[Cites 0, Cited by 0]

State of Chattisgarh - Act

Chhattisgarh Right of Youth to Skill Development Act, 2013

CHHATTISGARH
India

Chhattisgarh Right of Youth to Skill Development Act, 2013

Rule CHHATTISGARH-RIGHT-OF-YOUTH-TO-SKILL-DEVELOPMENT-ACT-2013 of 2013

Published on 30 March 2015
Commenced on 30 March 2015
[This is the version of this document from 30 March 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Chhattisgarh Right of Youth to Skill Development Act, 2013(Act No. 17 of 2013)Last Updated 6th November, 2019[Dated 06.05.2013]An Act to Provide for right to opportunities for skill development to every youth, residing in the State of Chhattisgarh, in any vocation of her or his choice consistent with eligibility and aptitude.Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as follows :-Chapter-IPreliminary

1. Short title, extent and commencement.

(1)This Act may be called the Chhattisgarh Right of Youth to Skill Development Act, 2013.

(2)It extends to the whole of the State of Chhattisgarh.

(3)It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act, unless the context otherwise requires,-

(a)"Block" means a Community Development Block or a Tribal Development Block, as the case may be, which has been notified by the State Government for the purposes of rural development or tribal development;

(b)"Central Government" means the Government of India;

(c)"Chief Executive Officer" means the Chief Executive Officer of the Chhattisgarh State Skill Development Authority;

(d)"District Authority" means the District Skill Development Authority notified by the State Government for the purposes of this Act;

(e)"District Planning Committee" means the District Planning Committee as defined in the Article 243-ZD of the Constitution of India;

(f)"Executive Committee" means the Executive Committee of the Governing Council;

(g)"Governing Council" means the Governing Council of the Chhattisgarh State Skill Development Authority;

(gg)[ "Livelihood College Society" means the society registered under the Chhattisgarh Society Registration Adhiniyam, 1973 (No. 44 of 1973), vide registration No. 4808, dated 14th July, 2014, and shall include its successors;] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(h)"Schedule" means a schedule appended to this Act;

(i)"Skill" means a skill recognized by the State Authority for which a person is suitable by education, prior knowledge, aptitude, experience, practice, tradition or family occupation, as the case may be, which has been standardized and recognized by the State authority;

(j)"State" means the State of Chhattisgarh;

(k)"State Authority" means the Chhattisgarh State Skill Development Authority, to be notified by the State Government, for the purposes of this Act;

(l)"State Government" means the Government of Chhattisgarh";

(m)"Third Party Assessor" means an assessor of skill levels, not associated with the Vocational Training Provider where the youth being assessed for skill level is being trained and, so recognized by the State Authority;

(n)"Training" means training imparted to youth or the purposes of skill development;

(o)"Vocational Training Provider" means an individual, an institution, an industry a micro or small enterprise, an association of persons, a Government or Non-Government Organization or a business having capacity to train, as may be prescribed, registered with the State Authority for training in skills;

(p)"Youth" means a person who is a resident of the State and is not below the age of 14 years and not above the age of 45 years on the date of submission of an application for skill development.

3. Right of youth to get skilled.

(1)No youth shall be denied opportunity to get skilled in a vocation of choice from amongst the skills, as notified by the State Authority, subject to possessing such eligibility as mentioned in the notification.

(2)Notwithstanding anything contained in this section or under any provision of this Act, the right to get skilled in a vocation of choice shall be deemed to have been extinguished, if the youth is not declared successful by the Third Party Assessor or fails to satisfactorily complete the relevant training :Provided that a youth may make an application for developing multiple skills, if a District Authority or the State Authority, as the case may be, has exhausted all eligible applications for skill development in such skill(s) at the time of submission of the application.

4. Exercising the right to skilled development.

(1)In exercise of the right to skill development, a youth may make an application, to the District Authority or to an officer designated by the State Authority for this purpose in the Performa as prescribed in Schedule of this Act, and the District Authority or the officer designated by the State authority shall identify a Vocational Training Provider and inform the applicant of the same within a maximum period of 90 days from the date of receipt of application :Provided that where the Vocational Training Provider, identified under this subsection, is situated outside the limits of the Block but within the limits of the District and in the opinion of the District Authority the distance between the Vocational Training Provider and the ordinary residence of the applicant is such that commuting to and from the Vocational Training Provider is beyond the capacity of the applicant then the District Authority shall make such arrangements for providing residential accommodation during the period of training, as may be required on such terms as the District Authority may determine :Provided further that where the Vocational Training Provider is situated outside the limits of the District, the District Authority shall refer the application to the State Authority, which shall thereafter make such arrangements as are necessary, in consultation with the District Authority in whose district the Vocational Training Provider identified for training is situated.

(2)An application made to the District Authority under sub-section (1) of this section may be modified by the applicant where the applicant is found by the District Authority to be suitable for development of a skill other than the one applied for, or where the minimum number of applicants are not available to commence training in such skill as notified under the regulations for the purpose.

5. Testing and certification.

- Every youth enrolled for development of a skill shall be certified by the State Authority to possess such skill only after having satisfactorily completed the relevant training by a Vocational Training Provider and after having been examined and declared successful by a Third Party Assessor.

Chapter II
Organization and Structure of the State Authority and District Authority

6. State authority.

- There shall be a State Authority known by the name of Chhattisgarh State Skill Development Authority in the State of Chhattisgarh to implement the provisions of this Act which shall be a body corporate having a perpetual succession and a common seal and may by the said name sue or be sued :Provided that the Chhattisgarh State Skill Development Mission registered as a society under the Chhattisgarh Societies Registration Act, 1973 (No. 44 of 1973), existing on the date of commencement of this Act, shall stand dissolved and all assets and liabilities of the Chhattisgarh State Skill Development Mission shall be deemed to be the assets and liabilities of the State Authority :Provided further that any contractual obligations on the part of the Chhattisgarh State Skill Development Mission or accruing to it, including those in respect of employees, shall be deemed to be an obligation of the State Authority or accruing to it, as the case may be.

7. Governing council.

- There shall be a Governing Council to exercise supervision and control over the activities of the State Authority and to evolve guidelines on policies to be pursued by it with the following composition :-(a)(1) Chief Minister of the State shall be the Chairperson (Ex-Officio);

(2)Ministers in-charge of-

(i)Technical Education & Manpower Planning,

(ii)Labour, and

(iii)Sports and Youth Welfare Development shall be the members (Ex-Officio);

(3)Vice Chairperson of State Planning Commission shall be the Member (Ex-Officio);

(4)Chief Secretary of the State Government shall be Member (Ex-Officio);

(5)[ Secretaries to the State Government by whatever designation called, in-charge of the departments of Agriculture, Animal Husbandry, Energy, Finance, Forest, Public Health and Family Welfare, Medical Education, Higher Education, Commerce and Industry, Electronics and Information Technology, Labour, Mining, Panchayat and Rural Development, Rural Industries, Scheduled Tribes and Scheduled Castes Development, School Education, Social Welfare, Technical Education, Manpower Planning, Tourism, Urban Administration, and Woman and Child Development, shall be members (ex-officio).] [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(5A)[ Chief Executive Officer of the Livelihood College Society shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(6)Three chairpersons, by rotation, of District Authorities shall be members (Ex-officio); and

(7)Chief Executive Officer of the State Authority shall be the Member-Secretary.

(b)In addition to the ex-officio members, mentioned in clause (a) of this Section, following shall also be nominated by the State Government as members :

(1)[ Four persons of eminence with background in industry, trade and commerce, Skill development and livelihood programmes, among whom: [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]- one shall be a woman, and- one shall be from the State;][***] [Omitted '(2) Three persons of eminence, one of whom shall be a woman, with background in skill development and livelihood programmes;' by C.G. Act No. 12 of 2015, dated 30.3.2015.][***] [Omitted '(3) Three persons from the State, one of whom shall be a woman, who have contributed substantially to skill development;' by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(4)Five persons, one of whom shall be a woman, representing educational institutions, engaged in the field of technical, agricultural, medical-vocational and management education;

(5)One person, being differently-abled, representing the interests of youth with disabilities involved in developing skills;

(6)Three Persons representing Vocational Training Providers; and

(7)One person representing recognized organization of youth in the State.

(c)[ Two members of the State Legislative Assembly, nominated by the Speaker shall be members (Ex-officio).] [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(d)The Governing Council may extend invitations to such number of experts or other officers of Central Government or State Government, as it may deem fit who in its opinion can contribute to its deliberations.

8. Executive committee.

- There shall be an Executive Committee of the Governing Council, to carry out its directions and to guide and direct the Chief Executive Officer in implementing the policies made by the Governing Council, with the following composition namely :-

(a)Chief Secretary of the State Government shall be the Chairperson (Ex-officio);

(b)Secretaries to the State Government (by whatever designation called) incharge of the subjects of Agriculture and Allied Sectors, Finance, Industry, Labour, Rural Development, the Scheduled Tribes, the Scheduled Castes and the Other Backward Classes Welfare, Technical Education and Manpower Planning, Urban Development, Woman and Child Development and Youth Welfare shall be the members (Ex-officio);

(c)Convener of the state level bankers committee shall be member (Ex-officio);

(cc)[ Chief Executive Officer of the Livelihood College Society shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(d)One member from among the members under sub-clause (1) of clause (b) of Section 7, to be nominated by the State Government;

(e)Two member from among the members under sub-clause (4) of clause (b) of Section 7 one whom shall be a woman, to be nominated by the State Government;

(f)One member from among the members under sub-clause (6) of clause (b) of Section 7, to be nominated by the State Government; and

(g)Chief Executive Officer of the State Authority shall be the Member-Secretary.

9. District authority.

- Every district shall have a District Skill Development Authority, to implement the provisions of this Act at the district level, with the following composition, namely :-

(1)District Collector shall be the Chairperson (Ex-officio);

(2)Chief Executive Officer Zila Panchayat shall be a member;

(3)[ Assistant Director, Chhattisgarh State skill Development Authority (district in charge), or the District Skill Development officer of the District Authority, shall be the Member-Secretary (ex-officio): [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]Provided that in the event of any vacancy, including a temporary vacancy, in both the said posts, by reason of death, resignation, leave or illness, or otherwise, the District Collector may entrust to any officer of the State Government or of any agency thereof, the functions of the Member-Secretary, till the date on which an officer enters upon either of the said posts;]

(3A)[ Principal or Assistant project Officer of each of the Livelihood Colleges situated in the district shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(4)Three persons representing industry, trade and commerce;

(5)Three persons, one of whom shall be a differently-abled person, representing educational institutions engaged in technical, agricultural, medical, vocational and management education;

(6)One person representing Vocational Training Providers in the district;

(7)Woman, with background in skill development among women, to be nominated by the Chairperson of the District Planning Committee;

(8)Five members representing Panchayati Raj Institutions in the district, to be nominated by the Chairperson of the District Planning Committee, one of whom shall be from the Scheduled Castes, one from the Scheduled Tribes and one from the Other Backward Classes;

(9)Five members representing urban local bodies in the district, to be nominated by the Chairperson of the District Planning Committee, one of whom shall be from the Scheduled Castes, one from the Scheduled Tribes and one from the Other Backward Classes;

(10)The District Lead Bank Manager shall be a member; and

(11)The District Authority may extend invitations to experts or officers of the State Government, not exceeding three in numbers, who in its opinion can contribute to its deliberations.

10. Term of members of the Governing Council, the Executive Committee and the District Authority.

- The term of members, other than the ex-officio members, of the Governing Council, the Executive Committee and the District Authority, as the case may be, shall be for a maximum period of three years unless a member is removed by the State Government, for reasons recorded in writing :Provided that a member, other than an ex-officio member, may be re-nominated for a further term of three years by the State Government or the chairperson of the District Planning Committee, as the case may be.

Chapter III
Functions and Responsibilities of the Authorities under the Act

11. Functions and responsibilities of State Authority.

- The State Authority shall have the following functions and responsibilities, namely :-(a)It shall, when called upon to do so by the State Government, advise it on the skill development policies and programmes;(b)At least one month before the beginning of financial year, the State Authority shall submit to the State Government, for its approval, the Annual Skill Development Plan for the ensuing financial year;(c)Once in every five years, the State Authority shall prepare and submit to the State Government a perspective plan for skill development in the State having regard to the macro-economic growth trends, emerging technologies and demand for skilled human resources;(d)It shall be the duty of the State Authority, to notify by regulations, the skill development framework comprising courses and programmes of training, the detailed curriculum, the methodology adopted for testing and for certification, and to modify the same from time to time;(e)The State Authority shall have the powers to award certificates in recognition of attainment of skills at various levels by the youth, on the basis of prior knowledge or training provided, by a Vocational Training Provider, and assessed by a Third Party Assessor;(f)It shall be the duty of the State Authority, to notify by regulations, the procedure for selection, registration, evaluation, renewal or cancellation of registration of a Vocational Training Provider;(g)It shall be the duty of the State Authority, to notify by regulations, the procedure for selection, registration, evaluation, renewal or cancellation of registration of a Third Party Assessor;(h)It shall be the duty of the State Authority to recommend the State Government, from time to time, one or more certificates or other awards pertaining to skill development, which may be considered to by equivalent to awards such as degree, diploma, certificates or eligibility qualifications as are recognized for the purposes of public employment or access to higher education;(i)It shall be the duty of the State Authority, to issue from time to time, such directions and guidelines to the District Authority for the effective implementation of the Act, as it may deem necessary;(j)Subject to availability of funds at its disposal, the State Authority may take up such other activities not included in the Annual Skill Development Plan, which in its opinion, are necessary for the purposes of this Act:Provided that where the requirement of funds is, or is likely to be, liability on the State exchequer, no activity other than those contained in the Annual Skill Development Plan shall be taken up, except with the prior approval of the State Government;(k)Subject to the financial Provisions, the State Authority shall have the powers to employ on contract or otherwise, such number of persons to assist the Chief Executive Officer necessary to carry out its functions, and every such employment shall be subject to the provisions of the Chhattisgarh Lok Sewa (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994), as amended from time to time;(l)The State Authority shall have the powers to deal with any movable property belonging to, or vested in it, in such manner as it may deem fit for advancement of its objects;(m)The State Authority shall have the powers to receive grants or loans, as the case may be, from the State Government;(n)The State Authority shall have the powers to receive gifts, donations, bequests, benefactions or transfer of movable or immovable properties from testators, donors or transferors, as the case may be, for purposes not inconsistent with the provisions of this Act;(o)The State Authority shall have the powers to collaborate with institutions of national or international repute engaged in skill development, for furthering the purposes of this Act;(p)Subject to the provisions of this Act, the State Authority shall have the powers to do all such things, which are not specifically mentioned in the foregoing provisions of this Section, and which may be necessary for carrying out the purposes of this Act; and(q)The State Authority shall perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government.

(2)Notwithstanding anything contained in sub-section (1) of this Section, the State Authority shall not dispose off, in any manner, any immovable property without the prior approval of the State Government.

12. Functions and responsibilities of the Governing Council.

- The Governing Council shall meet at least once in a year and shall have the following functions and responsibilities, namely :-

(a)To provide policy directions to the Executive Committee or the Chief Executive Officer, as the case may be, for the implementation of the Provisions of this Act and regulations made thereunder;

(b)To advise the State Government on policies dealing with skill development;

(c)To approve the five-year perspective plan for skill development in the State;

(d)To approve the Annual Skill Development Plan proposed by the Executive Committee, with such modifications as it may deem fit;

(e)To approve notification of regulations made under Section 11 of this Act, or modifications thereof;

(f)To approve the Annual Report and the Annual Financial Accounts of the State Authority;

(g)To delegate, to such extent, any of its powers to the Executive Committee and to authorize it to take such decisions on its behalf, as may be necessary, for effectively carrying out the purposes of this Act; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(gg)[ To perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government; and] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(h)To exercise such other powers not specified above, as may be necessary to carry out the purposes of this Act, which do no require the prior approval of the State Government.

13. Functions and responsibilities of the Executive Committee.

- The Executive Committee shall meet at least once in every three months, and shall have the following functions and responsibilities, namely :-

(a)To review and monitor the implementation of the provisions of this Act and regulations made thereunder;

(b)To approve the five-year perspective plan for skill development in the State for the consideration of the Governing Council;

(c)To approve the Annual Skill Development Plan, submitted by the Chief Executive Officer, and to recommend the same for the consideration of the Governing Council, at least two months before the beginning of the financial year next;

(d)To make, adopt, amend, vary or rescind, from time to time and with the approval of the Governing Council, the regulations made under Section 11 of this Act;

(e)To review the working of the District Authority and to issue, from time to time, guidelines or directions to it;

(f)To approve proposals for creation of posts on contract or otherwise under the State Authority or the District Authority;

(g)To approve proposals in regard to acceptance of any loans, grants, bequests or any other financial assistance in cash or kind from any government or approved non-government, national or international sources for skill development;

(h)To give such guidelines or issue such directions to the Chief Executive Officer, as it deems necessary, for carrying out the purposes of this Act and regulations thereunder;

(i)To approve proposals, for the consideration of the Governing Council, for the equivalence of, one or more certificates or other awards pertaining to skill development to awards such as degree, diploma or to certificates or eligibility qualifications as are recognized for the purposes of public employment or access to higher education;

(j)To fix, levy and receive such fees and other charges for service rendered by the State Authority;

(k)To institute and award scholarships, prizes and medals;

(l)To appoint committee(s) for disposal of any business of the State Authority or for advice in any matter pertaining to the State Authority;

(m)To consider and pass such resolution on the annual report, the annual accounts and the financial estimates of the State Authority, as it may deem fit;

(n)To delegate, to such extent as it may deem necessary, any of its powers to the Chief Executive Officer of the State Authority, or to the District Authority, or to any committee constituted under clause (m) of this Section hereinabove;

(o)To approve proposals in respect of making capital investment within the approved financial estimates;

(p)To approve proposals for appointing bankers and auditors in respect of the State Authority; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(pp)[ To perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government; and] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(q)To perform such other functions and carry out such duties, as assigned to it from time to time, or exercise any of the powers delegated to it by the Governing Council.

14. Functions and responsibility of chief executive officer of State Authority.

- The Chief Executive Officer shall be the executive authority, for the purposes of this Act and shall have the following functions, namely :-

(a)To prepare and submit, for the consideration of the Executive Committee, the five-year perspective plan and the Annual Skill Development Plan for the State;

(b)To propose regulations to be notified under Section 11 of the Act;

(c)To monitor the performance of Vocational Training Providers, Third Party Assessors or District Authorities and to take such remedial measures as required to be taken under the regulations for the effective implementation of the provisions of this Act;

(d)To recruit personnel on contract or otherwise, against approved posts;

(e)To enter into agreements for, and on behalf of, the State Authority in respect of leasing, hiring, or procurement of goods, services and properties and for collaboration with institutions of national or international repute engaged in skill development;

(f)To dispose off movable properties from time to time;

(g)To manage the administration of the State Authority and the District Authorities and to act as the disciplinary authority in respect of all persons employed on contract or otherwise therein;

(h)To receive loans, grants, gifts, donations, bequests, benefactions or transfers of movable or immovable properties, on behalf of State Authority, under the provisions of this Act and to enter into agreements for such purposes;

(i)To have custody of the funds of the State Authority;

(j)To prepare the financial estimates, prior to the commencement of each financial year and to sanction expenditure against available funds within the extent of delegation approved by the Executive Committee;

(k)To ensure the preparation and maintenance of the books of accounts and other relevant records;

(l)To ensure the preparation of the Annual Report and the Financial Statement of Accounts of each financial year for the consideration of the Executive Committee;

(m)To represent the State Authority, as its recognized agent for all purposes under this Act including in respect of any proceeding, before any court or quasi-judicial authority;

(n)To convene meetings of the Governing Council or Executive Committee, as the case may be; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(nn)[ To perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government; and] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.]

(o)Without prejudice to any other provisions of this Act, the Chief Executive Officer shall exercise such other powers and perform such other functions, as may be delegated by the Governing Council or the Executive Committee necessary for carrying out the day to day administration of the State Authority or the District Authority.

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.

16. Quorum for meetings of the Governing Council, the Executive Committee and the District Authority.

- The quorum for the meetings of the Governing Council, the Executive Committee and the District Authority shall be one third of the total membership not including the special invitees.

Chapter IV
Grievance Redressal Mechanism

17. Redressal of grievances and review.

(1)An applicant for skill development or a youth enrolled for skill development aggrieved by a decision, an order or an action on the part of a District Authority or an Officer designated by the State Authority under subsection (1) of Section 4 or the Vocational Training Provider may make a representation before an authority, to be specified in the regulations, within a period of 30 days of such decision or order or an action, as the case may be, and the authority shall proceed to hear and make a decision on the representation within a further period of 60 days, and, where the applicant or the youth enrolled for skill development, as the case may be, is not satisfied with the decision on the representation may prefer a second representation for review within a period of 45 days of the decision and a reviewing authority, to be specified in the regulations, shall proceed to hear the grievance and take an appropriate decision in the matter within a period of 90 days, and the decision of the reviewing authority shall be final.

(2)A Vocational Training Provider or a Third Party Assessor aggrieved by a decision or an order or an action on the part of the Chief Executive Officer or a District Authority, as the case may be, may make a representation before an authority to be specified in the regulations within a period of 30 days of such decision or order or action, as the case may be, and the authority shall proceed to hear and make decision on the representation within a further period of 60 days, and, where the Vocational Training Provider or the Third Party Assessor, as the case may be, is not satisfied with the decision on the representation, may prefer a second representation for review within a period of 45 days of the decision and a reviewing authority, to be specified in the regulations, shall proceed to hear the grievance and make an appropriate decision in the matter within a period of 90 days, and the decision of the reviewing authority shall be final.

Chapter V
Finances

18. State skill development fund.

- There shall be a State Skill Development Fund, to be maintained and operated by the State 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 transfers received under the provisions of this Act; and

(e)Any fee collected by the State Authority.

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.

20. Audit of the state and district skill development funds.

- The State Authority and District Authority in each district shall:-

(a)Maintain proper accounts including the balance sheets and other relevant records, prepare an annual financial statement of accounts which shall be audited by the Examiner of Local Fund Audit of the State or such person(s) authorized by it;

(b)The Examiner of the Local Fund Audit or any person authorized by him in connection with the audit of the accounts of the State Authority or District Authority, as the case may be, shall have the same rights, privileges and authorities in connection with such audit as the Examiner of the Local Fund Audit has in connection with the audit of the accounts of local bodies, in particular, shall have the right to demand the production of books, accounts, connected vouchers, other documents and papers and to inspect the offices of the State Authority or the District Authority in each district, as the case may be;

(c)These accounts, as certified by the Examiner of the Local Fund Audit or any other person authorized by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and State Government shall cause the same to be laid before the State Legislative Assembly; and

(d)The State Authority and District Authority in each district may appoint statutory auditor for audit of its accounts without derogating clauses (b) and (c) of this Section.

Chapter VI
Miscellaneous

21. Directory of skilled persons.

- The State Authority shall maintain and periodically publish on its website a directory of skilled persons in the State.

22. Notification of Vocational Training Provider situated outside the State.

- Where there is absence or deficit of certain skills within the State and in the opinion of the State Government such skills are required to be imparted to youth in the public interest and for which no Vocational Training Provider is available within the State, it may, on the recommendation of the State Authority, identify an appropriate Vocational Training Provider situated outside the State and thereafter the State Authority shall notify such skills as well as the identified Vocational Training Provider and shall proceed to make appropriate arrangements for skill development of eligible youth.

23. Research and development in skills.

- The State Authority shall enter into collaboration with agencies or institutions including universities for research and development in training for skills.

24. Collaboration with industries.

- The State Government and the State Authority shall encourage voluntary participation of Industries in development of skills amongst the youth of the State.

25. Protection of acts done in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Government, or any officer or other employee of the Government, or any authority constituted under this Act, or any member, officer or other employee of such authority or authorities in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules, regulations made, or the orders or directions issued, thereunder.

26. Applicability of certain rules and laws.

(1)Unless otherwise specified by notification by the State Government, the provisions of the Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012 shall apply, mutatis mutandis, to contractual employment under the State Authority or the District Authority, as the case may be.

(2)Unless otherwise specified by notification by the State Government, the provisions of the Chhattisgarh Store Purchase Rules, 2002, as amended from time to time, or any law made by the State Legislature for the time being in force in this regard, shall apply, mutatis mutandis, on the State Authority or the District Authority, as the case may be.

27. Power to make rules and regulations.

(1)The State Government shall have the powers to make rules to carry out the purposes of this Act.

(2)The State Authority shall have the powers to make regulations, subject to the provisions of this Act, to carry out the purposes thereof.

(3)Every rule or regulation made under this Act, shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or two or more successive sessions, and, if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification or the House agrees that the rule or regulation, as the case may be, should not be made, the rule or regulation, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule or regulation, as the case may be.

Schedule

[See Section 4(1)]Application for Skill Development(Applicant to fill in as many details as known to him)

• Date ofSubmission of Application to the District Authority	:	............................................................................	{\|
Please affix your current passport sizephoto

|-| • Name of theDistrict| :| ............................................................................|-| Personal Details :|||-| 1.| Name of Applicant| :| .....................................................................................................................................................|-| 2.| Father's/Husband'sName| :| .....................................................................................................................................................|-| 3.| Mother's Name| :| .....................................................................................................................................................|-| 4.| Gender (Male/Female)| :| .....................................................................................................................................................|-| 5.| Age (In Years andMonths)| :| .....................................................................................................................................................|-| 6.| Date of Birth| :| Date....................Month..................Year...............|-| 7.| Whether Resident ofChhattisgarh State (Yes/No)| :| .....................................................................................................................................................|-| 8.| Category(SC/ST/OBC/Unreserved)| :| .....................................................................................................................................................|-| 9.| Religion| :| .....................................................................................................................................................|-| 10.| Whether Differentlyabled Person (if Yes, mention the type)| :| .....................................................................................................................................................|-| 11.| Marital Status(Married/Unmarried)| :| .....................................................................................................................................................|-| 12.| Whether Belongs toBPL Category (Yes/No)| :| .....................................................................................................................................................|-| 13.| Employment ExchangeRegistration No. (if any)| :| .....................................................................................................................................................|-| 14.| Aadhaar Card No. (ifany)| :| .....................................................................................................................................................|-| 15.| Whether Beneficiaryof any Scheme of any Department/Board etc. (if Yes, pleasemention name of the Department/Board etc.)| :| .....................................................................................................................................................|-| 16.| Languages Known| :| .....................................................................................................................................................|-| 17.| Permanent Address| :| .....................................................................................................................................................|-|||| Village/City..........................................................|-|||| Ward No./GramPanchayat.....................................|-|||| Block.........................District.......................................|-|||| State..........................PinCode............................|-| 18.| Address forCorrespondence| :| .....................................................................................................................................................|-|||| Village/City..........................................................|-|||| Ward No./GramPanchayat...................................|-|||| Block.........................District...............................|-|||| State........................PinCode...............................|-| 19.| Telephone No. forContact (if any)| :| .....................................................................................................................................................|-| 20.| Mobile No. forContact (if any)| :| .....................................................................................................................................................|-| 21.| E-mail (if any)| :| .....................................................................................................................................................|-| 22.| Occupation of theApplicant| :| .....................................................................................................................................................|-| 23.| Family Occupation| :| .....................................................................................................................................................|-| 24.| Annual Income of theFamily| :| .....................................................................................................................................................|-| 25.| AcademicQualification| :| ….....................................................................................................................................................|}

Name of Examination	Year of Passing	Name of Board/ University	Percentage of Marks or Grade
5th Standard
8th Standard
10th/Matriculation
12th/Higher Secondary
Graduation
Post Graduation
Other

26. Technical/Professional Qualification. - Vocational Education and Training/ ITI/Diploma/Engineering/Management/Medical and Nursing/Pharmacy/Other

S. No.	Qualification	Trade/ Branch/ Stream	Name of Board/ University	Duration (In Years)	Year of Passing	Percentage of Marks or Grade

27. Details of Skills Already Acquired. -

S. No.	Details of Skills	Sector	Name of Equivalent MES Course

Whether having a Certificate (Yes/No)	Skills Gained Formally/Informally/Traditionally/Inheritance	Formal Skill Training Duration

28. Work Experience. -

Nature of Occupation	Sector of Occupation	Designation (If Any)	Duration of Experience (In Years)	Monthly Income (In Rupees)

29. Details of Skill Training Required by the Applicant. -

a.	Name of Sector in which Skill Training required	:	.........................................................................................
b.	Name of MES Course (if known)	:	.........................................................................................
c.	MES Course Code (if known)	:	.........................................................................................
d.	Whether willing to get Skill Training outside the District(Yes/No)	:	.........................................................................................

30. If the Applicant has already undergone in any Skill Training then its details :-

S. No.	Sector	Name of the Course/ MES Course	Name of the District	Name of the VTP

Beginning Date of Training	End Date of Training	Result (Pass/Fail)	Certificate Received (Yes/No)

* VTP means Vocational Training Provider.* MES means Modular Employable Skills.

Date :

Signature of Applicant

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act