Section 6(14) in Shatabdi Anna Kalash Yojana Rules, 2011
(14)The District Magistrate, upon receipt of the joint enquiry report from the Officer(s), shall ensure that the concerned person, if not covered earlier, is covered under the welfare schemes of the Government. If the person is covered under any of the welfare schemes, the District Magistrate shall ensure that delivery of benefits of such schemes to that person is made without undue delay. He may direct the sub divisional officer to make further enquiry in the matter and ensure that the concerned person is taken care of.
