Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

12. Role of Nodal Authority :

(1)Nodal Authority shall be responsible for the following:
(a)Prepare annual plan and budget for implementation of the scheme.
(b)Ensure that the funds are drawn and kept in the Bangaru Talli PD Account in time for disbursal.
(c)Coordinate with other departments in collecting the information about the programme.
(d)Monitor the implementation of the programme from time to time and make recommendations for proper implementation.
(e)Guide the State Implementation Authorities in proper implementation of the programme.
(f)Measure the outcomes from the scheme periodically and share with all stakeholders.
(g)Place before the Legislature an annual report on the 'State of Girl Child' in the month of April.
(2)For the purpose of the above, Nodal Authority can call any office or functionary to render a function or assistance; and no one who is called upon to provide such assistance shall refuse to render such service or function.