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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Shatabdi Anna Kalash Yojana Rules, 2011

(1)It shall be the duty of the Mukhiyas, Ward Councilors, Panchayat Ward members and other Panchayat level functionaries in the village areas and concerned ward councilors in urban areas to be vigilant about the availability of food to the indigent, old, infirm, widows, destitute and other vulnerable sections/households residing within their respective jurisdiction. They shall keep special vigilance on the availability of food to those vulnerable households who are resource less and have no means of livelihood or have been rendered incapable, permanently or temporarily, by circumstances beyond their control, of earning their livelihood