Section 3 in Chhattisgarh Right of Youth to Skill Development Act, 2013
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.
