Section 7 in Chhattisgarh Right of Youth to Skill Development Act, 2013
7. Governing council.
- There shall be a Governing Council to exercise supervision and control over the activities of the State Authority and to evolve guidelines on policies to be pursued by it with the following composition :-(a)(1) Chief Minister of the State shall be the Chairperson (Ex-Officio);(2)Ministers in-charge of-(i)Technical Education & Manpower Planning,(ii)Labour, and(iii)Sports and Youth Welfare Development shall be the members (Ex-Officio);(3)Vice Chairperson of State Planning Commission shall be the Member (Ex-Officio);(4)Chief Secretary of the State Government shall be Member (Ex-Officio);(5)[ Secretaries to the State Government by whatever designation called, in-charge of the departments of Agriculture, Animal Husbandry, Energy, Finance, Forest, Public Health and Family Welfare, Medical Education, Higher Education, Commerce and Industry, Electronics and Information Technology, Labour, Mining, Panchayat and Rural Development, Rural Industries, Scheduled Tribes and Scheduled Castes Development, School Education, Social Welfare, Technical Education, Manpower Planning, Tourism, Urban Administration, and Woman and Child Development, shall be members (ex-officio).] [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.](5A)[ Chief Executive Officer of the Livelihood College Society shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.](6)Three chairpersons, by rotation, of District Authorities shall be members (Ex-officio); and(7)Chief Executive Officer of the State Authority shall be the Member-Secretary.(b)In addition to the ex-officio members, mentioned in clause (a) of this Section, following shall also be nominated by the State Government as members :(1)[ Four persons of eminence with background in industry, trade and commerce, Skill development and livelihood programmes, among whom: [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]- one shall be a woman, and- one shall be from the State;][***] [Omitted '(2) Three persons of eminence, one of whom shall be a woman, with background in skill development and livelihood programmes;' by C.G. Act No. 12 of 2015, dated 30.3.2015.][***] [Omitted '(3) Three persons from the State, one of whom shall be a woman, who have contributed substantially to skill development;' by C.G. Act No. 12 of 2015, dated 30.3.2015.](4)Five persons, one of whom shall be a woman, representing educational institutions, engaged in the field of technical, agricultural, medical-vocational and management education;(5)One person, being differently-abled, representing the interests of youth with disabilities involved in developing skills;(6)Three Persons representing Vocational Training Providers; and(7)One person representing recognized organization of youth in the State.(c)[ Two members of the State Legislative Assembly, nominated by the Speaker shall be members (Ex-officio).] [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.](d)The Governing Council may extend invitations to such number of experts or other officers of Central Government or State Government, as it may deem fit who in its opinion can contribute to its deliberations.
