|
an>
Title:
Regarding
welfare of Scheduled Castes.
DR.
KIRIT P. SOLANKI (AHMEDABAD): Budgetary allocations made to a number of states
are never in proportion to the population of the Scheduled Castes in the state
which is in violation of the guidelines of the plan. There are states which
have under spent a total of Rs. 5000 crore in the last 30 years. There are also
reports which suggest that expenditure figures under SCSP include ‘notional’
expenditure — expenditures on projects, SCs are not the direct and exclusive
beneficiaries. I urge the parliament to take steps regarding this and formulate
an Act/legislation for implementing SCSP for ensuring the proportionate
financial outlay, preventing notional expenditure with community monitoring for
ensuring transparency and accountability.
For the development and welfare of Scheduled
Castes, the SCSP should be converted into legislation to ensure budget justice
to SCs with provisions like non-diversion of budget outlay under each major
head ensuring direct benefits to SC.
|
|