Section 18 in Chhattisgarh Right of Youth to Skill Development Act, 2013
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.
