Section 3 in Shatabdi Anna Kalash Yojana Rules, 2011
3. Constitution and Management of Funds.
(1)A Fund in the name and style of State Shatabdi Anna Kalash Fund at the State level, called the State Fund, and District Shatabdi Anna Kalash Fund in all districts, called the District Fund, shall be constituted for the purpose of making payments for the food grains provided to the vulnerable sections under the yojana.(2)All moneys allocated by the State Government under the yojana shall be kept in the Funds. General Public may also be encouraged to make contributions, in cash, to the funds.(3)The State Executive Committee of the State Disaster Management Authority shall administer the State Fund. However, the Secretaries/Principal Secretaries of Food and Consumer Affairs and Social Welfare Departments shall be the special invitees in such meetings of the Committee.(4)The District Disaster Management Authority shall administer the District Fund. However, the District Supply Officer/Additional District Magistrate (Supply) and District Programme Officer shall be the special invitees in such meetings of the Authority.(5)The State Government shall allocate an initial corpus of Rs 10 crore in the State Fund and shall make annual allocations, in consultation with the State Executive Committee. The allocations so made shall form part of the annual non-plan budget of the Disaster Management Department.(6)Allocation shall be made to the Districts Funds in instalments out of the State Fund in accordance with a criteria decided by the State Executive Committee. However, the next instalment shall be released only when the 75% of the previous instalment has been spent.
