Section 4 in Chhattisgarh Right of Youth to Skill Development Act, 2013
4. Exercising the right to skilled development.
(1)In exercise of the right to skill development, a youth may make an application, to the District Authority or to an officer designated by the State Authority for this purpose in the Performa as prescribed in Schedule of this Act, and the District Authority or the officer designated by the State authority shall identify a Vocational Training Provider and inform the applicant of the same within a maximum period of 90 days from the date of receipt of application :Provided that where the Vocational Training Provider, identified under this subsection, is situated outside the limits of the Block but within the limits of the District and in the opinion of the District Authority the distance between the Vocational Training Provider and the ordinary residence of the applicant is such that commuting to and from the Vocational Training Provider is beyond the capacity of the applicant then the District Authority shall make such arrangements for providing residential accommodation during the period of training, as may be required on such terms as the District Authority may determine :Provided further that where the Vocational Training Provider is situated outside the limits of the District, the District Authority shall refer the application to the State Authority, which shall thereafter make such arrangements as are necessary, in consultation with the District Authority in whose district the Vocational Training Provider identified for training is situated.(2)An application made to the District Authority under sub-section (1) of this section may be modified by the applicant where the applicant is found by the District Authority to be suitable for development of a skill other than the one applied for, or where the minimum number of applicants are not available to commence training in such skill as notified under the regulations for the purpose.
