Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
AN ACT TO ENSURE, ACCELERATED DEVELOPMENT OF BACKWARD CLASSES WITH EMPHASIS ON ACHIEVING EQUALITY IN THE NEXT TEN YEARS FOCUSING ON ECONOMIC, EDUCATIONAL AND HUMAN DEVELOPMENT ALONG WITH ENSURING THE SECURITY AND SOCIAL DIGNITY AND PROMOTING EQUITY AMONG BACKWARD CLASSES, BY EARMARKING A PORTION, IN PROPORTION TO POPULATION OF BACKWARD CLASSES IN THE STATE, OF THE TOTAL PLAN OUTLAY OF THE STATE OF ANDHRA PRADESH AS THE OUTLAY OF THE BACKWARD CLASSES SUB-PLAN OF THE STATE AND ENSURING EFFECTIVE INSTITUTIONAL MECHANISMS FOR THE IMPLEMENTATION AND FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.
- Act number
- Act 13 of 2019
- Year
- 2019
- Enacted on
- 19-02-2019
- In force from
- 08.03.2019
- Jurisdiction
- Andhra Pradesh State Act
- Subjects
- Social Welfare, Public Finance
Read the full text of Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019 section by section on LawLens.
Official source: India Code