Telangana State Scheduled Castes and Scheduled Tribes Special Development Fund (Planning, Allocation and Utilization of Financial Resources) Act, 2017
An Act to ensure, accelerated development of Scheduled Castes and Scheduled Tribes with emphasis on achieving equality in the coming years focusing on economic, educational and human development alongwith ensuring their security and social empowerment and promoting equity among Scheduled Castes and the Scheduled Tribes, by earmarking a portion, in proportion to the population of Scheduled Castes and Scheduled Tribes in the State, of the total pragatipaddu outlay of the State of Telangana as the Scheduled Castes Special Development Fund/ Scheduled Tribes Special Development Fund of the State and ensuring effective institutional mechanisms for the implementation and for matters connected therewith or incidental thereto.
- Act number
- Act 18 of 2017
- Year
- 2017
- Enacted on
- 30-03-2017
- In force from
- 30 March 2017
- Jurisdiction
- Telangana State Act
- Subjects
- Social Welfare, Public Finance
Read the full text of Telangana State Scheduled Castes and Scheduled Tribes Special Development Fund (Planning, Allocation and Utilization of Financial Resources) Act, 2017 section by section on LawLens.
Official source: India Code