Section 4 in M.P. Food Security Rules, 2017

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State of Madhya Pradesh - Section

Section 4 in M.P. Food Security Rules, 2017

4.

(1)For the purposes of redressing grievances as part of internal Grievance RedressalMechanism under Section 14 of the Act, following officers shall act as Nodal Officers at the District level for implementation of the schemes of their respective jurisdiction mentioned in the Act, namely:-

1.	Chief Executive Officer, Zila Panchayat	Panchayat and Rural Development Department
2.	District Food Supply Officer	Food, Civil Supplies and Consumer ProtectionDepartment
3.	District Program Officer	Women and Child Development Department

(2)Any person can lodge complaint with concerned nodal officer in writing or through e-mail. Every complaint shall be assigned unique complaint number with date under receipt to the complainant.

(3)The nodal officer shall redress the complaint within 30 days from the date of receipt of the complainant.

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State of Madhya Pradesh - Section

Section 4 in M.P. Food Security Rules, 2017

4.