Section 7(5) in Chhattisgarh Right of Youth to Skill Development Act, 2013
(5)[ Secretaries to the State Government by whatever designation called, in-charge of the departments of Agriculture, Animal Husbandry, Energy, Finance, Forest, Public Health and Family Welfare, Medical Education, Higher Education, Commerce and Industry, Electronics and Information Technology, Labour, Mining, Panchayat and Rural Development, Rural Industries, Scheduled Tribes and Scheduled Castes Development, School Education, Social Welfare, Technical Education, Manpower Planning, Tourism, Urban Administration, and Woman and Child Development, shall be members (ex-officio).] [Substituted by C.G. Act No. 12 of 2015, dated 30.3.2015.]
