Section 7 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
7. Nodal Authority :
(1)The Department of Women, Children, Disabled and Senior Citizens shall be the Nodal Authority for planning, funding, monitoring and evaluation of the scheme in coordination with the Departments of Health, Medical and Family Welfare, Primary Education, Secondary Education, Higher Education, Rural Development and all other Welfare departments.(2)For the purpose of administration of the Act, the State Implementing Authority (Rural) shall in consultation with the Nodal Authority, put in a Central Registry of the Beneficiaries which shall be updated by all the Implementing Authorities after authentication as prescribed.
