Section 13 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
13. State Implementing Authorities :
(1)The Society for Elimination of Rural Poverty (SERF) shall be the State Implementing Authority for rural areas and shall be responsible for putting in place the Central Registry and the Information Technology (IT) system connecting all the Implementing and Authentication Authorities.(2)The Mission for Elimination of Poverty in Municipal Areas (MEPMA) shall be the State Implementing Authority for urban areas.(3)The STATE Implementation Authorities shall be responsible for the following:(a)Implementation of the scheme as laid down under the Act and the Rules.(b)Activate all the SHG federations for active participation in implementation of the provisions of the Act.(c)Ensure timely disbursal of incentives as provided in the Act and Rules.(d)Ensure proper and timely discharge of the functions by the functionaries mandated under the Act.(e)Bring all the implementing authorities into the IT system.
