Section 13 in Chhattisgarh Food and Nutritional Security Act, 2012
13. Implementation of schemes for realization of entitlements.
- The State Government shall notify and implement schemes covering entitlements under section 4, 5, 6, 7, 8, 9 and Chapter-IV of the Act which shall, inter alia, include-(a)A scheme to provide meals, free of charge, to pregnant women and lactating mothers as specified under Section 4;(b)A scheme to provide meals through local anganwadis, free of charge, to children as specified under clause (a) of sub-section (1) of Section 5;(c)A scheme to provide mid day meal, free of charge, to -students up to class VIII as specified under clause (b) of sub-section ( 1) of Section 5;(d)A scheme to provide food items to students as specified under Section 6;(e)A scheme to provide meals to malnourished children as specified under Section 7;(f)A scheme providing for setting up of Annapoorna Dal Bhat centers for providing meals, free of charge, to destitute and homeless persons as specified in Section 8 and Chapter-IV;(g)A scheme to provide meals, free of charge, in emergency and disaster affected persons as specified under Section 9;(h)A scheme for maintenance of such buffer stock of foodgrains to be maintained by local bodies, to provide meals, free of charge, to persons identified under Chapter-IV destitute and homeless persons, as may be specified in such scheme:Provided that the State Government shall notify all such schemes within six months from the date of commencement of this Act.Chapter-VI Financial Responsibility of The State Government
