Section 9 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
9. Responsibilities of functionaries :
- (I) It shall be the responsibility of the following functionaries of Government to discharge the functions required for implementation of the Act;(a)Auxiliary Nursing Midwife shall intimate the list of pregnant mothers to the Primary Health Centre as well as to Anganwadi centre and Village/Ward Implementation Authority for the purpose of pre and post natal care;(b)Unless otherwise prescribed, the Anganwadi worker at the place of birth, shall report to the Registrar of Births and Deaths of the concerned area and the Village/ Ward Implementing Authority concerned regarding birth of the girl child within twenty one days from the date of such birth; and the Village/Ward Implementing Authority shall enter the same in the central registry electronically;(c)The Registrar of Births and Deaths at the village level/urban local body level shall register the birth and issue certificate of registration to the mother/guardian and to the Village/Ward Implementation Authority within 7 days from the date of intimation of such birth;(d)The Anganwadi Worker shall be responsible for reporting the admission of the girl child in the Anganwadi centre and her progress once a year to the Village/Ward Implementing Authority in the last week of July, and the Village/Ward implementing Authority shall update the same electronically in the central registry;(e)The Head Master shall be responsible for reporting the admission and progress of the girl child to the Village/Ward Implementing Authority once a year during the last week of July; and the Village/ Ward Implementing Authority shall update the same electronically in the central registry;(f)The Principal shall be responsible for reporting the admission and progress of the girl child once a year during the last week of July by electronically updating the central registry.(2)The State Implementing Authorities shall be responsible for electronic transfer of incentives under the Act within stipulated time as may be prescribed.(3)The District Implementing Authority shall review the implementation of the provisions of this Act and resolve difficulties if any for its smooth implementation.(4)The State Implementing Authorities shall be responsible for overseeing the timely disbursal of incentives to the beneficiary.
