Section 12 in Chhattisgarh Right of Youth to Skill Development Act, 2013
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.
