Section 22 in Chhattisgarh Right of Youth to Skill Development Act, 2013
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.
