Section 2(2) in The National Food Security Act, 2013
(2)"central pool" means the stock of food grains which is,—(i)procured by the Central Government and the State Governments through minimum support price operations;(ii)maintained for allocations under the Targeted Public Distribution System, other welfare schemes, including calamity relief and such other schemes;(iii)kept as reserves for schemes referred to in sub-clause (ii);
