lqfuf'pr djsxkA
¼2½ izR;sd foHkkx lwpukvksa dks tu mi;ksxkFkZ **ifCyd Mksesu** esa LFkkfir
djsxkA
iqjLdkj ,oa n.M 25- ljdkj bl vf/kfu;e esa fufgr mRrjnkf;Roksa ds f uoZgu djus okys
dkfeZdksa ,oa vf/kdkfj;ksa dks mRd`"V dk;Z ds vfHkizsj.k gsrq iq:Ldkj
iznku djus rFkk dk;Z esa leqfpr ifjJe u djus ,oa mnklhurk
cjrus okyksa dks nf.Mr djus gsrq mi;qDr O;oLFkk djsxhA
fo/kkulHkk iVy ij
okf"kZd fjiksVZ dk
izLrqrhdj.k
26- uksMy foHkkx }kjk vuqlwfpr tkfr mi;kstuk vkSj tutkfr
mi;kstuk ds fdz;kUo;u ds ifj.kke] foHkkxokj izxfr rFkk lEcfU/kr
o"kZ esa vuqiz;qDr jg x;h /kujkf'k dh okf"kZd fjiksVZ eaf=e.My dks
izLrqr djsxhA
- 12 -
fu;e cukus dh
'kfDr
27- ¼1½ jkT; ljdkj] vf/kfu;e ds vU; izkfo/kkuksa ds v/;/khu jgrs gq,]
vf/klwpuk }kjk bl vf/kfu;e ds fdUgha vFkok leLr iz;kstuksa dks
dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
¼2½ fof'k"Vrk vkSj iwo Zxkeh 'kfDr dh O;kidrk ij izfrdwy izHkko Mkys
fcuk ,sls fu;eksa esa fuEufyf[kr lHkh fo"k;ksa ;k fdUgha fo"k;ksa ds fy,
micU/k fd;k tk ldsxk( vFkkZr~ %&
¼d½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fodkl esa
fo"kerk dk fu/kkZj.k(
¼[k½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;k sa ds fodkl ds
v/khu vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds
ifjO;; dk fu/kkZj.k(
¼x½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dh
;kstukvksa dk fpUº kdau rFkk foHkkxksa }kjk mi;kstukvksa dk
fuekZ.k(
¼?k½ uksMy foHkkx ds ewY;kdau gsrq vuqlwfpr tkfr mi;kstuk vkSj
tutkfr mi;kstuk ctV izLrkoks dks rS;kj djuk(
¼³½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds O;; dh
leh{kk gsrq foRr foHkkx dk lqn`<+hdj.k djuk(
¼p½ jkT; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi ;kstuk
dk;kZUo;u ,oa vuqJo.k lfefr ds xBu rFkk d`R;ksa] jkT;
lfefr ds xSj ljdkjh lnL;ksa dh ;ksX;rk] fu;ksZX;rk rFkk
ekuns; dk fu/kkZj.k djuk(
¼N½ jkT; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi;kstuk ds
fy, uksMy foHkkx ukfer djuk(
¼t½ uksMy foHkkx }kjk **csc iksVZy** dk j[kj[kko(
¼>½ uksMy foHkkx esa i `Fkd vuqlwfpr tkfr mi;kstuk@ tutkfr
mi;kstuk iz'kklfud ,oa rduhdh dh LFkkiuk(
¼¥½ foHkkxksa ds Lrj ij mi;kstuk lgk;rk bdkbZ dh LFkkiuk(
¼V½ ftyk vuqJo.k lfefr dk xBu rFkk lEcfU/kr fo"k;ksa dk
fu/kkZj.k(
- 13 -
¼B½ izHkkoh fØ ;kUo;u gsrq jkT;] ftyk] fodkl [k.M Lrj ij
laLFkku lqn` <+hdj.k] tkx:drk] tulEidZ dk;ZØ e rFkk
vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;kstuk dh leh{kk(
¼M½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk fdz;kUo;u
esa ikjnf'kZrk ,oa mRrjnkf;Ro dh izfdz;kA
¼3½ jkT; ljdkj }kjk bl vf/kfu;e ds v/khu cuk;k x; k izR;sd fu;e
cuk, tkus ds i'pkr~ ;Fkk'kh?kz eaf=e.My ds le{k j[kk tk;sxkA
dfBukbZ;ksa ds
fujkdj.k dh 'kfDr
28- ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ
mRiUu gksrh gS rks jkT; ljdkj] ,sls vkns'k }kjk tks bl vf/kfu;e
ds micU/kksa ds vlaxr u gks] dfBukbZ nwj dj ldsxh %
ijUrq ;g fd ,slk dksbZ vkns'k bl vf/kfu;e ds izkjEHk ls
nks o"kZ dh vof/k dh lekfIr ds i'pkr ugha fd;k tk;sxkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k ikfjr fd;s tkus ds
i'pkr] ;Fkk'kh/kz] fo/kkulHkk ds le{k j[kk tk;sxkA
fujlu ,oa viokn 29 ¼1½ mRrjk[k.M jkT ; vuqlwfpr tkfr mi ;kstuk vkSj tuukfr
mi ;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½ v/;kns”k] 2013
¼v/;kns”k la[;k 02 o’kZ 2013½ ,rn}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns”k d s v/khu dh xbZ dksbZ
ckr ;k dk;Zokgh bl vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu dh
xbZ le>h tk;sxhA
+++++++++++++++++++++++++++++
- 14 -
+
The Uttarak hand Scheduled Castes Sub -Plan a nd Tribal Sub -Plan
(Planning, Allocation and Ut ilization) Act , 2013
[Uttarakhand Act No. 33 of 2013]
An
Act
to ensure, accelerated development of Scheduled Castes and Scheduled Tribes with
emphasis on achiev ing equality economic, educational and human development along with
ensuring the security and social dignity and promoting equity among Scheduled Castes and the
Scheduled Tribes, by earmarking a portion, in proportion to population of Scheduled Castes an d
Scheduled Tribes in the State of the total plan outlay of the State of Uttarakhand as the outlay of
the Scheduled Castes Sub -Plan/Tribal Sub-Plan of the State and ensuring effective institutional
mechanisms for the implementation and for matters connected therewith or incidental thereto.
It is hereby enacted by the Uttarakhand Legislative Assembly in the Sixtieth -fourth Year
of the Republic of India as follows :-
Chapter – I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttarakhand Scheduled Castes Sub -
Plan and Tribal Sub -Plan (Planning, Allocation and Utilization)
Act, 2013.
(2) It extends to the whole of the State of Uttarakhand.
(3) They shall come into force on the date of their publication in the
official Gazette.
Definitions 2. In this Act, unless the Context otherwise requires-
(a) "State" means Uttarakhand State;
(b) "State Government " means the State Government of
Uttarakhand;
(c) "State Committee" means "t he State Committee for
Implementation and Monitoring of Scheduled Castes Sub -Plan /
- 15 -
Tribal Sub Plan" headed by Minister of Social Welfare;
(d) "Nodal Department" means Social Welfare Departm ent of the
Government of Uttarakhand;
(e) "the Scheduled Castes" and " Scheduled Tribes " means the
Scheduled Castes and Scheduled Tribes as notifi ed in the
constitution of India;
(f) "Scheduled Castes Sub -Plan(SCSP)" means the plan approved
by the State committee for inclusion in the Annual Plan of the
Department to bridge the gap in development of Scheduled
Castes;
(g) "Tribal Sub Plan (TSP)" means the plan app roved by the state
committee for inclusion in the Annual Plan of the Department, to
bridge the gap in development of Scheduled Tribes;
(h) "Scheduled Castes Sub -Plan/Tribal Sub -Plan fund " means a
portion of the total plan outlays of the state in a financial ye ar, as
earmarked under the section 3;
(i) "Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes" means
the Scheduled Castes Sub -Plan/Tribal Sub -Plan Schemes
included in the Scheduled Castes Sub-Plan/Tribal Sub-Plan of the
Departments;
(j) "General Schemes" means schemes included in the Annual Plans
of the Departments which benefit all social groups including
Scheduled Castes and Scheduled Tribes;
(k) "Department" means any Government Department concerned
with implementation of the plan schemes for the welfare of
Scheduled Castes and Scheduled Tribes;
(l) "Gaps in development" means differences in development
indicators of Scheduled Castes/Scheduled Tribes when compared
to the state averages;
(m) "Sub-Plans" means Scheduled Castes Sub -Plan(SCSP) /Tribal
Sub-Plan(TSP) or both;
(n) "Scheduled Castes/Scheduled Tribes habitation " means any
- 16 -
habitation where population of Scheduled Castes or Scheduled
Tribes is not less than fourty percent of the total population of
habitation;
(o) "Notification" means notification published in the Gazette of
Uttarakhand.
Chapter – II
Planning, Resource Allocation for Scheduled Castes Sub-Plan and
Tribal Sub-Plan Funds and Schemes
Earmarking of
Scheduled
Castes Sub-
Plan/Tribal
Sub-Plan Fund
from Plan
outlays
3. The State shall, every financial year, earmark in such manner as
may be prescribed, a portion of the total Plan outlays of the State
which shall be proportionate to the Scheduled Castes/Scheduled
Tribe population of the State, to be called as Scheduled Castes
Sub-Plan and Tribal Sub-Plan Fund. The Fund to be earmarked is
determined prior to commencement of the next financial year.
The Scheduled Castes Sub-Plan and Tribal Sub-Plan Fund outlay
shall be revised according to Stat e Annual Plan final outlay andd
the expenditure of the SCSP/TSP Fund shall be accounted for
separately.
Communication
of Plan outlay
4. The department as may be authorized by the Government shall,
every financial year, communicate, in the manner prescribed, to
the other departments, a tentative plan outlay out of Scheduled
Castes Sub-Plan/Tribal Sub-Plan.
Schemes to be
included under
the Scheduled
Castes Sub-
Plan and Tribal
Sub- Plan
5. 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 Sched uled Castes hamlets/villages having a majority
of Scheduled Castes population/tribal hamlets and villages sh all
- 17 -
be included in SCSP and TSP :
Provided that the Schemes should be consistent with the
Annual and Five Year Plans and priorities of t he State of
Uttarakhand as may be communicated by the Planning
department.
Promotionof
equity among
Scheduled
Castes and
Scheduled
Tribes
6. The departments shall prepare Scheduled Castes Sub -Plan/ Tribal
Sub-Plan to promote equity in the development among various
social groups within Scheduled Castes/Scheduled Tri bes and
focused development of B ackward Scheduled Caste/Scheduled
Tribe habitations.
Obligation to
cover Scheduled
Castes/
Scheduled
Tribes in
general schemes
7. The departments shall ensure coverage of Scheduled
Castes/Scheduled Tribes in the ongoing general schemes
consistent with their eligibility for the same.
Formulation of
Scheduled
Castes Sub-
Plan/ Tribal
Sub-Plan
schemes and
preparation of
Sub-Plans by
the department
8. On receipt of communication each department, shall, after
estimating the gaps in the development of Scheduled
Castes/Scheduled Tribes through a consultative process, as may
be prescribed, and shall formulate the Scheduled Castes Sub -
Plan/ Tribal Sub -Plan and prepare the Sub -Plans comprising of
the Scheduled Castes Sub-Plan/ Tribal Sub-Plan schemes, with in
the State Plan priorities.
Submission of
Sub-Plans
proposed to be
included in the
Annual Plan
for appraisal
9. Each Department shall submit, each year, to the Nodal
Department, the Sub -Plans comprising of Scheduled Castes Sub -
Plan/ Tribal Sub -Plan Schemes proposed to be included in the
Annual Plans, for appraisal by the State Committee within the
timeframe and in the format, as may be prescribed.
- 18 -
Chapter – III
Appraisal, Allocation of Scheduled Castes Sub-Plan /Tribal Sub-
Plan Fund and Approval of the Sub-Plans
Appraisal of
the Scheduled
Castes Sub-
Plan and
Tribal Sub-
Plan Schemes
by the Nodal
Agencies
10. The State Committee for Scheduled Castes Sub-Plan/ Tribal Sub-
Plan, shall take up appraisal of the Scheduled Castes Sub -Plan
schemes and Tribal Sub -Plan schemes respectively submitted by
departments, to ensure conformity with the conditions and norms
laid down in the Act.
Allocation of
Scheduled
Castes Sub-Plan
Fund and
Tribal Sub-Plan
Fund for
financing the
Scheduled
Castes Sub-
Plan/ Tribal
Sub-Plan
schemes
included in the
Sub Plan
11. The State committee while indicating allocation of Scheduled
Castes Sub-Plan Fund and Tribal Sub-Plan Fund to the Scheduled
Castes Sub -Plan/ Tribal Sub -Plan schemes shall follow the
following norms; namely:-
(a) for schemes exclusively benefitting Scheduled Castes/Scheduled
Tribes individuals or Scheduled Castes/Scheduled Tribes
households, 100% o f scheme cost shall be allocated and
accounted for under Scheduled Castes Sub-Plan/ Tribal Sub-Plan
fund;
(b) for schemes benefitting Scheduled Castes/ Scheduled Tribes
habitations/revenue village/urban ward, 100% of scheme cost
shall be allocated and accounted for under Scheduled Castes Sub-
Plan/ Tribal Sub -Plan fund. In case of other habitations 100%
cost of the schemes shall be allocated and accounted for under
Scheduled Castes Sub -Plan and Tribal Sub -Plan if the benefit of
schemes is exclusively provide d to Scheduled Castes/Scheduled
Tribes hamlets or group of scheduled Caste or Scheduled Tribes
population inhabiting with in the limits of the habitat ions/revenue
village/urban ward;
(c) for general schemes, included in the Sub -Plans, benefitting
Scheduled Caste/Scheduled Tribe individuals or Scheduled
- 19 -
Caste/Scheduled Tribe households, along with others, the scheme
cost shall be allocated and accounted for under Scheduled Castes
Sub-Plan/ Tribal Sub -Plan, in proportion to the Scheduled
Caste/Scheduled Tribe beneficiaries covered;
(d) in respect of non -divisible infrastructure works a portion of the
scheme cost as may be determined by the Nodal Department shall
be deemed to have been attributed for Scheduled Castes Sub -Plan
and Tribal Sub-Plan respectively.
Recommenda-
tion by the
Nodal
Agencies and
Nodal
Department.
12. 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 o f
Scheduled Castes and Scheduled Tribes, so that the Departments
can make necessary arrangements for budget provisioning.
Chapter – IV
Budget Provisioning, Distribution and Strengthening of
Implementaion Machinery
Budget
allocations.
13. The outlay/budget for Scheduled Castes Sub -Plan/Tribal Sub-Plan
approved by the State Committee shall be included in the Demands
for grants for the departments under the Grant Head 30 and 31
respectively for the Scheduled Castes Sub -Plan and Tribal Sub -
Plan.
Scheduled
Castes Sub-
Plan and
Tribal Sub-
Plan wing in
Finance
Department
14. The Government shall appropriately strengthen the Finance
Department as may be prescribed for performing the functions
relating to Budget implementation and allocation according to th e
provisions of this Act within the overall discipline of the ways and
means position as determined by the Finance department.
Budget release
Orders
15. Budget Release Orders shall be issued to each department, for the
amount provided in the Budget Estima tes for Scheduled Castes
- 20 -
Sub-Plan/Tribal Sub-Plan immediately after passing of the budget
by the State Legislature in accordance with the schedule and
norms prescribed.
Chapter – V
Institutional Arrangements
State
Committee for
implementation
and monitoring
of Scheduled
Castes/
Scheduled
Tribes Sub Plan
16. (1) As soon as may be, after the commencement of this Act, the
Government shall, by notification, constitute a State Committee
under the Minister of Social Welfare, to be known as the State
Committee for implementation and monitoring of Scheduled
Castes and Scheduled Tribes Sub -Plan, to exercise the powers
conferred and to perform the functions assigned to it under the
Act and the rules made there under.
(2) The State committee shall meet at least twice in a year.
Functions of
the State
Committee
17. The State Committee shall --
(a) advise the State Government on all the policy matters relating to
Scheduled Castes Sub-Plan Tribal Sub-Plan.
(b) suggest measures for proper planning and implement ation of the
scheme by the departments;
(c) with the ass istance of the Nodal Department evaluate and
appraise Scheduled Castes Sub-Plan/Tribal Sub-Plan proposed by
the departments for ensuring conformit y to the provisions of this
Act;
(d) approve the Annual Schedu led Castes Sub -Plan/Tribal Sub -Plan
Plan proposals of the Departments;
(e) review the implementation and monitoring of the Scheduled
Castes Sub-Plan/Tribal Sub-Plan programme;
(f) identify impediments and suggest measures for overcoming the
impediments;
(g) perform such other functions as may be prescribed.
Note-- The directions of the State committee shall be binding on the
Departments.
- 21 -
Nodal
Department
18. The Social Welfare Department will act as Nodal Department for
assisting the state committee to perform its functions and exercise
its powers.
Function of
Nodal
Department
19. The Nodal department shall be following functions; namely :--
(a) Nodal Department shall co -ordinate with the departments for
preparation of State level and district level Scheduled Castes Sub-
Plan/Tribal Sub-Plan;
(b) Prepare State Scheduled Castes Sub -Plan/Tribal Sub -Plan for
placing before the State committee for consideration and
approval;
(c) Recommend reallocation of Scheduled Castes Sub -Plan/Tribal
Sub-Plan funds from a department to other department;
(d) Set up a web portal for tracking the progress of the
implementation, expenditure, output and outcome indicators as
may be prescribed of Scheduled Castes Sub -Plan/Tribal Sub -
Plan.
Establishment
of Separate
Administrator
and Technical
unit
20. The Government shall appropriately strengthen the Nodal
Department of Social Welfare with an Administrator and
Technical Unit to perform the functions and discharge the duties
assigned to it and to assist the state committee.
Department
level Sub-Plan
Support Unit
21. The departments as identified by the State Committee may
establish a Sub -Plan Support Unit, as may be prescribed to
manage the respective Scheduled Castes Sub -Plan and Tribal
Sub-Plan.
Implementation
of Scheduled
Castes Sub-
Plan/Tribal Sub-
Plan schemes in
the districts
22. (1) The Government shall constitute a District Monitoring
Committee in each district with the District Collector as its
Chairman, which shall be responsible for implementation of the
Scheduled Castes Sub-Plan/Tribal Sub-Plan in the district.
(2) The District Planning Committees of each district shall review
the implementation of Scheduled Castes Sub -Plan/Tribal Sub -
Plan periodically.
- 22 -
Institutional
strengthening
for effective
implementa-
tion and
monitoring
23. The respective departme nts of Government shall take such
measures as may be necessary for institutional strengthening of
State, District and Sub -District units by providing necessary
guidelines, staff and training to the staff in the manner prescribed,
for effective implementation and monitoring.
Chapter – VI
Transparency and Accountability in the Implementation of
Scheduled Castes Sub-Plan/ Tribal Sub-Plan
Transparency
and
accountability
24. (1) Each department shall ensure transparency and accountability at all
levels in the implementation of Scheduled Castes Sub -Plan and
Tribal Sub-Plan schemes.
(2) Each department shall host the documents, as may be prescribed
in public domain.
Incentives and
penalties.
25. The Government shall formulate an appropriate scheme, to awa rd
incentives for commendable performance and disincentives for
proven negligence and lack of due diligence, in discharge of
responsibilities under this Act by any functiona ry or official
concerned.
Annual
Report to be
placed before
State
Legislature
26. The Nodal agency shall place before the State Legislature, an
Annual Report on outcome of implementation of Scheduled
Castes Sub - Plan/ Tribal Sub -Plan containing department -wise
achievements and the un -utilised funds during the financial year
under report.
Power to make
Rules
27. (1) Subject to the other provisions of this Act, the Government may,
by notification, make rules for carrying out all or any of the
purposes of this Act.
(2) In particular and without p rejudice to the generality of the
foregoing power, such rules may provide for all or any of the
following matters, namely;
- 23 -
(a) determination of gaps in development of Scheduled Castes
and Scheduled Tribes;
(b) earmarking Scheduled Castes Sub -Plan/Tribal Sub -Plan
Funds from the plan outlays;
(c) identification of Scheduled Castes Sub -Plan/Tribal Sub -Plan
and preparation of Sub-Plans by the departments;
(d) preparation of budget proposal of Scheduled Castes Sub -
Plan/Tribal Sub-Plan for appraisal by the Nodal Departments;
(e) strengthen the Finance Department for monitoring
expenditures under the Scheduled Castes Sub-Plan and Tribal
Sub-Plan;
(f) constitution of, and transaction of business in the State
committee for implementation and monitoring of Scheduled
Castes Sub -Plan and Triba l Sub -Plan; the qualification,
disqualification and other allowances to the non -official
members of the State Council;
(g) Designation of Nodal Department for Scheduled Castes Sub-
Plan and Tribal Sub-Plan;
(h) maintenance of a web portal by the Nodal Department;
(i) constitution of Administrative and Technical Support unit in
Nodal Department for Scheduled Castes Sub -Plan/Tribal
Sub-Plan;
(j) constitution of Sub-Plan Support Unit at department level;
(k) constitution of District Monitoring Committees and the
connected matters;
(l) institutional strengthening at State, district and sub -district
level for ensuring effective implementation, awareness, mass
contact programme and monitoring of Scheduled Castes Sub-
Plan and Tribal Sub-Plan;
(m) procedures for ensuring transparency and accoun tability in
the implementation of Scheduled Castes Sub -Plan and Tribal
Sub-Plan.
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(3) Every rule made under this Act shall, immediately after it is made
shall be laid before the Cabinet.
Power to
remove
difficulties
28. (1) If any difficulty arises in giving effect to the provisions of the Act,
the Government may, by order, make such provisions or give
such directions not inconsistent with the provisions of the Act as
may appear to it to be necessary or expedient for the removal of
the difficulty :
Provided that no such power shall be exercised after the
expiry of a period of two years from the commencement of this
Act.
(2) Every order made under this section shall be laid as soon as it is
made before the Vidhan Sabha.
Repeal and
saving
29. (1) The Uttrakhand Scheduled Castes Sub Plan and Tribal Sub Plan
(Planning, Allocation and Utilization) ordinance, 2013
(Ordinance No. 02, year 2013) is hereby repealed.
(2) Notwithstanding such repeal, anything done, or any action taken
under the said ordinance shall be deemed to have been done or
taken under the corresponding provisions of this Act.