Section 18 in Chhattisgarh Food and Nutritional Security Act, 2012
18. Role of local bodies.
- All local bodies in the State shall be responsible for the following functions for implementation of the provisions of this Act, namely:-(a)Such reponsibilities which the State Government may, by notification, assign to the local bodies for implementation of Targeted Public Distribution System, which shall, inter alia, include-(i)Identification of eligible households.(ii)Issuing ration cards to eligible households as prescribed.(iii)Monitoring and supervision of fair price shops in a manner as may be prescribed.(iv)Conducting social audit of the fair price shops in accordance with the guidelines prescribed under Section 23.(b)Identification of and providing relief to destitute or homeless persons in a manner as may be prescribed.(c)The local bodies shall be responsible for discharging such duties, functions and responsibilities as may be assigned to them under such scheme as may be prescribed by the Government for the implementation of this Act.Chapter-X Grievance Redressal Mechanism
