Section 15(5) in Chhattisgarh Food and Nutritional Security Act, 2012
(5)The State Government shall, from time to time, identify Antyodaya households, priority households and households of Particularly Vulnerable Social Groups in accordance with the guidelines referred to in sub-section (1) and (2):Provided that all households of Particularly Vulnerable Social Groups shall be designated as Antyodaya households:Provided further that no excluded household, as per the criteria prescribed under sub-section (4) shall be designated as an Antyodaya household or priority household or a household of Particularly Vulnerable Social Group.
