Section 17 in Chhattisgarh Right of Youth to Skill Development Act, 2013
17. Redressal of grievances and review.
(1)An applicant for skill development or a youth enrolled for skill development aggrieved by a decision, an order or an action on the part of a District Authority or an Officer designated by the State Authority under subsection (1) of Section 4 or the Vocational Training Provider may make a representation before an authority, to be specified in the regulations, within a period of 30 days of such decision or order or an action, as the case may be, and the authority shall proceed to hear and make a decision on the representation within a further period of 60 days, and, where the applicant or the youth enrolled for skill development, as the case may be, is not satisfied with the decision on the representation may prefer a second representation for review within a period of 45 days of the decision and a reviewing authority, to be specified in the regulations, shall proceed to hear the grievance and take an appropriate decision in the matter within a period of 90 days, and the decision of the reviewing authority shall be final.(2)A Vocational Training Provider or a Third Party Assessor aggrieved by a decision or an order or an action on the part of the Chief Executive Officer or a District Authority, as the case may be, may make a representation before an authority to be specified in the regulations within a period of 30 days of such decision or order or action, as the case may be, and the authority shall proceed to hear and make decision on the representation within a further period of 60 days, and, where the Vocational Training Provider or the Third Party Assessor, as the case may be, is not satisfied with the decision on the representation, may prefer a second representation for review within a period of 45 days of the decision and a reviewing authority, to be specified in the regulations, shall proceed to hear the grievance and make an appropriate decision in the matter within a period of 90 days, and the decision of the reviewing authority shall be final.
