Section 27 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
27. Role of Principal Secretary, Department of Industries, State of Uttar Pradesh.
- The Principal Secretary, Department of Industries, State of Uttar Pradesh shall -(1)control, supervise, exercise general superintendence, monitor the implementation of the scheme by the Industrial Development Authority;(2)get the periodical inspection of implementation of the scheme at the field level conducted;(3)review the performance of implementation of the scheme;(4)issue necessary directives/guidelines to the Industrial development Authority and issue directives for successful implementation of the scheme;(5)conduct scrutiny of annual report submitted by the Industrial Development Authority and issue directives for successful implementation of the scheme;(6)cause to be made concurrent evaluation of implementation of the scheme;(7)lease with the state and Central Governments for accomplishing the objectives of the Scheme;(8)act as final authority in the matters referred to by the Industrial Development Authority in connection with the disputes arisen during implementation of the scheme;(9)discharge any other function entrusted or delegated by the State Government.
