Section 14 in Chhattisgarh Right of Youth to Skill Development Act, 2013
14. Functions and responsibility of chief executive officer of State Authority.
- The Chief Executive Officer shall be the executive authority, for the purposes of this Act and shall have the following functions, namely :-(a)To prepare and submit, for the consideration of the Executive Committee, the five-year perspective plan and the Annual Skill Development Plan for the State;(b)To propose regulations to be notified under Section 11 of the Act;(c)To monitor the performance of Vocational Training Providers, Third Party Assessors or District Authorities and to take such remedial measures as required to be taken under the regulations for the effective implementation of the provisions of this Act;(d)To recruit personnel on contract or otherwise, against approved posts;(e)To enter into agreements for, and on behalf of, the State Authority in respect of leasing, hiring, or procurement of goods, services and properties and for collaboration with institutions of national or international repute engaged in skill development;(f)To dispose off movable properties from time to time;(g)To manage the administration of the State Authority and the District Authorities and to act as the disciplinary authority in respect of all persons employed on contract or otherwise therein;(h)To receive loans, grants, gifts, donations, bequests, benefactions or transfers of movable or immovable properties, on behalf of State Authority, under the provisions of this Act and to enter into agreements for such purposes;(i)To have custody of the funds of the State Authority;(j)To prepare the financial estimates, prior to the commencement of each financial year and to sanction expenditure against available funds within the extent of delegation approved by the Executive Committee;(k)To ensure the preparation and maintenance of the books of accounts and other relevant records;(l)To ensure the preparation of the Annual Report and the Financial Statement of Accounts of each financial year for the consideration of the Executive Committee;(m)To represent the State Authority, as its recognized agent for all purposes under this Act including in respect of any proceeding, before any court or quasi-judicial authority;(n)To convene meetings of the Governing Council or Executive Committee, as the case may be; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.](nn)[ To perform such other functions, not being inconsistent with the purposes of this Act, as assigned to it by the State Government; and] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.](o)Without prejudice to any other provisions of this Act, the Chief Executive Officer shall exercise such other powers and perform such other functions, as may be delegated by the Governing Council or the Executive Committee necessary for carrying out the day to day administration of the State Authority or the District Authority.
