Section 14(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(1)The District Implementation Authority shall be responsible for the following:(a)district so that they can play the role mandated under Overall supervision of the implementation of the scheme in the district.(b)Ensure opening of bank account and securing an Aadhaar number to all expectant mothers.(c)Marshaling all the Implementing Authorities in the District in proper discharge of the functions provided under the Act.(d)Build capacities of the various Implementing Authorities within the the Act or the Rules.(e)Resolve difficulties if any, in implementation of the scheme.
