Section 6 in Chhattisgarh Right of Youth to Skill Development Act, 2013
6. State authority.
- There shall be a State Authority known by the name of Chhattisgarh State Skill Development Authority in the State of Chhattisgarh to implement the provisions of this Act which shall be a body corporate having a perpetual succession and a common seal and may by the said name sue or be sued :Provided that the Chhattisgarh State Skill Development Mission registered as a society under the Chhattisgarh Societies Registration Act, 1973 (No. 44 of 1973), existing on the date of commencement of this Act, shall stand dissolved and all assets and liabilities of the Chhattisgarh State Skill Development Mission shall be deemed to be the assets and liabilities of the State Authority :Provided further that any contractual obligations on the part of the Chhattisgarh State Skill Development Mission or accruing to it, including those in respect of employees, shall be deemed to be an obligation of the State Authority or accruing to it, as the case may be.
