Section 13(p) in Chhattisgarh Right of Youth to Skill Development Act, 2013
(p)To approve proposals for appointing bankers and auditors in respect of the State Authority; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.](pp)[ 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.]
