Section 6 in Punjab Public Distribution System (Licensing and Control) Order, 2003
6. Monitoring.
- [Section 3] - (1) The procedure for monitoring of the Public Distribution System including the functioning of the fair price shops by the State Government shall be as per sub-para (4) of paragraph 6 of the annexe attached to Public Distribution System (Control) Order, 2001 of the Government of India.(2)The designated authority for sub-paras (2) and (9) of para 6 of the annexe attached to Public Distribution System (Control) Order, 2001 of the Government of India shall be District Food, Civil Supplies and Consumer Affairs Controller, District Food, Civil Supplies and Consumer Affairs Officer of the concerned district.
