Section 13(3) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(3)The STATE Implementation Authorities shall be responsible for the following:(a)Implementation of the scheme as laid down under the Act and the Rules.(b)Activate all the SHG federations for active participation in implementation of the provisions of the Act.(c)Ensure timely disbursal of incentives as provided in the Act and Rules.(d)Ensure proper and timely discharge of the functions by the functionaries mandated under the Act.(e)Bring all the implementing authorities into the IT system.
