LexThe right of youth to skill development Act, 2013
Chhattisgarh · state statute
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370 (18)
CHHATTISGARH ACT
(No. 17 of 2013)
CHHA TTISGARH RIGHT OF YOUTH TO SKILL DEVELOPMENT ACT, 2013
Section
TABLE OF CONTENTS
CHAPTER-I
PRELIMINARY
I. Short title, extent and commencement.
· · 2. Definitions.
3. Right of youth to get skilled.
4. Exercising the.rightJo skill development.
5. Testing and certification. , - -
CHAPTER-II
ORGANIZATION AND STRUCTURE OF THE STATE AUTHORITY AND DISTRICT
AUTHORITY
6. State authority.
7. Govc.::rniug wuncil.
8. Executive committee.
9. District authority.
1.0, Term of members of the Governing Council, the Executive Committee and the District Authority.
CHAPTER-III -~
FUNCTIONS AND RESPONSIBILITIES OF THE AUTHORITIES UNDER fflE ACT
11. Functions and responsibilities of State Authority.
12. Functions and responsibilities of the Governing Council.
13. Functions and resonsibilities of the Executive Committee.
14. Functions and responsibility of chief executive officer of State Authority.
15. Functions and respon1:ihiliLy uf th~ District Authority.
16. Quorum for meetings of the Governing Council, the Executive Committ~e and the District Authority.
CHAPTER-IV
GRIEVANCE REDRESSAL MECHANISM
17. Redressal of grievances and review.
18. State skill Development fund.
19. District skill development fund.
CHAPTER-V
FINANCES
20. Audit of the state and district skill development.funds.
21. Directory of skilled persons.
CHAPTER-VI
MISCELLANEOUS ... '
22. Notification of Vocational Training Provider situated outside the State.
23. Research and development in skills.
24. Collaboration with industries.
25. Protection of acts done in good faith.
26. Applicahility of certain rules and laws.
27. Power to make rules and regulations.
SCHEDULE
- - --.,....,, ,;;,... - -.,,.,._.,,,;,;; - ~ --- - - ··: ~ -, - ----
370 (19)
.,
' 370 (20)
Short title, extent
and commence
ment.
lll'finltlnns.
CHHA TIISGARH ACT
· (No. 17 of 2013) .,
CHHATTISGARH RIGHT OF YOUTH TO SKILL DEVELOPMENT ACT,_2013
An Act to Provide for right to opportunities for skill development to every youth,
residing in th~ State of Chhattisgarh, in any '"~ :ation of her or his choice consistent with
eligibility and aptitude.
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic
of India, as follows :-
I.
2.
(1)
CHAPTER-I
PRELIMINARY
This Act may be called the Chhattisgarh Right of Youth to Skill Developmf t
Act, 2013. · _ -
(2) It extends to the whole of the State of Chhattisgarh.
'(3) It shall come into force o~ such date as the State Governmen_t mayj by
notification in the Official Gazette, appoint. 1
In thi~ Act. unless the context otherwise requires,-'
(a) "Block" means a Community Development Block or a Tribal Development
Block, as the case tllay be, which has been notified by the State._ Government
for the purposes of rural de\!elopment or tribal development; ·
\
(b) "Central Governm1mt" means the Gove[(lri\ent ~~~. --~ , , _
' \ - \
(c) "Chief Executive Officer" means\ the t~-i\f,l£~~~hve Officer of the
Chhattisgarh State Skill Development Authbrity;
(d) "District Authority'' means the District Skill Development Authority notified_
by the State Govemment for the purposes of this Act;
(e) "District Planning Committee" means the District Planning Committee as
ctr.finect in the Article 243-ZD of the Constitution of India;
(f) "Executive Committee" means the Executive Committee of the Governing
Council;
(g) "Governing Council" means the Governing Council of the Chhattisgarh State
Skill Development Authority;
(h) "Schedule" means a schedule appended to this Act;
(i) "Skill" means a skill recognized by the State Authority for which a person is
suitable by education, prior knowledge, aptitude, experience, practice, tradi
tion or family occupation, as the case may be, which has been standardized
and recognized by the State authority;
(j) "State" means the State of Chhattisgarh;
(k) "State Authoriy" means the Chhattisgarh State Skill Development Authority,
to be notified by the State Government, for the purposes of this Act;
I
3.
4.
} I (1) .
(m)
(n)
(o)
(p)
(l)
"State Government" means the Government of Chhattisgarh"
"Third Party Assessor" means an assessor of skill levels, not' associated with
theVocational Training Provider where the youth being assessed for skill level
is being trained am.1, so recognized by the State Authority;
"Training" means training imparted to youth for the purposes of skill
development;
"Vocational Training Provider" means an individual, an institution, an
industry a micro or small enterprise, an association of persons, a Government
or Non Government Organization or a business having capacity to train, as
may be prescribed, registered with the State Authority for training in skills;
"Youth" means a person who is a resident of the State and is not below the age
of 14 years and !}Ot above the age of 45 years on the date of subm.ission of an
application. for skill development.
No youth shall be denied opportunity to get skilled in a vocation of choice
from amongst the skills, as notified by the State Authority, subject to
possessing such eligibility as mentioned in the notification.
(2) Notwithstanding anything contained in this section or under any provision of
this Act, the right to get skilled in a vocation of choice shall be deemed to have
been extinguished, if the youth is not declared successful by the Third Party
Assessor or fails to satisfactorily complete the relevant training:
(1)
Provided that a youth may make an application for developing
multiple skills, if a District Authority or the State Authority, as the case may
be, has exhausted all eltgible 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 make an application,
to the District Authority or to an officer designated by the State Authority for
this purpose in the Performa as prescribed in Schedule of this Act, and the
District Authority or the officer designated by the State authority shall identify
a Vocational Training Provider and inform the applicant of the same within a
maximum period of 90 days from the date of receipt of application:
Provided that where the Vocational Training Provider, identified
under this sub-section, is situated outside the limits of the Block but within the
limits of the District and in the opinion of the District Authority the distance
between the Vocational Training Provider and the ordinary residence of the
applicant is such that commuting to and from the Vocational Training Pro
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 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 refer the
application to the State Authority, which shall thereafter make such arrange
ments as are necessary, in consultation with the District Authority in whose
district the Vocational Training Provider identified for training is situated.
(2) An application made to the District Authority under sub-section (I) of this
section may be modified by the applicant· where the applicant is found by
the District Authority to be suitable for development of a skill other than the
370 (21.)
Right of youth to get
skilled.
Exercising the
right to skilled
development
370 (22)
Testing and . 5.
certification.
State authority. 6.
Governing council. 7.
ih1"lfti1~ m, ~ 6 ~ 2013
one applied for, or where the minimum number of applicants are not available
to commence training in such skill as notified under the regulations for the
purpose.
Every youth enrolled for development of a skill shall be certified by the State Authority
to possess such skill only after having satisfactorily completed the relevant training by
a Vocational Training Provider and after having been examined and declared sucessful
by a Third Party Assessor.
CHAPTER-II
ORGANIZATION AND STRUC.TTTRE OF THE STATE AUTHORITY
AND DISTRICTAUTHORITY
There shalt be a State Authority known by the name of Chhattisgarh State Skill Deve
lopment Authority in the State of Chhattisgarh to implement the provisions of this Act
which shall be a body corporate having a perpetual succession and a common seal and
may by the said name sue or be sued:
Provided that Lhe Chhattisgarh State Skill Development Mission registered as
a society under the Chhattisgarh Societies Registration Act, 1973 (No: 44 of 1973),
existing on the date of commencement of this Act, shall stand dissolved and all assets
and liabilities of the Chhattisgarh State Skill Development Mission shall be deemed to
be the assets and liabilities of the State Authority:
Provided further that any contractual obligations on the part of the Chhattisgarh
State Skill Development Mission or accruing to it, includini th0s~ in rP~rP,t of
employees, shall deemed to be an obligation of the State Authority or accruing to it, as
the case may be.
There shall be a Governing Council to exercise supervision and control over the activi
ties of the State Authority and to evolve guidelines on policies to be pursued by it with
the following composition :- ·
(a) (I) Chief Minister of the State shall be the Chairperson (Ex-Officio);
(2) Ministers in-ch<1rge of-
(i) Technical Education & Manpower Planning,
(ii) Labour, and .
(iii) Sports and Youth Welfare Development shall be the
members (Ex-Officio);
(3) Vice Chaiµerson of Slate Planning Commission shall be the Member
(Ex-Officio);
(4) Chief Secretary of the State Government shall be Member (Ex
Officio);
(5) Secretaries to the State Government (by whalever designation called),
in charge of the .deparlmcnts of Agriculture and Allied Sectors,
Aviation, Energy, Finance, Forests, Health and Medical Education.
Higher Education, Housing and Environment, Industries,
Information Technology and Bio-technology, Internal Security, Media
and Information, Mining, Panchayat and Rural Development, Public
Works, Rural Industries, Scheduled Tribes, Scheduled Castes and
Other Backward r:lasses Welfare, School Education, Social Welfare,
Technical Education and Manpower Planning, Tourism, Urban
Development, Woman and Child Development and Youih Welfare
shall be the members (Ex-officio);
- I
!
...
. 8.
(b)
(c)
. m1lti•1~ m, ~ 6 ~ 2013 _
(6) · Three chairpersons, by rotation, of District Authorities shall be
members (Ex-officio); and
(7) Chief E~ecuti've Officer of the State Authority shall be the Member-
Secretary.
foaddition to ~he ex-officio.members, mentioned in clause (a) of this Section,
following shall also be nominated· by the State Government as membe_rs:
(I) Three persol)S of eminence, one of whom shall be a woman, with
bac.kground-in i_ndustry·, trade and commerce; .
· (2) Three persons of erp.inence, one of whom shall be a woman, with
background in skill development and livelihood progr.ammes;
(3) Three persons from the State, one of whom shall be a woman, 'who·
have contributed substantially to skill development; . , ·'
(4) Five persons, one· of whom shall be a woman, representing . _
educational · institutions, engaged in the field of . technical,
agricultural, m'edical, vocational and management education;
(5) . One person, being_differently-abi~d, representing the interests of youth
with disabilities involved in d.tiveloping skills;
(6) Three 'Persons representin~ 'vocational Train~ng Providers; and
(7) One person representin.gi~ognized organiiation of youth iri the State.
Five members of the State L!;!gislative Assembly, out of whom one member
each shall be from the Sche1duled Castes, the Scheduled Tribes, and ihe Other
Backward Classes, shall~ nominated by the Speaker.of the State Legislative
Assembly, shall be members (Ex-officio).
(d) The Governing Council may extend invitations to such number of experts or
other officers of Central Govern·ment_or State Government,' as it may deem fit,
who in its o.pinion 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 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) in-charge
of the subjects of Agriculture and Allied Sectors, Finance, Industry, Labour,
Rural D.evelopment, 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);
( 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 tjlember 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 Govern
ment;,
- 370 (23)
. ,J
Rxecutive commi~
· ttee.
370 (24)
District authority.
Term of members
of the Governing
Council, the
Executive Commit
tee and the
District Authority.
Function., and
.. iespomii,mt1es. or-·
.. State'" Authority;
9.,
10.
11.
(t)
(g)
One member from among the memQers under sub-clause (6) of clause (b) of
Se~tion 7, to be nominated. by the State Gove!Dment, and
. ' - . .
. Chief Executive Officer of the State Authority shall be the Member-Secretary.
I ., '
Every district shall hav.e a District Skill Development Authority, to implement the .
provisions of this Act at the District level, with the following :eomposition, namely :-
(1) District Colleftor shall be the Chairperson (Ex~officio); ·
- (2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
Chief E~ecutive Officer Zila Panchayat shall be a member; ·
One member-representing State Authdrity shall be the Member-Secretary;
Three persons representing industry, trade and commerce;
Three pers·ons, one of whom shall be a diff erently-abled person, representing
educational institutions engaged in technical, agricultural, medical, vocational
and management education; ,,
One person representing Vocational Training Providers in the district;
Woman, with background in ski'll development among women, to be
nominated by the Chairperson of the District Planning Committee;
Five members representing Panchayati Raj Institutions in the district, to be
nominated by the Chairperson of the District Planning Committee, one of. whom _
shall be from the Scheduled Castes, one from the Scheduled Tribes and one
from the Other Backward Classes;
Five members representing urban 1~9al bodies in the district, to be nominated .
by the Chairperson of the District P~nning Committee, one of whom shall be
from the Scheduled Castes, one from the Scheduled Tribes and one from the
Other Backward Classes;
The District Lead !3ank Manager shall beamember; and
The District Authority may extend invitations to experts or officers of the State
Government, not exceeding three in numbers, who in its opinion can.
contribute to its deliberations.
The term of members, other than the ex-officio members, of the Governing Council, the
Executive Committee and thP. nistrir.t Authority, as the case may he. shall be for a
maximum period of three years unless a membe,r is removed by t~e St~ife Government,
for reasons recorded in writing:
.. · Pr~vided that a memb.er, otherthan _an\ex:officio member, may be re-nomi-
·nated for a further term of three years by the .State Government or the chairperson of the ..
District Planning Committee, as the case may be. ·
,~ CHAPTER-III . .· . . ; ... ,· ·• -
FUNCTIONS AND RESPONSIBILITIES OF mE· AUTHORITIES_ .'•
·. (1)
. UNDER THE ACT ,.
. ' >' The · State Authority; shaif have the' followi~g . fu~ctions and responsibilities,
·., namelf:~ - . · , ·
· (af/ •.: .· It shall; \\'hen called upon to do so by the State Government, advise it ·
· · on the skill•development policies and programmes;
'
I
(b) At least one month before the beginning of finnancial year, the State
Authority shall submit to the State Government, for its approval, the ·
Annual Skill Development Plan for the ensuing financial .year;
( c) Once in every five years, the State Authority shall prepare and submit
to the State Government a perspective plan for skill development in
the State having regard to the macro-ecQOomic growth trends, emerg
ing technologies and demand for skilled human resources;
( d) It shall be the duty of the State Authority, to notify by regul~tions, the
skill development framework comprising courses and programmes .
of training, the detailed curriculum, the methodology adopted for
testing and for certification, and to modify the same from time to
time;
(e) The State Authority shall have the powers to award certificates in
recognition of attainment of skills at various levels by the youth, on
the basis of prior knowledge or training provided, by a Vocational
··Training Provider, and assessed by a Third Party Assessor;
(t) It shall be the duty of the State Authority, to notify by regulations, the
procedure for selection, registration, evaluation, renewal or cancella
tion of registration of a Vocational Training Provider;
(g) It shall be the duty of the State Authority, to notify by regulations, the
p~ocedure for selection, registration, evaluation, renewal or cancella
tion of registration of a Third Party Assessor;
(h) It shall be the duty of the State Authority to recom[!lend the State
Government, from time to time, one or more certificates or other .
awards pertaining to skill development, which may _be considered to
be equivalent to awards such as degree, diploma, certificates or
eligibility qualifications as are recognized for the purposes of public
employment or access to higher education; -
(i) It shall be the duty of the 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 necessary;
G) Subject to availability of funds at its disposal, the State Authority
may take up such iother activities not included in the Annual Skill
Development Plan1, which in its opinion, are necessary for the pur
poses of this Act:
- :,~ l .,
Provided that where the requirement of funds is, or is likely
to be, liability on the State exchequer, no activity other than those
contained in the Annual Skill Development Plan shall be taken up,·
except with the prior approval of the State Government;
(k) Subject to the financial Provisions, the State Authority shall have the
pow.ers to employ on contract or otherwise, such number of persons
to assist the Chief Executive Officer necessaExcerpt shown. Open the full act in Lexace.