Section 11(3)(b) in M.P. Food Security Rules, 2017

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3)(b) in M.P. Food Security Rules, 2017

(b)Eligibility of a person other than existing/retired government servant to be appointed at the post of member 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, nurition, health, food policy or public administration; or

(ii)He/She should be a person who has a proven track record of work relating to the improvement of the food and nutrition rights of the poor.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 11(3)(b) in M.P. Food Security Rules, 2017