Section 9 in Chhattisgarh Right of Youth to Skill Development Act, 2013
9. District authority.
- Every district shall have a District Skill Development Authority, to implement the provisions of this Act at the district level, with the following composition, namely :-(1)District Collector shall be the Chairperson (Ex-officio);(2)Chief Executive Officer Zila Panchayat shall be a member;(3)[ Assistant Director, Chhattisgarh State skill Development Authority (district in charge), or the District Skill Development officer of the District Authority, shall be the Member-Secretary (ex-officio): [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]Provided that in the event of any vacancy, including a temporary vacancy, in both the said posts, by reason of death, resignation, leave or illness, or otherwise, the District Collector may entrust to any officer of the State Government or of any agency thereof, the functions of the Member-Secretary, till the date on which an officer enters upon either of the said posts;](3A)[ Principal or Assistant project Officer of each of the Livelihood Colleges situated in the district shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.](4)Three persons representing industry, trade and commerce;(5)Three persons, one of whom shall be a differently-abled person, representing educational institutions engaged in technical, agricultural, medical, vocational and management education;(6)One person representing Vocational Training Providers in the district;(7)Woman, with background in skill development among women, to be nominated by the Chairperson of the District Planning Committee;(8)Five members representing Panchayati Raj Institutions in the district, to be nominated by the Chairperson of the District Planning Committee, one of whom shall be from the Scheduled Castes, one from the Scheduled Tribes and one from the Other Backward Classes;(9)Five members representing urban local bodies in the district, to be nominated by the Chairperson of the District Planning Committee, one of whom shall be from the Scheduled Castes, one from the Scheduled Tribes and one from the Other Backward Classes;(10)The District Lead Bank Manager shall be a member; and(11)The District Authority may extend invitations to experts or officers of the State Government, not exceeding three in numbers, who in its opinion can contribute to its deliberations.
