Section 5 in Shatabdi Anna Kalash Yojana Rules, 2011
5. Duty of Mukhiya, Ward members, ward commissioners and other Panchayat level functionaries under these rules.
(1)It shall be the duty of the Mukhiyas, Ward Councilors, Panchayat Ward members and other Panchayat level functionaries in the village areas and concerned ward councilors in urban areas to be vigilant about the availability of food to the indigent, old, infirm, widows, destitute and other vulnerable sections/households residing within their respective jurisdiction. They shall keep special vigilance on the availability of food to those vulnerable households who are resource less and have no means of livelihood or have been rendered incapable, permanently or temporarily, by circumstances beyond their control, of earning their livelihood(2)The panchayat level functionaries referred to in these rules shall include Angan Wadi Workers, ASHA workers, Panchayat Sachivs, revenue karmacharis, village level agriculture workers etc.(3)In keeping the vigilance, Mukhiya, ward Councilors and Panchayat ward members, as the case may be, shall have right to seek the assistance of the government field functionaries working in their respective jurisdictions. They may also seek assistance from civil society organizations.(4)Every information reaching the Mukhiyas, ward Councilors, ward members or the aforesaid functionaries, as the case may be, regarding any vulnerable person/household facing starvation conditions, shall be promptly enquired by the concerned and a report shall be submitted to the Mukhiya, Ward Councilors or the Block Development Officer, as the case may be.
