Section 3 in The Targeted Public Distribution System (Control) Order, 2015
3. Identification of eligible households.
(1)The State-wise percentage coverage of eligible households under the Food Security Act in rural and urban areas respectively for receiving subsidised foodgrains under the Targeted Public Distribution System shall be as in column 4 of Annex-I.(2)The State-wise ceiling on coverage of number of persons belonging to eligible households for receiving subsidised foodgrains under the Targeted Public Distribution System, indicated in column 5 of Annex-I, shall be under the following two categories-(i)[ existing Antyodaya households;] [Substituted by Notification No. G.S.R. 814(E), dated 28.10.2015 (w.e.f. 20.3.2015).](ii)remaining to be covered under priority households category to be identified by State Government as per criteria to be evolved by them subject to the other provisions of this Order.(3)The State-wise number of Antyodaya households shall not exceed the accepted number of Antyodaya households in that State, as specified in column 6 of Annex-I:[* * *] [Deleted 'Provided that when an Antyodaya household becomes ineligible on account of migration outside the State, improvement in social or economic status, death, etc., no new Antyodaya household shall be identified in that State and the total number of Antyodaya households shall be reduced to that extent.' by Notification No. G.S.R. 814(E), dated 28.10.2015 (w.e.f. 20.3.2015).](4)[ * * *] [Deleted 'Upon a reduction in the number of Antyodaya households, the States may increase the coverage of the persons to that extent in the priority category, subject to the ceilings prescribed in sub-clause (2).' by Notification No. G.S.R. 814(E), dated 28.10.2015 (w.e.f. 20.3.2015).](5)The State Government shall prepare and notify the guidelines for identification of priority households in the rural and urban areas, with special focus on coverage of all the vulnerable or needy sections of the society, and display the guidelines in the public domain including on the State web portal.(6)For the purpose of allocation of subsidised foodgrains under Targeted Public Distribution System by the Central Government, there shall be no increase in the State-wise number of persons covered under Targeted Public Distribution System till the data from the next population Census, after the commencement of this Order, becomes available.(7)The list of eligible households shall be drawn up by the designated authority in respect of area under their jurisdiction.(8)The State Government shall get the provisional list of eligible households displayed in the public domain including the office of the local authority and on the State web portal, showing the category-wise lists of eligible households and their members.(9)The State Government shall use the list of persons as compiled during Census of India by the Registrar General and Census Commissioner or voters list notified by Election Commission of India or Socio Economic and Caste Census data or any other authentic source of data to cross-check and verify the list of eligible households and their members.(10)The State Government shall prescribe the detailed procedure for finalisation of the list of eligible households covering, inter-alia, aspects like the process of drawing up of draft list, putting the draft list in the public domain including reading out of the list in meetings of the Gram Sabha or equivalent body in urban areas, inviting objections, disposal of objections, appeals and so on.(11)The head of the local authority and the designated authority shall jointly verify and certify the final list of eligible households and the local authority shall pass a resolution adopting the final list of the eligible households.(12)The final list of the eligible households shall be displayed in the public domain including office of the local authority and on the State web portal, showing the category-wise names of eligible households and their members.(13)The State Government shall regularly review the list of the eligible households for the purpose of deletion of ineligible households or inclusion of eligible households.(14)During the review, the State Government shall take into account, inter-alia, the increase in the number of eligible households or their members due to migration in to the State, birth, marriage, change in social and economic status and the decrease in the number of eligible households or their members due to migration outside the State, death, marriage, change in social or economic status:Provided that the total number of eligible households after the review shall not exceed the ceilings prescribed in sub-clause (2).
