Rajasthan High Court: No Law for Conducting Arrest through Video Calls  ||  Gauhati HC Stays Operation of Two Amendments to the Nagaland Lokayukta Act  ||  Mad. HC: “Sexual Harassment” as Seen from PoSH Act Gives Significance to the Act than the Intention  ||  Del. HC: Restriction u/s 37 of NDPS Act Cannot take Precedence Over Accused’s Right u/a 21  ||  Ker. HC: Creating Geographical Restriction for an Escort Visit Can’t be Considered Violation of FRs  ||  Bom. HC: Can Proceed with Trial if Accused Neither Appears Nor Seeks Exemption from Attendance  ||  Bom. HC: Cannot Breach Fundamental Rights of Residents Merely because they Feed Dogs  ||  Del. HC: While Calculating Compensation, Family Pension Paid to Deceased’s Family Cannot be Deducted  ||  Del. HC: Department Can't Hold Compliance once Court Orders Release of Bank Guarantee by Trader  ||  Allahabad HC: Cannot Claim Use of Loudspeakers as a Matter of Right    

Ministry of Development of North Eastern Region releases new Scheme Guidelines for implementing Cabinet-approved Schemes during 15th Finance Commission's balance period (2022-2026)- (Press Information Bureau) (21 Aug 2023)

MANU/PIBU/2831/2023

Civil

Continuation of the North East Special Infrastructure Development Scheme (NESIDS) with an approved outlay of Rs. 8139.50 crore for the period from 2022-23 to 2025-26 was also approved by the Cabinet, with two components viz. NESIDS-Road and NESIDS-Other Than Road Infrastructure (OTRI). The scheme is a central sector scheme with 100% central funding. The decisions of the Government including merger of the erstwhile North East Road Sector Development Scheme (NERSDS) into NESIDS-Road component etc. necessitated formulation of fresh guidelines to administer and implement the restructured NESIDS during the balance period of the 15th Finance Commission. Accordingly, the newly-formulated separate Guidelines to administer and implement both the components of the NESIDS have now been issued after having extensive consultations with the stake holders and detailed discussions internally. The objective of the NESIDS is to support infrastructure development in identified sectors including connectivity in the North Eastern States.

The Union Cabinet had also approved continuation of the 'Schemes of NEC' for the period from 2022-23 to 2025-26 with a total outlay of Rs. 3202.7 crore. The fresh guidelines for the "Schemes of NEC" has also been issued after having detailed discussion and consultations.

The objectives of the aforesaid schemes of the MDoNER are to supplement the efforts of the different Central Ministries & Departments on one hand and the felt needs of the NE States on the other, for uncovered development/welfare activities. The MDoNER Schemes help provide gap-filling support to the eight North Eastern States as per their felt needs, by taking up projects - e.g., for developing infrastructure to mitigate connectivity and social sector deficits and enhancing livelihood and employment opportunities in the region.

The newly issued detailed schemes' guidelines combined with the concerted efforts of the Ministry and with the kind support of NE States will facilitate to achieve intended objectives in a transparent and accelerated manner.

Tags : GUIDELINES   SCHEMES   IMPLEMENTATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved