Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015

(3)The Supplementary Nutrition shall conform to the standards laid down under the provisions of the Food Safety and Standards Act, 2006 (34 of 2006) to ensure consistent quality and nutritive value of the intervention per serving and it shall also be ensured that the meal is prepared in kitchen having adequate sanitation and safe drinking water to maintain hygienic conditions.