Section 8 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
8. Implementing Authorities :
- Unless otherwise prescribed the following shall be the implementing Authorities for the purposes under this Act.(1)The State Implementing Authorities are agencies designated by Government for implementing the provisions of the Act in the manner prescribed.(2)The Collector and District Magistrate shall be the District Implementing Authority.(3)The Sub-Divisional Magistrate shall be the Sub-divisional Implementing Authority for that revenue sub-division.(4)The Tahsildar of a Mandal in rural areas and Municipal Commissioner in urban areas shall be the Mandal/Municipal Implementing Authority.(5)The Village Organisation of Self Help Groups in rural areas shall be the Village Implementing Authority.(6)Slum Level Federation of Self Help Groups in urban areas shall be the Ward Implementation Authority in urban areas.
