Section 15(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(1)The Village/Ward Implementing Authorities shall be responsible for the following:(a)Involve the community in building up a favourable environment for social and educational progress of the girl child and thereby striving for ending discrimination against the girl child.(b)To register the milestones in the central registry using the software provided.(c)To coordinate with other agencies like the anganwadis, and primary health care system including the ANMs and ASHAs for smooth implementation of the provisions of the Act.(d)To ensure full coverage of all eligible beneficiaries in their area.(e)To supervise timely payment of the incentives to the eligible girl children.(f)To monitor the performance of various agencies involved in implementing and bring to notice of Mandal/Sub-divisional/ District Implementing Authorities in case of failure to discharge a duty cast on them as per the Act.
