Section 11 in Chhattisgarh Right of Youth to Skill Development Act, 2013
11. Functions and responsibilities of State Authority.
- The State Authority shall have the following functions and responsibilities, namely :-(a)It shall, when called upon to do so by the State Government, advise it on the skill development policies and programmes;(b)At least one month before the beginning of financial year, the State Authority shall submit to the State Government, for its approval, the Annual Skill Development Plan for the ensuing financial year;(c)Once in every five years, the State Authority shall prepare and submit to the State Government a perspective plan for skill development in the State having regard to the macro-economic growth trends, emerging technologies and demand for skilled human resources;(d)It shall be the duty of the State Authority, to notify by regulations, the skill development framework comprising courses and programmes of training, the detailed curriculum, the methodology adopted for testing and for certification, and to modify the same from time to time;(e)The State Authority shall have the powers to award certificates in recognition of attainment of skills at various levels by the youth, on the basis of prior knowledge or training provided, by a Vocational Training Provider, and assessed by a Third Party Assessor;(f)It shall be the duty of the State Authority, to notify by regulations, the procedure for selection, registration, evaluation, renewal or cancellation of registration of a Vocational Training Provider;(g)It shall be the duty of the State Authority, to notify by regulations, the procedure for selection, registration, evaluation, renewal or cancellation of registration of a Third Party Assessor;(h)It shall be the duty of the State Authority to recommend the State Government, from time to time, one or more certificates or other awards pertaining to skill development, which may be considered to by equivalent to awards such as degree, diploma, certificates or eligibility qualifications as are recognized for the purposes of public employment or access to higher education;(i)It shall be the duty of the State Authority, to issue from time to time, such directions and guidelines to the District Authority for the effective implementation of the Act, as it may deem necessary;(j)Subject to availability of funds at its disposal, the State Authority may take up such other activities not included in the Annual Skill Development Plan, which in its opinion, are necessary for the purposes of this Act:Provided that where the requirement of funds is, or is likely to be, liability on the State exchequer, no activity other than those contained in the Annual Skill Development Plan shall be taken up, except with the prior approval of the State Government;(k)Subject to the financial Provisions, the State Authority shall have the powers to employ on contract or otherwise, such number of persons to assist the Chief Executive Officer necessary to carry out its functions, and every such employment shall be subject to the provisions of the Chhattisgarh Lok Sewa (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994), as amended from time to time;(l)The State Authority shall have the powers to deal with any movable property belonging to, or vested in it, in such manner as it may deem fit for advancement of its objects;(m)The State Authority shall have the powers to receive grants or loans, as the case may be, from the State Government;(n)The State Authority shall have the powers to receive gifts, donations, bequests, benefactions or transfer of movable or immovable properties from testators, donors or transferors, as the case may be, for purposes not inconsistent with the provisions of this Act;(o)The State Authority shall have the powers to collaborate with institutions of national or international repute engaged in skill development, for furthering the purposes of this Act;(p)Subject to the provisions of this Act, the State Authority shall have the powers to do all such things, which are not specifically mentioned in the foregoing provisions of this Section, and which may be necessary for carrying out the purposes of this Act; and(q)The State Authority shall perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government.(2)Notwithstanding anything contained in sub-section (1) of this Section, the State Authority shall not dispose off, in any manner, any immovable property without the prior approval of the State Government.
