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State of Himachal Pradesh - Section

Section 22 in Himachal Pradesh Food Security Rules, 2019

22. Review and Monitoring.

- For review and monitoring of implementation of the Act, the Commission shall hold regular meetings with the officers of the Department of the State, other concerned agencies of the State Government, reputed Non-Government Organizations and members of the civil society, and give its advice to the State Government for effective implementation of the Act.CHAPTER-VI Social Audit