Section 2 in The Cash Transfer of Food Subsidy Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Aadhaar number" means the identification number issued by the Unique Identification Authority of India;(b)"Act" means the National Food Security Act, 2013 (20 of 2013);(c)"Bank account of entitled household" means the bank account of any of the members of entitled household in any bank, following the Core Banking System, indicated by the head of the household in the digitised beneficiary database, for receiving cash transfer of food subsidy;(d)"Bank account details" means number of the bank account of entitled household along with the Indian Financial System Code of that bank;(e)"Beneficiary database" means list of all the entitled households, along with the details of the members;(f)"Central Issue Price" means price of foodgrains specified for eligible households in Schedule I of the Act and price of food-grains determined by the Central Government from time to time for 'tide over' allocation under sub-section (1) of section 3 of the Act;(g)"entitled households" means the eligible households referred to in the Act and households receiving subsidised foodgrains from the State Government out of 'tide over' allocation, who or which possess a valid ration card;(h)"entitled quantity of foodgrains" means quantity of foodgrains to be distributed to eligible households under sub-section (1) of section 3 of the Act or quantity of foodgrains distributed by the State Government to other entitled households, if any, out of the 'tide over' allocation;(i)"Identified areas" means a State or Union territory or any specified area within the State or Union territory for which there is a written consent of the State Government for implementation of the Scheme;(j)"Public Financial Management System" means a web-based online transaction processing system established by the Controller General of Accounts, Ministry of Finance, Government of India for fund management, e-payment and Management Information System;(k)"Scheme" means a system to provide food subsidy in cash directly into the bank accounts of entitled households to enable purchase of the entitled quantity of foodgrains from the open market;(l)"State agency" means a Department or Corporation or Office designated by the State Government to receive the cash subsidy from the Central Government in a separate bank account and credit the due subsidy into the bank accounts of the entitled households, based on their entitled quantity of foodgrains;(m)"tide over allocation" means foodgrains allocated to States or Union territories, if any, under the second proviso to sub-section (1) of section 3 of the Act.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the same meanings as assigned to them in the Act.
