The National Food Security Act -2013

~ 1i. 'it. ~(1('f)04/000712003 13 In:GISTf<:J(EU NO. HI. (."')0.1/0007/200.1_13
"""'"""EX"IUAOIUlINAI{Y
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1'~\RTII-Sectiol\ I
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PUBLISHED BY AlJI-HORITY
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Nil. 29]
1{~, ~, ~ 10, 20131 "l'lJ:: 19, 193.5 (lfCfi)
NEW DELJIJ, TUESDAY,SEI'TEMIlEn 10. 2013/1HIAOUA 19, 1935 (SAKA)
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SO:I':Ir:lIC11:lgiuj:;is :,:hCll Iu this l'lUi in onkr tll;ll it 111:1)' IJ.c 11lL'd ;I.. a scp;lr;llc c:olllpihltion.
MINISTRY OF LAW AND JUSTICE
(Lcgislali\'c I)cpaftllwut)
N('II lJelhi. 111l' 10111 S('/11('1II1>1',..2013IHlu/(11"I/19. 1935 (Saka)
TIll' following Acl of Parli;lI11Ctl! rccei\\.:d Ihe :t~,;cnl of Ihe Pre~iclelll on Ihe
Illlh SCplC111bl:r.2() IJ. alld is herchy puhlished ror gl:l1cralint'orrll;lli()II:-
TilE NATIONAL FOOD SECURITY ACT. 2013
No. 200'- 2013
1I0lh Seplt:m/)u: 2013.)
An Act 10 provide for rood and nutrilional security in hum:lll life cycle approach,
by en:-.uringaccess to adequale quantilY of quality food:ll affordable prices
10 people 10 live a lire with dignity and 1'01' malleI'Sconnected Iherewilh or
incidenlallherelo.
BF il ~nactcd by Parli;1Il1cl1\in the Sixly.founh Ycarofthc R~pllblir.: oflnJia as follow~:-
PIl.U.I\II'AK'
J. (I) 111isACIIIlay be called the Nation:.l Food Securit} ;\ct. 20 13.
(2) It e>;lcnd~ 10 Ihc whole of India.
(3) Sa\e a\ otherwise provided. II shall be decmed to h;l\'e come IlllU force on Ihe
51h da) of July. 2013.
::!. In lhis Act. un1c"... lhe conle>;t olllCl"\\ii<>efCl.juin:....-
(I) ~(J"".:(lII,,(Uli~ mC:'l.Ih;t child care and Jc\c1opmCnl cCnlrc 'iCl up under the
Irllcgr.llcd Child DeveloprncllI Sel"\'ices Scheme of the Celllral GovernmclU 10 render
...cniccs covered under section 4. dau"e (a) of "'ub-section (/) of seclion 5 and
seclion 6;
Shorr lilk
"'I~11l ~nd
<;U'Il1"''fl<."l.'I...,1l
THE GAZElTE OF [ND[A EXTRAORDINARY
(2) ·...;cnlr;ll pool" me,m .. lhe slock of fo()Jgmin~ whidl i..,-
(i) procun::d by lhe Central Government and lhe St:lle Guvemmcnts lhrough
minimum support price opcratiom;
(ii) maintained for allocations under the Targeted Public Di~lribution
SptCIIl, ulher v. elfan: st.:hl:rnes,IIIcluding calamity relief ami 'uch uther ~ht:rne';
(iii) kepI a~ re<;cn'es for schemes referred to in ~ub-cl;lUse (Ii):
(3) "chgibk househulds
M
means housd1Ulds co\cn.:d under the priority
hvuseholds and the Al1I)'udaya Anna Yojana rckr ....:d tu in sub·'cctiun (I) uf
~ctil)n 3:
(.J) "lair price ~hop" me,tlh J ..hop v. hit'h ha, been liccll'>Cdto di~lriblltc c~'-Cnlial
\.'uIIHIltKlitiesby an order i"sued under ..eellOIl J or the E,-;Cllll.11 ('UllllllIKlilie" Act,
1955, to the raliol1 card hokh.:rs under Ihe Targeled Public I)lslributiun Sptcrn:
(5) "loIK[grJIII-;" Ille"n .. rice. \\ he;ll ur CI);II",egr.lin .. Ilr .ll1) cumbin.llinl1 th.;rcuf
conforming to ~uch quality nurms as lila) be determined. by' order, by the Cenlral
GO\ Cl11lm:l1Ifrum tilm: lu time:
(6) "food se<:Lllit}~ me;il1Sthe supply or thc entItled quantity of foodgrallls and
mc.!l spt:cifieo under Chapla II:
(7) "food security illiowallce" means the ilmount of money to be paid by the
cunl'erned State Governmcnt to the entitled persons under section 8:
(8) "local aUlhority~ indlll.k, .. P,llICh,lyat,lllunicip:llity, di"lriet board.l'anlOn1l1cnt
board. lown plimning authority aud in lhe States ot Assam. Manipur. Mcghal:l)'I.
M1/01';1111, Nagal:md and Tripura where Palll:hayats do llot exist, the \ illagc cOlJlll"ilor
\.'llllllllillee or .LIlY other bolly, by wh:llevcr name called. which is allthori~crJ under thc
Constltulion or ,lilY 1.1\\ for lhe lime bcin£ in roru~ for sdf-go\ernalh:e orallY olhcr
authorilY or boJy vested with lllc conlrol and 111,lrlaget)lCIl101 civic sen'iccs, \\ ithin a
sped/ied 10.::,11 area:
(9) "nlcal" means hot cuuked or pre-cooked :uld Ill~;lletl before ii' scrvicc 1111:,11 ur
lake lIurne l'ltiun, as m'lY be pl'cscribcd by the Cellll'.i1 GOI'ernr11enl:
(/U) "rninir11unlsupport price" rne;lIl~ the assun.:d prkc ,lnnollllceJ by Ihe C.:nlr:i1
GovCrt11lH,:111;11 which fuudgr;li liS ;Irc procured from f:!rmcrs by the Central Government
:md Illl.: Slall' Governmenls and theIr ;Igell\;ies, 1'01' till; central pOQI:
(II) "notilication" mc:m .. a notific:rtiUIi i."',ueJ under Ihis Act ,md published ill
the 01 tiClal Gaz.elle:
(/2) "other welfare schemes" means slI(.:h GOvernment ~chcmes, in adJition 10
the T,lrgctcd Public Disilibution System, under which looJgl~lin .. or lTlL:als;lrt: supplied
;IS I>art of thc schemcs:
(13) "Pt'I~on with disability" mean, n pcr:-on dcfinco a~ '111.;h in dau~c (t) of
~c\.·trnn 2 ot the PCr<.;OIlS with Dlsabilitie' (EqU:11 Opportunitic~. Protectioll 01 Righls
,md Full Paniclpaliun)Al·1. 1995:
t /4) "priority househo[d~" mean~ hOll~..::hollh idclItllied a, ..uell unOl'f
seclion tu:
(/5) "prescribed" mean~ pre\':ribl:d by nIle, made under this ACI:
(16) "r.uion caro" means a document ISSUCO under;ill order or authomy of till'
Sl.ltc Govcrnment for lhe purch;l'e of c'..,.;nll.11 comIllOl.hllC, lrolllthc 1;lir price ,ll(lp,
undcr the T;lrgeled Pllblic Dislribution Sy~tem:
U 7) ~mr.\1 area
M
means any an'n in a Slale t:x\"ept those areas covered by an)'
urb,m loca[ body or a cantonment board established or \.·onstituted IIm..!cr any la\\ for
the time being in force:
III <II 19,;5
1 of 1996
THE GAZETrE or INDIA EXTRAOIWINARY 3
l"'() "S.,-,IKdule'· 1I1c~ns ~ SdlcLlulc appendcd to lhi" Act;
(/9) "scllior citi/..cn·' means a pcrM)Ilddincd liS such under chlusc (h) of section 2
ufthc Mailllcllanc~ and Wdfarc of ParcnlS and Senior Cilizens Act. 2007:
(10) "social auLlit" means lh..: process in which people COlleCli\cly lIlonitor and
C\ .. Iu~le lhe pl'lllning ~lId implemenlation of a progr.ullmc 01' scheme;
(11) "Slate Commission" means the State Food Commission eonstitulcd under
sectIon 16;
(12) "State Go\"t-:rnmeIll
M
• ill rdation In a Union territory. means the Administr,l.Ior
thcn:of appoinl..:d under ar1icl~ 239 of the COllslitulion;
123) "T.lrgetcd I)ublic Distribution System" IIlC:ln<;lhe system for distribUlion of
C"~I.·'lli,11 c(Jnu!llldities to the r,Jliun card huldcf'; lhrough fair plit.:e shops;
(20$) "Vi~II;Ul':C COlllmillee
M
mean!> a t.:OIlHllllleeconsliltllcd ulllier "c\.·tlon 2910
"upcrnsc the llllplcmcntatioll uf all "Chcrncs unucr lhi.. A.:t:
(25) lhe wunJs and cxpn::ssioll!> not defineu here bUl ddined III thc Esscntllli
COlllmodilies ,kl. 1955.or all) other relevanl Act shall h;l\ e the mClIning rc~lX"cliHdy
a....lgncd HI thclll 1Il lhosc Acts,
PROVtSIU''''S RJR roo!) SOCURln
3. (I) Ever) pcrwll belonging !O priority household!>. idenulied under sub-section (I)
of sCCtitJIl 10. shall be cntilled to ft.'t.:civelive kilograms of lOodgrains per person pCI' monlh
at sub~idi~cd prit.:es "IJCcilied in Sdledule I from lh,; Slate Gm ernlllclll IInder the Targ":led
Public Di~lriblllion Syslem:
Pro\ IJe\.t lhltl lhe hou!>ehold" (-,overed under Atllyodaya Anll;l YOJana sh'lll. to 1<>lIch
eXlenl as lll;ly be s~cjlicd by the Centr;l! Gmernment lor each Stme in lhe ~llid scheme. be
enlillcd 10 thirt) -live kilograllls 01 fooLlgnllm;pCI' hOllsehuld pcI' munlh III the prit.:csspcci lied
in Schedule I'
IJru\'ideLl funlll.:r thaI if annual allUGltiull or foodgrain .. to ;Itly State lInckr the Acl is
less than the average ;IIHlll~d offtake of foodgrains for hi~1 thl\:e yC;lrs uilder normal Targdcd
Public [)i~lI ibulioll Syslcm, the same 1<»1;111 be protcctcd al prie\.·.. as 1ll;lybe dclcTll1im;J by lhe
CClltral (I0"CI'IlIIl<,:1I1~IIlJ the SUll\.' shalllx' alhx;I!t.'d loodgraill" ;IS "pl'cifll'd in Sc!lcdllk IV
EIplwl1Ili!m,- For tile purpose of lhis scction, Iilc "A nlyouaya Ann;1 Yoj~lI1~j" I11C;II1S,
lhc ..clh:llh' by lhe saiLl name launched uy the C';1l1r:11 GOI'Crnl1lClllull 11\1.' 25th da) ul
Dcc":l1lber,2(1(10: ;llld ;IS mudi lice! frum time tu Ii Ille,
(2\ The enlilicillenls of the persons belonging 10 lhe eligible households refelTed 10 in
sUb-sel.'llon (I) al .. ubsidiscd pric~s sh;111 exlend up to sevenly-five per c..:nl. of the rural
popul:llioll ,IllU tip 10 tifty (X:r Ct'nl, Orin\.' urban I>opuialioll,
(3) Subjccl 10 ...ub-sel:lion (I). the Slale Go\'ernmClll may prO' ide to Ihe persons
hdon~lllg tu eligible hotlseholds:. wheat lluur in heu of the cmilted (!u;mtlty 01 foodgrain .. III
aCC(lrdalKe \I'ith '>uch guiddincs as may be !>(X:I.'iliedby lhe Celllr.11GO\CnllllenL
-I. SubJeet 10 ,>uch schemes ;IS ma)' be fr;lIlled by the Celllr.11 Go\ernmt"1l1. e\cr~
pregnanl \Hllll;lll ;ullilat'laling mother sh:lll be ellfitlcJ to-
{1I1 meal. lret' of charge. Juring pregn;mt.:y and "ix mOllths after lhe dlild bir1h.
thnJugh Ihc local (/1/gllnl1 (uli. 'So as 10 meet the lll11rillonal 'Standards "pcl:llicd 111
Schl'uuk II: lmll
(h) nMternily benefit 01 notles" lhall mpcc~ si'l: lhousand, In ,,"ch lll~l;lllllenh ""
Ill;l)' be pre'<Critx:dby lhe Cenlral Go\crnrnent;
Prm ided thaI :111 pregn:mt women :lIld lact:lIl11£IllOth.:~ in regular t'mplo)'lllcnt
\\ IIh the Cl'mral Go\\.·mrnent or St:lll' Go\anmcnh 01 Public SCl:l0r Undenaking ... or
tho ...<: \\ ho art: ill n:t'~lpl 01 "mll,lr bcnclll!> unJer .111) 1;lw lor the lime ~ing III forcc
~h:lll IInl Ix" cnlllled to h<:'ndit,>,>pccifil'd in clause (b).
RighI to
1'",,,'1:1\ t"
roodgrJins JI
suh,idl"',j
pric·r, b)'
per-ons
Ixl"ng,ng 10
d'!-,iblc
hQuseb"ld,
under Targdcd
I'llblie
l)1"ril"ui"n
S) Sleln
I\ulriti"n"l
'urporl In
rregnJIl1
"UITM:n ;111<1
l.'d~linJ:
m<>llla,
THI GAZETn:: 01 INDIA 1E..\TI{AQI{DI:--:i\RY
--
lP-U11 II
)\Ltllllwnal
Wl'p"'l III
.luld":01
l',e'e"lwn
."
n It. "'''''I
'! <.h IJ
,"~I 11111"11
Iml'I",'I<;!lrJrH.~1
lOt ,,,'hcmc.-~ fur
r~.,II>~II<ln of
enl'llrmenlS.
1(, hi Iv
Ie,,''', 1<,,><.1
'C"UIII\
JII"",,,",, ,n
nfl~", <.J'''~,
(' (" .•J'"I, r~f~Clcu
.'uhlh
VI'II,blll"'n
')) 'Ie III
I;,., e, ",,,em
h' r":r;orc
; .... ld,n.: ~nU
""t.1
I r r ,
I""I.,"I".!,,>
5. (I) SUbJ':l;IIO lhl; prm isillll,,, l.:Il11I.IIIl<:,IIIll;bu,,,c(h), l;\CI)' dull! up III Ih<: .1,l!C 01
1l!U1ICt:nyC;II' ,11.111 hil\ I.' Ihc lollu\\ IIlg clIllllcmcnlS luI' his IHJlrillVIl;11ncc,b. 11;(1I1..:1y _
1<1) in 1110: C;)'C til ,:hildretl in Ihc= age gmup of "ill month .. III -;i't yc=ar'i. OlgC
appmpn;.\te meal. hcc= of eh.rrgc, thruugh Ihe local (/IIgwl\IlIdi so as II) meel Ihe
nUlnll<.ll1,11..1;Jndanh ..pecified 11\ S<:hedule II:
Pllll tded Ihal lorchildro.:n Ix:lo\\ the age orsix monlhs. e"dusl"c br.::a.:.l I'ct=ding
shall be pmmoh:J;
(hl ill the til"": III childrcn, up 10 da..s VIII,Jr v.llhin Ihe age group of ,i\ 10
fourtccn years. \\ hi(;hC\l~r is applit:lhle, olle lllid-<Iay IllC'I!. free of eh:trge, e\ el)'<I;I).
O:Xl·...pl IU1 "1.:11001 hulidays, ill ;111 sdJOols run by loc:ll btx!ie" Go\ernll1.:1Il 3ml
GO,,'llllllent ;Jidcd '1.:11,,01... ,,\I .1' III meet the nutrilional ,talldard, 'J":l.:ifieti in
Sl'h.:duk"
III '-.\1.'1)' "l·h",)!. ll:lcn..:d 10 III d.lUse IbJ III ~ub-..c..:tIWl (I), .md fmgllf111wh ,h.llI
h.t\'c l.l":lllIle, lor l;(ItJl..lng mea]." dnll~1I1g v. aIel' ;ulli ,.mit'ltilln:
Pnn Ill..:dthallll urbilll .lrea" f,u,:llllle""f c':lltrali,etl ~It..:herl'" 1m c'"ll..ing lItc,ll, tll,l~ he
u,ed, \I her,,;\ er I'equired .•1' per Ihe gUideline, i"ued I>y th,,; ('clllr,,1 (il ,\ <:111111el1l
fl. Till' Slatc (iU\l'UlIllCIIl ,h;tll. I!tHough lhc 10.:.11 lmgllllll'fult, ideiltlly ..nd plHI uk
111.:;.\1" Irl· ,II h"r!!l', III.:hlldl<:n \I hll ,uller rrum 1ll.llnutrillon. 'II .1' til me":lthc Ilutnlulnal
I...II\!ard J'I..· ,tlo.:d III S.:hnlute II
7. Th..: St;Jle GO\enltll,,;nts ,11:111 implclllcnI ,chclI1e" I.:o\'crillg ..:ntitlcul<:tll... IInder
sectiOlls 4, .5 ,md ~cction 6 III ill;conlance \\ ilh rhe l!uidclines, indtldlllg l;0~1 -;haring. bct\\ CCII
Ihe ('cntn.11 (iUlcl'llmctl! and the State Gm crnmCIllS in "ul'h manner <1-; Illay be presclibcd I>~
the ("entnll (;I)\ el'llmcnl,
ClIA I"IER III
~. III l':"C (II non- ..uppl) 01 IIII.' l'Tll11lcJlltt:mUtlc ... olloodgr..llll' (II mcal" to el111tlnl
1)<:I'llll' unuci Chapll'r II. ..ueh 1)<:1'1111' sll;III be ellllllcd to leC<:I\<: ..ltdl hl(ld wCluit)'
,IIl\l\lan.:e hUIll lile ':OIKel ned St;lt..:Gll\"cIllrllcnt tn be paiJ to c..eh per ..un, \\Illlw "Itch WHo.:
,tllt!m;llIrK'1 .1' In"y be pll'Wllbcd by Ihc l"·lllr.ll GO\ Clnillent
CI 1-\VIH~ I\'
II" 'til I('AO'" III III(;UII' IIIX' .... IIIJU)-;
9. Th.: rl\:r.:enl..lge un crage under Ihe rargcled Public Di ..tnbuIIOIl S) ..tCllIlIl mr;!1 .unl
wl'l.m .lre.l.. '''I l·.I..:hSt..ll· ..h,ll!. 'UbJl.'lt 10 ,ub--:.ecllOn (2} 01 ..l'(·1I0n .i. tic ,klcnllHK'd b) the
Cenu;l1 Gll\ CIIlIll<:nt;lIld till' tot:ll numhel of per'on, 10 bo: eO\ere,1 ltl sueh nlr;d anJ mh.1II
;1ri.:,I' urlhe St.lte ,hall bl' l\delll,tlcd 1)1) Ihe hasis of the po!)ul:ltioll e..tlmatc, a, p.cr Ihe
WU...lh III Willdl the rcle\ .1Il1 fIgures h;l\e becn published.
10. (/l !lIe $t:I1C G('I\'crnmcl11 ,h:LlI. \llthin the tlumber 01 pcr;ol1') dclerrnined under
"c:rllun I} for Ihe mrnl and urban :lrl';[«;,IdClIllfy_
!tll the hou ...:hold .. to be l"o,n'cn:d under till' Anl)OOay:1 Anna 'opua to the
o:\.lenl '1'lC,,'illed utldcr "Ub-~C:l·tIUtl I I} 01 '\«1I0n J. In .ICconJ.uwe \\ llh the gtudclino.:...
apph,,·;thk to Ihe \:ud ,dlcmc;
(1)) the rcm;lIlling household, as priorll}' hOll<;ehold" 10 bl' l'o\"crcu ulIlkr tlk'
T.lrgl'tnll'ublie D"'lrihutlOn Sy ...leltl. ill ;Ic("ordancc with -;uch guidelme'.l' the SI.lIe
GOH'rntllent Ill.!.) «;j'lt"nly
PW\lded th:ulhc: SUle Go\'crnrno:nt Illay. as soon as pos ...ibk, but \\lthlll su.:h
p<-Tiod 1l11ll'\C,"Cdlllf thr..:..: huntlrnl ,1IlU ..i\ly-lnc d<l)', .lltcr till' l'Ollltlll'n~'emCtJllIl
SIi: II -, HE GAZEITE OF INDIA EXTRAORDINARY
Ihe f\U. ilkntily Ihe eligible lmu ..chold.. 11\ ac.:oni'lllcc \\ith the guiddllle ... II-amed
uuder this sUb-~ccllul1:
I},II\ Illcd lUI ther Ilwl lhe SI;lte (jll\o:rnlno:nt ...h;111 cIlIllinue 10 ICCel\0..' lhe ;jll.x:ati,lll
"I lo"lI,;:r,llIh fmm Ihc Ccntral (iu\ernlllent umkr Ihe c'l:l'ling Talgeh:d Public
!)I\tnbullon Sy...lelll. 1111 lhe idenllfio::uIUll tlf \uch huu"ehold\ i... l"<lIIlplcle
(2) Thc $1.Jte GO\CnJlIlcnt shallulxlale the list Ilf elIgible hou'>Chold~. "Itlull the
num~r uf ~~ons J.::tcnninc:d under section 9 for the rural ,md urban ;m:as. in .Iccordance
\\ Ilh the guidelInes I rallled under \ub-:>cdion (I).
II. TIle St;,.rlt:GIl\enJm.:llI shall pl;!<.·c Ih.: h\t ut the idcntified cb~ihlc huu..,;hulth in
th.: puhhc lIt1Il1Jin;llld t1i...p!J.) it pmminemly
CHAI'TER V
1(1.1(NoI.\1\ \.... TARCirn l) I'l Due IJl'>nURIno.. s \ Sll M
12. (I) Tho..' Cellir .11 .lIId Stalc GO\ emmelils \h.:lll clldcJ\ tlur 10 prut;rc"sndy untlc:nJkc
ncc,; ......Jry lc!lIf!n ... in Ihe Targctcd I)ubhc DI...tribullon 5) ... tcm III Ctln","nance \\ uh 1I1l' rule
cllvl'a;!lo:\i Itl( IhcllI III lilt ... ,\cI,
:' rhe rclt'l1lh ...h.ll!. fIIfrrl11w. mdutle-
(,11 dunr ....lep ddl \ er)' "f fnullgr Jill" III thc Targelcu Public Dl~lnbuli(ln Sy ~lcm
I.utkt-.:
.hl arrl".:.Illtlll \11 inlllrm;llion ,wJ CIlJllI1lUll1callUnIcd1l1ulugy louh IIIdudlllg
,·Jlli·ltl-l;I1J nllllputen ...atl!ll1 J11 {lrl!o:r til CI1\urc lr.lII"p;LJC'I1\fceur,lill~ 01 tl';lI1,,;rClr\lJI\
,,1.111 !l'\d ... , .JJl,!ltl pfe\cnt Ui\CllollllI.
{I·I k\ cr;lg1l1g"aadna;lf" for lJl1Jqlle idenllfic;lIiuJI. wilh biomelril· inlormatitJllllf
clIlllkll bel1cficiarie~ lor proper 1;lrgelll1g of benefits umler thiS Act:
(((I lulllr.lrl\p;m:::ncy vI record~:
(1'1 prderel1ce 10 publil" instltutlOJlS or puhlu: bill.he" such as Palldla~;,.rl". \c1r­
Iwlp group\. cu-opo:r:rtlve ... irl ric':Jl\ing 011;111" pliC'e "hop~ alld 1l1;lrl;lgernelU01 fair
price ...hup\ by \\um.:n or Ih('Ir nlllt'l·tl\C-.:
cf) ui\cr ...iliGrllun ul"nJllullodities di~lfiblltcd ulluerthc Public lJi\llllmciun Sy ...tem
1)\ er ;1 pel rUlt of 1rillc;
{~I \llppon to Itk.:;d public dr\!rlbtrtrotl modd ... alld gr,IJl1\ b.mk ....
f hlllllrlJ{hll'mg ...dWlllC ... \lId} J .... ,,';1\11 tr;ll1sll'r, luud CllUpiJll.... 111' utll,;r ...dwrl1,; ....
lU the targctcd heuer,\"! aric\ Jl1 ur(lt:r to eJI"'UI'; 1Jrcu' I(I{ 1(1gr;1r11 ,; IHItIt:Illent.....J'CC Irrl'lI lJl
Ch,lpl'·1 II. rll ...uch arca and manner a... JlM) he pre\crihe<j hy the Cerltr;11Gm erllJllcllt
CHAPrEK \1
\VlI\l\ N L\U'O\\ IIl.MI ~ r
IJ. (I, Thc cJd,;...1 WUIll;lll \\ ho h not Ie.... than clghleen year\ 01 ;lge. JlI C\CI) c:!rglbk
Iwu\ehlIIJ ....hall be hC;ld olille household lor the purp<Ise IIf i~ ...uc of r.:.tion eard\.
(2) Whel\' ;1 hou ...chold 011 ;my timc doc~ 1101 ha\'e ;1 woman or a \\OlllJIl 0/ eighteen
y('ar~ ,,' age or ;Lho\',;. but hJS a Icnl;lle member below Ihe ;lge 01 eighleen )ears. then, lhe
ekk...t l11;,.rk llll"rnOCfollhe hou ...ehold ...hall be the 1ll,:aJ 01 the hou\CholJ ftlr {llt,: purpo'oC of
I"..ue 01 muon "••rJ and the lemale member. on allainrng the Jgc 01 elghleen )(,.:Irs. \hall
becomc Ih(' he;,.rJ of tho..' hOll-.ehold lor \uch r:llioll carJ .. Jll place 01 such ffiJle member.
CHAVIER VII
l,j. r\ .:r)' SI;lle (',0\ C'ffimcm...h.all rut rn ph.. ,; ,m "l!Cm;l! grie\ ;lIl"c r,,"d.-e ......11l\C\·h;ml...m
\\hidl Illay mduuC' t<lll n~nln:S. hdp hlll'\. d~'....gn;llloll 01110<.1:11 \IIIICCI ur \uch <Ilhcr
lllcch.lIll\ln "... m.l)' hc pn: ....'nbeJ,
Puhll_~\l.'"
...11..1 J"pla' "I
I._I "I d'i,l~
h"lhd'"hh
Rd."m_ ,n
f. r.!'clcJ
PUW"
01 Int>u"' ....
..' ,Ie
\\ <lm"n "I
eighleen ~ <,~r<
l'! ~I!e tor ~h,,\C
10., to.: ho:;>o.l "I
hou....·hoIJ r'IT
pUII"'<'< <It
"~l><: "r r~lI.JlI
....".I<
1"1.- " ..
~n, "",'­
r~.h.
m..~~nl\
(, THE GAZE1TE OF INDIA EXTHAOI<DINAHY tpAI{TIl-
1)1~lr;l'l
Gn,·\Jrl ••
1'lc,J"'~,~1
Ofl"c.
StoIC h"lOl.l
(m11l1l1";Un,
15. (/) Thl: State GO\'l:rnment snail appoint 01' de"ignalc, Ii)!' C:Il"Ilui"trict. an "rt"ll"crIII
be tne Distnd Gril"\:mce Redressal Olfi(,;cr for expeditH)US and dfel:tive n:Jr,:ss<l1 of
~rie\ :mcl:S uf the aggrie\ ed p.:rsuns in nlallers relating ttl di ...llibutiun of enlitled luodgrain ...
or Illc:lls under Chapt~r II, and tll enforcc the <:ntitlclll..:ntsuml..:r this f\(;1.
(2) The qu.llilic:.liolls lor ;tPP',illtlllcllt a... Dislri..::tGriC':lI1cc Redress;.1 Ollie..:r allll ih
I}(l\\er.....h••11 be ...uch;ls lllay be pn::sl"ribed by tne StJtc Govcrnmenl.
13) The me:thtKI ami lerlllS and omditions \Jf apl}(llIlllllcnt uf the Dislrict Gne:\alll:e:
ReUrcs...al Ollil"cr ~hallbe such as Illaybe prescribed by the State GO\cnUllcnl.
(4) The St:LteGo\'efllll1e:nt shall prunue for the ~Iaf) :lnd allo"':mces of Ihe Distlict
Gric\'.lIlce R.:uress,,1 Officer and other st.lff and such other c\pcnditurc:fS may be consideretl
nccc\'.ary for their prupcr rUIll"lioning.
(51 "1l1e "tlil"er rdclTeu 10 III .. ub-scl"tion (I) ..h,,11 hl"Olr complaints reg:JI"ding n,)Il­
Ui ...tribluion lIt entilkd foodgrains or Ill.:als, and rnal1eThrel~(lng IhCT':1U.and take n.:cessary
aClinn 11/1' their r.:dn:<;<;:llin "u..:h m:mnl"r and wilhin <;uch timc as may be prescribed by lhe
State Go\erllInelll.
(6) AllY complainant ur Ihe oflia-r or Juthorily .l!!.nn<;t \\ hom any order h,ls been
pas,,::u by orli..::er refton-eu In in sub-se"::lion (I), whu is not s<tusfied .... lIh the re:drcssal of
grit.:\ <illcr lIlay I'iIe an appc<l[ ag<lin~t ~uch order bclore the St.lte Commi'''lllll.
(7) b-l"r) app.:al under ~ub-scl"tion (6) shall be liled ill ..u..::h Ill,HlI1erand \\ ithill ~uch
lllne ,I.. Ill,l) be pfe<;cribcl.1by Ihe Statc GO\CflUlll"nl.
1(1, (I) I:v<::r) Slat.: Go\ernment sh:i1l. by IlOtillc:llioll, COIl~litule a Slale PooU
COlllllll.....II111 lor lhe p"q>USl"01 monitoring :lIlU reI lew 01 Illlpklllentalltln of this /\..::1.
(2) Thc Slate C-ommi..:.lon shall l"ollsi:.!of--
(a) a Ch,(irperson:
(II) live other Members; ;Iud
('):l Mcmber-Secretary, who shall be <til officel 01 Ihe St,llc Go\crnl1\cnl nul
beluw the rim" of Joinl Sccn:t,u)' to that Govcrnment:
l'1'I)viueu lhal there shidl be ,It rc,l~ll\\'o WOIlll"11. wheth ... r Chairperson, Membcr
or Member-Secretary:
Provided IUriher lhat there shall be UllC pcr~oll hclonging 10 tlie Schedllled
C:l~tes ilnd olle lK'rsun belunging to the S..::hcdlllcd Tribes, whethcr Chilirper~un.
M":lllber nr Melllbt:r-Secrd:UY
(3) Th..:: Ch;lirpl:r~ol1 ,IllU olht'r :vlcllIbcr.... ha1l1)(; appoilltcd from ;11l1Ullg:-.1pl.'rsoll..-
(II) who ,II\: ur IKl\": bt't'l1 lI1el1lbt'r01 lh..: f\1I Illdia 5.:1'\ Ices 01 :1II} oth':l ..:il II
...cnict,., ul th..: Union ur State: or hoIJllll;:1 civil po.;t LInder tht: Uniun or Slate ha\ing
[.;n\ll"kdgc aud expt:ri~Hc~ 111 lI1:lllef'; relating 10 hJOtI ,ccurity, poliq' makll1g ;Jnd
:IJmim.,lration in the Ileld ot agrit·ultun:. t'i\ if supplics. nlllrition. heallh or ;Iny allied
hdd: or
(I,) oremin~nce In public litc with \\ ide knowledg.e and experience in agricullllrc,
law. human rights. social scrvice. mana,gemcnt. nUlntiotl. health. food IXllil.'Yor pub1il"
:ldm;1l1..lration: or
tc) who han" a prO\-en record of work rdatlllg to the improvemcnt of the food
:nul nutrition nght.. of thl" poor.
(.$) The Chairp..-r:-.onand \:\":f) olher Mcmber Sh:lll hold office for :It\:rm not ext:eeding
h\c year\ tWill Iht" date on which ht" entt'f'> ul>Ol1 hi, uflll,:e and ...hall be .:lIgihk fm
rt':Ippolntmcnl
(tI) 1l11111l1or .lJ1d C\ .JIU;I1c Ihc llupkmcll1allOIl ot IJIl\ i\Ct. 111 rcl'lliun 10 lhc
SI;l1c:
(9) nIl' Slale Guvcrnmcnl Illay remove from oni..:e the Chairpcl'\oll or allY M\'ll1lk-r
Ilho--
7TilE GAZETrE OF INOII\ EXTRAORDI,\!ARYSll,ll
(-:") I hi' Siale (itllclIllllcnl ,h;111 Illake al,lll:lhlc 10 Ihc SI:lh,' C',lmmi"loll 'L1dl
;ltlJIllllhll ,1111 C,1IId 1,'rhIlK;rI ~I,IIt. ,I' il 1l1'1~ ,'Ulhl\!rl nc..:c\\.lr) 101' ProlX'1 luncllol1lng III Ihe
SI;lle ('tlrllllll\'I{)II.
(8) The IllclhuJ ul apfl'I'llllmCllI \lllhe \tall umJcr ,ul1-\C":II\l1I (7), lllclr -.;llaIlC',
;1110\\:LIKC, .Uld ,'ondiliom 01 'cn ll:C shall bI.' \IKh, :b lila) be prc'l:l"Ib.:d b} Ihe Sl.llc
Gul'enlilleill
h' hCJ.I app.:J.h ::lg;lin'll,rdc~ 01 thc Di~In,'1 Gm'\.ln..:c Re:ull:v,al Olfi":CI,
If) prep'lll' allimal rcpolh II hKh \hall be I;ud helll[": Ihc Slalc I.t'gi:.lalufc h~ Ih~
Slalc Ci')\Cfl1IllCIlI.
(5) The m~lhod III appoillllllCnt aud otha lerms and coudiliom ,uhjccllo \\hll.:h lhe
Chairp'~~I'II11, ulher Member, and Me:IIlbc.:r-SCl;rclar~ tlf lhc Slale: CIJllHni,~i()n ll1a~ be
,Ippointcu, ,LIIU lim\', pl,l..:eaud pluu'durc OllllCl.'llllJ;' ollllC SI,III.' COlllrni\\IUI1 (illl:ludlllg lht'
4 uonJm ;ll 'ul:h mecllug,,) ,mt! II'- pU\leT" ,h.11I he ,u..:h ,1\ mol) be prc,nibed by Ihl' \1,,1,'
(imcnUllCl11
1'1 m'lded lh,ll !Ill P":I~lJIl ,11,111 hilid olfil.:e ;1' lhe' Ch:llrper,on or 1l1h..:rMCllllkr alter he
hJ.' allaulelJ lh~ age of ,i"ly-li\!.' )I.'ars.
(I') give ,1(1\ I\;..: hI Ihe SI,lh: GOIcl'l1IHCJ11Illl dlc4,:ll\ Cimpkltl":lllatiull HI till" Ikl:
(II) gl\'c ;Ill\ I\;C \u thc SI.Hc GO\i:-fI1I1lCIH,lhcl[' agcllcie'. ;IUI\)I1111ll0U'txxllc\ 01\
Ilell ;1" non-gml'nlmClll;r1 ulg;mi:.aliolh IIt\ohetlll1 deli\cr) ol rclc\.ml "cnkc\, for
Ih..: cl tc..:tilc ililplemcnlalilin 1'1'food Jnd nUlrilion rel.ded \ChClllC~,l(, enable lmli, idual\
10 Ittll) acc.::.:. 11l":lr~nlilkm":lll\ "pt:ciflctl In this Au:
fI'l eithcI W/) m(J(lf or un re<.:clpl or complainl mquilc 1Il10 \ iolalllllh or
cnllllcrnenl, pm\ lueu undcr Chapter II.
(a) 1", 01 OIl any tlillC h;I' been, aJJuJgcd as an Imolwnl. or
1/11 ha,> Ixl.:OIllCphy:.rt,:;llI) or lllclll;IJI) lIll.'ap;lblc 01 aclll1g :1:. a rnernbt:r; or
I( h.I'> llc~11 l'OIl\Il.:leJ 01 J.n llltenn~ \\hll.:h, III llle- opillion Ollh .. SIJ(\'
(;0\ 1'1 nmell1_ Ill\ oJ"c!> morallUrpllutic. 01
III) ha, a":I]lltlt'l1!>u..:h 11l1.1l1ualt,JI "lhel IJ1Iel,'\I.I\ 1\ IIkely lu ,It k":l pl"'Judl":I;III~
hi, 11Im:IIOll\;1\ ,I Im;mber. PI'
Ij'. h;h 'II ,Ibu,ed hi,> 11\1..l\IIUl ;1\ 10 render hi.. l.'llIJllllll:IlIOIIIII III IICt: Jl'll II11\'nl,11
lu Ill..: pllhlil' inlclnt.
f If}) ""II ,ul.:h Ch,llfJlCr", 'II 01 r.. km'xr 'h,,11 Ix rerno\'C'u ullIkr dame Itil or ,.'Iau't' ((' J
\'1 'uh-\.txllun \>'1 link" he h,l, hc"n gl\CIl;1 fI:,hOI1;lble opportunity 01 bcrng heartl mlhe
1Il,IIler,
17, The Stalc GO\'Cl11menl ,hall pro\idc lor ~ ..Ial)' ;lIld allowances ot Chairpcr,on,
other ~ lcmOc['.;, Memhcr-Sccr":I'U}. ,uppon \Iall, ;md olher adrnilli'lr;llll e I' .~pcn"e' rC\luircd
lor vropc:r IllllI'lloning 01 Ihe 51:11C COl1lmi\\IOIl.
S~I~!~ ,UlJ
~11,,,,,,nc''''' ..!
Ch~lIi"·''''r1
'l",ml'>cr,
\k,ul...:,·
'i.. 1"<;1.." .rn<!
"!!,e. !J,II (,I
')I,Llc
(',mum", ...,
THE GAZ,tITE OF INDIA EXTRAORDINARY IP,IRTII-
J)e,;~n,ll,,,n "f
~n~·
C",,,,,,,,,,,,,,,.•
t>,.>J) I"
rUI~lI"" ..'
SI ..I"
C"ml11,,,,,,n
J"",l SI"I,'
F",.1.1
(·"",,,,,.,,,,n
P.... ct,
fd~lIng t<,
'"'lUll .C'..
IX. The State Gllvanrnenl may. if con~iJcrs il ncccSS;lry. by notilieation. designalc
any statutul) cum mission or;] body In .:xcrcis..: the powen; and perf!)rrn the functions of th.:
51ale ConHllis'IUIl rdcITcd III in scclion 16.
I 'J. NlJt\Vith~tandlng anything ollll.lined in sub-'iCcIIOn(I) Ill' ~Cl.:lion 16. 1\\1I or more
Slales may h:ne a Joinl Siale Food COllllllis,ioll for the purposes uf 11m, ,'ct with Ih,'
;Ipprulal 01 the Celllral Guvernment.
20. (I) Thc 51;11.: COlnmi.,slon ,hall. II hil..: lIltJulring min ,1II~ nUllcr rdclfcd to III
dau,('\ (11) ;mJ (t') of ~ub-~eclion (6) of ~ction 16. h,l\c allihe power" of ,16\ it coml while
trying :J suil undt:r lhc Code of Civil PrO(;cdurc. 19U1S. :Jnd. in partil·ular. in n:spa;t of the
1i)lIm\ ing mailer.. namd):-
(a) summoning: and .:nfurein~ the allel'Ki.anl.:eof allY pcl"';on and eJl:arnining hi III
on ualh:
(b) di~co\ef) and prOOtlclillll of all)" documenl:
(c) rcc..:i\ ing e\ idcnec on affida\'it~:
(tll n.:qui,nioning: any public record or copy thereof fwm any coull ur office: and
(eo) i",uing ClJmmj~\ion~ for the c ....l1Iinalillll 01 "i\llc~se .. \IT documcnts.
5 01 tQllS.
\·,,,;"l,i~,
,'II., nOll I"
n" ,lInl,lI"
Ilr'KceJin):,
01 SI,<I"
Cr""n1',Si'''l,
C""lr,d
(j",,,rnm,,rll
,,' ~II"'JI,
rCllull"cd
'lu.",I'II· "I
to~>d~I"'II'
fn>m <·clllr..1
J"~,I I" 51..,,,
(j'''".n'l1c"r-
(.?) The SI:lIe ('ommis~itln 1>hall h;lvc Ihe 1)(111 er lu forward :my C.N': 10 ;1 Mag:i,>tr,IIC
h'lvillgjurisdicliolllO try the same and the M;lg:iscrale to" hom any ~tu.;h ca,.: I~ IClIwardeo
1>11;111 pnx:eed 10 hear Ihc complainl agaills1 Iht: 'If.:nhcd as If Ihc ca:-.e h;L~ been lorward.:o III
him Llnder:-.cclloll34(, of the CodeolCriminal Proccdure, 1973. 2 \1r 1<I].t
21. No aCI 01 prvl.."Ccding:of Ihe SIal..:: COllllllis'lon shall Ix.: ill\ alid mcn::l) by n;,I~Ol1
01'-
(II) ,IllY \,K:mcy ill, or allY defect in tht: constilution of.tht: Slale Commission: ur
(/)) lilly defect in Ihe appointmenl uf a Ix.:rsonas the Chairperson or" Member of
the $1;llc Commission; or
(c) any irregularity in the proccume oflh,; Stale COllll1lissiUIi Hot affecting Illl::
l1lerib llr the \.:asc.
OULlGATIONS 01' CEr-,"R,\l GO\Ek.\MI:I\' FOK FOOD SECUKIT\'
22. (J) The Centr.ll Go\,cntmClJ( shall. tor ensuring the rcgul;lr supply of fOO\.lgr.unsto
persons lx::Jotlgill~ tu eligible households, allO(;:tlClroll1lhc t'clllIallX)()1 the requm::J lJuantit)
vi fOt.K1gramslu the State Gnvefllmellb ullder the T::trgctetl Public Distributloll SY~I~II1, :"
per the clltillctncllh under ~el·ti()n 3 ami ;11 price' .,pecilied LIl Schedule L
(2) The CClltr.11GO\crnmelll ~h;lll alh.x:ate fuoJgraL11.~ ill act'!.mbrwc \1 nh thc lIurnbt:r
of pl.·I,>on,>bt:longing to the eligible hou,dlOlds idcl1tilicd III (';Ll'h Statc untln sc-~:tioll 10,
(.1) "Illl' Central Government shall pR.J\·idcfoodgr;lins in respect of cnlillcmcnts under
scclions 4. 5 and section 6. 10 the Sl:u<;:: Gu\ernmenls. ::tt priec'> spccilied for Ihe pcrsom
bclongmg. 10 eligible households in Schedule I.
(41 \Vllhout prejudICc to sub-M'Ttlon (I). lhe Centr::LIGo\efllm..:nt sh:lll.-
(Cl) prOCUrl' foodgr.lins for the cenlr::tl pool through it:. own ag(,lls:ics and the
Stale Go\'Crnmcnts and lhcir agencies;
(/)) :llloc'll.,; loodgr::tin<,to lh~ St:llc":
THE GAZl:.TIl:. OF INDIA EXTI{i\ORDI,~AI{Y <)
Cf") provide h)1" lran"portatiun Ill' fooJgrail1s. ;IS pcr 'lllnc;ltion. to thc tkpot"
t1cSlgnatt·J b) the Celllral Gon:rnment in caeh Slatc:
1.1, pm\ Id,;: ;.l"sl,>lalH,;eW the Statc GU\crnlllclll 1I1 rn..:..:ting lilt' ":}(I)l:ndilUr..:
lII':IllT<:dh) 1I hl\l ards Inlr,I-Stilh.: 1110\ emcnt. h.lIldhllg olll.llxlJ,:r..lin" ;Ind tllargins paid
to I;m ptice "Iwp <k'llcr". in ;In:ol"d.ll1t"e.... tlll "Udl nl)(IllS .md Ill.mnet .IS nM) bI:::
pr..:s,:nl:"Cdb) thc Centr.ll GO\CflUllenl: .Inti
t c' lcr..:atc .ultimaint'll n rc:quirctl mudern ,Inll S4,;lcntifit: ,Ior:lg<: I.ICIlllIC"al \ ,1111Ill">
Ie\ ..:"'-
!J. In C."'c· 01 ,,11I,n "tlppl) offlllJllgr,ull" rrulllth..: cClitral IXM,I III :.t SI,llc.lh..: LC'nlral
GUIl:nullcnI h.dl pI.. \IUC lund, til the c\lelll III "hllrt "uppl) IIlthc St,ItC Gll\Cflllllt.:l1tllll
tllccllll;.' l,bll~.ltllm" unlkl t 'h;lplcr II III "w.:h rn;mllcr .1" 1Il.i) hc ptc .....rillC,1 h) tIll: CClltl:ll
VI'\ ,·nUlIcllt.
24. (I) file Stolte Go\CrnlllClll ,h;dl bc r":'p1I11Slblc hlr implo.:mcnl'ltiotl .Inti
mOllitllrill,g III Ihe ,chcmcs III \<lrilllh ~1l11istrics .lOtI Ikp.trllllClIls Clf thc Cctllr<ll
G\!\crtlmcnt 10 .lcclllllantC .... lIn guiJ..:hnc .. 1....ueJ by thc ('culml GI)\Cnllllent fut c<lch
,>t'hcllle, .1m! Iheir n .... n ,>chcme,>. lor en,>uring tnou ~ecllrit) III thc t<.LfgetctlbcncficI.lric,
ttl thclr St;lle
(2ll'ndcr llll' hrgctcd Public J)i~tnbuti(ltl S~'~tCIl1. II sh;ltllx the dUly 01 the Slale:
Gll\crnmCnI 11_
(u) t'II..C ddl\er) 01 IllougriUll'> !rom th.... lle,>igtl:ltcd dl.'pot,> nj Ihe Cl.:lltral
G\J\ernmcnt III thc St.lte. ,It the prill::s 'JX:t"llrcd 111 Schcdule I. t)lg,UU,>C Il1tr;I·Slat~·
,dluc,ll ious for JcJl\cry 01 the alkM.:atcd t"ool.lgL.lIIl"through Ihclr allth\Jfi~cJ agcu"::lc",
;It tIll' d(l<.lr-~l~·p of each lair pricl.' ~hop; ;,mu
(h) t·n"Ulc ;'ll.:t\l;11(klilcr) UJ ,uppl)' 01 lhc fo(.K!graills lutlle cllllllcd !X'rSlllh al
thc PII~'~'s sp..;nJreJ 1Il Sdll:,JU!o.:I.
(3J l'Of ll)wgrain n::quirC1l1Cllt.. III rc'>pn:t 01 ~'nlitiemellls wHkr '>C':lion" ,I, 5 allll
S\,:ctiOIl6, il ,hall be the re'lpollsibility of the State Governmenl 10 lakc uclivl'ry of loodgr<lins
lromthc dl.",>igll'llcdUl'j>ots01 the CClltr,ll GOVerl1111clllinthc Slalc. at Ill..: pricc'> '>Ix:....ified 111
Schcduk I I'm pcrson" odollging 10 eligible household,> ami ClhUIc :K·tua! dclivery llf entilled
bc:ndit,>, <IS slM.'nllc(1 1tI lhe :lforc~,liu ,>cctiull'.
(41111 1:<1,",' of tloll-wpply 01 thc ,·mitlcd qU,lItlltIC'>01 hl1.M.lgr.llthor IIlc.lls 10 enlllkd
pelSl'ns LJlldcl Ch,lptcl II. thc St,ltl' Gu\nnmcnl ,hall he rcsponsible tor l);Iyment uf ItIOJ
"l'~ \lilt) .llIm" ;lncc ~1)cClhclllll 'C1.;oong
\5. I'or cllloClll upcration" of lhl' TilrgctcJ PublK [)hlrihUllllll S)"ICJll, clct;o SI;llt'
Go' cnltllent ,,1l.LIL-
r" I ~'rc,llc .md m.lint<lllls~'il:ntlril" sillrag~' I;WIIIIIC";11 llw St,II~', I)lstnd .mel Bll I\.ok
leI cl". I:"Clrlg..ufllucnttu <lCt'Utlllll\),latefooJgt <lms rcquirctl under th.. 'r:JrgctcJ Pullill'
[)Istnhulilltl S~ t~'m ;,mJ other 1i....M.l b"scJ \\l·ll.lre ",-,hcm.:'>;
"J~ sut1<lhl) strengthen CJ.P'Kl1ICsoltht:tr Food .md Ctvil Suppllcs Corporation ..
;mJ IIlhc:r de'>l!!n;ltcd ageneics:
Ie) c\tabh ..h lIlslllllllonah'>cd licensing arr.mgctllctllS lor fair pril'c ..hop'> III
.v.:c·urJ;lnc;.:\\ ilh the rclc"ant prO\hion~ of th..- Pubhc DI,>tributiOTlS~ '>Iem IControl)
OrJ,·r. 10Q1 m.ldc llnd...nh(· Es~cnll;lt COlllnl()(hllC" rkl. 1955 ...'> ,1Jlll'ndcd from tlllW
tI) time.
1', ", ."n_
I,.. h iI ... tI\
c.·, If.. r
GO\f.n .",
I., SI"'f
G"'frnm,"nl
'n .:,·,I,>nl
,..,...,
Irnflltn\Nll..oIK>fI
....
'lUn"unnl: ,,'
..:hfrllf_ It..
en_unn! ",,'"
'>f'Ullt~
10 TIlE GAZElTE OF INDIA EXTRAORDINARY
CHAlyrER X
OI>II(;AI"lONS OF UX;AI AL'l110ll.rlll"i
IPAflTII~
,
IUll'lclllem.,lI",,,
"I Tar~cletl
Puhh~
OI,'r;i'lUII""
'\),'rm h)
l"c'JI "ulh"nl)
III Ih~" "Ie''''
O~hl!"';Otl' vf
10C;11
~ulllolll~
I);\,:I,)\",-c01
'c~"r,h "I
Tllrllcled
Puhllc
lJl'lnllullllll
'i).lem
('umIU<'lor
\......,,1 Jmlll
'>cll;"!, up of
\';~d ... n,c
l\"I1I1lI!I<,<,'.
h~)(1 ","'urll)"
'"r jl<"'1'1c
I" In! in
r.:m"I•. hrll)'
...ml u;NI
25. (/) The hx:,,1 authoriticl> ~h:lll be rcspou!'>ible for the proper irnplcmo.:ntation of this
Act in tho.:ir rc'ipecti\'c ilrcas.
(1) Withuut prejudice to ~ub·~ection (/). the State Government llIay a~sign. by
nOlification. ,lJdiliollal re~pon~ibilitic~ lor ilnplcl1lcl11a1ion of the Targeted Public [)i~lribuII(Jn
System II! Ihe loc,tl ..ulh\)rity.
26. III impklllellting diffcrelll schemes of the Minislries :llld DCPilrtlllCllh of Ille
Centr:.ll Guvernment and the State GU"\'nJmcnls, prepared to impkment pn)\ ision~ of thi~
;\Cl. the kll.:;L1 illithoritic ... ~h;lll be re"'pon~ible ror disch;lrging ..uch dutie ... J.rlIJ respon"ibllitic'
11->; may be ...' ....gned II' them. by noltfil.:atllm. by the re~pc.,;ti\c Slate GOH'rnrnent~
CHAIYI'ERXI
THA/<'·Sf'AlI.rscy Al':1) AC'COl;NTAllH flY
27, All Targeted Public Di"triblltiOll Sy~t\l1l1 related records slwll be placed ill tILe
public dOlllaili aud kept open ror in...pe..:tioIlIOthe pubJic, in such rn:.ll1ner;IS may be prescfibed
by tILe Stale GO\crnlllelll.
2R. (I) E\ t:r), klC.ll Juthorit)'. or any other authmity or budy. il~ may be authori ..ed by
tILe St;lle GO\emmenl. .,hall conduct or cmlse to be conducted. l>eriodic SOCi:IJ audits ol1tflc
fUllctioning oj f:ur pri..:c~h()ps, Targcted Public Di.,tribulion Sy~ICIll ,md other welfare SclIClllCS.
illld cau ..c to publici\c ii' rinding ... :lIld t;lkc ncccss:lI-Y aClion, ill ..uch m;UlIlCI ;1\ Ill:l}' be
prescribed by the Stale Government.
(21 The G::ntr.11 Go\effimcnt 11M), if it ":Ollsill.::rsnece"''iaT). l:undu..:t or t..:au.,c to t>t::
condu.,;ted "O\:ia[ audit through independent agcnl.:les h:.l\lIlg cxpericnt..:c ill condul.:t of ...udl
;ludib.
29. (II For cllwfing tr:m...p:m::n.,;y :lIld propcr fUllctloning uf lhe Targch::d Puhli l '
Di~trib(lIIOI1 SY~lcrn ;lnd ;\":I.:oulltability of the !1I11l:tionaries in ~uch ..ystern. c\·cry SI:l1e
(j,)\'ernml:1l1 ~h;dl ~el up Vigil;lllCCCOl1lll1itl..:..:sas ~pcl:i1io:d in Ihe Pllbli..: [)i~trib\llioll Sy~tl:1ll
lColltrol) Order. 200 I. Ill:ld..:under the E~~cnti:.ll COlllmodities Ad. IY55. U~ amended from
timt: to tim.::. ;llthl' State, Distrin, Block and f::m pri..:eshop It:vcls consisting of such p.:r<;ons.
:1., may be prescribed by the St:lIc Gov..:rnment ~ivillg oue rcpr.:selliatioll 10 thc It"::l!
:lUthoritIC". the Scheduled Castes. the Scheduled Tribes. women and destilllle pc~on .. or
I>t::rsonsWllh ois:.lbility
(2) The Vigibn..:eCummittc..: ... shall p,:rfol'll1the following IllndiUrls, ll:lIlll'ly:­
(0) fl'gul;lIly ... ltpcr\'i~c Ill..: illlpkmcllt:l1ioll of alt ~chcrno.::s undcr thi.. Act;
lb) lilfonn thc Districl Gric":ll1ce Hcdres<;alOtlil·cr. ill writing, ul :m)' violation of
lht: pwvi'iiol1s of thi,> Act: ..m.!
k) inform the District Grie\;lIlct' RcdrcS~;'l1 Oflicer. in wriling. of :.ln~ malpractin:
or rni\:lppropri.uion of funds found by It
CI L-\IYIl~R XIJ
PUO\'ISIO"~ 1'01< t\lJ\'A"'CI.\'G FUGD SLClIl<ITY
30,1 he Celllral Governllll'nt :lnd th\l State GO\'\lrnrnellb Shillr. white unplernellling the
provisions 01 lhis Act :lnd the Sl:hcllles lor mceting specilied cntltkmcnlS. give special focus
to the need.,: or Ihe \'Ulner:lble groups especially III remote :lreas and othcr areas which arc
difficult 10 acccss. hilly and tribal are:lS for en!'>uringtheir 1'000 securil)' .
llIofl\l55
33. Any publiL' SerVi!ll1or authorilY found guilty, by the Slate COlllmis~i()n at lhl: time P~"'llt"",
uf deeiding any eomplaint or ;lppeal. uf f"illllg to pruvick the relief recommcndeJ by the
Di~lrid G,.iev~ll".:e !(cd,css;t! Ofri\:cr, withoul reavlIlabk causc. or II'ilfully Ignoring .-;ud1
Iccolllillendatiull. shall be l1able to penalty Ilot exceeding five thuusand rupees:
M lSCELLAI'EOUS
CJ-I,\JYrERXTTI
Ac"1 I" ha\'c
o\'crr;dillg
etl~cl
P,."~r In
",nellll
SLh~',htle,
Oll"" \\'clf;lre
<chctll,·s,
1\)lI'cr 11'
udcg:J1C by
C~llIl:oI
C;l>\ cr"ml'n!
'lliU Slale
C;""crnml'nl,
I'"wer "r
('c",,~1
(io"",nmenl
tll IP"C
Ulfcclion,
I'ower to
aJj\lUi~'''ll',
Slcp, to
further
",Jva'K~' I""u
"nd
,IUI,-itiol],,1
,,;cu,-ily.
"
THE GAZEITE OF [NOlA EXTRAORDINARYSrr. II
36. The provisiuns of this Al'l or the schemes made thereltllder shall have dlen
nlJlwitI1''it;1I1dil1gallytllll\g ineuilsislcilt thercwilh contained in any other law for the lime
bcing ill fmce ur in ~JllY il1struml\tlt having clTccl by virtue ofsu..:h Jaw,
PrOI'ided th:lt the public servant or the public authority. as the case Illay br::. sh;;l1 be
givell;l re<lsunablc oppOrtunilY of being he'lI"(l before allY penalty is imposcJ.
(2) The Sl.lle Government may. by Ill)lificatiOll, dirccl lhat the power~ cxer\:isable by it
(except the power to make rilles). in such l:irCUIllSlallcesand subject to su..:h conditiOl1s and
limitations, be exerL'is:lble also by an officer suborJinale to it as it may speciry in the
"olltic;ltio",
(2) Notwi thstanding anything cOlllained in this Act. the Stalc Govel"lllllcnt may. cunli nile
with or formulaic food or llutri1ion ba~ed plans or sehellles providing for benefits higlH.:rthall
lhe benefits provided under lhi~ Act, [rum ilS own re~(lllrces.
37. (/) II the: Celllr,,1 (il1l'enltllCntl'i s~ltis["led lltat it is nec<:ssill")'or cxpediclll ~o to do.
il Ill;,])'. by notification, amcnd SdKdule I or Sclwdulc II or Scheduk!II or Sd\cdule IV and
thereupun Sclledule I or Schedulc II or Sl:hedule III or Schedule IV, as the case may be, sl1dll
be lkcl1lecl to have been amended aeeordlllgly.
(2) A copy of CITl")' l1otifiGllion is'illed tlnc!l:rsllb-scl:tioll (/). sll~ill hc bid before c~l("h
Ilouse of 1\lrli;ll11ent ;IS soon as 1ll;IY be ;tfter it IS issued.
JS, Thc Ccntr;J! Go\,crl1m..:nl m;IY, 1'1'0111 ti,ne to time. give such directions. as il lIl;!y
COl1sidl'rnel·cssary. tu the Stak' (jov..:rnll1ent~ for the rffe:ctive impkmclll<1tion of til.. provisions
of this Act ~Jl1d the Still": Governmcilis sh.i11 comply with such directions.
3'1. Tilt Celllr~ll GOVtrnillCII1,the Sl~lle Govel'llnlenlS ;uulloeal authori lies ~hall. I"or the
purpose 01 adv'lIlcing fuod and nutritional security, sHive 10 progressivdy realise llie
objeclives ~pecilied in Schedule Ill.
34, (I) For lht: purpose of adjudging pellally limier sccliull 33. the Slale Commission
sllidl iluthurise any ofils I1lcmber 10 be <In ;ldjudic;lling otril:er ['or holding an inquiry in the
prescribe(1 maliller aft..:r giving any person cOlleerned a reasonable opportunilY of being
heard for the: purpose or imposing any pen;l!ty.
(2) Whi Ic !lolding an inquiry lhe adjlldicati fig ollicer shall !lave power 10 sUlllmon (lnd
enforce the allcndallcc of any IXl'son ;Kqltainted wilh the Ltcts and circumstances 01 the
case 10 give evidence or to produce any IlOCllmel11 which in Ihe opinion or the adjudicating
olliecr, may be uscl'lIl lor or relcvilllt to lhe sllbjc<.:t mailer 0[' the inquiry ;JI1t.! iL Oil slleh
inquiry, he is siHisfied that Ihc pcrson has failed tu provick lhc rdu::f reeolllll1cl1lkd by lilc
OiSlri..:t GriCI'<1llcc Rcdrcssal Ollic..:r, witllllll( reasonable CaU'il\ ur wilfully ignol\:d 'ill,-'ll
rec0l111lletlcbtiuIl, he 11l.IY imposc such pe:nalty a~ hc thinks fil ill an:llrd~lIICl' with lh..:
provisions or ~ectiotl 33,
JS. (I) T!ll' Ce111r~JI GOI'emtnl'nlll1,IY, by nutification. dire:el that thl' PO\\'<\j"sexercJs;lble
by it (excqJt the power tlllll<1kcrules), in such circumstances and ~ubjecl to such cOllJi(iulI~
an{1 Jimit;llions. be ex..:rcisable also by the State Govemmenl or:m olliecr Sl1bordin:lte to the
Central (;l\\,ernm..:n( lll' Ih..: State Guvernment a'i it may spc..:ify inlhc l1(ltifi..:aliul1,
32. (f) The provisions or lhis Acl shall not preclude the Cenll'al Government or thl:
Stule Government from cuntinuing or formuhlling olher fuod based welfare schcl11e~.
TilE GAZElTE OF INDIA EXTRAORDINARY
I'"",,, "t
l\"llr~t
G,,'-,-,nmC"1
I" m~~t rules
I'"wcr ot
SI,II,'
GU','rTUllCril
II' 11I,.~e 'ule,
3'. (I) The Central GI)n:nun..:nt may. In l.:onsuhaliun \\ ilh the St,lIC Go\'crnmClllS and
hy lIt)tlticat,un. 1ll;J"e rules tu ea(ry uut the prU\iSlUllS 01 this Act,
(2) In particular. and without pn;judlcc: 10 the gencrality of thc foregoing 1'0\\ er. such
niles may prtl\'idc fIJI'all or any of the follll\\ ing mallcrs, namcly:-
(al scheme including cost ~haring fur prO\ iding lIlalCJ1llty benefit to pregnant
wOlllen and I;lct;\ting 1Il00hers under dau--e tb> of s.cCtl0114:
(b) schemes covering entitlement:) under SI."Ctions4, 5 .Iml ~ction 6 including
CllSt ,haring und..:r st"ction 7:
\c) anluullt. tillle and manlier uf pay IIlCllt of [",ud ,ceurity ;1110\\ ance 10 ..:ntillt:d
mdi\ idu.tl .. under scction :i:
(J) introdUl:ing ~heilles 01 cash lnHlsfcr. food coupons or other schemes to Ih,"
targeled b.::nefi..·I.tries m order tu ell"ure their foodgl~lins cnt,tlemcnh III sllch arCdS
.md lll'lIIllCr unda dausc (h) or ,ub- ..el'tioll (2) 01 sc<.:tion 12:
(I'Jthe norm ...Hld m'lllner of prn\"llhng a,..,stance HI the St.lte Go\,,·m1l1..·nl~ in
l1lccllll~ l·xpt"llcliture ulllkr c1aU'\c (II) of ..ub-M:ction (-I) 01 :oc,,;\loI122:
tJ) manner 111 \\hidl funus shill! be pm\ ld~d by the Cll;:ntrillGO\crnmenl wthe
St.lIe GO\ crnlll~nh In l·dSC of shol1 supply of foodgr.uns. tll1lkr Sl::t:tion23:
(g) any nther maller whieh i:. to be. or ma), be. prcslTil>ed ur in respcl't of" hich
pro\ i~it)n is 10 be m3d~ by the Cl"ntral GO\";l'l1!llelll by nalc...
(3) E\..:t"y rule madt: by tht: Central Go\'t:mrnClJI under thi:. Act ~haJl be laid. as soon a~
lll<ty tJe ;llt('I" it i.. made. befi,r,,; eHch 1-lou'\Cot Parliall1el1t. \\ hile it IS in se..siun, for .1 tolal
period olthil1y days which may be compri~ed in One session or in two or more sur.:<.:es,i\'e
..e..siuns. alld if. befure thc expiry uf the llcssiun immediately fullowing Ihe session or the
..i1c.,;e.....i\c se ....ion~ afofesaiJ, bolh Houses ;!grec in making an)' modification in the rule or
both 1-IOllse~ agree 11wl the nile should not be made. the ntlc ,hall lherealter have elkl't
unly ill sudl ll1udifieJ form or be of tlo elk..:!. as the ..:a..o.: lIlay be: su. howcv-.:r.t!t;ll ;lIly 'lidl
rIloditkatiOIl or .1I11lullllel1tsh;jll be withollt prejudicc to lhe validity of ;l1I),llting previou .. ly
JUI\C lInder tl1;lt rllle,
-lO, (I) The State Guvernment may, by Ilutifit:atiun, ;mu subje..:l tu tht' l:onuilion of
pl'l'I'iou .. rllbl,ciltiofl. ;lI1U cOllsi~t<."lll with thi .. I\.'t :!I1U tllo.: rule, 11l;IUC by thl' CCl1lr;!1
GOWrtlll1\::IIt.make nilt'" 10 t:arry alit the PfU\ islull" 01 thi,; ,\l't,
(2) III p'II'ticubr and without prcJudicc tu tile gcm:rality 01 tllc ruregulIIg puwer. SUdl
nile .. IIlay PfO\ ide for all or any olthe 10110\\ Ilig matter ... n;lll1e1y:-
((/) guidelines for iJo.:lJtification of priority homeholJ<; \InLIersub-section (1) 01
sCt:IIOIl 10;
(b) 1I1lernal grievance reLlr..:..sal rncch;Jllism under SCt:1l01l 14:
Ie) 4ualitic.uiuns lur appuiutlllcilt a'i DI"lfict Grievance RcLlres..al Otfit'o.:rilml it-;
po .... cr<; under sub-s..:etiol1 (2) 01 scnion 15:
(ti) mcthuJ ;md tCnllS and l'onditioull of appoiut1l1eUI of Ill..: Di..trict GriC\i\IKc
R..:dres...al Ofticcr under sub-set·tiorl tJ) of "ccllon 15:
(l') manner and tim..: !tmit lor hearing complainls by the District Grie\'anct"
Hedft:....al Ofltccr and the tiling 01 apl>ea]<;umkr ..t1h-~cctlOn\ (5) anu (7) 01 <;cl·tion 15:
ifJ method 01 appointment and Ihe tefm .. and l'onditlOn .. 01 ..ppointment 01
Ch'lIrp1:l'rOn.oth.::rl\lcmt.-cr'i and Mcmocl-Sl·l·rct;try olthc 51;11cCOlluni ....iOll, prtx:cdurt'
ku IIl.::eting~ of the CommillsiOI1 alld It~ IJO\\,;r,. tlllllt'.... ub-'et:!lon (5) ul ,>Cttlon 16:
(~) mt"thod of appollltment of siafl of Ihe Statc Commission. their sal:lI;c'i,
"llow;tllc..:s ;llld condltiOlls of ..en icc under sub- ..ection (.") of ..el'lion 16:
SH' II TilE GAZI:""ITE 01 INDI·\ E).,TRAOI{DINAI{V
f/l) tll;UlIIa in \\Im.:h Ihe TargcI~u Publi..: DI'.llibutlllrl S~'-lcm n:blcd rcnln,l ..
..hdll Ix· placed In thC' publi..: uumaln and I.C'PI \lpcn lur llhl>c..:tlun to Jlubht· und~r
't'uI"n '27:
Ii) 1I1:II1I1CI' III \lhich the ~UCi;l1 .lUuil on Ihc lunctiorlll1l,: (If rair pricc ..hup".
T.llg~lcd Public DI)lribullon Sy,>tclll ,md tl1hcr wdlOlrc M.'hcrnt..~ ..h;jl! be t'{lndU..:1Cd
unda 'celion '2X:
(j) C\lIlIl)\)'llllln of \i~itll1t.:': Cullllllilh ..e) untler ~ub·'e":lllln (I) III "":UIIJIl '21):
Ikl '>t;hctlle" IIr pru~r.lllilne" ullhc Cell\r,J1 Gm cnunClllllf the Slale GIl\ .:rnlllc:nh
1t~1 lI11h..,I!illll 01 111'tilulltlllal mco:h,llll'>m undcr '>Cetlllli4:'1:
II) ,my IIthcr miltler \\ IIll:h I' III tx·. ell 1ll,1}" he. prc"nihell "I' III I'e'rccl uf \1 Inch
pun i"ltlll i.. III t'o..: 1lI.IUt'h) tllc St,I"': G')\CHllllc:nt h) rule ..
t31 EI~I) Olk. nUllficatlOn ,Jnt! £Uldchnc" m ..t1c ur 1~ ..Uc:J h) Ih~ Slate (iu\ernmc:nl
under Ihl':\d ..hall. ,I' 'UIJIl <IS IllOl) Ix alkl II I'> madc: UI' l"'ued. be 1.lId befure c.l..:h Hllu",,:
\11 the Stalc l..cgi'ikllm~ \\here Ihc .......u-e 1\11) IIl)u'>e'. ami \\hC'fC Ihcrc I" unc Ilou'>t.·ut th\..
StalC: !.cc'",lalurc. bclmc Ihal Ht~u'-C
-11. Ill(' -....:hcrnc... ~Uldcllrl(" ... llnlc ......md hltltl 'Iaml.ud. gnc\ ..III.:C ledrc",'i ..1nlcl'Il<Jnhlll.
\ IgIIJlll·.· l pmlllltlecs. C\I'-tillg 011 lhc d.lh:'III UlllllllClll'CIllCIlI01 lhl'i 1\":1. ,hall l;IUlllllllC10 be
III lorn." .mJ Upcf;J!o: lill ~u..:h 'iChCll

Excerpt shown. Open the full act in Lexace.

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