Section 39(2) in The National Food Security Act, 2013
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)scheme including cost sharing for providing maternity benefit to pregnant women and lactating mothers under clause (b) of section 4;(b)schemes covering entitlements under sections 4, 5 and section 6 including cost sharing under section 7;(c)amount, time and manner of payment of food security allowance to entitled individuals under section 8;(d)introducing schemes of cash transfer, food coupons or other schemes to the targeted beneficiaries in order to ensure their foodgrains entitlements in such areas and manner under clause(h)of sub-section (2) of section 12;(e)the norms and manner of providing assistance to the State Governments in meeting expenditure under clause (d) of sub-section (4) of section 22;(f)manner in which funds shall be provided by the Central Government to the State Governments in case of short supply of foodgrains, under section 23;(g)any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the Central Government by rules.
