Section 15 in Chhattisgarh Right of Youth to Skill Development Act, 2013
15. Functions and responsibility of the District Authority.
- The District Authority shall meet at least once in a month and shall have the following functions and responsibilities, namely ;-(a)To prepare the Annual Skill Development Programme for the district and make it available to the Chief Executive Officer for preparing the Annual Skill Development Plan of the State Authority;(b)To publish, in consultation with the State Authority, a list of skill development training opportunities available in the district and the minimum number of trainees required before the training may commence;(c)To monitor and supervise training for skill development by Vocational Training Providers situated in the district and to take such remedial measures as are necessary for the effective implementation of the provisions of this Act;(d)To receive loans, grants, gifts, donations, bequests, benefactions or transfers of movable or immovable properties under the provisions of this Act;(e)To ensure the preparation and maintenance of the books of accounts, and other relevant records;(f)To ensure the preparation of the Annual Report and the Financial Statement of Accounts of each financial year and submit the same to the Chief Executive Officer;(g)To identify and pool all resources available within the district, as may be required, for skill development activities therein; and(h)To make reports, with such periodicity as may be directed by the Chief Executive Officer, on the status of skill development activities of Vocational Training Providers, Third Party Assessors and the Youth enrolled for development of skills within the district.
