Section 2 in Chhattisgarh Right of Youth to Skill Development Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Block" means a Community Development Block or a Tribal Development Block, as the case may be, which has been notified by the State Government for the purposes of rural development or tribal development;(b)"Central Government" means the Government of India;(c)"Chief Executive Officer" means the Chief Executive Officer of the Chhattisgarh State Skill Development Authority;(d)"District Authority" means the District Skill Development Authority notified by the State Government for the purposes of this Act;(e)"District Planning Committee" means the District Planning Committee as defined in the Article 243-ZD of the Constitution of India;(f)"Executive Committee" means the Executive Committee of the Governing Council;(g)"Governing Council" means the Governing Council of the Chhattisgarh State Skill Development Authority;(gg)[ "Livelihood College Society" means the society registered under the Chhattisgarh Society Registration Adhiniyam, 1973 (No. 44 of 1973), vide registration No. 4808, dated 14th July, 2014, and shall include its successors;] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.](h)"Schedule" means a schedule appended to this Act;(i)"Skill" means a skill recognized by the State Authority for which a person is suitable by education, prior knowledge, aptitude, experience, practice, tradition or family occupation, as the case may be, which has been standardized and recognized by the State authority;(j)"State" means the State of Chhattisgarh;(k)"State Authority" means the Chhattisgarh State Skill Development Authority, to be notified by the State Government, for the purposes of this Act;(l)"State Government" means the Government of Chhattisgarh";(m)"Third Party Assessor" means an assessor of skill levels, not associated with the Vocational Training Provider where the youth being assessed for skill level is being trained and, so recognized by the State Authority;(n)"Training" means training imparted to youth or the purposes of skill development;(o)"Vocational Training Provider" means an individual, an institution, an industry a micro or small enterprise, an association of persons, a Government or Non-Government Organization or a business having capacity to train, as may be prescribed, registered with the State Authority for training in skills;(p)"Youth" means a person who is a resident of the State and is not below the age of 14 years and not above the age of 45 years on the date of submission of an application for skill development.
