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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(3) in Chhattisgarh Right of Youth to Skill Development Act, 2013

(3)[ Assistant Director, Chhattisgarh State skill Development Authority (district in charge), or the District Skill Development officer of the District Authority, shall be the Member-Secretary (ex-officio): [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]Provided that in the event of any vacancy, including a temporary vacancy, in both the said posts, by reason of death, resignation, leave or illness, or otherwise, the District Collector may entrust to any officer of the State Government or of any agency thereof, the functions of the Member-Secretary, till the date on which an officer enters upon either of the said posts;]