Delhi act 020 of 2013 : 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 \flTI 11-~ I

1'~\RTII-Sectiol\ I 1lTfll

PUBLISHED BY AlJI-HORITY

"Qo 291 Nil. 29] 1{~, ~,~ 10, 20131 "l'lJ:: 19, 193.5 (lfCfi) NEW DELJIJ, TUESDAY,SEI'TEMIlEn 10. 2013/1HIAOUA 19, 1935 (SAKA) ~ "'" ~ fir-! '!'" ""'" <:1 '"'" t fum ~ "" ""'" '""'" *"" ;; "" '" wt I SO:I':Ir:lIC 11: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:l1cral int'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:-.uring access to adequale quantilY of quality food:ll affordable prices 10 people 10 live a lire with dignity and 1'01' malleI'S connected 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) 111is ACIIIlay 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<>e fCl.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

1

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'>Cd to di~lriblltc c~'-Cnlial \.'uIIHIltKlities by 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",e gr.lin.. Ilr .ll1) cumbin.llinl1 th.;rcuf conforming to ~uch quality nurms as lila) be determined. by' order, by the Cenlral GO\ Cl11lm:l1I frum tilm: lu time:

(6) "food se<:Lllit}~ me;il1S the 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"il or \.'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)lCIl1 01 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) "rninir11unl support 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

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)Il ddincd 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.:OIlHlllllee consliltllcd 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.:cive live 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 kilograllls⁰¹fooLlgnllm;^pCI'hOllsehuld^pcI'munlh^IIIthe prit.:cs spcci 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;ly be 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'Crnl1lClll ull 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 ex lend 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.'ilied by lhe Celllr.11 GO\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'

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

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

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:n yC;II' ,11.111 hil\ I.' Ihc lollu\\ IIlg clIllllcmcnlS luI' his IHJlrillVIl;11 ncc,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 or six 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-

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..:d thallll 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,

ClIAI"IER III

~. III l':"C (II non-..uppl) 01 IIII.' l'Tll11lcJ lltt: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..:h St..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

4

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"

(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'>nURI no.. 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(lnSy ~lcm I.utkt-.:

.hl arrl".:.Illtlll \11 inlllrm;llion ,wJ CIlJllI1lUll1callUn Icd1l1ulugy 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;lgernelU 01 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;1 r11 ,; IHIt It: Ille nt..... J'CC Irrl'lI lJl Ch,lpl'·1 II. rll ... uch arca and manner a... JlM) he pre\crihe

\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

(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"rnOCf ollhe 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

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

\\ o.l "I hou....·hoIJ r'IT pUII"'<'<

"~l><: "r r~lI.JlI ....".I<

1"1.- " ..

~n, "",'-

r~.h.

m..~~nl\

5

(,

THE GAZE1TE OF INDIA EXTHAOI

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"Il ui"trict. an "rt"ll"cr III be tne Distnd Gril"\:mce Redressal Olfi(,;cr for expeditH)US and dfel:tive n:Jr,:ss

(2) The qu.llilic:.liolls lor ;tPP',illtlllcllt a... Dislri..::t GriC':lI1cc Redress;.1 Ollie..:r allll ih I}(l\\er.....h•• 11 be ...uch;ls lllay be pn::sl"ribed by tne StJtc Govcrnmenl.

6

(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--

7^TilEGAZETrE^OFINOII\ EXTRAORDI,\!ARY Sll,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..:e aud 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..:r MCllllkr alter he hJ.' allaulelJ lh~ age of ,i"ly-li\!.' )I.'ars.

(I') give ,1(1\ I\;..: hI Ihe SI,lh: GOIcl'l1IHCJ11 Illl 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..:til c 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.:OIllC phy:.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 11l1.1l1ual t,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:IlIOII III 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",...,

7

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.:

51 ale 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.:e of 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,

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:-.cclloll 34(, of the CodeolCriminal Proccdure, 1973. 2 \1r 1

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.:rson as 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.uns to persons lx::Jotlgill~ tu eligible households, allO(;:tlC lroll1lhc t'clllIallX)()1 the requm::J lJuantit) vi fOt.K1grams lu 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.11 GO\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\·idc foodgr;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::LI Go\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":

8

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,;e W the Statc GU\crnlllclll 1I1 rn..:..:ting lilt' ":}(I)l:ndilUr..:

lII':IllT<:d h) 1I hl\l ards Inlr,I-Stilh.: 1110\ emcnt. h.lIldhllg olll.llxlJ,:r..lin" ;Ind tllargins paid to ^I;mptice "Iwp "Udlnl)(IllS .md Ill.mnet .IS nM) bI:::

pr..:s,:nl:"Cd b) thc Centr.ll GO\CflUllenl: .Inti t c' lcr..:atc .ultimaint'll n rc:quirctl mudern ,Inll S4,;lcnti fit: ,Ior:lg<: I.ICIlllIC" al \ ,1111 Ill"> 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 \ t'hcllle, .1m! Iheir n .... n ,>chcme,>. lor en,>uring tnou ~ecllrit) III thc t<.Lfgetctl bcncficI.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\,:ctiOIl 6, il ,hall be the re'lpollsibility of the State Governmenl 10 lakc uclivl'ry of loodgr igll'llcd Ul'j>ots 01 the CClltr,ll GOVerl1111clll inthc Slalc. at Ill..: pricc'> '>Ix:.... ified 111 Schcduk I I'm pcrson" odollging 10 eligible household,> ami ClhUI c :K·tua! dclivery llf entilled bc:ndit,>, cctiull'.

(41111 1:<1,",' of tloll-wpply 01 thc ,·mitlcd qU,lItlltIC'> 01 hl1.M.lgr.llth or 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.;oon g \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 S~ ^t~'m;,mJ other 1i....M.l b"scJ \\l·ll.lre ",-,hcm.:'>;

"J~ sut1 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,>tributiOTl S~ '>Iem IControl) OrJ,·r. 10Q1 m.ldc llnd...nh(· Es~cnll;ltCOlllnl()(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~

9

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,)\",-c 01 '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 ilnplcl1lcl11a1 ion 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..:tioIlIO the 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.::rs nece"''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;lllCC COl1lll1itl..:..:s as ~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..:e shop 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::rsons Wllh ois:.lbility

(2) The Vigibn..:eCummittc..: ... shall p,:rfol'll1 the 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<;al Otlil·cr. ill writing, ul :m)' violation of lht: pwvi'iiol1s of thi,> Act: ..m.!

k) inform the District Grie\;lIlct' RcdrcS~;'l1Oflicer. 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

30,1 he Celllral Governllll'nt :lnd th\l State GO\'\lrnrnellb Shill r. 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!'>uring their 1'000 securil)'. llIofl\l55

10

33. Any publiL' SerVi!ll1 or 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,\JYrER XTTI

Ac"1 I" ha\'c

o\'crr;dillg

etl~cl

P,."~r In

",nellll SLh~',htle, Oll"" \\'clf;lre

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.

"^THEGAZEITE^OF[NOlA EXTRAORDINARYSrr.^II

36. The provisiuns of this Al'l or the schemes made thereltllder shall have dlen nlJlwitI1''it;1I1dil1g allytllll\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

(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:irCUIllSlallces and 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.:r thall 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:r sllb-scl:tioll (/). sll~ill hc bid before c~l("h I louse 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'r nel·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

(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"s exercJs;lble by it (excqJt the power tlllll<1kc rules), 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 lhi s Acl shall not preclude the Cenll'al Government or thl:

Stule Government from cuntinuing or formuhlling olher fuod based welfare schcl11e~.

11

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.cCtl011 4:

(b) schemes covering entitlement:) under SI."Ctions 4, 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,,;\loI1 22:

tJ) manner 111 \\hidl funus shill! be pm\ ld~d by the Cll;:ntrill GO\crnmenl wthe St.lIe GO\ crnlll~nh In l·dSC of shol1 supply of foodgr.uns. tll1lkr Sl::t:tion 23:

(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

-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<; \InLIer sub-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.:r ilml 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.::r l\lcmt.-cr'i and Mcmocl-Sl·l·rct;try olthc 51;11c COlluni .... 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:

12

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 '>Cetlllli 4:'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 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

n.:drc' .!II1k:..:h,mi"l1l. qglbnlc l'llrlllllilh:C, .IIC spo.:cilicd or nillillcd under thi .. -\1.:1 ur the IUks rn;ulc Ihcrl·ulldcr:

Prll\ Idcd Ih;J1 :H1}thing dllnc ur an) :Klillil lakcn limier Ihc ':lld ,dlcmc.... gllldclincs. ordcr...Inl! Ivod "'\:llld'lId. grit'\ ann: redr('",al rnclh.llli ... rll. or b) \ IgILlIK"{' l·ollulliUee.....h'lll hoc l!ceilll·d III h,l\ e l>een JllIle or l;ll..cn under Ihe ":OlTc"p'llndlllg. Pl\!\ l"IUIl, of thl .. ,\1.:1 .LIlIl ,hall nmlll111e 10 h..: ill fon.:c al;":~lrdlllgt> un!c" ;1Ilt! until ,u['k:l,cllt",l h) :lIlything donc III Ily :Ul)- ;1..:1 lUll lilkcli ullucr this 1\":1.

-12. \ /) II :In) dit1il'ult> ari'iC" III gi\ IIlg dlcl.:tlo Ih..: pron~I(JI1' 01 lhis 1\":1. lh .... C..:l1lr,Ll (;meI11l111'111 1l1ay. by ordc!'. publl'-hcd 1Il lhe Ot/lei,11 G.l/elle. 1ll,Ike ..uch rnlVi'Il111.... 1101 lIWOIi'I,Il;111 \\ lill thc [lI'lI\ 1"1011" ul Ihl'- Ac1. ,I' ,lpfx:arlo II 10 hc Ilc..:e'\;ll y 01' c~pnllcnl j(11 11'11I0\ llig Ihe Jlftinllty

1'111\ Ilk,1 thaI 110 orlkl ,hJll ht' miltle IIndel lhl' ..t·tIUlIl ,lllcr Ihe cxpiry ul t\\O y<:.n .. trollllhc t1;lll· 01 t,;OIllIllCII..:o.:mo.:nl 01 lhi~ Al'l

~211.\'cl y oldcr iliad.' IIndcr 11110;; \el'lioll ,halllx"l:ml,;I' 'lJ(Jll ,I' Illa)' he atlt'l'1t I'- malk. Ix:lun: e,lI II Iluu.. \." ul P"rli .. mcnl

-1.'\. I'Ill" ..<:1'1 Il'l" t.1 _lllthuIIIIC'> 10 b.' .Iprxllnlt"ll ur u)ll'iIIIUll·u Ulltk"l w(tiun, t.~ ,IIlJ 1(, llI_ly be UIIIl,t"l1 III tht· ll11pIClllt·llt.lliOll uf ulht-I SdlCIllC' or progl;1Il1rnr;, 01 tht· Ct'nll,1I (ill\ enUllnll ur the St"tc (iUYCr11lIlenh. ,I'" Ill,l) be prc .....:nlx:u by Ih..: St.llc (JoYcllUncll! -14. I hc Ccnlral GO\'CfluHelll. {lr:h the l';l'it' may he. thc 51.llc liU\·Cflllncnl. "h,l[[ Ix:

li,lblt' lur .1 ...:I:ulll by .lIlY pcr\Ull cl1111kJ ullder Ihi'i Au c\l:cpl III the e,l'C ul 11;11. 111 ...11.I. Jrought luc, qdon..: Ilf c;lnhtju'll.e ;111c""llll~ Ih..· rcg.ul,lI "upply ul to\>Jgrain, III m..·Ol!.. tll ..udl pcI .."n umkr 1111" Att

1'1'1>1 Ilkd Ihal thc Celltr;ll (jO\ernlllclll Illay, III I.:Ull'iUll'llltlll \\1tll Iht' Planning ClulIllll""l"n, Jeel;lrc: \\ IWlher (~r 'lOl ,my "ul.:h 'iIIUJlltlll ,Illcctlllf thc rcgul.lr "uprly \', Il".tld,gr,un. \11' me;l!.. 10 'uch poel"Oll hJ" arl,cn or C:\I'I

45. e /) ·n1C 1\.111011..1Food Seumty Ordlll;lllCt". 201\ I" hcrd'y I'cpc;llcd ':. '\,'1\\ Ith"tilllJing ,>tldl rqx·.ll.-

\

pr"'''Hlf'' "

)\,h(m(~.

rUJJ('IIl'I(,~

", I','''er l,~ remu",-

d,II'I·ulI,e, t I;; .' .•11\", "I ''', I'Ulli""..1

",.:,h..n"", 1,,1' ulhcr

""'llt"v. 1(, 1"'.11 ..., I ,

13

(b) any rig hI. cnlitlClllcnl. pmilegc. obhgaliHfl or liability acquircll. :l<:..:rued or im;uffl'd: or

«(") any ,guidelines framed ur directions I~sucd: or

(tll ;111) lIl\"t~slig'llion. inquiry or any othcr ICJpl proceeding initiated. conducted or C\llllillUcd ill rc~p.:cl of '>lIch righl. t:ntillclllcnl. pri\ ikg..:. ubligatilJl\ or liability as :ltur~'said: or

14 THE GAZETTE OF INDIA EXTRAORDINARY IPAIITIl- l

(e) all) pt:nall) imposed in rcspc..:t {}f any oflcncc. under the .."id Ordinance shall bede.:med to h;l\e been done. taken. made. acquired. accrued. illcurn:d. fl :L1ned. is:.ucd. initi:lIcd. conducted. continued or illlpo.....:d under Ilk: corre:.pomling prtl\i"un" of thi" At"1.

14

SH'. II ^THEGAZETTE^OFINDIA EXTRAORDINARY

SCHEDULE I

[Set' sections J( I). 22(1). (3) alld 24 (2). (3) J SIJIl$ml;;H) I'RICl·S U'UER T ARt~. 11:.0 PUUI.IC' DISIIUHL: 110' S\..-I1-\1

15

Eligible households snail be cntlll..::u III foodlJrailis under sectioil 3 al .he <;ubsitliscu price n". cwcctlillg rupees J pt:r kg for ri,:c. rupecs llXr I.;g fur \\l1c;\I and rupee I per kg for coarse gr.\ills for a po;:riod of dm:e ycar.. from lhe d,lte of COll1111eilCCllIetJI of Ihis At-I; anu Ihcrt:;.fh:r, at :>uch price, as may be filled by Ihc CClllml Gu\ernmcnt, from lime lO lime. nul cllceeding.-

(i) lhe minimum suppOll price fur wheal and coar~ grains; and (il) the dcrin:d minimum <;uppurt price lur ricc,

15

))

11)-20 I~-1'10 7(11 Ilut Cookc:d :\ Ie..[ '1) pc of

("aIOl;c\ Proh::1ll rncaF

(K.:al)^(g) 3 ^~

5

1••1..1.' Home RJIIOII

'ill 12-15 \Iorning Snad. and ^;0)

1:!-15 lint (\ltllc,1 toole ... l Take "mm: It'llion

"''' 2n·2'i Take Ilome Ration \5(T ~Ultllh ':(a). '\( I) olnd 61 S(1-lEDULE 11

THE GAZElTE OF INDIA EXTRAORDINARY

,

Up~lI:r pnmary da-;scs l}rC:l:!1l;1lI1 women alld L.lctallllg mother, 1.,1\\ n pril11.lr~ \I'l."c, '\ Clullln:" (6 tlllmth!> to 6 ) CJI'» \\ ho afC

I' I,llm.uri,hed

1(.

5.

(']uldlcn 16 lllulllh"lu .' ) ,',l!',)

~ ('lulJren13 t(6)t:3r»} Nllinlumflf '/IIIId",,1I": The IlUlrlllllllal ~latlrJilrJ~ for dllldrl:n in the ,Igl.' group ,.1 h munth" hI \ ~C01". age group 013 In 6 ~eJr~ ;AnJ pn:gnJIII \\Olllen i:lmll..l,;l.tUng Illulhalo lrllulro.:d '0 be mel b) pn)\lding ·'T..l.c Hllrllc R.lllun," 01 nUlnllUlb hoi cooled meal in ,1\.·u"·d.lIl.:c \\ illl til.: Inlcgr:.llcd Child Dc\ dllpmCrll Sen icc," St:hclllc .lIld Ilulnlllltl,tl Sl31ldarth Illl chilJIl'" III lo"er .md upjX:r prim..,) cl;.I,>,'>C:> under Ih.:: ~lld DOl) Meal Sdlcme an: 01\ I"1l1l"......:

St."!;al Calegol)

number

-------'--'-- -1

Sic(' II rilE GAZElTE OF JNDIA EXTRAOIWINi\I{Y

SCHEDULE 111

(SI'<' section 31)

17

(I) Re\ lIah\:IlIl)llu! t\griculturc- (Ill a£I ;1I;all refDfllJ' Ilm.ugh me;i\ure~ ror\ccunng IlllCre"l\ 01 "m.. 11 .tIld ,narginal I..nn.: ...... :

(II) inac,I'>C in ill \ e"llIlC'nh 111 :I!!r; cu Iture. mel uJi n~ rese,lrch ,md dc\ c:Ioplllt."nt. e\len\lnl1 "CI \ ICC!>. micru :lnd minur ilTig.nillll ami pu\\c:r III IIlCfea,e prtM.l.U':II\ II) ;lnd pn",lu.:tlun.

(cl en"uring 11\ dihood -.cCUflly tu ral1nCI"i hy \Iay III rellllll\cralin:: price... acee", 10 input". cn::Jil. irrigalion. fJOwcr. ,,'rop insuram:e. cle ..

toll prohlblling uowan-allled Jin'r"ion of 1.1Ild and \\aler lrom f(lod prllou..:llon 121l'nJLurcment, Siorag..: anJ f\IO\cml.""nl rd.llc,1 IntcnenllUIl"-

\/1 I 1I1":CIllI\ l\ll1g de,,"enlr,lh-.cJ pnlCuremclll IIldllding pnll:urellk::n! uf C\\J!">C gr,1I1h.

(/.) geographic'll Ji,cr"Ifil';llll)rl 01 pn",urcment IJI)\;'Iallllll\. It I 3ugmcntalion 01 adequatc Jcecnlraliwd mu,k'm :llld "ci..:llIit"i..: "wraf'c. fill gil 111~ Itlp rntllil~ to rl1\)\crncnl ,II h"llM.l.gl';.Iin" ;lIld pro\ Iding "ul tll.:icnt numtl\."1 III ralo.,·~ 1m till .. pUq:M.l'C. IlIdUJlIlg C\PilllJillg Ihe Jill': e'Jral"lt~ 01 mill\ it) "II' Lu.:i Ilt;llc t' ...... lgr;.llltl11\I\CI1lCllllrulIl ,urplu~ Iu '11I1"lIll1ll1g ICglllll\

(/II ~alc anJ aUl.""\.jlM1C drinklllg waler ami ",ulIlallon;

(II) hc.llth ":;If":

(I I nUll ilioll;'!. he'llth ;.Iud education ,upporl 10 ;Idole,cclll gllh~ (II, adcIJu;IIC p.:IlSlUlls 101 serllor l:ill/CIl". pcr~OIl" wilh JI,.lbdlly ,1Ild "lIlgk WUllll'll

17

ll-lE GAZElTE OF INDIA EXTRAORDINARY "

SCHEDULE I\'

ISee ~cli\ln 3(/)/

S. Nt,. N;IIIlC oflhc Siale

2

IPAlrrll-Soc.IJ Quantity (ill lakh 10n~)

3

I.

2

J

4

5

"-

7.

&

9.

10.

II.

12.

11

14.

15.

16.

17.

lK

19.

2ft ~1.

24.

2'5.

26.

27.

28.

~). 3<1.

31.

32

3.1

3..t

35.

Andhr:. Pradesh ArulI:lchal Pr.l(ksh A~<;am

Bih:.r

( "hh,lItisgMh Ddhi

Go••

Guj,lr.1t

H;lrY:1II:1

Hill1i.l<,;hal Pradc~h Jamll\u und K,lshmir Jhal'khand

K:unawki.l

Kelala

Madhya Pradesh

Maharashtra

!\lanipur

Mc!!haJa}

~li/Ol.ulJ

~agalaml

Odi~ha

PlIliJab

I(aj:l\than

Sikkilll

T:l!llillladu

TI"iplll,1

Uttar Pnll..ksh

Lltarakh:mo

w\·...t Bengal

Andaman and :'\'icubar hhlOd~ Ch:lOdigarh

DaJr;. and 'agar Ilan'li U:un;ll1 am] Diu

l.al.::')I101u\\ ecp

1'lldul"llcrry

32.10

u.89 16.\)5

55.27

I::!.IJI

5.73

059

'23,95

7,95

5.00

7.51

16.%

25.56

I·U5 3-I.6M

45.02

151

1.76

0.6(1

UX

~JJ"')

K70

27.92

0.44

36.78

2.71

%.15

5.03

1K49

0.16

0.31

0.15

lim

0.05

0.50

DR. SAN)AY SINGI!. Al/l!ir;mUlI Secretary to tile GlM, of /tulia. PRI:>'"T1.IIIlY I)UU,CT"ORATI: OF l'IlI"Tll'G ATGO\"F.II'1MF_'TOF 1-':0'" l'!lESS. \11''''0 kO \11. N~"" llH.l1I ,\'1) PLHl.lSIll'D to' THE rur-nolJ£l< OF I'l,;Hl.lC"'no'S. DEI III GMGIPMRND-274OGI(S4}---1 0-09-20 13.

18