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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Skill Development Fund Rules, 2012

7. Duties and responsibilities of the Secretary.

- The Secretary shall have the following duties and responsibilities: -
(1)Convene meetings of the Management Committee.
(2)To furnish all reports, returns and other necessary documents required to be furnished to the Central/ State Government.
(3)To administer the Fund.
(4)To keep account of all the financial transactions of the Skill Development.
(5)To prepare annual accounts of the Fund and get them audited by Chartered Accountant.
(6)Shall liaise the Government and other Department to achieve the objective of the Fund.
(7)Secretary is the person to sue or to be sued on behalf of the Management Committee.
(8)To conduct review meetings with the Sub-Mission Heads and with District level RYK committees on the physical and financial performance of the Mission.
(9)Ensure pre-audit before the release of funds to the Sub-Missions and other recipients.
(10)Ensure monthly reconciliation of the Skill Development Fund account.