Section 8 in Chhattisgarh Right of Youth to Skill Development Act, 2013
8. Executive committee.
- There shall be an Executive Committee of the Governing Council, to carry out its directions and to guide and direct the Chief Executive Officer in implementing the policies made by the Governing Council, with the following composition namely :-(a)Chief Secretary of the State Government shall be the Chairperson (Ex-officio);(b)Secretaries to the State Government (by whatever designation called) incharge of the subjects of Agriculture and Allied Sectors, Finance, Industry, Labour, Rural Development, the Scheduled Tribes, the Scheduled Castes and the Other Backward Classes Welfare, Technical Education and Manpower Planning, Urban Development, Woman and Child Development and Youth Welfare shall be the members (Ex-officio);(c)Convener of the state level bankers committee shall be member (Ex-officio);(cc)[ Chief Executive Officer of the Livelihood College Society shall be a member (ex-officio);] [Inserted by C.G. Act No. 12 of 2015, dated 30.3.2015.](d)One member from among the members under sub-clause (1) of clause (b) of Section 7, to be nominated by the State Government;(e)Two member from among the members under sub-clause (4) of clause (b) of Section 7 one whom shall be a woman, to be nominated by the State Government;(f)One member from among the members under sub-clause (6) of clause (b) of Section 7, to be nominated by the State Government; and(g)Chief Executive Officer of the State Authority shall be the Member-Secretary.
