Section 11(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(1)There shall be a State Council for overseeing the implementation of the scheme with the following:

i.	Chief Minister	Chairman
ii.	Minister Women & Child Welfare	Member
iii.	Minister Rural Development	Member
iv.	Minister School Education	Member
v.	Minister Higher Education	Member
vi.	Minister Finance	Member
vii.	Minister Social Welfare	Member
viii.	Minister Tribal Welfare	Member
ix.	Minister Minority welfare	Member
x.	Minister, Health & FW	Member
xi.	Minister, MA&UD	Member
xii.	Chief Secretary	Member
xiii.	Principal Secretary, Social Welfare	Member
xiv.	Principal Secretary, Tribal Welfare	Member
xv.	Principal Secretary, Minority Welfare	Member
xvi.	Principal Secretary, Health & FW	Member
xvii.	Principal Secretary Rural Development	Member
xviii.	Principal Secretary, Education	Member
xix.	Principal Secretary, Higher Education	Member
xx.	Principal Secretary, Finance	Member
xxi.	Principal Secretary, Women Welfare	Member (convener)
xxii.	Secretary, MAUD	Member

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