Section 12(g) in Chhattisgarh Right of Youth to Skill Development Act, 2013
(g)To delegate, to such extent, any of its powers to the Executive Committee and to authorize it to take such decisions on its behalf, as may be necessary, for effectively carrying out the purposes of this Act; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.](gg)[ To perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government; and] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]
