Section 13 in Chhattisgarh Right of Youth to Skill Development Act, 2013
13. Functions and responsibilities of the Executive Committee.
- The Executive Committee shall meet at least once in every three months, and shall have the following functions and responsibilities, namely :-(a)To review and monitor the implementation of the provisions of this Act and regulations made thereunder;(b)To approve the five-year perspective plan for skill development in the State for the consideration of the Governing Council;(c)To approve the Annual Skill Development Plan, submitted by the Chief Executive Officer, and to recommend the same for the consideration of the Governing Council, at least two months before the beginning of the financial year next;(d)To make, adopt, amend, vary or rescind, from time to time and with the approval of the Governing Council, the regulations made under Section 11 of this Act;(e)To review the working of the District Authority and to issue, from time to time, guidelines or directions to it;(f)To approve proposals for creation of posts on contract or otherwise under the State Authority or the District Authority;(g)To approve proposals in regard to acceptance of any loans, grants, bequests or any other financial assistance in cash or kind from any government or approved non-government, national or international sources for skill development;(h)To give such guidelines or issue such directions to the Chief Executive Officer, as it deems necessary, for carrying out the purposes of this Act and regulations thereunder;(i)To approve proposals, for the consideration of the Governing Council, for the equivalence of, one or more certificates or other awards pertaining to skill development to awards such as degree, diploma or to certificates or eligibility qualifications as are recognized for the purposes of public employment or access to higher education;(j)To fix, levy and receive such fees and other charges for service rendered by the State Authority;(k)To institute and award scholarships, prizes and medals;(l)To appoint committee(s) for disposal of any business of the State Authority or for advice in any matter pertaining to the State Authority;(m)To consider and pass such resolution on the annual report, the annual accounts and the financial estimates of the State Authority, as it may deem fit;(n)To delegate, to such extent as it may deem necessary, any of its powers to the Chief Executive Officer of the State Authority, or to the District Authority, or to any committee constituted under clause (m) of this Section hereinabove;(o)To approve proposals in respect of making capital investment within the approved financial estimates;(p)To approve proposals for appointing bankers and auditors in respect of the State Authority; [***] [Deleted 'and' by C.G. Act No. 12 of 2015, dated 30.3.2015.](pp)[ 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.](q)To perform such other functions and carry out such duties, as assigned to it from time to time, or exercise any of the powers delegated to it by the Governing Council.
