KARNATAKA SCHEDULED CASTES SUB-ALLOCATION AND TRIBAL SUB-ALLOCATION (PLANNING, ALLOCATION AND UTILIZATION OF FINANCIAL RESOURCES) ACT, 2013
An Act to provide for earmarking a portion of state allocable budget for the Scheduled Castes sub-allocation and Tribal sub-allocation in proportion to the population of Scheduled Castes and Scheduled Tribes and to put in place an institutional mechanism for preparation, implementation and monitoring of sub-allocation and for matters connected therewith or incidental thereto
- Act number
- Act 65 of 2013
- Year
- 2013
- Enacted on
- 26-12-2013
- In force from
- 20-03-2014
- Jurisdiction
- Karnataka State Act
- Subjects
- Social Welfare, Public Finance
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Official source: India Code