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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(3) in Chhattisgarh Public Distribution System (Control) Order, 2004

(3)Allotment of Fair Price Shops in ITDP area : -
(a)Allotment of Fair Price Shops to agencies by authorised officer shall be done only to following :
(i)Large Aadim Jati Multipurpose Cooperative Societies (LAMPS).
(ii)Gram Panchayats
(iii)Women's Self help groups
(iv)Primary credit cooperative societies
(v)Forest protection committees
(vi)Other cooperative societies
(b)In ITDP areas only 10% of the shops will be allotted to other co-operative societies. For allotment of these fair price shops reserved for other cooperative societies, the ex-serviceman cooperative societies shall be given top priority. 33% of all Fair Price Shops shall be reserved for the Forest Protection Committees and Women's Self help groups. All the remaining shops will be allotted to LAMPS and Gram Panchayats.
(c)The salesperson of all Fair Price Shops operating in ITDP areas shall be appointed from the BPL families of local tribal communities.
(d)33% of all salesperson in ITDP area should to be tribal women.