Section 19 in Chhattisgarh Right of Youth to Skill Development Act, 2013
19. District skill development fund.
- There shall be a District Skill Development Fund, to be maintained and operated by the District Authority in the manner specified by regulations in this regard, for the purposes of implementation of the provisions of this Act and which shall be credited by money received from or by the following, namely :-(a)The Central Government;(b)The State Government;(c)Loans, as authorized by the State Government;(d)Gifts, donations, bequests, benefactions or transfer received under the provisions of this Act; and(e)Transfer from the State Authority.
