Chhattisgarh act 17 of 2013 : The Chhattisgarh Right of Youth to Skill Development Act, 2013

Date: 25 Apr 2013

Department

Department of SKILL DEVELOPMENT, TECHNICAL EDUCATION AND EMPLOYMENT

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Cl lllA TTISGARH ACT (!\o. 17 of 2013)

('IJJJ A1Tl<;C ARII RIGHT OF YOl'TII 10 SK l LL Dr\'CLOPME:\T ACT, 201:1

TAB! [· or CONTENTS

Section

I . . hort t11lc:, e;:xtcnt and comm.:ncement 2. Definitions. 3. Right of you th to get skilled.

CHAPTER-1 PRELIMINARY

j Exerc1smg the right to skill devdopmen1. 5. Testing and certification.

CHAP'TER-U ORGANIZATIO AND STRUCTURE OF THE STATE AUTHORITY AND DISTRICT

AUTHORITY

6. State authority. 7. Governing council. 8. Execuuve committee. 9. District outhority. JO. Term of members of the Govern ing Council, the Executive Committee and the District Authority.

CHAPTER-ID FUNCTIONS AND RFS-PO SIBILITIES OF THE AUTHORITIE.S UNDER THE ACT

I J. F unctions and responsibiliuc:s of State Authority. J 2. Functions and responsibilities of the Governing Council. 13. Functions and resonsibilities of the Executive Committee. I 4 . Functions and responsibility of chief executive officer of State Authority. 15 . Functions and responsibility of the District Authority. I 6. Quorwn for meetings of the Governing Counci l, the Executive Committ~ and the District Authority

CHAPTER-IV GRIEY ANCE REDRESSAL MECHANISM

17. Redressal of grievances and re,•iew.

18. State skill Development fund. 19. District skill development fund.

CHAPTER-V FINANCF.S

20. Audit of the state and district skill development funds.

373mm mnemﬁniﬁné 2013 Sect tun MP?“— FPS? 5 ll. l1. l3. 14, 15. 16. [7. IE. 19. 10. CllllA'lTlSGARH ACT INn. l7uf 20H) CllllATl'lSGARH RIGHT OF Y0l'TH TO SKILL DEVELOPMENT ACLZOIJ TABLE OF CONTENTS CHAPTER-l PRELIMINARY Short title. extent and commencement. Deﬁnitions. Right of youth to get skilled. Exercising the right In skill development. Testing and certiﬁcation. 0 CHAPTER-ll ORGANIZATION AND STRUCTURE OF THE STATE AUTHORITY AND DISI'RIC‘I' AUTHORITY State lumority. Governing council. Executive committee, District nutlmrity. Term of members nl'the Governing Council. theExquive Committee Ind the District Authority. CHAFIBI-m FUNCTIONS AND RESPONSIBILI'ITES OF THE AUTHORITIE UNDER TﬂEAC‘I‘ Functions and responsib at State Authority. Functions and responsih ties of the Governing Council. Functions Ind resonsihi es of the Executive Cnnuninee. Functions Ind responsih ty ofchiel‘ executive smear of Stu: Authority. Functions and responsihility of the District Autiwrity. Quorum in meetings of the Governing Council. the Ettecutive Committee and the District Amt-wily. - CHAPTER-W GRI'EVANCE REDRESSAL MECHANISM Ruiressal of grievances Ind review. CHAPTER-V FINANCE State skill Development fund. District skill development fund. Audit of“): state and district skill development funds. '5;

~ ~ . ~ 6 ~ 2013

21. Directory ol !>k11lccl rer un~.

CHAPTER-VI MISCELLA 1EOLS

2~ No1ifica11nn of Vocat1011al Tra111111g Provider ~1tua1cd outs1tk thL State. 23. Rc5,earch and development in ski lb. 24. Collahorat ion with rndustnes. 25. Protecuon of octs done in good f:111h 26 Aflplicahilit) of cert:1111 rulr, and law, 27. Power to rnnl..e rules ant.I rc!!ula11on,.

SCHEDULE

370 (19)

ll. 22 21 26 27. magmfaw'rmws'zms CHAPTER-VI . MISCELLANEOUS Dirccmry of skilled pclsuns. Notiﬁcation n! Vocalionnl Tmimng Prawdm :imalcd oulsudu (he Sung, Rcscarch and development in skim. Collnbnrminn wiLh industries. Prultcuon of ucls dune in good l'mlh. Appllcﬂhi'il)’ n! cerium vulrx and laws. Powel l0 mnk: rules and mgulnnom SCHEDULE 370 (19)

r :70 ( 20)

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CH HAITISGA l{H Ari !No 17 ol 20111

CHHATTISG ARII J.:ICII r OI YOl'Tll 10 Sh'.11,L DJ:\ ELOl''.'IJFr-..;l A C J. 2111~

An Act lo Pnn iclc· lor ri1?ht to opporhmiti c~ for .,1-.ill dt·, cl(1prnrnl lo e, er~ _\Outh, res iding in the ~I.ill of Chh,111i,ga rh , in an) , ·1tio11 of her or hb clwit-t• cun~i, tu11 ,, itl1 eligihilil} ,md aptitude

lk n enactcd hy 1hc: Chh,1111~g:11h Lt'_gi~laturc in the Si>..t) -fourth Year of the Rcpublr..: of lndia, a~ follows :-

(1)

CHAPTER-I PRELIMJ 'ARY

Thi~ Ac1 m:.t) be: c:illed the Chha1m,garh Right nf Youth to Skill Development Act, 2013.

(2) lt extends 10 the whole of the State of Chhauisgarh.

(3) 11 ~hall come into force on such date as the State Government may, hy no1ifica1ion in lhc Official Ga2e11e, appoint.

In this Act, unless the context otherwise rcquires.- (a) ·'Block" mean~ a Community Dt>velopmen1 Block or a Tribal Dcvelopmcn1

Blocl. a~ the case may be, which has bccn notified by the Stme Government for thr purpose~ of rural development or tribal development;

(b) "Central Go,c.:mmcnt" means the GO\'Crnment oNQd1a--. '

(d) ''District Authont)" means the District Skill Development Aulhonl) no11ficd by the State Government for the purposes of this Act:

(c) "District Planning Committee" means the District Planning Comm1ltec a~ defined in the Article 243-ZD of the Constitution of Ind1:.1;

(f) "E>.ecutive Cornrn1uee" means the Execuu,'e Commi11ee of the Governing Council;

(g) "Govemmg Council" means the Go"ernmg Council of the Chha111sgnrh Stnte Sl-.111 De, elopmr nt Authorny:

(h) ·'Schedule" means a schedulc appended to this Act;

(i) "Ski Ir· means a :.kill recognized Ii) the.: State Authority for which :i person is sui1ahlc by educauon. prior km\\, lctl;!l', ap111uJc. e>..perience. practice. 1rad1- 11on or fam1I) occupallon. as the ca:..: ma~ be. which ha~ been :.landarditcd and recogrmed h) the State auth;inl} :

(iJ "State·· means the State of Chha1t1~garh:

(k) "State Authori)- " means the 01h:1111sgarl1 S1.111: Skill Development Authority, to be notified by the State Government for the purposes of this Act;

370 (20) WWﬁﬁKMizma Shun ﬁle. all!!! Ind continuity man. ‘ Wm ('HHAmSGAKH Al'l 1N0 17m 2011) CHHATI'ISGARII RIGHT (il' YOUTH TU SKILL DEVELOPMENTAFLZMJ An Act in Pmt'irlt' for right in opportunities fur tkitt devzkspmrnl to em, gnu"), rest g in the built nl ('h . ixgurh, in an} \ atiuu «Mir! 0' hi: clmim eonsi cnt Willl lliglblbl) and aptitudc. Be it enacted by “It Chhttlltsgath Leglalaturc in the Sixty-fourth Year of the Republic of India. as (ollnws :— C HAPTER- l PRELIMIN A RY l. (I) This Act may I): called the Chhattisgnrh Right of Youth to Skill Development Art 20! 3. (2) ll extends lo the whole of the Stat: of Chhauisgarh. (3) it shall cum: into force on such date as thc Stat: Government my. by nuljﬁclliull in lhc Ofﬁcial Gazette. appoint. 2‘ In thii Act. unless the contcxtotherwise requires.— (n) "Block“ means a Community Development Block or u Tribal Devzloprltunl Block. as the case may be. which has been unlined by the SlntaCKtvemmenl for the purpose: of rural development or tribal developmenl: (h) “Central Guvrmment“ means the Government We; a . (1:) "Chief Executive Ofﬁcer" means the Cnikl‘ixkuhv: Ofﬁcet of the Chhauisgarh Stat: Skill Development Authority: (d) “District Authunty“ means the District Skill Development Authority notified hy the State Guvemment for the purposes of this Act; (e) “District Planning Committee" man: the Dislicl Flaming Commmec ls deﬁned in the Article 243-33 til lhe Constitution of India: (1') “Executive Committee" means the Executive Committee of the Governing Cwncil; o (g) “Cumming Council“ means the (inventing Council of the Chhatltsgarh Sate Slull Dcwlupntenl Authnnty: (h) "Schedult" means 1: schedule appended In this Act: (i) “Skill" means a skill recognized by th: State Authority for which a person is suitable by education. prior knowludgu, aptitude. experience practice. tradi- tion or family occupation. as the casc may be. which has been standardiud and recognized by the State militarily: (i) "Sule" means the Still: of Chhalttsgnrh: (k) “State Authm'y" mans die Chhauisgarh Sm: Skill Developmenl Authority. to he notiﬁed by the State Government. fur the purposcs of this Act; Pu

r-.

I I (IJ

(m)

(n)

(OJ

(p)

( I)

--s1.t1c.: G!'.J' crnmcut · !Th ans the: Guvt:rn1!1cni of Chh,,tu,garlt"

··Third Part} Assc!>,nr· mean :.in a<,~e,;-.rir uf sk1ll lc:\C ~- nol a~mci:11t'd ,, 111, tht: Vocat1on.il Tr:11n1ng Pro"idet \\ht·re the youth betnf a~,t:-.~<.d lor ~L,11 k vd ,~ heing 1rained ;.ind, . r n:~0gmted h, the State Au,horily;

.. Training·· means 1r:Hm11g 1mp..ncd 10 youlh for ll1L purpnst:s llf si-.,1! developmcnl:

"Vocauonal Training Provider· means an indn ,dual. an mstitut1or., an industry a micro or small enterprise. an association of per!iom, a Gowr nment 01 Non Go ,ernmen1 Organizauon or a husmc.:ss ha, ,ng c:.i.p:.icil} 1n lfall1. as ma) be p~scribed. reg1slc::n::d wtth the: S1a1c AuthorH} tor 1ramrng 111 skil l!.:

"'Youth .. means a person who 1s a nmden1 of the Staie and is 1101 belo,, thi: age of 14 years and nm abo, e 1he age of 45 ) ears on the dale of suhmissinn of an applicauon for sk,11 dcvelopmcn1

No youth shall be denied opponunny 10 g.:1 skilled in a vocauon of choice from amongs1 the !>!..ills. as noulicd b) the State Authonty. suh1ec1 lo possessing such eltg1b1li1) as menuoned 1n the not1fic:u1on.

(2) Notwithstanding anytJting cont.'.llned in IJtis St!Clion or under any provision ol mis Act, the ngh110 get skilled in a \'OCation of choice shall be dc!emed 10 have been extinguished, 1f the youth is not declared successful by the Third Par!) Assessor or fails 10 satii.factoril) complete the relevani trainin!_!:

( I)

Provided thnl a youth may make an applicotion for developing multiple skills, if a District Au1hori1y or the State Auilionty, as 1he case may be, has exhausted all eligible applications for skill development in such skill

. (s) at the time of submission of the application.

In exercise of the right 10 skill development, a youth may make an applicauon, to the District Au1Jtori1y or 10 an officer designated by the State Authority for IJtis purpose in the Performa as prescribed in Schedule of this Act. and the Dis1ric1 Authoril) or the officer designated by the State authorit) shall idenufy a Vocational Training Provider and inform the applicant oflhe same witJtin a maximum period of 90 days from the date of receipt of appltca1ion:

. Provided that where the Vocational Training Provider, 1denlilied under this sub-section, is situated outside Ille limits of the Block but w11hin the limits of the District and in the opinion of the District Authorit) the dis1ance between IJte Vocational Training Provider and the ordinary residence of L'1e applicant is such that commuting to and from lhe Voca1ional Training Pro- vider is beyond the capacity of the applicant then the District Authority shall male such arrangements for providing residenlial accommodat1on during the period of training, as may be required on such terms as the District Authority may determinde:

Provided further that where the Vocational Tranining Provider is situated outside the limits of the District, the District Authority shall ret'.:r tl1e application to the Suue Authority, which shall thereafter make such arrange- ments as are necessary. in consultation with the Dislrlct Authority in whose d~strict the Vocational Training Provider identified for 1raining is si tuated.

(2) An application made 10 the Dis1ri1:t Authority under sub-section ( I) of IJtis section may be modified by IJte applicant ·where Ute applicant is found by the District Authority ro be suitable for development of a skill 01her than the

370 (21)

Rii_:ht or, outh tu J!l 1 ~killed.

Exercising the righ1 ro sklllcd de, clopmcnt

(ll (ml (n) (0! (p) (I) (2) (l) (1) Wm,mswézots “State th'ctnntcnt" minus the Guventmunt at Cllltttlthgarlt" "'l'hitd Port) Assusmr’ "team tin assessor of skill int-is, not ' the Vocational Twining Provider win-re lht')otllh being assexwd lur shlii lei-cl M being trained and. w recognized by the State Authority. 'Traimng"mcnnstrainmg intpunctl toyouth for thi- purposes tilshtl! chelnpmt'nt: "Vocational Training Provider" means an indmdual. an institution. an Industry u micro or small enterprise. m1 ”common of persons, n Government or Nun Government Organiuuon at a business hating capacity in (lain. as inn) be prescribed. register-1d with lit: State Authority for trntmng in skills: "Youth“ means a person who is n resident of the State and is not below the age of 14 years and not above the age MAS years an the date of submission of an application for skill development No youth shall be denied opportunity to get skilled in n vocation of chance from amongst the skills. as notified by the State Authority. subject to messing such eligibility its mentioned tn the notiﬁcation. Notwithstanding anything contained in this section or under any provision ol this Act. the right to get skilled in n vocation ofchoiee shall be deemed to have been extinguished. if the youth is not declared successful by the Third Party Ansessor or fails to satisfactorily complete the relevant mining: Provided that a youth may make an application for developing multiple skills, if a District Authority or the State Authority. u the case may be‘ has exhausted all eligible applications for skill development in such skill _(s) at the time of submission of the application in exercise of the right to skill development, a youth may makean application. to the District Authority or to an ofﬁcer designated by the State Authoriiy for this purpose in the Martha as prescribed in Schedule of this Act. and the District Authority or theolfmer designated by the State authority shall identify 2 Vocational Training Providerand inform the appltcant of the same within a maximum period nl‘90days {tom the date of receipt of application- _ Provided that where the Vocatitmul Training Provider. identiﬁed under this sub—section. is situated outside the limitsolthe Block but within the limits of the District and in the opinion of the District Authority the distance belwecn the Vocational Training Provider and the ordinary residence of the applicant is such that commuting to and from the Vocational Training Pm vider 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 he inquired on such term: as the District Authority may detamiode: Provided further that where the Vocational Traruniux 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 arrange» merits as are necessary. in consultation with the District Authority in whose district the Vocational Training Provider identified (or training is situated. An application made to the District Authority under subsection (1)0! this section may be modiﬁed by the applicant‘where the applicant is found by the Diso-ietAutna-ity wbesiuuhlefwdev'elopmentofaskill otherthan the 373 (m tum mom in m statue swoon. the rum In tulle-d deteloptttutl

370 (22)

1 cstini: and 5 ccr1ifilatio11.

St:11e aulhorit~ . 6.

GoY~rning council. 7.

~.nit4•11'? ~ . ~ 6 i::ti 2013

011c nppltcd for. Ot \\,here the minimum numhe1 of arplican1s are not available I'.) cornrncnce training in ~uch st.ill as notified undc1 the rcgul:.t1111ni. for the purr11~c'

F"t'.r~ youth cnrolkd lt•r dl·,·d opme n1 of a i.l,.111 shall Ile ec.:r11 f1cJ b} tht• S1<11e Authortt} 10 possess such ~I.ill onl} after ha,111~ sa11sfac1ortly complc:tc:.-J the 1cle,·an1 tratnin£ hy a Vocauonal Tr,umng Prondcr and alter having bccn examined and declared sucesslul by a Tlurd Part) A si.essor.

CHAPTER-II ORGA 1JZATJO!\ A 'D STRUCTURE OF THE STATL: At:THORJT\'

A D DISTRICT AUTHORITY

There shall be a State Authority known hy the name of Chhan1sgarh State Ski ll Deve- lopment Au1hort1) m the State of Chhanisgarh to 11nplement the provisions of 1h1s Act which shall he a body corporate having a perpetual succei.s1on and a common seal and may h) the i-a1d name sue or be sued.

Pro, 1dt:d that the Chhanisgarh S1:u.e Skill Development Mission reg1S1ereJ ~ a soc1et~ under the Chha1usgarh Soc1c11cs Registration Act. 1973 (No. 44 of 1973) exist ing on the date of commencement of 1h1s Act. shall stand dis olved and all asset, and liabilitit:l. of the Chha11isgarh State Skill Develormcm Mission shall he deemed to he thens et!: and liabilities of the State Authon1y

Provided further that any contractual obligauons on the part of the Chhau1sgarh State Skill Development Mission or accruing to 1L including those in respect of employees. shall deemed to be an obligatton of the State Authority or accruing Ill 11. as the case ma~ be.

There shall be a Governing Council 10 exercise supervision and control O\Cr rhe ac11v1- 1ics of the State Authority and 10 evolve guidelines on policies to be pursued b} 11 with the followmg compos11ion :- (aJ ( I J Chief M mister of the State shall be the Chairperson ( Ex-Officio).

(2) Ministers in-charge of- (i) Technical Education & Manpower Planning. (ii) Labour. and (iii ) Spons and Youth Welfare Development shall be the

members (Ex-Officio):

(3 J Vice Chai person of State Planning Commission shall be the Memher (fa-Off1cio);

(4) Chief Secretary of the State Government shall be Member (Ex- Officio):

(5 } St:ere12nes to the Stare Government fb) wharc, er dcsignation called), JO-charge of the dcpanmen1s of Agricuhurc and Allied Sectors, A"iation. Energy. Finance. forc~ts. Hl:uhh :111d Medical Educarion. Highi:r Education Housing and Environment, lndu~Lries. Jnfonna1ion Technolc,g~ and B10-1echnolog~. Internal Security. ~ledw and Information. Minmg. Panchayat and Rural Development. Public Wc,rks. Rural Industne:., Schedukd Tribe,. Schedult:d Caste<, and Otb·.:r Back~:>.rd Cla~sc, \\/elf arc. School E<lucuuon. Social Welfare, Technical Educ1111on and Manpower Planning. Toumm, Urban 11i::,elopment Woman and C111 l<l Devdo1lrnen1 and Youth Wellare shall ht! thc: mc:.-m\_\ers (E-..-ofli.:10).

370(22) Wmﬁmewgzms . one applied {on m where thL' minimum number of applicants are not available to commence training in such skill as notified under the regulations for the Furnitu- Tutiug out Every youth cnmllett tor development at a skill shall he Ccl’llllcd h) the State Author-t3 cerllﬁtalkm. sum woman. Governing unwell. to possess such shill only after having Sillslﬂclolll)‘ cttmplcled lI’lL' relevant training It) 3 Vocational Training Provider and alter having been esamtnml and declared sucessful by a Third Part) Assessor. CHAPTER-ll ORGANIZATION AND STRUCTURE OF THE STATE AUTHORITY AND DISTRICT AUTHORITY There shall be A Suite Authority knDWn by the name of Chhtutisgarh State Skill Deve- Iopmenl Authority in the State ofChhatIisguh to implement the provisions oltliis Act which shall he a body corporate having a perpetual succession And a common nul Ind may by the Snld name we or be sued: Proi'ided that the Chhmisgarh State Skill Development Mission registered as a soarety under the Chhnttisglrh Socrettcs Registration Act, 1973 (No. 44 of I973). existing on the date ofcornmoement of this Act. shall stand dissolved and Ill usett and liabilities of the Chhnttisgarh State Skill Development Mission shall he deemed to be the assets and liabilities ofrhc State Authority Provided further that my contractual obligations on the pun ofthe Chhaulsgarh Smc Skill Development Mission at accruing to it. including than in respect of employees. shall deemed to be In obligation of the State Authority a accruing to it. I5 the case may be. There shall be it Governing Council to exercise supervision and mono] over the aelivt- ties of the State Authority and to evolve guidelines on policies to be pursued by II Wﬂll the lollowmg composition :— (n) (l) Chief Minister of the State SIIIII be the Chairperson (Ex-Officuo); (1) Ministers in-charge of— (i) Tedtnical Education & Manpower Planning. ‘ (ii) [Abounaml (iii) Sports IIIII Youth Well-re Development shall betltc members (Ex-Ofﬁcial; (3) Vice Chupcrson of still: Planning Commission shall be the Member (Ex—Ofﬁcio); (4) Chief Secretary of the State Gnvemmenl shallbeMemherlEx- Ofﬁcial: (5) Secretaries to the State Government (by whateverdesignaiion called). iii-charge of the departments of Agriculture and Allied Sectors. Aviation. Energy. Finance. Forests Hmllh and Medical Education. Higher Education Housmg and Environment. Industries, Inl'onnalion Technology tutti Bio-wulmology. Internal Scwrity. Media and Information. Mini t Pnncliaynt and Rum] Development. Public Works‘ Rural Indusuies. Scheduled Tribes. Scheduled Castes Ind Other Backuttrtl Clauses Welfare. Seltool Education, Social Welfare, Technical Educntion and Manpower Planning. Tourism. Urban Development. Woman and Child Development and Youth WeII'ar: shall be the members (Ex-ulﬁeio)’. "I

~ n~..,.,1 ~ . f,'1:-.-,-. 6 11i 2013

1(,1 fhrel' chairpt:n,on~. h~ 1111auon of D1\tr1c1 A.uthon11es ~hall ne mcmhcr, 1E,-off1cu1): and

17) Chi.:f E.xccu1h·c Of 11cc1 l'f lhc S1a11: /\1:1lwri1 ~ ~h .. 11 h.: thL ~.emht:1 • S1:i.:n.:1ar) .

1 hl In addition 10 th.: o.:., of 11cm mcmhL'T!> men 1oncd 111 clau~1: (al uf 1!11~ St'ct1or.. following shall als, hl' nominJt1:tl h) 1h: S1,111: G"\'<:rnmcnt us mo.:mhi:rs: r J l Three pc:1son, l>I <'mincnct:. one of \\horn ~Lall ht· a ,, oma,;. \\ i1li

b:1chground 111 indU!>lr). ,r ,,Jc and commerce:

(2) Three pen.om. of emm<.:nL·c. one: of \\ lwm shall be a v. oman. wi,l background in skill de,·l!lopment and lm!l1hood programmes

(3) TI1ree person. from 1he Si:uc. oni; of whom shall 1:w a woman, who ha\'e contributed ~ub5tantHlll) 10 ski ll devdopment.

(4) .five persons, one of whom sh.ill bi: a woman. representmg educational institutions. engaged in the field of technical, agnculrural, medical. vocational and management education;

(5) One person, being differcntl}-abled. representing 1he interests of yomh with disabilities involved in de\'cloping skills;

(6) Three Per ons repre:.enting Vocauonal Training Providers: and

(7) One person representing recognized organiwlion of you1h m the Staie.

(c) Five members of the State Legislative Assembly, out of whom one member each shall be from the Scheduled Castes, the Scheduled Tnbes, and lhe O1her Backward Classes, shall be nomina1ed by the Speaker of the Slate Legislative Assembly, shall be members (Ex-officio).

(cl) The Go,·em.ing Council may extend invitalions to such number of experts or other officers ofCent.ral Government.or S1a1e Government. as it may deem fit . who in its opinion can contribute to its deliberations.

There shall be an Executive Committee of lhe Governrng Council, to carry ou1 11s direc1ions and ro guide and direct the Chief Executive Officer in 1mplemenling lilt: policies made by the Governing Council, v. ith the following composition, namely :- (a) Chief Secretary of the State Go,cmmcnt shall be the Chairperson (Ex-

officio);

(b) Secretaries to I.he State Government (b) whatever designauon called) m-charge of 1he suhjects of Agriculture and Allied Sectors. Finance. Industry, Labour. Rural ~velopment. l11e Scheduled Trib.!s. the Scheduled Cas1es and the Other Ilach v. aid Classes \\'el fan:::, Tt:ehmcnl Educauon .ir.d Manpo,..,er Planmng.. Urhan Development. Woman and Child Development an<l Youth Welfare sh:ill be the members (Ex-officio);

(cl Con,·cncr of the state kvel bankers committee shall be member (Ex-officio);

(dJ One member from among the members under ~uh-...lausc (I) of ciauSc (bJ of Section 7, 10 he nomm,lled by the Stale Govcrnmc•n1.

(e) Two member from among the: members under sub-clause (..;) of claus.: ( t; cf Sc:c1ion 7 one whom shall be .i woman. 10 he nominated h} the State Gcve~r:- mcnt;

370 ( 2:)

EKecuti,•r commi- ttee.

animate 2m; 370 (23) tht (r) (d) 1m Three ehturpcrsrm. h,» rltlaltmt nt District Aulhllrlll¢\ shall he ntcmhcrs (Ex-ufl‘tctnl. nttd ‘ l7l CltiufExecultvc (llttt‘m oi the Starr: Author") shall Ix- Ihe Met-"het- Secretary. In ndditiun tn the ux~olﬁrttt members. mentioned In clause (at uttlus Svclturt following shall also ht' nommntuu hi the Stan: Government as momhcrs: (It Three person.» of cmlnn‘nte. one of ultntn shall he a woman. wrth background in Induslr}. ll’ildk' and commerce: (2) Three persons oi eminence. one oi whom shall be a Woman. with barkgmund in skill development and ltvelthnod progmmmcs; (3) Three persons from the State. one of whom shall he a woman. who have contributed SUbSlBl’lea”) to skill development: (4) Five persons. one of whom shall bett woman. representing educational institutions. engaged in the field of technicul. agricultural. medical. vocational and management education: (5) One person. being diﬁ‘ercntly-nbied. representing the interesLs of youth with disabilities involved in developing skills; (6) Three Persons representing Vocational Training Providers: and (7) One person repmenting recognimd nrgzniution of youth in the State ﬁve members of the state Legislative Assembly. out of whom one member each shall be from the Scheduled Castes. the Scheduled Tribes. and the Other awkward Classes. shall be nominated by the Speaker of the Stet: Legislative Assembly. shall be members (Exwmcio). The Govemiug Council may extend invitations to such number of experts or other ofﬁcets oi‘Centrul Govertunentpr State Government. as it may deem lit. who in its opinion can contribute to its deliberations. 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 mode by the Governing Council. with the follovn'ng composition. namely :— (A) (b) (C) (d) (e) Chief Sedetary of the Sure Govcmment shill be the Gtairpetson (Ex- umcio): 5 Secretaries todtesntte Govtzrtment (by whateva designnuon called) in-dtarge of the subjects of Agriculun-e and Allied Sectors. Finance Industry. lJbour. Rural Development. the Scheduled Tribes. the Scheduled Castes and the Other Beckw nrd Classes Welfare. Techniul Education and Manpower Planning. Urban Development. Women and Child Development and Youth Welftu'e shall be the members (Esaofl'tcin): Convener of the sum: level bankers committee shall he member (Ex-ofﬁcial: One member from among the members under subclausc (l) of clause (by at Section 7. to be nominated by the State Govemmt-nt; Two member from among the members under sub~clattse (-2) of clause ([1; cf Section 7 one whom shall be t: woman. to be nominated by the State Severn- menl: Emuve mm. nee ﬁ

:.;;c ( 24 )

)h!,lnt I nu thorit) .

Term of members or the Governing Council, the Enculh·e Commit- tc,· :ind lht District Authority.

Fandloos and "51)(1Mibilltics or State Aulhority.

10.

I I.

(g)

One.; mt>mhcr lrom among ili, riemhcrs undt:r sub-clause (6) of clau~e (b) of Secuon 7. to ht: 11orn111ated hy 11 t: ::.1,11~ Go,crnment, and

C'h1L f l:.>.t:dJt1vc Officer of tli,· ~1.1te l\uthority shall he the Mcmhcr-Secretary

Lvcr) d1, trict . lwll havc a Dtstn;.t SI lit Uenlopment Authorit)'. lo implement the pro, 1, 1p11-, of 1lw. Act at tile Di~trict I,, 1..l \' nti thr following compo~111011, namely :- ( 1) D1s1r1ct Collcc101 shall be tht: C hc111 p..:n,on (Ex-officio):

(2) Chil'f Execuuvc Officer Zila P,.mchaya1 shall be a memher:

0 ) One rncrnhc.-r repre enting Stmc Authority shall he the Member Secretary;

(4 ) Three pen.on, representing tnduslr) , trade and commerce;

(5) Thrt:e person~. one of v. horn shall he a difforently-ahled r<;rson, representing educauonal insti1u11ons engaged 111 technical. agricuhural. medical. , ocational and management education;

(6) One person represenung Vocattonal Training Providers in the district:

(7) Woman, with background in sl..ill development among women, to he nominated b~ tht Chairperson of the District Planning Committee:

(8) Fhc members representing P:mchayat1 RaJ Insti tutions in the district. to be nominated by the Chairperson of tht District Planning Comm1 ui:e. one of whom shall be from the Scheduled Caste~. one from the Scheduled Tnhc:s and one from the Oilier Backward Classes,

(9)

( 10)

( 11)

Five mcrnhtrs representing urban local bodies in the di~1ri::1. to be nom111a1ed by the Chairpcr~on of the D1stnc1 P~ nn111g Committee, one of whom shall be from the Schedul.!d Castes, one from the Scheduled Tnbes und one from the Other Backward Classes:

The Distnct Lead Bank Manager shall he a member: and

The District Authority may extend 111\itations to experts or officen. of the State Government. not exceeding three m numbers, who 1n 11s op111ion can contribute to tts clelibera1ion~.

The term of members. other lhan the l'.\-C ,il , members, of the Go\ cm1r.g ' :,,u11cil. the Exccuti'"e Commit1cc and the Distnct Aurl--r,rity. u.s the case may be. !>hall be for a maximum period of three) ears unles~ a r 1emher 1s n:movcd by tf:ie S1a1c G1,\'ernmen1, for reasons rl!curdl!J in writing;

Pro\ iJed that a rm:mber, other than :in ex-officio member. may be re-nomi- natl!J for a funht:r term of three ycars by the S1:i1t Government or the chairperson of 1he District Pl:rnniai; Com111i11a. as the case ma, be.

CHAPTER-llf FUNCTIONS A D RESPONSIBILITIES OF THE AUTHORITIES

UNDER THE ACT

( I) The State Authority shall have the following functions and responsibilities, namely :- (a) It shall, when called upon to do so by the State Government, advise it

on the skill development policies and programmes;

376(24) WW5 fainter 2013 in Out- mﬂllhtr from among tht mcnthers under sub—clause (6) 01 clause (h) of Section '1, in be nominated h) the State Government. and igi (Ihi-zflixeuittvu Officer oi the Slate Authority shall he the Member-Secretary. 11-min Ivthorily I). Ever) dNItcl shall have a District Stall Development Authority, to implement the run- or when to. «mean-rug Council, Ire-n6 the him-mummy. provrunns "1' this AL‘I at the Distnrt It-wl. u uh the lollowtng comimuttrm, namely 1» ti) (2) (3) (4) (5) (6) (7) (8) (9) ('0) (H) District Collector shall be the Cltmvpcrson (Ex-ofﬁcial; Chief Executive Glitter Zila Yunchayat shall he a member. One member representing Slate Authurity shall he the Memhcr»Secretary: Three persons representing industry. trade and commerce; Three persons. one of whom shall he a differently-abled person. representing educatinnal institutions engaged in technical. agricultural. medical. vocational and management education: One person representing Vocational Training Provrders in the district: Woman. with hukgmund in skill development nmong women, tn he naminated by tlte Chairpersun of the District Planning Committee; Five members representing Pnncltayrtti an Institutions in the district. to be nominated by the Onirperson of the District Planning Committee. onenf whom shall be {mm the Scheduled Castes. one from the Scheduled Trthus and an: [mm the Other Backward Classes; Five members representing urban heal bodies in the district. to he nmntn-ted by the Chairperson of theD‘tstrict Planning Committee. one at whom shall be from the Scheduled Castes. one {mm the Scheduled Tribes and one from the Other Backward Classes: The Dism'ct Lead Bank Manager shall he a mantra; and The District Authority may extend invitations tnexpu15 arnil’teers of the State Government. not exceeding three in numbers. whn in its opinion can contribute to its deliberations. The term of members. otherthan the e\»( an- v members. unite Governing tinniteil. th‘ Executive Committee and the District Anti-rarity. as the cue mny he. shall be for a maximum period of three years unless I member is removed by the State Cnvernment, for masons retarded in writing; Proxided that a member. other than an ex-nl'ﬁeio mernba. may be renami- nated for a further term of three years by the State Government or the chairperson uf the District Planning Committee. as the me mru be. CHAPI'Ek- lll FUNCTIONS AND RESPONSIBILITIES OF THE AUTHORITIES (I) UNDEII THEACI' The State Authority shill have the (allowing funetitmn and reswnsibilities. namely: — (u) lisltalL when called upon todow by the State Government. ndvine ll mt the skill development policies and pzvgrarnmes; . —-———”'f

~ ~ . R1iq, 6 "J'.1'i 2C13

(hJ Al least one month bcforL tht• bcginnmg of frn11am.1ul) car; the Staie ·: \.!! Authorit) <:ha ll suhmll 10 thL Stale Govc.;rnmcnt. for 11> approval. the f \ Annu:il Skill Dcvdoprnent Pl:rn for the em,umi frnanLral ) e,11;

·'. (t ) One,: 111 e,er~ fl\ t: years. 1hc S1ah: Author it) ~hall prepare anJ suhmit , 1 • \ 10 the ~late GO\ ern1m:n1 a p,:r~pecuw pl.m for !>kr ll de, clopme111 rn

·1;. the Siatc having regard to the macro-economic gm wth ucnds, cmerg- 1 i ing technologie!> and dem.:md for ski lled human resources;

i i ) II shall be thc dut) of the Staie Au1horit). 10 noufy h) regulatmns, the · l skill devclopm i.: nt frame\\ ork comprrsmg course!> and programmes ' ~ of tr:umng. the detar lcd curnculurn, the methodology adopted for ~ } testing and for certrfication. and 10 modif) the same from time to

time;

: (") ~ .· '

The St:nc Authorll} shall have the powers to award certrficates m recognrtion of a11ainmen1 of sl-.ills at ,·arious le, el~ b~ the ) outh. on the basis of prror 1-.nowledge or trainmg pro\'1ded, h) a Vocational Training Provider. and a~~ ~!>ed hy a TI1ird Part) As~cs5or;

It shall be tJ1e duty of the State Authority. to notif~ by regulations. the procedure for sc:lcction. registration. c:valuation, renewal or cancella• Lion of registration of a Vocational Training Pro, idcr.

It shall be the duty oithc State Authont). to notify b:, regulations. the procedure for selection. n:g1sua1ion, evaluation, renewal or cancella- tion of regi~1ra1ion of a Third Part} Asse~i,or,

11 sh:ill be the dut) of the Stale Authority to recommend the Stale Government, from ume to time, one or mort: certificates or other awards pt:rtaining to skill de,elopment, which ma} he considered to be t\C}U1valent to awards uch as degree, diploma, certificates or eligibility qualifications as are recog1112ed for the: purpose of public emplo) mem or access 10 higher education;

11 shall be the duty of the State Authority, 10 is ue from time to time, such directions and guidelines to the District Authority for the . effective implementation of the Act, as it may dc:em necessary;

Subject to availability of funds at •t disposal. the State Authority may take up such other acti, ities not included in the Annual Skill Development Plan. which in 11s opinion. arc nece~!.:tr) for the pur- poses of this Act: '

Pro, ided tluit where the requirement of funds 1s. or 1s lil.ely 10 be, liabi lity on the State exchequer. no activity other than those contained rn lht: Annual SI.di Development Plan sh:ill he Lal.en up. except wilh the prior approval of the State Go"emment

Subje.:t ltl the frnJnci:il Provision!>. the State A.uthont} ~h;ill have the powers to cmplo) on contr:ict or otherwise. such numh.:1 of persons to assist the Chief E~ecutive Officer necessary to carry out its func- tions, and every such employment shall be suhjt!Ct 10 the pr, v1,1ons of the Chhattrsgarh Loi. Sewa (Anusuchit Jatiyon. Anusuchir Janj:niyon Aur An:, a P1chhade Vargon· Ke Li) c Aral.shan) Adhiri\am 1 99➔ (. o. 21 of 1994 ,, a, amended from lime to time. ' ·

• "370 ( 25)

_~’ “18 Coat mnemfniazsnizcn ’ At lenst one month bcfurc lht‘ beginning of l‘tnnancial year. the Slalt' Authority sltttll suhmir tn the State (im‘tmtmcnl. (or its approval. th: Annual 5 . ll Development l'lun itll’ m: :nhumg tmnml year; Once in rtcr} rm.- years, the Slut: Autltotit) shall [viciou- and submit to the Stan: Governntt-nt :- rmspecttv: plan {hr skill dcreloprnt-nt tn the Sum- hat ing regard to the macroeconomic growth trt-ndt, smug- ing technologics and demand for skilled human rcsuurces; It shall be lit: duty of thc Smllt' Aulhot’il) . to notify by regulations. the skill development framework comprising coursus and programmes or training, tltc detatlt-d cuntculum. the methodology adopLed {or testing and for ueniltcutton. and to modify the same from time to time: The Slalt‘ Authortty shall him: the powers to award certiﬁcates in recognition of attainment of skills at various lc\cl.\ b) lh= yuuth. on _ the basis of prior knowlcdgc or training provided. Ivy a Vocational Training Prottidcr. and asscsscd by uThitd Party Assessor: It shall be the duty oftltc State Authority. to notify by regulations, the procedure for selection. registration. cvllunlion, renewal or cancelin- tion of registration of 3 Vocational Training Provider. It shall be the duty of the Suite Authority. to notil'_v by regulations. the procedure for selection. rcgistmtion. evaluation. renewal or cancella- tion of registration of a Third Party Megan It shall be the duty of the State Authority to recommend lh: State Government. from time to time, one or mom certificates or other nwnrds pertaining to skill devcloprncnt. which may he considered to be equivalent to awards such as degree. diplomn certiﬁcates or eligibility qualiﬁcations to we recognized for th: putposn of public employment or access to higher education: It shall be the duty or Ihc State Authority. to issue from time to time, such directions and guidelines to the District Authority for the . effective implementation of the Act. as it may deem neccsuy; Subjut to availability of funds at its disposal. tlte State Authority may take up such other laivities not included in line Annual Skill Development Plan. which in its opinion. are nzcessnry for the pur» poses of this Act: ' Providul that where the inquirunentol funds is. orts likely to be. liability on the State exchoqucr. no activrty other than those contained in me Annual Sktll Dcvelapmenl Plan shall be taken up. exczpl with the prior approval of [ht State Government. Subject to the linuncial Provisions. the Shah: Authority shall hair; the powers to employ on contract or otherwise. such number or piims to assist the Chief Executive Ofﬁcer necessary to carry out its - lions. and every such employment shall be subject to the rim-i s of the Othnttisgarh Loh Sewn (Anusucltit Iltiyun. Ann t Janjatiyon AurAnya “chit-dc Vargon Kc Lty: Arakshan) Adhiniy I994 (No. II 0! I994). as Intended from time In tintuz ‘ '370 (25)

.•

::70 l 26)

Functions and rt:!.onslbilitics of the Gtwerning Council.

Functions rt.Sl)Onsibi\"ltits the Committee.

12.

13.

-========= (I) Thr ~t.nc Authority ~h.1II h,,H thl puwcr~ to de,11 witli r.i111 nic",thk

rn I" rt, hdr1ng1r,g 1~1 or ,..:,1..:d 111 11 111 ,uch m;1nnl·r .i, 11 ma~ dr::111 111 I ,r Jlh anet·m..:111 c,f I[, ,t· 1c."

(ml ·n1i: ~t..itt Au1h0nl) -hall h,I\..: tltc pu1H·r, 111 rt·1.i:1, c ~r:•111, 01 h,:111~. a~ tht· ,a,c may bl. Imm th.: ~talc Government,

(n) Thl St,tlL Authnnty ,h:.ill tw,t• tltt pnwcr~ In rcct.:i\'t.: gift,. dun,111011~. hLquc<a, hcnt:f;ic;u,n Ir tran~ltr ol 111•1\':lhlc rn 11nm111.1r•k pwpt:r• lit.:' I ro11 lt.:\t:il\ir,. d Jnli1, or tr.in,krnr,. a, thL' ca,..: 111:i~ hL· h•r pur- pibt:, 1101 111a.:,111,1~1.1: 111 11. 11h 1hL prc111~1ons ol thi, Act.

(ol TIie St.ak Authonty sl.ull ltu,c 1hc; powi:r~ 10 coll:.horatc ,, 11h 11.~11tu 11c,n, nl nauon.:il or 1111crnJuonal repute engaged 111 skill de, clnpm.:nl fur furth::nng the purpO!>C~ of 1h1) Act;

(1' J . ul-Jt.:Cl to the pro,·iMon, of th1~ Act. the Suite Au1h0r,1y ~h,111 h&n' the p,w, er~ t(1 do all sua.:h things, which arc not spc.:.t.ficall\ mc:ntaoncd 111 the foregorng prciv1s1•ln<. of th 1, Section. and 11. hidt ma~ h.. nece.~~ar) for c:uryrng ot.t th..: purposes of this Act. and

(q l The State Authnnt~ shall perform such other funcuon,. not being 111cons1stenl w11h the purposes of this Act, as ~s1gncd 10 11 h} tin! St:11e Government.

(2) Notwithstanding anyt!ung contamed in sub-section ( I ) of rhb Section the State Authority shall not dispose off. 111 an} manner. an) immo, able pmpt:fl) without the pnor approval of tht: State Government

The Governing Council shall meet at least once 111 a year and shall ha\'e the follo\1 ing functions and responsibihties. namd} :- (a) To provide policy directions to the Executive Commiuee or the Chief

Execuuve Officer, as tht! ca~.: may be, for the implementaMn of lhe Provisions of this Act and regulauons made thereunder:

(b)

(c)

(d)

(e)

(f)

(g)

(h)

To advise the Slate Government on policies dealing with skill development;

To approve the five-year perspective plan for skill development an the State;

To approvt the Annual Skill De,elopmi::nt Plan proposed by the faecutive Commmee, with such modifications as n may deem fit.;

To approve notifi~lion of regulations made under Section 11 of this Act. or modifications thereof;

To approve the Annual Repon and the Annual Frnancial Account~ ol the State

Authority;

To delega1e, to such extent, an) of us pov. ers to the Executive Commi1tee and to authorize it to take such decisions on it.s behal~. as ma} be necessary, for dfecuvely carT} ing out the purposes of this Act: and

To e,ercise such othl!r po,,ers not specified above, as ·ma} be necessary to C.lfT) out the purpo~ of this Act, 11.hich do not require the prior approval of

the State Go"ernment.

1ne Execuuvc Comminu shall meet at least once m every three mcmths, :md shall havi: tht following functions and resposibilities, namely :- .. (a) To reviev. and monitor lhe implemenlllllon of the provisions of this Act :md

regulations made thereunder ;

370(26) m ' . WW6?! 2013 iii The Matt- Authnrity shrill htnt' ttn- powers in duai with tiny mmiihlu [Impt'tlt hel-Ingmy It) in mint in no much I'llhﬂnt‘rth n nun tirt'ttt In int .itJiauct—mrnt oi in “int-tit llll‘i Th: Sinir Aunt-ml) ~hnl| haw llti: p\l\\cl'~ ln rt'ctl‘t‘ ns ”lt' misc may ho. [mm the Slall‘ Government; ' it~ m Inum, mi The Stun Authority shall haw iht~ powers to chcch gifts. thmiﬂlﬂnht licqueqt httlrﬁlcilltn\ u tnxmlcr Ltl mtn’ahlu nr imam-“mil plumb |IL’\ lmtu tcsiutnr~,dttnui« ur tiuiislvrnn. its the cinc- mu} ht' tm pur- [taxes mII inmmsistcttt “I‘ll tlii; pransinns til thit ACL (m The State Authority sltztll lime lhc powers in collnlmratc uitlt institu- mint ot national or international repute engaged in skill development. inr furthering the purposes ol'tltts Act; (til Sutuucr It) the provisions of this Act, the Stine Authority sliztll haw lite powers in do all such things. which are not speciﬁcally mentioned .' in the foregoing prm-usmm of this Section. and which may he necessur) lot carrying nut the purposes of this Act. Ind (q) The State Authority shall pedurm such other tunctions, nnl being inconsistent VII." the purposes of this Act. as assigned to II hy the State Government. (2) Notwilhsmldlllg anything contained in sub-section (1 ) afthisSectton the State Authority shall not dispute off. in any manner. any immovable pruperty without the print npprovttl of the State Government. Pit-Klimt Ind l2. The Governing Council shall meet at lust once in a year and shall have the following SW32“ 0' functions and responsibilities. namely :— c L “I" (a) To provide policy directions to the Executive Committee or the Chief Executive Ofﬁcer. as the case may be. for the implementation of the Provisions of this Act and regulations made thereunder; (b) To xivise the State Government on policies dealing with skill dcvelopmalt; (c) To approve the ﬁve—year perspective plan (or skill development in the Stunt; (d) To nppovc the Annual Skill Development Plan proposed by the Executive Committee. with such modifications as ll may deem ﬁt; (e) To approve notiliqtion ofrcgultttiuns mule under Section ll of this Act. or modiﬁcations thereof; (1) To approve the Annual Reportand the Annual Financial Accounts of the State Authority: (3) To delegate. to such extent, any of its powers to the Executive Committee end to authorize it to take such decisions on its behalf, as may be my. for effectively carrying out the pin-poses of this Ant; and (h) To exercise with other powers not spectﬁed above. as may be necessary to carry out the purposes of this Act. which do not quuire the prior approval of tlte State Government. r I. 13' Executive Committee shall meet nt least once in every little months.“ shall it“: ”lam. Idlowi functions and resposib'tlities. nund)’ 1-— _ , . M: (’3 138m and monitor the implementation of the pmvmons ot'this Act and gun“.- regulations made thereunder ; /

,...

( I'l l Tu appro\'I.: 1111.: hH·-,i::11 pi:r~pi:dr,t plan Jor ~kill di:\Ll11p1m:11l rn th.: St:•11.: Int th..: cons1dna11nn pf tire Cil•' ·crnmg ( <'lll.'11:

ft:) l t• appro,c thl .\nu1.i! Sl-111 D.,t.:111p111c111 Pian, suhm111.:d 1-t_. tl.t Ch,c-f I \l:t'III J\ l ' 011 11. 1.'l anJ II ru,)!llJm•nd tl:t: \,llllc lur tlit: lClll~lll 1,111 •II or th.: Go, l.'rnmg Co um:11. ,11 IL.t\l 1,, P mNHh, hdi•rt: thi.: hcg1 11111 n1c <•I thl· tin.inc:1::al yew lll'\ t:

(d ) To mal.,.c. adopt. nmcnd. , ,II ) or ri.:,nnd. from Lr mc to 11ml' and \I 1th tli.: appro , al of the Go, cming Cou n.:t l. tire n:gubttC.in' m.tdi: under <ii.:, llun 11 of this !\c t:

le> 1 o ren.:,1· the worl.,.ing (If thL D1~11m:t Authont~ :inu 10 issue. l1 om urnr: w 11mc. gu1dcltncs or direc:11011.._ to 11.

~f) 1 o approve proposals for crc:>auun of po~ts on contract or 01herw1,e under tht: State Authority or the D1slnc1 Authority:

(g) To apprO\ e proposals 111 rc::gard LO acceptance of any loans. grant~. hequcsts or any other financial assistance in ca~h or kind from an) go,crnm.:nt or approved non-g0\'emment. national or international sources for <,I-ill dc:vclop- ment.

(h) To give such guiddincs or issued such directions to the Ch1d E>..ecu111c'.

(i)

Officer. as it deems necessar). for can: ing out the purposi:s of tl11s Act and regulations thereunder;

To approve proposals. for tht: cons1dt:ration of the Governing Council. for the equivalence of, one or more certificates or other awards pertaining to skill development to awards such as degrc:e, diploma or certificates or eligibility qualifit:ation~ a~ art: recognized for tht:_purpos~ of public cmplO) mt:nt or access to higher education;

(j) To fix, levy and rect:ive such fees and other charges for service rendered by the State Authority:

(k) To institute and award scholarships. prizes and medals;

(I} To aproint comm111ee(s) for d isposal of any business of the State Authority or for advice in any mauer pertaining to the State Authorit) :

(m) To consider and pass such reso lu11on on lite annual report. the annual accounlS and the financial estimates of the State Authority. as it may deem fi t:

(n) To delegate, to such extent as it may det:m necessary. any of ilS powers 10 the Chief Executive Officer of the State Authority, or Lo the Dis trict Authority. or to any commlllee constituted under dausc (m) of this Section hereinnhovt:;

(o) To approve proposals in respect of making capital inwsunent wuhin the ar- provcd financial es timates:

(p) To approve proposals for appointing bankers and auditors in respect of the State Authority: and

(q) To perform such other functions and carry out such duties, :!~ as 1gned !O it from time to time. or exercise any of the powers delegated 10 it by the Govern- ing Council.

ijaiﬁewizms \l r.) n [hl (cl M) II” 0') (E‘ (h) (i)- (i) (k) (I) (mi 0-) (o) (v) «1) To appmvc Ihr Inu- um [\L‘Ihprdnr plan lur skill dculupmclll m ill: . for mu cimsnll‘rulnm of un- Giﬂ'ulllng rum-Ii; To :ipprmc llu' Annual Skill Dutilnpmcnl l'iun. suhmmcd b} [In cmul hxwuuvc ”IIILL’L and II- runmlllcml ilic win- w IIIL‘ LOlhldL'ldlll'll ul ihc tun mnnlhs bctnrc th' hrginmng i-l lhv l'innnuil Gm‘crmng Connml. J! In: )ml ncxi. To mnkc. adopt. amcndi \m} m YENCIlId. [mm mm; In lime and vulh Ihc approval of Ih: Governing Countili ihc rtgulcuinns manly unikr Simian l I 01 [his Au; Tn re - - the working 01 III: Dlallfllil Auilmru) and lo issue. l'mm inn: in Imu‘. guidelines or direcimns la n. To approve praposnls r or creation oi posis on cnnimi or oiherwm undrr 1h: Suite Authority or the Disuici Auihumy: To approve propmals In mgnrd lo ucceplancc of my loans. grunm hequesls or any other ﬁnancial assistance in cash or kind frum any govmmcnl or approved non-governmuu. nalinnal nr inlcnmional sour¢=s fur skill dtvelnp- menl: To give such guidelines or issued such dirzclions ta ihe Chief Exgcuiiv: Ofﬁcer. as ii deems newssnry. {or carrying out (he purpnscs of IIIIS Aci and regulalions thereunder. To appmve proposals. for lhc considnmion of Ih: Governing Council. for the :quivnlcnce of, on: in mm :tniﬁcalcs or other awards pertaining in skill duvclopmmt to wards such degree, diploma or :cniﬁcaxes or eligibility qualiﬁcations as an: mogniud for dull-rpm of public :mploymenl or access to highnr educlliml: To ﬁx. IeVy Ind vacciv: surh [m Ind other chug» for sen/inc rendered by the Sme Anthorily; To institute and award scholarships. prim Ind medalﬁ To appoinl cummiueqs) for disposal of any busing: of the Slale Aulharily or for advice in my mixer penalnlng in the 5m: Alllhoril} ; To considannc'l pass such resolutinn on memnuul ltpun. the nnnunl uncounu and the ﬁnancial estimm nfthc Sui: Authority. 3 it may deem ﬁt: To delegate. to such extant u it may deem manly. my at its powers to the Chief Executive Ofﬁcer of the Sm: Authority. or to the Districl Auihority. or In my committee cmstilumd under clause (m) of this Section hereinabove: Tn mpmve pmpasah in mpetl of making capiul investmeni wuhin ihe up- pmved ﬁnancial animus: To approv: propuuls for Ippoiniing bunkers and wdilnrs in inspect of the Star: Authority; and To perform such other functions and any oul shah dulies. an assigned to ix from lime In time. or exacisc my of Lh: powers delcgued [D it by the Gowrn- ing Council. *

,,..

37~ (28)

runclio11, and rcsponsihilil} or chief e;i.cculhl officer or S1:,;.- A11lhorit) .

)4 . The Chief E1,.ecu11,·e Ofltcer shall be 1hc c>.ecu1ivL authority, for the purpoScl> ol 1h1s acl

and shall h:ne !he folio" ing funclwn~. namcl) -

(.i) To prepare anJ !.Uhmi1, for U1c c:ons1dera11nn of thi: E.xccu11,·e Com11111tcc, lht• five-year p.:rspec11vt: plan and the Annual .Skill Developmcn1 Plan for th<

State

(h) To propoi,t• regula11o ns 10 be nou f,ed under Sec11on 11 of thtc Acl ,

(c) To monuor the performance of Voca1mnal Trainin£ Prov1dt:rs, Third Part) Asses!.OI!> or D1s1nc1 Authoritrcs and to take such remc:dtal measure., a,

required 10 be taken under the n:gula1ions for the effective implemt:nlation o f the pro, 1s1ons of this Act.

(d) To rccru11 personnel on contrac1 or oihcrv. ise, against approved poMs;

leasing. hiring, or procurement of goods. sen ices and propcnicl> and for col-

laboration wllh 1ns11tuuons of nauonal or internalional repute engaged in ~~•II development;

(f) To dispose off mo, able propcruc::s from umc 10 lime;

(g) To manage the admimsu-ation of 1he State Authorit) and the D1s111ct

Authorities and 10 ac1 as the d1sciplinar) authorny in respect of all pc~on, employed on contract or 01herv.•isc therein:

(h) To recel\c: loans. grants. gifts, donaiion:., bt:que~l.!.. benefactions or Lrnnstcr,

of m ovable or 1mmo, able properties. on behalf of State AuthOnl) . under lhc

prO\ is1ons of 1his Act and to enter into agreemenL!> for su h purposes,

(i) To have custody of tl1e funds of the State Authority;

(i) To prepare Lhe financial l!Slimatcs, prior to the commenccmenl of each finan- cial) ear and 10 sanction expend1wre agains1 available funds withm lhe e"1en1

of.delegation approved by the Executive Commiuee;

(k) To ensure 1hc preparation and main1cnance of 1he books of accounts and other

relevant records,

(I) To ensure the preparaLion of the Annual Report and the Frnancial Sta1emen1 of A..:co un1s of each Mnancial year for the coni.iderauon of lhe E"ecuuvc Comm111ce;

(m) To represenl Ute Slate Authority . as its recognized agent for all purpo~es under this Act including in respec1 of an) proceeding. before any court or quas1- j ud1c ial authoril) ;

(n) To convene meetings of the Governing Council or Executive Commiuee, as

1h1.: case may be. and

{o) W11hout prej udice 10 any other pro\'is ions of U1is Ac1, the Chief Executive

Officer shall c>.erc,se such othi..:r pow.:rs and p<'rfo rm S!Jch olher functions, as

may be delegated by lhe Governing Council or the: Executive Commiuce

necessary for carrying out the day 10 da_y admin1str.it1on of the State Authoril)

or 1he Dis1ric1 Authorit) .

It 37c (15) Wmfﬁiﬁewézms “Min":hm I“: H. The CltiefExccutive Ofﬁcer shall be the executiv: authority. fur the purposes nfthts act 1;?“ “can; and shut have m: Inllowing functions. namely ,— _ 9mm .1 sum (a) To prepare and suhmtt, for the considerutmn ut the Executive Conunntee tln- “mum.“ ﬁt’c'yeat perspective plan and the Annual Skill DcVelﬂpmcnl Plan for thr Slalt‘: (h) To titupos‘s‘ rcguluttons to be notified under Section I I of lht: Act: (e) To monitor the performance of Vocntinnnl Training PmViders. Third Party . Assessors or DislrlCI Authmiues and In take such remedial measures as require-d to be taken under the regulations Iur the effective implementatinn of tht: provisions of this Act. (:1) To recruit personnel on :nnlract or otherwise, against approved posts: (e) To enter into agreements for. and on behalf of. the State Amharity in respect nl leasing. hiring. or procurement of goods services And pwpcrties and for culr laborntinn with institutions of national or international repute engaged In skill development: (0 To dispose off movable pmperties from time to time; (5) To manage the administration of the State Authcl‘lty and the District Authoritis and to net 5 the disciplinary authority in respect of all pawns employed on contract or otherwise therein: (h) To receive loans. grants. gifts. donations. bequests. benefactions or unnsfcrs of movable or immovable properties. on behalf of State Authority. under the provisions of this Act and to enter into agreements for such purposes; (i) To have custody of the fund: of the State Autharity; (1) To prepue the ﬁnancial estimutes. priar to the eotnmmcement of each ftnan« cial year and to sanction expenditure against evlilnble funds within the extent of delegation appva by the Executive Committee: (it) To ensure the prepantion and maintenance of the book of munu Ind other relevant records; 0) Toensure the preparation 0! the Annual Report and the Financial Statement of Aucounts of such ﬁnancial year for the considetutmn of the Executive Committee: . (In) To represent the State Authority. as its recognized agent feral! purposes under this Act including in respect of any proceeding. before any court or mini- judicial Iuthotity; in) To convene meeting; of the Governing Council or Executive Committee. as the ease may he. and (0) Without prejudice to any Other provisions of this Act, the Chief Executive Officer shall exercise such other powers and perform such other functions. as may be delegated by the Governing Council or the Executive Cmuniu’ee necessary for carrying out the day to day administmuon of the State Authority or the District Authority.

15.

16.

17.

U'di t l' I~ ~ fc-it.f 6 "llt 201 3

The D1~tric1 AulhOTII) shall meet at least Clnce tn a month and ~hall haw the folio" i11~ func11ons and rcspon"hil111es. namel) :- (a) To pn;p:irc !.111.: Annual SI.Ill Development Progr:11m11t· for lhL J rs1rrc1 and lllitl.t·

rl :I\ ad.1hlc to thL Cl,1d E>.ccuun· Ull 1Lu ILH prt·rarin!! the Annual SJ..111 De, elnrment Plan of the State Authorrl\.

(h) To publish. in con~ulta1ron w11~ 1hc State Authorr t) . a list of !>l-111 de,clopmt.:ril traming opportunrt rc;. a, ail::ihle m tlit' dr u id anJ the mrn1mum number of tra inees requm:d hdorc the 1r,11mnf ma) c,>mmencc.

(c) To monitor and supervise trarning for , I- Il l 1kvelopmcnt h) oca11onal Train- ing Pro , 1dcrs rtua1cd m the c.Jrstrrc1 and to Lal.c such rcmedr:il mcan, ures i1\ are nccessar) for the c ffcctin: implerncntut1on of the prcw1sions of 1h1i. •\ l·t:

(d) T o receive loans. grom!>. gifts , dona11ons. b.:quesLS, bcnt'factions or 1ransft'r~ of mo\'::ihle or immovable propemes under the prov,. ron!- of tlui. Act,

(e) To ensure lite preparation and mlllntcnancc of the booJ..s of accounts, and other relevant records:

(f) To ensure thc preparation of the:: Annual Report and the Financial Statement of Accounts of t:ach financial year and submit the silme to the Chief Executive Officer:

(g) To identify and pool all resources availahlc within the dismct. as may be reqircd. for skill de,·elopment activities therein: and

(h) To make reports, with such pt:riocl1c i1~ as ma~ be directed hy the Chr<'f Executive Officer. on the statu:. of skill developmc::nt uctivitic5 e>f \locauonul Training Providers. Third Party A~ses~ors and the Youth enrollcJ for d?velor- ment of skills within the district.

The quorum for the meetings of the Go"eming Council , the Execuuve Committee and the Districl Authority shall be one third of the total membership not including the special invitees.

(I )

CHAPTER-TV GRIEYA 'CE REDRFSSAL \1,,,H-\ :'.IJJ :\1

An applicant for skill development or :i y•·utl enmllcd for skill dcvelopmcn1 aggrieved by a decision, an order or an action on Utt· part of a D1str1, • Authority or an Officer designated by lht State AuLlmrit} under sub-section (I) \)f Section 4 or the Vocational Train mg rr,,v,dcr •rrny maJ..e a represen- tation before :u1 authori1y, to be pecifie<l in the rc:,,!;11 ins, \\ ithin n pc1 iod of 30 days of ~uch deci ion or order or :in nc1in11, •• 'I! ~·a\c may ht:, and thL aulhotiry shall proceed to hear and mol-1:' a d ::c .,u.ir ,1n the representation within :l futht'r pcrioJ of 60 day~. and, \\ hcn.: th:: applicant or thi: \ outh en rolled for skill dt!vclopmen1. as the case m:iy he. b 1101 s;iti~lit!d. with ti,.: decision on the representation may prefer a second rl!rrcst'n!allon for renew within a pcnod of 45 days of the decision and a re"iewing au1hority, 10 be specified in 1he regula1ions. sh::ifl proceed 10 hear the _grievance and take :m appropriate decision in the m:iuer within a pc:nocl of 90 days. :inJ the decisi(ln of the reviewing auu1ori1y sh:ill be final.

(2) ~ Vocational Training Provider or a Third Pany Assessor a_ggrit:\cJ h) :i d.:: i- s1on or an order or :in accion on the part of the Chit:f Executive Oftic<!r or ;i

370 ( 29)

~unri i•,n~ :ind r ,--.1>un~1l,ihl) o f lht

l)i tric l AuthontJ.

Quorum fo1 m,'fliogs or th• Go, tming Council. thr E.,cculin Committee and llh Oi'ilrict Aulhoril~ .

Rcc n._:,f J.!dC"", :lO '\'"

rl\h 1•.

pf m,d

Wotan—afﬁrmation 370(qu 1-5. The District Authoritv shall meet at inasl trace in a munth and shall haw lltt’ lolluu in; Marti-nu and functions and respnnsthilittes. narm'ly .- "‘I‘W' (it) To propan- titt- Annual Skill Dcvzlnpmum Programme I'm lllt’ district and it amiable tn lht‘ L‘lnrt Exut‘ulwt' tllt'itur lur pit-paring lltt.‘ Annual , t Deveitipmenl Plan nl tht- State Author-n . (h) Tr: publish. In consultation witlrth: Slnlc Authnnty. a list 0! skill duwlnpniunt training opportunities available in Iht- disttitt and Ihe minimum number at trainees required hcfnn: tltz training may t‘ummuncc. (c) To monitor and supervise training for \Ll” dcvr-lopntent by Vocational Tran» mg Pruudcys situatud "I the disuiu and Ill take such remedial ﬂlcnnullrh as an: necessary for the effective impletnt-nlttllﬂn nfthe prmusmm oflhis Act: (d) To receive loans, grants, gifts, donationsi bequests. he'nel'actions or transfers of movable or immovable propernes under the prowsruns of this Act: (e) To ensure the preparation and maintenance of the books of accounts. and other relevant records: (0 To ensure thc preparation of lllr: Annual kept)“ and the Financial Statement of Accounts of each ﬁnancial year and sahmrt the same to the Chief Executive 01ftcer: (5) To identify and pool all resources availahle within the district. as may be reqired. for skill development activities therein: and (h) To make rations. with such periodicity as ma} he directed by the Chief Executive (mice. on the status of skill development uclivilics of Vocational Training Providers. Third Party Assessors and the Youth enrolled for develop- ment of skills within the district. lot The quorum for the meetings of the Governing Council. the Executive Committee and the District Authority shall he one third of the lot-l membership not including the special invitees ‘ CHM-IV G RIEVANCE REDRESSAL M'} C H -\ NISM l7. (I) An applicant for skill development or a _\"*ul| enrolled {or skill dcvelnpmunt aggrieved by a decision. an order or an action on thr part of a Dlslfl»! Authority or an Ofﬁcer designated by in: State Authority under subunit-n (l) of Section 4 or the Vocational Training Provider may malt: I mn— tation heforc an authority. to be specified in the h. t: ins. within a pm‘iod of 30 days of such decision or order or an actimi. .i- iii :8: may he. and thi. authatiry shall proceed l0 hear and make a d:...-ion on the representation within a father period of 60 days‘ andt where Ill: applicant or the youth cm rolled for skill deVelopment. u the us: may be. is not satisﬁed with tln- decision on the representation may prefer a second represen-ztian for rcll'mw within a period a! 45 days of the decision and a reviewing authority, to be speciﬁed in the regulations. shall pruned to hear the grievance and taken appropriate decision in the matter within a period of ”days. and the decision of the reviewing authority shall be ﬁnal (2) A Vocational Mning Providerua'l'hird Pany Assam- aggrietcd hy a M sron nun urderoran action on theput of the Chief Executive Ofﬁcer nra Quorum for maul-gt or u.- Emma-uni on Brenton Com—ran and a. ﬁrm ml at whims“ m, m kn.

,...

:iO (30)

State skiU de\'l:lop- mcnl fond

Dis1Tict s1:ill dculop,mcnt fund.

Audit or t.hc ~t~tr ond distnCI skill dcvelopmrnt fund~.

19.

20.

D1smc1 Authoril). as 1hc c;"e m:l\ ht.:. ma~ make ,,·11.:p1c,t:ntauon bcforr an au1h, •flt_\ IC !"ic· ~r.,..~ 1f1i.:u Ill llll: rt'~ulat10nl> wi1h111 ., pl ll'd uf ~(J UJ) ~ uf i.u~h dt-c1,1on or, 1dc-r (If acu1111. a., 1111.' ea~e ma_\ hr ,tnd Lhl' autl10nt) l>hJII pro ... t.:cd to h(JI and 111.il,c J dc1.1~mn or, the rcprc~cnwuon ,, 11h111 a tunh~r p.:rmJ ul 6fJ dJy,. ,md "ht'1,: thr \ ,.:a1mn,tl ·1 r,11n111,g Pn,, 1uc1 o: Lill" 'llurJ l'itfl) :\ ~,,:si.or as the l'.a\l' Illa_\ ho: ,~ nol ,atp;J 1cd ,, ah Lht: dcc1rn>n 011 tht' rcpre,rntat1011 , ma~ pn:frr a ~crnnd rcprcsenta11on fur re, 1e" "11h10 a pt.:11oJ of -Vida):. of tlit: dc<.:u,1011 and a rn u:wrng :tUthont) 10 be specrf1cd rn thL rcgul.u1oni,. shall proceed 10 hear thr J:!ncvani.:r and make an arpropna1e dct:1~1011 m thr maLter w11hm a prnuJ t,f 90 da.\ !., and tl1c drc1i.1on of llic re, 1cwmg authornr shall be final

CHAPTER-V FINANCES

There shall br :i Swte Skill Development Fund. to be maintained and operated by lhe ~tate Authont_\ rn the manner specified b) regulauons m this regard, for the purposes of implementa11011 o/ the pro,·1s1ons of tlus Act and which shall ht: credited by mone} received from or h) the following. namely :- (a) The Central Go, crnment;

(b) The State Government:

(d) Gifts, donations. bequests. benefac11ons or transfer:. recei\'ed under the pro, i- s1ons of th is Act; and

(e) Any fee collected by the State Aulhorit) .

There shall be a Dmnct Skill Development Fund. to be maintained and operated by the District Authorit} m the manner specified by regulations in lh1s regard, for lhe purposes of implemenrnlion of the provisions of L'1is Act and which sh:ill be crc<l1ted by money received from or b) lhe following. namely :- (a) The Central Government:

(b) The State Government;

(d) Gifts. donauon5. bequests, benefat:t1ons or transfer:, received under the provh1ons of this Ac>. and

(e) Trani.fers frMn thL Swtt Authom~

The State Alttl•c,r l\ and Di,tnct Authont, m each di~trn·t <;hall :- (:il ~la1n::11n ·prnri:r accounts mclu,ding thi. b:ilance sheet~ and other rdevant

ft"-:.'.l'rds. p:-ep,•-t: an annual lil'an1.1,.I ,,1at1:mcn1 of ae::coums which shall be :iud1t:!J h:, thi. [u,n1:i.:r of Lo:.:al Fund Aud11 uf' the Stat<• or such person{s) .,uthoritid b) 1i

(bl TI1~ E-.::wn1:r of lhe Local Fund AuJ11 or an) per~on authoriLed by him in cu,::--c·i •! \ •t• th: ._,:d11 of 111;: :icc:ounts c,f the State l\uthnr ty or District •\ur:1('1-;t.. :i- ,,_ d,e ri1:::\ be shnll ha,~ the ~ame nghi.-., pm·ileges and :::u:1,":iti~, in 1:u1:1~cllr>n ,~1th su..:h au,lit J~ tn.: Exani:11n llf the Local Fund Au611 h:., 111 c,•:1•,ccl!t•11 v. ith thl' aud•t of th~ a,·:nvn1s uf local bodies, in

,.r 1.::.:L·. ~h!!:I ri::, L trk right to a~mand the prnclu..:i1 11, ,,r books. accounts, ;.-,,,rr.::~t.::d .-,11J:l-iers, olh~r documenl!. and paper.. and 10 in~Jll!CI the offices of 1,.:: ,,_·.11: Au:l,0r1,) or th:: District Auth..ir l) 111 c.u.l. d1~1.r1.i. a~ the case ma) h::;:

370 (so) ‘ Wmiméﬁézma 5m sun-rm “g. innit turd. Dim-tn till 19. hunt or the star: 20. ind m an Manhunt [with District Authorit). as the cast- may be. may make a representation before an auUmru) It) ht- tin-rifled m the regulations within it prrrnd of 30 days of such dcctstrm ur ntdt-r or :lL'llntl. as tho use run) he and lllk‘ authority shall proceed I0 hear and mulc .r decision on the rcpnssunlltlttm u tllitn n tunhcr pcntnl at an din/3.31m]. Mim- lltr‘ Vucatmntrl Training Prmrtler nr mr 'nttrd l'urty Assessor as the cam: Illll} he, Is not Skinned v. tlh m: decision on lhr- reprmnlallon. mny prefer a sci-0nd rcprcselllaliolt [or renew withm a period of 45 days of the cit-union and a reitcwrng autlront)‘. to be specrliud in tin: ltgulﬂllons. shall proceed to hear the grievance and make an appropriate decision in tht: miter Within a period of 9tldays, and the decision of the reticwing authority shall be ﬁnal. CHAPTER-V FINANCES There shall be a State Skill Development Fund, to be nuinuurred and operated by the State Authority in the manner speciﬁed by regulations in this regard. for the purposes of implementation at lltt prnvrsinns of this Act and which shall he crulitnrl by money received from or try the following. namely :— (a) (b) (a) (d) (E) The Central Government; The Sure Government: Loans. I5 authorizsd by the State Govunmu'tt: Gifts. donations. bequem. benefactioris or trlnsfers received underth: provi- sions Dflhts Act; and Any lee collected by the State Authoriryi That: shall be a District Skill Development Fund, to be maintained and operuted by the District Authority in th: manner speciﬁed by regulations in this regard. for the purposes of implementation of the provisions of this Act and which shall be credited by money received from or by the following, namely :— (a) (b) in) (d) let The Central Govunment: The State Government; Loans. as Authorized by the State Government: Gifts. donations. bequests. benefactions or transfer: received under the provisions of this Act. and Transfers from the State Authority. The State Authority and District Authority in each district shall :— (:l (bl Maintain pmrer accounts including the balance sheets and other relevant records, prepare an annual lintmcul statement of accounts which shall he audlteil h} tilt Bummer of Local Fund Audit of the State or such person“) euthanized h) >t; miner of the Local Fund Audit or any person authorized by him in «r “2th the l‘ldll of the accounts of the Stltc Aulhnrity or District a- in: u»: may he. shall hurt the same rights. privileges Ind ﬁu!‘1".’lll¢\ln connection with such audit as tltr: Examiner of the Local Fund Auo‘n has m connectmn with thc audu nt tn: Mﬁwvth of local bodies. in part .ilan shall nat: the right to ricrnund the pruductnu. of books. accounts. imam JU'J—‘l‘iﬂs, other documents and papers and to inspect (h: ofﬁces of th: ﬁrst: Authority or the District Authuritg Ill cacti district. as the on may k;

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22.

23.

24.

25.

26.

27.

(c) Thest> accounu.. as certified O) the Examtm:r of the LC\cal Fund Auu11 or an~ other person authorized h~ him ,n th,~ behalf. togc1he1 "111t thl'. aud,1 report thereon, shall he forwardt:d annuall) 10 the Stat~ Go,cmml'nt anu St:J.tL Government shall cause tht. ~ame to be laid befort' the State Legt!>latl\( Assembly: and

(d) The State Authority and D1~trict Authority in each district may appoint statu tory auditor for audit of ,ts aecounl!> without derogating clause (h) and (c) of this Section.

CHAPTER-VI MlSCELLA IBOUS

The Swe AutJ1ority shall maintain and pt:riodicalJy publish on iL, website a dircctOI) of skilled persons in the St.ale.

When: there 1s absence or deficit of cenain sk.tlls w1L'1m the State and in the opinion of the State Government such skills are required to be imparted to youth in the public interest and for which no Vocattonal Training Provider is available within the State, it may, on tJ1e recommendation of the State Authority, identify an appropriate Vocational Training Provider situated outside (he State and thcreafler the State Authority shall notify such skills as well as the identified Vocational Training Provider and shall proceed to make appropriate arrangements for skill development of eligible youth.

The Statt:.Aulhority shall enter into collaborauon with agencies or inslltutions includ- ing universities for research and development in training for skills.

The State Government and the State Authority shall encourage ,·oluntary panicipation of Industries in development of skills amongst the youth of the State.

No suiL prosecution or other legal proceedings shall lie against the GovernmcnL or any officer or otJ1er employee of tJie Government, or any authority constituted under this Act, or any member. officer or other employee of such authority or authoriteis in re- spect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules, regulations made, or the orders or directions issued, thereunder.

(l) Unless otherwise specified by notificatioo by the State Government. the provisions of the Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012 shall .apply, mullltis mutandis, to contractual employment under the St.ate \Authority or the Distnct Authority, as the case may be.

(2)- Unless otherwise ~pt:cilil!d by notification by the Sr.ate Government, the provisions of the Chhattisgrah Store Purchase Rules, 2002, as amended from time to lime, or any la" made by the State Legislature for the time being in force in this regard. shall apply, mutatis mutandis, on the State Authority or the District Authority, as tJ1e case may,be.

(])

(2)

(3)

The Stale Government shall have the powers to make f\l)C-~ to carry out the purposes of this Act.

The State Authority shall luwe lhe pow~r \o make regulations, suhjec1 to rhe .provisions of tJ,i_s. Act, Lo carry o~t the purposes thereof.

Eve11'. ~le or regulation made 1,mder tltis Act, shall he laid. as soon as may he aft~r II 1s m~de, before tJie State Legislature while it 1s 10 s~ion for a toial penod of tli,tny days which may be comprised in one session or two 01 m . . 0~ successive session. s, and 1(, before the expiry of thl' St!.)S1on unr ,ed,

1 fi I . - , a,e , o lowmg tJie session or the successivi: S<.'Ssions aforesaid the H . - . , Q~ n

mab.ing any mod1fica11on or thi: Hou_~I! agrees 1ha1 Lhe rule: 01 ,e u be

~ --.ion, tb 1. case may , should not be made the rule or re<>ula1,·on "· I:.

. • e , .. ., ~J~c:- ma) h. shall therealter have eftect Orth m such modified form or he , l eli·'

. b h • . ,tc t, as tl1t case ma) e, owe,·er, t.n~t an} such mocltficat1on or an·_ -:enr

1 . h · d. th s ia./J be w11 out pre1u ice to e \ a1l.d1 ~ of anylhing previously don w-.. ·r the , regulation. as the case m:i~ he rule or

3'70 ( 31)

Dirtctory of skillNI puwns.

otilicalioo of Vocational Train-· ing Pro, ider silualed oulSide lhc SIJIU..

R~arcb and dentopment in skill.!i.

Cotl:Jbor:uloo "ilh industries.

Prottclion or aru done in good faith.

AppUcabilll) of certain rulei. and laws.

Power lo mitl.r rvle.s and reguJ.a. tloM.

II. 22. 23. 24. . www.msﬁizms (c) These accounts. as certiﬁed h} the Examiner tit the aniil Fund Audit at an) other person authorized h) him in this behalf, lﬂgt'lher with my audit tt'ptttl thereon. shall be forwarded annually to the State Gtrvcrnmunl and State Government shall cause thc sﬂmt‘ to be laid helm: the Slate Legislatitr Assembly: and (d) The State Authority and District Authority in each district may appoint statuv Lory auditor for audit of its accounts without dcrogating clause (h) and (L) of tliis Section. C HA PI‘ER -Vl MISCELLANEOUS The State Authority shall maintain and periodically publish on its website a directory of skilled persons in the State. where there is absence or deficit of certain skills within the State and in the opinion of the State Government such skills are required in be impaned to youth in the public intues and for which no Vocational Training Provider is available within the State. it may. on the recommendation of the State Authority. identify an appropriate Vocational Thining Provider situated outside the State and thereafter the State Authority shall notify such skills as wdl as the identiﬁed Vocational Training Provider and} shall proceed to matte appropriate arrangements for skill development of eligible youth The Suie'Auihot-ity shall enter into collaboration with agencies or institutions includ- ing universitis for research and development in mining for skills. The State Government and the State Authority shall encourage voluntary participation of Industries in development of skills amongst the youth oi“ the State. Nosuit. prowutiou orotliet legal procwdings sha’ll lie against the Gome or any ofﬁcer or other employee of the Government. or any authority constituted under this Act. or any member. ofﬁcer or other employee of such authority or ituthoriteis in re- spect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules, regulations made. or the orders or directions issued. thaeuodut (l) Union otherwise speciﬁed by notiﬁcation by the State Government. the provisions of the Oiltato'sgarh Civil Sewa (Sarnvida Niyttltti) Niyam. 20H shallaprply. mutatis mutundis. to contractual employment under the State \Authority or the District Authority. as the case may be. (2) Unless otherwise specified by notiﬁcation by the State Government. the provisions ofthe Cllhsttisgrah Store Ritchie Rules. 2002. as amended from time to time. orany law made by the State legislature for the time being in force in this regard. shall apply. mutatis mutandis. on the State Authority or the District Authority. as the case magic. (1) The State Government shall have the powers to urge rules to carry out the purposes of this Act. (2) mi State Authority shall have the [towns to malt: reguh'pos. suhiect to the provisions of this Act. to carry out the purpoms thereof. 3" I (3) Every rule or regulation made under this Act. shall he laid. as after it is made. before the State Legislature while it is in period of thirty days which my be curliprised in one session 50th sesions. and it. before the expiry of Ihl‘ session following the session or the suceemivc sessions aforesaid. the it making any modification or the House agrees that the rule oi «ng case may he. should not he madame rule or regulation. as the use run it: shall thereafter haveeffnei only in such modifizai form or barf-reﬂect. ) u case may be. however. that any itch modiﬁcation or ml shall: k without prejudice to llte validity ofanyihing previously damask the b: regulation. as the case may N. "I“. or 370 (31) Directory of man: perms. Notlﬂaliou or Voutlot-l Train' in. mm aiming puma]! III: suit. it if 5

•

~ 7nm. ITTiq; 6 ~ 2013

~CH[Dl lL[ [ ) l·~ cr11on 4( I) J

APPLIC.. A TIOI\ f OR 'JdLL D.C\ I I .OP:\1£ 'T (Apphcanl 11, 11ll in a IIIJ Oj detail\ a, h11P\\ n 10 h1111}

I >.it. ,,1 '-.uhfll1\i.1on c, I Apphc.1tion 11, 1!11· JJ" 1n.:1 l\uthnnr: ······· ······· ...... ····························

.. ········•···· . ······--····· .. ················ ... ·

Please JI! I\ youi current pas~pon SIZC

photo

Pt-rsonal Dcluil~ :

1 , .

l;.

10.

I I.

12.

13.

IS.

I().

11.

Nallll' 111 Applicant

Fa1her·~/llusb:md·s Nam<'

Mother '1, Nome

Gender ( Male/Female)

Age (Jn Years and Months)

Date of B1r1h

Whether Resident of Chha1lisgarh S1a1e (Yc:s/No)

Catcgor) (SC/ST/OBC/Unresc.rved)

Religion

\\'hetlu:r Differently abled Person (if Yes. menrion the type)

Marilal Swtus (Married/Unmarried)

Whether Belongs to BPL Ca1egory (Yc.vNo)

f~iplaymenl Exchange Regis1ra11on

No. ( ii an) J

Aadhllar Card No (if any)

Whether Beneficiary of any Scheme of an} De.partment/Board etc. (if y cs. please mention name of the DeparUDCnt/Board etc.)

·········-- ···· .... ····· ····· ............................ ·················-- --···

·················• ....................................... .... ..................... .

············································--· ··········· ········· ·················

. .................................. .................................................. .

·········•· ······· ·····················--················ ... ' ••· .................... . I

Datr ....... . . ........... Month .............. ....... Y eai ........... ... .

. ....................................................................... ............ .

•••• ••••••••• • • ••••••o,00, ,..,.,.,,,., • ., • •• .,., • •• ,. , •• ,,.., .,,. • •• .,, • •• , .,.,. , ,. •••

......................................................................................

.. .......................................... .......................................... .

·····················-···································--·············· ........... .

.. ................................................. .. ............................... ..

.. ..................................................................... ·········--···

••-■••••--•• • ••••••• •• •• • •• • "oo•••• • •• • -- •• •••••••oo••••• •• • ••--••oo• .. ••oo• •oooo ••

.................................................. ...... ••••••00,,.,,., • .,. , , .,. ,•• •• •

·-·- ··························· ·································-···············

Lilage/Cily ............ - . ···················································· Ward NoJGrJm Panchayat ......................................... .

Block ................................. District .............................. .

State: ............ ....... ..... ....... Pin Code ............................... .

-·

37:132; mmfaﬁnﬁma SCHEDULE lSw Sccllun 4m; APPLICATION FOR SKILL DE\’FI.()PMENT (Apphcsml u- ml m as man} denim as Know In hum) ' ' 'v nl Huhumsion o! Applicalmn WW Bil-ll 'lju'lrkl Aullmru} Yam “'7?” passron sun - Numc m 1hr. Dialm-I . .. .. Pm” Pusanuchmik : I Nnmc u! Applicanl 2. ' Fnlhcr‘s/Husband's Nam: 34 _Molhcr's Name 4 Gnndu (Mlle/remale) 5. Age (In Years and Mo'nlhs) 6. Dale of Birth 7. Whether RBSMCIII of Gdanisgarh Sum: (Yes/No) 8. (illusory (SCISTIOBCIUnrcservad) 9, Religion l0. Whether Diﬂ‘crcnlly abla'l Person (if Yes. mention the lypc) ll. Marin] smus(Mmied/l1nmmied) 12‘ thlhcx Belongs to BM. Cakgory (Ya/No) I1 {inimcyumnlaxchmggnegimnm No. (I any) I4. Aadham’ Card No. (if my) I5. Wkwﬁcilryoflny Sal-an: of”! WWO!!! an. m (“nghumennwmﬂ [aw/Board at) Ward NoJGram Pinch-ya Block

• r .,

2 1

22.

23.

24.

25.

Addn:!.~ fo1 Correspondem:1:

~ ~. ~ 6 "tit 2013

VJll.igl/CII). ... . .. . .....

Wan.I N11./C ;1.i111 l'.in.Jia, at

370 (33)

Blocl-. ... . . ................ Dl\lnct ................... ..... . .

State .. .. . ............ Pin Code.. . .. ,. ................. .

Telephone No. for Contact (if any J ....................... •·••·············· ................ \ ........... ....... .

Mohile No. for Contact ( ii an; l .. ...... ,. ... : ....... .. ··················--···· ········· ..... ········· .. .

E-mail (if any)

Occupa1ion of rhe ·Applicant

Famil) Occupation

Annual Income of the Family

Academic Qualification :

Name of Examination Year of Passing Name of Board/ Percentage of .. Uni,ersity Marks or Grade

5th Stand ard

8Lh Standard

I 0 th/Matricu lation

12th/Higher Secondary

Graduation

Post Graduation

Other

26. Technical/Professional Qualification : Vocalional Education and Trai1,!!l!tllTI/D1ploma/Engineering/Man- . agemenl/Mcclical and Nursing/Pharmacy/Other

S. No. Qualification Trade/Branch/ Name of Board/ Duration Year of Percc~!..llge .j Stream Uhiversity (In Years) Passing of Marks

or Grade

27. Details or Skills Already Acquired :

S. No. Details of Sector Name of Whether I Skills Gained Formally/ Formal Skill Skills Equivalent having a I nformally/fradi tionally/ Training

' MES Course Certificate Inheritance Durauon (Yes/No)

IK 1t: 20 2| 23‘ 24. 27. magma—12m (aWiZNS 37am}! Adam) rm Cnrrespnndcncc Wan] l\ N "am l'nmlmul Blmk. ... .. .. .l)mrxcl Sulc ., l’m Cndc. Telephone No. lur Comm Many; Mohllc Nu. for Cannon Ill an): E-mail or any) Occupation of the Apphcam Family Occupalion Annual Income 0! the Family Adunic Qualiﬁclﬁan : Year or Passing Name of Board/ Percenng: of Universily Marks or Grade Name of Exminnlmn 51h Sundard 1— 3m Swndard leh/Mmicularion nth/Higher Secondary Pas! Graduation Tedulknlll’mf-onal Qualiﬁulion : Vocational FAucaIion and TrﬂﬁingAﬂ/Dlplomi/Englnwing/Man- ‘ “amt/Medical Ind Nursing/thnxylomtr Qualiﬁcnlion TraddBrlncnl Name of Board! Duration Year of Pcrcc'rrngel SIrenm Uluversily (1n Years) Passing of Muks or Grade Details of Skills Air-d, Acquired : S. No. Details of Sector Nam: of Whemcr l Skills Gained Formally] Formal Skill Equivalent having a lnlbrmally/deiﬂonllly/ Trmning M‘FS Conrs: Ccniﬁcaxe Inheritance Duranun (Yes/No)

370 ( 34 )

28. \'l"orlt Expcrienct :

29.

Nawn: of Si.:c ior ,11 Dc~1gna1ion Occupation Occupa11on (If An) l

Details of Skill Training Rc1p1ircd by the Applicant : a. Name of Sector in which Skill Training required

Name of M ES Course (1f 1-.nown)

l\.1ES Course Code (if known) ·

Whether willing 10 get Skill T raining outsidc the District (Yes/No)

-=-~==-=========.:==

- Du1::111011 of Monthly b .pcrrence Income (In ) 1:ar~) (In Rupees)

. ............ ......... ·• •············~-·············•····--···· .

30. If the Applicant has already undergone in any Skill Training then its daails :-

S. No. Sector Name of Name of Name of Beginning End Date Result Ccrt1ficme

the Course/ the the VTP Date: of of (Pass/Fail) Recci\ed MES District Trnining Training (Yes/No)

Course

* VTP means Vocational Training Provider.

MES means Modular Employable Skills.

Date:

Signature of Applicant

370(34) WW,W51€2013 2N. Vl’nrk Experiencn: : ’ Nalure a 5m." 0! Dcugnallnn , Duullnn or 1 Momhly ()L'Cupaliml Occupanmw m Anyl lnpcntncc lncnm: 4 (In Years) (In Rupues) 29, Details «I Skill Training Requin-d hy the Applicanl : a Name of Senior in winch Skill Training requinzd h. Name of MES Coursc (If known) c. MES Course Code (if known) d, Whelhcr willing In gin Skill Training outsidc (he Dish-id (Yes/No) 30. If 11!: Applicanl has already undergone In any Skill Tlaimng then its details :— Nnme of Name of Ill: Coursd m: MES Dislncl Course Seclor the VT? Dal: of of ‘ VTP means VocaLionaI Trnining medcn ‘ MES means Modular Employable Skills. DI“ : Nam-or Beginning End Dale Training Training Resull Curl ll'lcale (Puss/Fail) Rewind (st/Nn) Signature of Appﬂunl mwmmm.mmmmmmm WNW—2012‘

Chhattisgarh act 17 of 2013 : The Chhattisgarh Right of Youth to Skill Development Act, 2013

SECTIONS