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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in M.P. Food Security Rules, 2017

(2)Eligibility for the post of Chairperson. - (a) Eligibility of a person in case of a serving/retired government servant to be appointed at the post of Chairperson shall be as follow. -The chairperson of the Food Commission shall either be a member of the All India Services or any other Civil Services of the Union or State holding a post at Chief Secretary rank or equivalent, or should be retired from the post of Chief Secretary rank under All India Services or any other Civil Services of the Union or State and who has knowledge and experience in matters relating to food security, policy making and administration in the field of agriculture, civil supplies, nutrition, health or any allied field.
(b)Eligibility of a person other than existing/retired government servant to be appointed for the post of chairperson should be as below:-
(i)He/She should be a person of eminence in public life with wide knowledge and experience in agriculture, law, human rights, social service, management, nutrition health, food policy or public administration; or
(ii)He/She should be a person who has a proved record of work relating to the improvement of the food and nutrition right of the poor.