Section 12(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(1)Nodal Authority shall be responsible for the following:(a)Prepare annual plan and budget for implementation of the scheme.(b)Ensure that the funds are drawn and kept in the Bangaru Talli PD Account in time for disbursal.(c)Coordinate with other departments in collecting the information about the programme.(d)Monitor the implementation of the programme from time to time and make recommendations for proper implementation.(e)Guide the State Implementation Authorities in proper implementation of the programme.(f)Measure the outcomes from the scheme periodically and share with all stakeholders.(g)Place before the Legislature an annual report on the 'State of Girl Child' in the month of April.
