Section 7 in Chhattisgarh Public Distribution System (Control) Order, 2004
7. Monitoring.
(1)The Director shall ensure regular inspection of a Fair Price Shop not less than once in two months by the designated authority. Director, food will issue orders specifying the inspection schedule, list of checkpoints and the authorities responsible for ensuring compliance with the said orders.(2)Meeting of the vigilance committees on the Public Distribution System at the State, District, Block and FPS level shall be held on regular basis. The periodicity of the vigilance committees at each level shall not be less than one meeting in a month. The vigilance committee at the State level will include the Advisor to the Commissioners of the Supreme Court (writ 196/2001, PUCL vs. the Union of India) and one nominee from civil society nominated by the Advisor. Each district committee will similarly have one representative nominated by the Advisor to the Commissioners of the Supreme Court.(3)The performance of the every Fair Price Shop will be reviewed once a year by the Gram Sabha through a social audit.(4)The Director shall ensure a periodic system of reporting and the complete information regarding allocation and distribution of essential commodities under Public Distribution System. Fair Price shopkeeper shall send information of actual distribution and balance stock of the month or district food office in prescribed form "A". By the Collector to the State Government by the 15th of the month following the month for which allocation and distribution is made in form "B". By the state Government to Central Government by end of the month following the month for which allocation and distribution is made in form "C".Further allocation of food grains to districts shall be linked to the receipt of regular reports from the respective districts and furnishing of utilization certificates by them within a period of one month from the month for which allocation is made.(5)State Government shall issue necessary instructions to educate ration cardholders regarding the rights and privileges under the Public Distribution System by use of electronic and print media.(6)State Government shall issue and adopt the Citizen's Charter according to department's necessity.
